Section 79(1) in Occupational Safety, Health and Working Conditions Code, 2020
(1)The appropriate Government may make rules in respect of factory or class or description of factories for-(a)the submission of plans including specifications, nature and certification thereof;(b)the previous permission for the site on which the factory is to be situated and for the construction or extension thereof; and(c)subject to the provision of sub-section 119, licensing and renewal thereof including fees to be payable for such, licensing and renewal, if required, as the case may be.
