3B. [ Prohibition of use of premises as factory without licence. An occupier shall not use any premises as a factory or carry on any manufacturing process in a factory unless a licence has been issued in respect of such premises and is in force for the time being:
Provided that if a valid application for grant of licence has been submitted and the required fee has been paid. the premises shall be deemed to be fully licensed until such date as the Chief Inspector grants or renews the licence or refuses in writing to grant or renew licence.][Substituted by No. 1 dated 24.3.1979 [26.4.1979] and renumbered by No.1-A. dated 14.7.1979 [2.8.1979].]
