129. Consent of committee to establish new factories or workshop.
(1)Within any municipality no person shall establish a new factory or workshop without having obtained the consent of the committee.(2)The consent of the committee may be given without condition or subject to the condition that the owner or user of the said factory shall provide adequate housing accommodation for labourers employed in the factory or for any proportion or class of such labourers:Provided that the consent of the committee shall not be withheld for any reason except the refusal of such owner or user to comply with such condition:Provided further that if the committee neglects or omits to give its consent within a period of two months from the date of application, such consent shall be deemed to have been given without condition.(3)Whosoever commits a breach of the provisions of sub-section (1) or sub-section (2) shall, on conviction be punishable with a fine which shall be less than [two thousand rupees] [Substituted for 'rupees one hundred rupees' vide Haryana Act No. 14 of 2000.] and more than [ten thousand rupees] [Substituted for 'one thousand rupees' vide Haryana Act No. 14 of 2000.], and when the breach is a continuing one, with a further fine of [one thousand rupees] [Substituted for 'one hundred rupees' vide Haryana Act No. 14 of 2000.] for every day, after the first, during which the breach continues.
