(1)The Chief Inspector may, on application being made to him under sub-rule (1) of rule 5 and on payment of the fees prescribed in sub-rule (2) of that rule and on being satisfied that there is no objection to the grant of licence applied for, register the factory and grant a licence in Form 4, to the applicant to use as factory such premises as are specified in the application and subject to compliance with such conditions as are specified in the licence:Provided that, subject to the provision of sub-section (3) of section 6, the Chief Inspector may refuse to register the factory and grant a licence if he is satisfied-(i)that an application is not accompanied by plans-(a)of the site on which the factory is to be situated, and(b)for the construction or extension of the factory;(ii)that the plans so submitted have not been approved by the Chief Inspector;(iii)that the factory has not been constructed in accordance with the plans approved by the Chief Inspector or in compliance with the conditions subject to which the plans are provided;(iv)that material requirement of the relevant provisions specified in Schedules to rule 114 in relation to the factory concerned have not been complied with; or(v)that there is imminent danger to life in the factory due to explosive or inflammable dust, gas or fumes, and effective measures in his opinion have not been taken to remove the danger.(vi)[ that the details of the raw materials, intermediate products, finished products, quantities, methods of storages, hazards, safety measures, arrangements for trade-waste and effluents, the likely hazards and the methods to disposal etc., have not been furnished.] [Inserted by G.N. of 8.2.1988](2)Subject to the provisions hereinafter contained with respect to [suspension] [Substituted by G.N. of 30th Sept., 1965] [and revocation] [Inserted by G.N. of 13th October 1981] and unless earlier renewed under rule 8 every such licence shall remain in force until the 31st day of December next following and shall then expire.
