Section 354(4)(a) in Karnataka Municipal Corporations Act, 1976

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State of Karnataka - Subsection

Section 354(4)(a) in Karnataka Municipal Corporations Act, 1976

(a)shall, if more than nine workers are proposed to be simultaneously employed at any time in the factory, work-shop, work place or premises, obtain the approval of the inspector of factories appointed under the Factories Act, 1948 (Central Act 63 of 1948), having jurisdiction over the area in the city where such factory, work-shop, work-place or premises is located as regards the plan of the factory, work-shop, work-place or premises with reference to,-

(i)the adequacy of the provision for ventilation and light;

(ii)the sufficiency of the height and dimensions of the rooms and doors;

(iii)the suitability of the exits, to be used in case of fire;

(iv)such other matters as may be prescribed by rules made by the Government, and

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State of Karnataka - Subsection

Section 354(4)(a) in Karnataka Municipal Corporations Act, 1976