The inspection report set out that at the time of inspection therewere more than workers employed that there was no muster rollmaintained for the month of May and that the ... manufacturingprocess of cleaning and washing of clothes was carried on The reportset out the details of the machinery equipments and the total installedpower and set out that the premises amounted to a factory within thepurview of Section m i of the Act of and also observed aboutthe violation as set out hereinabove with regard to the absence ofregistration and licence for use of the premises as factory Theoccupier was advised to submit an application for due compliance ofthe Act failing which they were warned that it will constitute criminaloffence punishable under the Act of