- No manufacturing process of a factory shall be carried on in any building which has been constructed, reconstructed extended or taken into use as a factory or part of a factory until a certificate of stability in respect of that building, obtained from a competent person in Form No. I -A, has been sent by the occupier or manager of the factory to the Chief Inspector and accepted by him.Note - A "competent person " is he who, by virtue of his qualification, experience and training, is capable of examining, certifying and making a full report on the condition of the stability of the building constructed reconstructed, extended or taken into use a factory or part of a factory and declared as such from time to time by the Chief Inspector.)
