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[Cites 0, Cited by 0] [Section 102(2)] [Section 102] [Entire Act]

State of Telangana - Subsection

Section 102(2)(a) in Telangana District Boards Act, 1955

(a)Subject to the provisions of the Factories Act, 1948 (LXIII of 1948), every person intending-
(i)to construct or establish, extend or shift within the limits of the jurisdiction of a Board, any factory, workshop or work place in which it is proposed to employ water, steam, electricity or other mechanical power, or
(ii)to install in any premises any machinery or manufacturing plant driven by any power as aforesaid shall, before beginning such construction, establishment, extension, shifting or installation, make an application in writing to the Board for permission to undertake the intended work.