(1)The State Government may make rules—(a)requiring, for the purposes of this Act, the submission of plans of any class or description of factories to the Chief Inspector or the State Government;(aa)requiring the previous permission in writing of the State Government or the Chief Inspector to be obtained for the site on which the factory is to be situated and for the construction or extension of any factory or class or description of factories;(b)requiring for the purpose of considering applications for such permission the submission of plans and specifications;(c)prescribing the nature of such plans and specifications and by whom they shall be certified;(d)requiring the registration and licensing of factories or any class or description of factories, and prescribing the fees payable for such registration and licensing and for the renewal of licences;(e)requiring that no licence shall be granted or renewed unless the notice specified in section 7 has been given.
