(1)No site shall be used for the location of a factory and no building on such site or in a factory shall be constructed, extended or taken into use as a factory or part of a factory unless previous permission in writing is obtained from the State Government or the Chief Inspector. Online application for such permission shall be made to the Chief Inspector which shall be accompanied by the following documents -(a)Form No. I duly filled in by the applicant;(b)The process flow diagram of manufacturing process indicating safety devices, fittings and mountings on each plant and machinery, the various processed and their design conditions, supplemented by a brief description of the process and safety devices in its various stages and also indicating the names of raw materials, intermediates and products with their inventories. In case of chemical substances, their chemical names should also be mentioned.(c)Plan in triplicate drawn to scale showing -(i)the site of the factory and immediate surroundings including adjacent building, hospitals, educational institutions, petrol pumps, storages of inflammable and explosives materials and other structures, roads, water sources, drains etc., and location of any nearest residential area, village, town settlement with its distance from the site; and(ii)the plan, elevation and necessary cross sections of the various buildings indicating all relevant details relating to all natural lighting, ventilation and means of escape in case of fire. The plans shall also clearly indicate the position of the plant and machines aisles and passage ways;(d)replies, to the questionnaires annexed to the Form No. 1;(e)letter of no objection for the location of the factory from Nagar Nigam, Nagar Panchayat, or notified Area, as the case may be;(f)a letter of no objection from State Pollution Control Board;(g)a letter of no objections from local Fire Office;(h)licence/NOC issued under the Petroleum Rules, 1976 for storage of petroleum as defined in the Petroleum Rules, 1976;(i)Form No. 2 duly filled in by the applicant;(j)Form No. 4 duly filled in by the applicant;(k)copy of treasury challan/e-challan/online payment of licence fee prescribed in Rule 7(1).
