(1)An application for obtaining previous permission for the site on which the factory is to be situated and for the construction or extension of a factory shall be made to the Chief Inspector of Factories.Application for such permission shall be made in Form I which shall be accompanied by the following documents:-(a)[ A flow chart of the manufacturing process supplemented by a brief description of the process in its various stages, list of the raw materials used, intermediate products, including emission of toxic gases, etc. finished products, by-products, their quantities, methods of storage and handling, loading and transport and details of the arrangements for the disposal of trade waste and effluents, the likely hazards and the methods to control or eliminate them.] [Substituted by G.N. dated 8.2.1988 M.G.G. Part I-L Extraordinary P.57.](b)Plans in duplicate drawn to scale showing -(i)the site of the factory and immediate surrounding including adjacent buildings and other structures, roads, drains etc.;(ii)the plan, elevation and necessary cross-section of the various buildings, indicating all relevant details relating to natural lighting, ventilation and means of escape in case of fire. The plans shall also clearly indicate the position of the plant and machinery, aisles and passage ways; and(c)Such other particulars as the Chief Inspector may require:[Provided that where any inflammable solvent for the extraction of oil from oil-cakes, oil seeds or any other material is to be or intended to be used, handled or treated in any manner in any process which may be conducted in any factory such application shall also be accompanied by a no objection certificate in respect of the site of the factory from the local authority concerned and any officer not below the rank of Town Planner in Directorate of Town Planning in charge of the area appointed by the State Government in this behalf.] [Added by G.N., of 24th May, 1969]
