Section 19A in Registration and Licensing of Industrial Undertakings Rules, 1952
19A. [ Notice of certain facts to be given. - (1) If there is any change in the name of registered industrial undertaking or an undertaking in respect of which a licence or permission has been granted under the Act the owner thereof, shall within fourteen days from the date of such change give notice in writing of the fact to the Ministry of [Industrial Development] [Inserted by S.R.O. 1856, dated 1st October, 1974], Government of India, New Delhi and forward the registration certificate or the licence, as the case may be, to that Ministry for endorsing thereon the change in the name of undertaking.]
(2)If there is any change in the owner of a registered industrial undertaking or an undertaking in respect of which a licence or permission has been granted the new owner thereof shall, within fourteen days from the date of such change give notice in writing of the fact to the Ministry of [Industrial Development] [Substitued by G.S.R. 270(E), dated 14th June, 1974], Government of India, New Delhi, and forward the registration certification or the licence, as the case may be, to that Ministry for endorsing thereon the change in the owner of the industrial undertaking.(3)If by reason of (a) reduction in the number of workers employed; (b) discontinuation of the production of articles falling within the scope of the Act; or (c) any other reason, all or any of the provisions of the Act become inapplicable to a registered industrial undertaking or an undertaking in respect of which a licence or permission has been granted and continue to be so inapplicable for a period of six months, the owner thereof shall, within fourteen days of the expiry of the said period of six months give notice in writing of the fact to the Ministry of [Industrial Development] [Substitued by G.S.R. 270(E), dated 14th June, 1974], Government of India, New Delhi.(4)If a registered industrial undertaking or an industrial undertaking in respect of which a licence or permission has been granted, has been closed for a period exceeding thirty days, the owner thereof, shall, within seven days of the expiry of the said period of thirty days, give notice in writing of the fact to [Industrial Development] [Substitued by G.S.R. 270(E), dated 14th June, 1974] Government of India, New Delhi.(5)If any decision has been taken by a competent authority that a registered industrial undertaking or an industrial undertaking in respect of which a licence or permission has been granted shall be liquidated, the owner thereof shall, within fourteen days from the date of such a decision, give notice in writing of the fact to the Ministry of [Industrial Development] [Substitued by G.S.R. 270(E), dated 14th June, 1974], Government of India, New Delhi, [and return the registration certificate or the licence, as the case may, to that Ministry.] [Inserted by S.R>O. 691, dated 1st March, 1957]
