(1)No site shall be used for the location of a factory nor shall any building be constructed, reconstructed or extended for use as a factory, nor shall any manufacturing process be carried on in any building, constructed, reconstructed or extended unless the previous permission in writing is obtained from the State Government or the Chief Inspector or the Deputy Chief Inspector. The previous permission of the Chief Inspector or the Deputy Chief Inspector shall also be obtained for the installation of additional machinery or for the installation of prime movers exceeding the power already installed in the factory.
