Section 19(2) in Registration and Licensing of Industrial Undertakings Rules, 1952
(2)[ Where any condition has been attached to a licence or permission granted in respect of an industrial undertaking to the effect that certain steps should be taken within a period specified therein, every owner of such an undertaking shall send a return, with five spare copies, in Form G appended to these rules, to the Ministry of [Industrial Development] [Inserted by S.R.O. 1856, dated 1st OCtober, 1953], Government of India, New Delhi [or to any authority appointed by it in this behalf] [Inserted by S.R.O. 1856, dated 1st October, 1953] showing the progress made in taking such steps at the expiry of the period so specified. The return shall be sent within a period of seven days from the expiry of the period so specified.]
