Section 19 in Registration and Licensing of Industrial Undertakings Rules, 1952
19. Submission of returns.
- [(1)] [Renumbered by S.R.O. 1856, dated 1st October, 1956] Every owner of a industrial undertaking in respect of which a licence or permission has been granted [under the Act] [Substitued by S.R.O. 1856, dated 1st October, 1956] shall send every half year ending 30th June and 31st December, commencing from the date of grant of the licence or permission, as the case may be, till such time as the industrial undertaking commences production a return [with five spare copies] [Substitued by S.R.O. 1856, dated 1st October, 1956] in Form G appended to these rules, to the Ministry of [Industrial Development] [Substitued by G.S.R. 270(E), dated 14th June, 1974], Government of India, New Delhi, [or to any authority appointed by it in this behalf. The return relating to every half year shall be sent within one month after the expiry of that half year.] [Inserted by S.R.O. 691, dated 1st March, 1957](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.](3)Every owner of an industrial undertaking which has been registered by reason of effective steps having been taken for the establishment of that undertaking before the commencement of the Act shall send, every half year ending on the 30th June and the 31st December, and commencing from 31st December, 1953, till such time as the industrial undertaking commences production 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, 1974], Government of India, New Delhi or to any authority appointed by it in this behalf.The return relating to every half year shall be sent within one month of the expiry of that half year.
