91. Factories and Industrial Structures-Provisions of the Factories Act, 1948 (No. LXIII of 1948) to apply.
(1)In addition to the provisions of these rules, regulations prescribed under the Factories Act, 1948 (No. LXIII of 1948) and rules made thereunder shall be applicable.(2)Location of Factory. - The location of the factory site shall be governed by the provisions of development plans (if any) and shall be approved by the Authority. For areas having no development plan the Authority shall approve the site in consultation with the Director, Town and Country Planning, Madhya Pradesh.(3)Disposal of Trade Waste and Effluent. - In the case of a factory where the drainage system is proposed to be connected to the public sewerage system or natural water course nearby, prior approval of the arrangements shall be obtained from the Authority and the Madhya Pradesh State Prevention and Control of Water Pollution Board constituted under Water (Prevention and Control of Pollution) Act, 1974 (No. 6 of 1974), if found necessary and a copy of the approval shall be attached with the application. All the drainage systems shall be connected by a suitable trap as to exclude volatile and other objectionable matters.(4)Planning, design and construction of factories to be to the satisfaction of Chief Inspector of Factories. - The Planning design and construction of the factories and other industrial buildings shall be to the satisfaction of the Chief Inspector of Factories.
