3A. [ [Substituted/Inserted by Notification No. 4(a) 4-91-16B, dated 6-4-1995.]
(1)No building or structure for a factory be constructed, reconstructed, extended or taken in to use as factory or part of a factory unless previous permission in writing is obtained from the Chief Inspector. Application for such permission shall be made in Form 1-A and shall be accompanied by the following documents :(a)a flow-chart of the manufacturing process to be earned on there, with a brief description of the process in its various stages.(b)details of materials, intermediates and finished products to be processed with the particulars of their harmful effects to be the health of workers and the remedial measures their quantities and the storage details of each;(c)details of pressure plants and re-actors to be installed thereat;(d)plans in triplicate, drawn to scale, showing-(i)the site of the factory and immediate surrounding including adjacent buildings and other structures, roads, drains, etc. drawn to a scale not less than 1 cm equal to 500 cms.(ii)the plan, elevation and necessary cross sectional elevations of the various buildings and structures including all relevant details relating to natural lighting, ventilation and means of escape in case of emergency. The plans shall also clearly indicate the lay-out of the plant and machinery, position of airless and passage-ways, the latrines and urinals and other sanitary provisions and shall be drawn to a scale not less than 1 cm equal to 100 cms;(iii)materials to be used for construction of building and rooting;(e)particulars of orders and no-objection certificates, if any, issued by other authorities, in respect of the proposed factory therewith;(f)particulars in connection with the maximum number of workers to be employed in each work room, together with the area of ventilating openings and cubic space available per worker to be employed in each room;(g)particulars in connection with other requirements of the Act and the rules and the Schedule thereunder applicable to the proposed factory;(h)such other particulars as the Chief Inspector may require so as to visualise situation of the safety of the lives and the environment likely to be effected by the factory, such as safety reports about the design and the operation of the plant from any competent person having working experience of not less than 5 years in that line, mode of disposal of effluents, neutralisation of the toxic substance any, and so forth.(i)an envelop duly stamped and addressed to the applicant himself, with the address on which he desires to receive one copy of the plans returned from the office of the Chief Inspector alongwith the decision of the Chief Inspector as mentioned in sub-rule (2).(2)If the Chief Inspector is satisfied that the plans are in consonance with the requirements he may order for approving the plans subject to such conditions, if any, as he may specify for fulfilment of the requirements, and for returning one copy of each plan to the applicant at the address given by him as above in clause (i) of the sub-rule (i) and to the Inspector of the area respectively seeking compliance of the terms of approval before the premises so approved is taken into use as a factory or part of a factory :Provided that subject to the provisions of sub-section (3) of Section 6 of the Act, the Chief Inspector may reject the plans of the factory and refuse the permission.Where Chief Inspector refuses to grant the permission the applicant may within 30 days of the date of such refusal appeal to the State Government.(3)No manufacturing process shall be carried on in any building constructed, re-constructed, extended or occupied for using as a factory or part of a factory whose plans were approved as referred to in sub-rule (2), until certificate of stability in Form 2, appended to these rules, in respect of those buildings has been delivered to the Chief Inspector and accepted by him.(4)The certificate of stability referred to in sub-rule (3) shall be signed by a competent person.Note. - Competent person in relation to this sub-rule (4) means a person who has been recognized competent by the Chief Inspector under the Rule 123.]
