Section 102(2) in Telangana District Boards Act, 1955
(2)(a)Subject to the provisions of the Factories Act, 1948 (LXIII of 1948), every person intending-(i)to construct or establish, extend or shift within the limits of the jurisdiction of a Board, any factory, workshop or work place in which it is proposed to employ water, steam, electricity or other mechanical power, or(ii)to install in any premises any machinery or manufacturing plant driven by any power as aforesaid shall, before beginning such construction, establishment, extension, shifting or installation, make an application in writing to the Board for permission to undertake the intended work.(b)The application shall be accompanied by-(i)a plan of the factory, workshop, work-place or premises prepared in such manner as may be prescribed;(ii)such particulars as to the power, machinery, plant or premises as the Board may require by rules made in this behalf.(c)The Board shall, as soon as may be after the receipt of the application-(i)grant the permission applied for, either absolutely or subject to such condition as it thinks fit to impose, or(ii)refuse permission, if it is of opinion that such establishment or installation is objectionable by reason of the density of the population in the neighbourhood or that it is likely to cause a nuisance.
