Section 7 in Registration and Licensing of Industrial Undertakings Rules, 1952
7. Application for licence.
(1)Application for a licence or permission for the establishment of a new industrial undertaking or any substantial expansion of [for the production or manufacture of any new article in] [Inserted by G.S.R. 1781, dated 11th December, 1967] an industrial undertaking shall be made before taking any of the following steps :(a)raising from the public any part of the capita required for the undertaking or expansion [or the production or manufacture of the new article] [Inserted by G.S.R. 1781, dated 11th December, 1967](b)commencing the construction of any part of the factory building for the undertaking or expansion [or the production or manufacture of the new article] [Inserted by G.S.R. 1781, dated 11th December, 1967](c)placing order for any part of the plant and machinery required for the undertaking or expansion [or the production or manufacture of the new article] [Inserted by G.S.R. 1781, dated 11th December, 1967](1A)[ An application for a licence or permission for changing the location of the whole or any part of an industrial undertaking which has been registered or in respect of which a licence or permission has been issued shall be made before taking any of the following steps.] [Inserted by G.S.R. 1781, dated 11th December, 1967](a)the acquisition of land or the construction of premises for the purpose of housing the industrial undertaking at the proposed new site;(b)the dismantling of any part of the plant and machinery at the existing site.][* * *] [Substitued-rules (2) and (2A), omitted by G.S.R. 274(E), dated 19th June, 1974.](3)[] [Substitued by G.S.R. 100(E), dated 18th February, 1987, for sub-rule (3) as amended by G.S.R 399(E), dated 23rd September, 1971 and G.S.R. 392(E), dated 17th September, 1974.] Each application shall be accompanied by a crossed demand draft for Rs. 2,500 drawn on the State Bank of India, Nirman Bhawan, New Delhi, in favour of the Pay and Accounts Officer, [Ministry of Commerce and Industry, Department for Promotion of Industry and Internal Trade] [Substituted 'Ministry of Industry (Department of Industrial Development)' by Notification No. G.S.R. 637(E), dated 4.9.2019.], Government of India, New Delhi.
