(3)The State Government shall by bye-laws -(a)prescribe the manner in which notice of the intention to erect or re-erect a building shall be given to the committee;(b)require that with every such notice shall be furnished a site plan of the land on which it is intended to erect or re-erect such building and a plan and specification of the building, of such character and with such details as the bye-law may require;(c)where the building appears likely to be used as a factory, require the provision of adequate housing accommodation in connection therewith :Provided that the State Government may of its own or on a representation from any committee alter, vary or modify the bye-laws so as to suit the particular needs of the committee.
