4. [ Use of premises as a factory. [Substituted by G.N., dated 1.12.1982 published in M.G.G. Part I-L dated, 3.2.83 P.699]
- No occupier shall use any premises as a factory unless -(1)The plans are got approved from the Chief Inspector of Factories or the Deputy Inspector of Factories as the case may be, in respect of the following items namely:-(a)site on which the factory is to be situated;(b)buildings and extension used for the purposes of manufacturing process;(c)[ The layout of plant and machinery, including the storages for raw materials and finished products, intermediate by-products];(d)any changes total or partial in manufacturing processes.(2)The factory building, extensions, processes, and machinery layout are in conformity with the approved plans;(3)The conditions subject to which plans are approved are complied with;(4)A licence is obtained under rule 6 from the Chief Inspector of Factories or renewed under rule 8 by the Deputy Chief Inspector of Factories and the said licence is valid at the relevant time;Explanation. - For the purposes of this sub-rule a licence shall be deemed to be valid only if,(a)the fees including additional fees, if necessary, are paid;(b)the employment of workers for which licence is granted is not exceeded;(c)the limit of the installed power for which licence is granted is not exceeded.(5)[ Necessary Certificates under Rule 22 are obtained] [Inserted by G.N. dated 8.2.1988 M.O.G. Part I-L Extraordinary P.57.];(6)[ The conditions subject to which the licence is granted or renewed as the case may be are complied with.] [Renumbered by G.N. dated 8.2.1988 M.G.G. Part I-L, Extraordinary P.57]]
