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State of Uttar Pradesh - Section
Section 6 in The U.P. Factories Rules, 1950
6. [ [Omitted by Notification No. 90/XXXVI-3-2018-83(Sa)-17, dated 13.3.2018 (w.e.f 28.11.1950).]
***]| 6. Mode of application.- The occupier of every factory shall submit to the Chief Inspector an application together with Form No. 4, prescribed under Section 7, in triplicate for registration of the factory and grant of a licence, at least fifteen days before he begins to occupy, or use, the premises as a factory :Provided that, the occupier' of a place, to which the provisions of the Act are made applicable by a notification under Section 85, shall submit such application within thirty days of the date of such notification :Provided further that the occupier shall, before he begins or continues to use any premises as a factory, obtain a licence or renewal thereof, in accordance with the provisions of these rules. |