Section 3 in The Orissa Beedi and Cigar Workers (Conditions of Employment) Rules, 1969
3. Form of application for grant of licence and licence fees.
(1)Every application under Sub-section (1) of Section 4 for licence to use or allowed to be used in any place or premises as an industrial premises shall be made in duplicate in Form I.(2)The application shall be accompanied by the following documents, namely :(a)plans in triplicate showing-(i)the site of such place or premises, the areas therein to be used for manufacturing processes and the immediate surroundings of such place or premises, including adjacent buildings, structures, roads, drains and the like; and(ii)the plan, elevation and necessary cross-sections of, the details relating to natural lighting, ventilation, means of escape in case of fire, portion of the plant and machinery, if any used, aisles and passageways in or in relation to, the various buildings which are intended to be used for manufacturing processes ;(b)the treasury receipt -showing that the appropriate fee for 'the licence as specified in Rule 8 has been paid.(3)The application in, duplicate together with the documents specified in Sub-rule (2) shall be sent by registered post or delivered by hand under acknowledgement to the competent authority.(4)Before granting a licence, the competent authority shall also take into considerations whether the site of any industrial premises is proposed to be altered, or whether any industrial premises has been closed by the applicant during the period of twelve months immediately preceding the date of the application with a view to causing prejudice to the interests of the labour.
