Section 3(2) in The U.P. Establishment of Manufactory Rules, 1997
(2)The application in Form F.L.M.-1 referred to in sub-rule (1) shall be accompanied by-(i)a project report of the proposed manufactory along with details regarding the plant and machinery and plans of the building in which he proposes to construct his manufactory. The plan shall be drawn to scale on tracing cloth showing the exact position and dimension of each warehouse, room and vessel to be used and course of all pipelines and bottling plant and machineries;(ii)any other certificate or authorisation or clearance required from the Central Government or a local body or Town and Country Planning Department or Uttar Pradesh Pollution Control Board or as required under any enactment or rules in force.
