(4)[ The Council shall, before granting or refusing the permission under sub-section (3), obtain and consider,-(a)if the factory or workshop or workplace or premises comes within the purview of the Factories Act, 1948 (Central Act 63 of 1948), a report of the Inspector of the Factories appointed under the Factories Act, 1948 (Central Act 63 of 1948) or an officer of the Industries Department not below the rank of the Industries Extension Officer having jurisdiction over the area, regarding the adequacy of ventilation and light, the sufficiency of the height and dimensions of the rooms and doors, the suitability of the exits to be used in case of fire etc. in the plan of the factory or workshop or workplace or premises and such other matters as may be prescribed;(b)if the connected load of the machinery proposed to be installed exceeds twenty-five horse power or the machinery and other institutions are of the nature that there is possibility to cause nuisance or pollution or the said industry is the one as specified in the seventh schedule, a report of the District Medical Officer of Health, regarding the possibility to cause nuisance or pollution; and.(c)if the connected load of the machinery proposed to be installed exceeds twenty-five horse power or the said industry is the one included in the eighth schedule, a report of the Divisional Fire Officer or any other officer authorised by him, regarding the sufficiency of the planned fire prevention and fire fighting activities:[Provided that in cases where the permission of the Department of Revenue, Department of Mining and Geology, Department of Environment or the t State Pollution Control Board, as the case may be, is necessary for the construction and functioning of the factory or industrial plant proposed to be established, no licence under sections 447 and 448 shall be granted except on being satisfied on the report of the respective departments or the Board that the construction or functioning of the proposed factory or industrial plant shall not adversely affect the environment, water resources and natural characteristics of the place.] [Substituted by Act 14 of 1999, w.e.f. 24-3-1999.]] [Substituted by Act 14 of 1999, w.e.f. 24-3-1999.]
