3A. [ Approval of plans.] [As amended by G.S.R. No. I. dated 24.3.1979 and re-numbered by No. IA. dated 14.7.1979 [2-8-79].] (1) No site shall be used for the location of a factory or no building in a factory be constructed. extended, or taken into use as a factory or part of a factory unless previous permission in writing is obtained from the Chief Inspector of factories.
Application for such permission shall be made [either in the prescribed Form No. 1 or in the Part I and Part-IX of Single Composite Application Form prescribed by the Bureau of Investment Promotion, Rajasthan] [As amended by G.S.R. No. I. dated 24.3.1979 and re-numbered by No. I-A, dated 14.7.1979 [2-8-79].] which shall be accompanied by the following documents:(a)A flow chart. of the manufacturing process supplemented by a brief description of the process in its various stages.(b)Plans in duplicate drawn to scale showing:(i)the site of the factory and immediate surroundings including adjacent buildings and other structures. roads. drains etc. drawn to a scale not less than [1 cm = 10 metres] [Substituted by G.S.R. No. 49, dated 8.8.2002 [13.8.2002].], and(ii)the plans. 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. The plans shall also clearly indicate the position of the plant and machinery, aisles and passage ways, and shall be drawn to a scale not less than [1 cm = 2 metres]. [Substituted by G.S.R. No. 49, dated 8.8.2002 [13.8.2002].](c)Such other particulars as the Chief Inspector may require.(2)If the Chief Inspector is satisfied that the plans are in consonance with the requirements of the Act, he shall. subject to such conditions as he may specify approve them by signing and returning to the applicant one copy of each plan; or he may call for such other particulars as he may require to enable such approval to be given.
