(1)A licence for a factory shall be granted by the Chief Inspector or any other officer appointed under sub- section (2-A) of section 8 of the Act and specially empowered in this behalf by the State Government, in Form No. 4 prescribed for the purpose, for a period, of one year, or five years, as may be requested in the application for registration and grant of licence and on payment of the fees specified in sub-rule (2).]
