Section 288(4) in Chennai City Municipal Corporation Act, 1919
(4)Before granting permission under sub-section (3), the commissioner-(a)shall, if more than nine workers are proposed to be simultaneously employed at any time in the factory, workshop, work-place or premises, obtain the approval of the Inspector of factories appointed under the [Factories Act, 1934,] [See now the Factories Act, 1948 (Central Act LXIII of 1948).] having jurisdiction in the city or if there is more than one such inspector of the inspector designated by the [State Government] [The words 'Provincial Government' were substituted for the words 'Local Government' by the Adaptation Order of 1937 and the word 'State' was substituted for 'Provincial' by the Adaptation Order of 1950.] in this behalf by general or special order, as regards the plan of the factory, workshop, work-place or premises with reference to-(i)the adequacy of the provision for ventilation and light,(ii)the sufficiency of the height and dimensions of the rooms and doors,(iii)the suitability of the exits to be used in the case of fire, and(iv)such other matters as may be prescribed by rules made by the [State Government] [The words 'Provincial Government' were substituted for the words 'Local Government' by the Adaptation Order of 1937 and the word 'State' was substituted for 'Provincial' by the Adaptation Order of 1950.], and(b)shall consult and have due regard to the opinion of the health officer as regards the suitability of the site of the factory, workshop, work-place or premises for the purpose specified in the application.
