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[Cites 0, Cited by 0] [Section 291(4)] [Section 291] [Entire Act]

State of Odisha - Subsection

Section 291(4)(a) in Orissa Municipal Act, 1950

(a)shall obtain the approval of the Inspector of Factories appointed under the Factories Act LXIII of 1948, having jurisdiction in the local area or if there is more than one such Inspector, or the Inspector designated by the State Government in this behalf by general or special order as regard, the plan of the factory, workshop, work-place or premises reference to-
(i)the adequacy of the provisions for ventilation anti light;
(ii)the sufficiency of the height and dimensions of the room and doors;
(iii)the suitability of the exists to be used in case of fire;
(iv)the proper disposal of effluents from such mills and factories; and
(v)any other prescribed matter.