(3)Application for approval of the plans shall be made in Form No. 1 alongwith the following plans and documents in triplicate to the Inspector of the area:-(a)A certificate of approval from the local authority within the jurisdictional limits of which the site of the factory is situated or from the Improvement Trust, if the site of the factory falls under the jurisdiction of any Improvement Trust, or a certificate of approval from the Director, Town and Country Planning, Punjab, or Executive Engineer, PWD (Buildings and Roads), Punjab, in case the site of the factory is located in the areas covered by controlled areas/within 30 metres of any scheduled road, or 100 metres of any bye-pass, as required under the Punjab Scheduled Roads and Controlled Areas Restriction of Unregulated Development Act, 1963;(b)Form No. I-A and replies to questionnaire annexed thereto;(c)Flow chart of the manufacturing process giving a brief description of the process in its various stages;(d)Site plan drawn to a minimum scale of 1 cm. = 12m. showing the exact location of the factory with respect to surrounding buildings, roads, drains, etc.;(e)Plans elevations, cross-sections drawn to a minimum scale of 1 cm. = 12 m. showing means of lighting, ventilation, fire escapes, position of plant and machinery, direction of opening of doors, drinking water points, roof materials, details of urinals, latrines, washing places, facilities for storing and drying of workers clothing, rest-room and lunch-room, canteen and ambulance room; and(f)such other Particulars as the Inspector may require in relation to the approval.
