Section 6 in The Bombay Building for Industrial Undertakings (Control on Erection, Be-erection and Conversion) Rules, 1967
6.
For considering an application under section 4, and whether such industry is essential, the Controller shall take into consideration the nature and type of industry, the policy of the Government in the matter of establishing industries in the Bombay-Thana area mentioned in the foregoing rule, and in particular, the following factors, that is to say -(a)in the case of new industries -(i)whether the industry is ancillary to an existing industry in the Bombay-Thana area;(ii)whether the industry will use as its raw material, by-products of an existing undertaking situated in that area;(iii)whether the industry is export oriented and needs substantial quantities of imported raw material;(iv)whether there are any compelling technical or economic considerations justifying the location of the industry in the said area;(b)in the case of expansion of an existing industry whether the expension-(i)is merely marginal;(ii)is intended for the purpose of balancing of equipment;(iii)involve the manufacture of certain related items;(iv)does not involve the manufacture of new items not related to the manufacture of existing items;(c)the industry is being shifted from an area which is, or which is to become, a non-industrial area to an industrial area, that is to say, an area in which industries are or are to be permitted to be established.Form(See rule 3)To.The Controller of Buildings, Bombay.
