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[Cites 0, Cited by 0] [Section 37] [Entire Act]

State of West Bengal - Subsection

Section 37(1) in The West Bengal Factories Rules, 1958

(1)The design and the site or situation shall be subject to the approval of the [Public Health Engineering Directorate] [Substituted by Notification No. 340 L.W./L.W/ IR-4/85 dated 2nd April 1986.], West Bengal, and the construction shall be subject to the approval of the Chief Inspector.Application for such approval shall be accompanied by plans in duplicate, showing-
(a)the site or situation and immediate surrounding including adjacent buildings and drinking water sources, and
(b)the plan, elevation and necessary cross-sections drawn to scale indicating all relevant details.