Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Chattisgarh - Section

Section 4 in Chhattisgarh Dangerous Machines (Regulation) Rules, 2016

4. Form of application for renewal of licence.

- Every application for the renewal of a licence to manufacture or to commence or to carry on business as manufacturer or dealer of a dangerous machine shall be made in Form III and shall be accompanied by a fee specified in sub-rule (1) of rule 3.