(2)Application for such permission shall be made in the prescribed Form No. 1 or in the composite application form to be submitted to the Green Channel Counter of the Kerala State Industries Development Corporation or District Industries Centres or other notified agencies as the case may be, who will forward a copy of the same to the Department concerned and shall contain the details such as the Name and address of the applicant, full particulars of the factory such as name, postal address, survey No. Village, Taluk, District, nearest Police Station, Railway Station and also the total power of plant and machinery in kW. The application shall be accompanied by the following documents:(a)A flow chart of the manufacturing process supplemented with a brief description of the process in its various stages.(b)Plans in triplicate drawn to scale showing :(i)the site of the factory and immediate surroundings including adjacent buildings and other structures, roads, drains, etc.(ii)the plan, elevation and necessary cross-sections of the various buildings, indicating all relevant details relating to natural lighting, ventilation and means of escape in case of fire.(iii)The plans of layout machinery clearly indicating the position of the plant and machinery, aisles and passageways. These shall be a minimum clearance of 50cm. between machines and fixed structures.The plans and layout of factory buildings sent to the Department for approval under these rules shall be prepared by a person not below the rank of a draughtsman recognized by the Chief Inspector or the Deputy Chief Inspector/ State Government in this regard.(c)In the case of hazardous and polluting industries, a certificate of approval of location of the factory obtained from the Chief Town planner to Government and a no objection certificate from the Kerala State Pollution Control Board.(d)A Chalan receipt evidencing payment or scrutiny Fee as prescribed in Appendix II.(e)Such other particulars as the Chief Inspector or the Deputy Chief Inspector may require.
