3A. [] [Rule 3 renumbered as '3-A' by Punjab GovernmentNo. G.S.R.94/C.A.- 63/48/Section 112/Amd. 20/84, dated the 31st October, 1984.] Approval of plans. - (1) No building shall be constructed or used as a factory unless plans in respect of such building are approved by the Chief Inspector.
(2)No additions/alterations or extensions in the existing factory building shall be made unless plans in respect of such additions, alterations or extensions are approved by the Chief Inspector.(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.(4)If the Inspector is satisfied that the plans and documents are in accordance with the requirements of the Act and the rules, he shall forward the plans and documents to the Chief Inspector for approval. The Chief Inspector after being similarly satisfied shall approve the plans and send one copy of each such plan and document to the applicant for his record :Provided that where the plans and documents fall short of the requirements of the Act and these rules, the Inspector or the Chief Inspector, as the case may be, return them to the applicant for modifications and corrections as suggested therein:Provided further that the plans shall not be deemed to have been submitted till such time as they are resubmitted duly modified and amended.Explanation. - The plans referred to in sub-rules (1), (2) and (3) shall be certified by a person possessing qualifications prescribed for the grant of certificate of stability and shall be signed by the applicant.
