228. Factory, etc, not to be newly established without permission of the Board.
(1)No person shall newly establish in any premises within the municipality any factory, workshop pr work-place in which it is intended to employ steam, water or other mechanical power or electrical power, without previous written permission of the Board which the Board may grant with prior approval of the District or the Sub-divisional Magistrate, as the case may be.(2)The application for permission shall be accompanied by a plan of the factory, workshop, work place and sufficient particulars as regards the power, machinery and plant.(3)The Board, shall, as soon as may be, after the receipt of the application-(a)grant the permission applied for either absolutely or subject to such condition as it thinks fir to impose; or(b)refuse permission if it is of opinion that the establishment of such factory, workshop, or work place in the proposed site,-(i)would be objectionable by reason of the density of the population in the neighbourhood thereof, or(ii)would be a nuisance to the inhabitants of the neighbourhood, or(iii)for any other sufficient reason.(4)Before granting approval to such permission, the District or the Sub-divisional Magistrate may obtain the opinion of the Chief Inspector of Factories and Civil Surgeon.(5)The Board may suspend or cancel any permission granted under this section if it consider that there has been any breach in the conditions imposed.(6)Any person who establishes a factory workshop or work place in contravention of subsection (1) shall be liable to a fine not exceeding five hundred rupees and to a further fine not exceeding fifty rupees for every day during which the factory workshop or work place is maintained after he has been convicted of such offence.(7)Factory dealt with in this section means a factory to which the provisions of the Factories Act, 1948 (Act LXIII of 1948) do not apply.
