Section 5 in Registration and Licensing of Industrial Undertakings Rules, 1952
5. Power of Central Government to ask for additional information.
- The [Ministry of Commerce and Industry, Department for Promotion of Industry and Internal Trade] [Substituted 'Ministry of Industrial Development' by Notification No. G.S.R. 637(E), dated 4.9.2019.] or the authority appointed by it [in this behalf] [Substitued by S.R.O. 1856, dated 1st oCtober, 1953] may require the applicant to furnish within a period to be specified by it, such additional information as it may consider necessary for the purpose of registration.
