Section 5(1) in The Maharashtra Cotton Ginning and Pressing Factories Rules, 1964
(1)No licence for any factory constructed after the commencement of these rules shall be granted, except upon the production of a certificate from the Inspector of Factories, within the local limits of whose jurisdiction such factory is situated that the provisions of sub-sections (1) and (2) or as the case may be, of sub-section (1-A) of section 9 have been complied with.
