4. [ Certificate of Stability. [Substituted by Punjab Government Gazette Legislative Supplement Part III dated 19.3.1991.]
(1)No manufacturing process shall be carried on in any building or Part of a building whether newly constructed, re-constructed or extended, or in any building which has been taken into use as a factory or Part of a factory until a certificate of stability in respect thereof, in Form I-B, signed by a competent person, has been sent by the occupier or manager of the factory to the Chief Inspector and accepted by him. Neither any new plant or machinery shall be added to any building of a factory nor brought into use after such addition until a certificate of stability in Form I-B signed by a competent person in respect thereof has been sent by the occupier or manager of the factory to the Chief and accepted by him.](2)[Omitted by Punjab Government Gazette Legislative Supplement Part III dated 19.3.1991.]
