Section 25FFA(1) in The Industrial Disputes Act, 1947
(1)An employer who intends to close down an undertaking shall serve, at least sixty days before the date on which the intended closure is to become effective, a notice, in the prescribed manner, on the appropriate Government stating clearly the reasons for the intended closure of the undertaking:Provided that nothing in this section shall apply to-(a)an undertaking in which-(i)less than fifty workmen are employed, or(ii)less than fifty workmen were employed on an average per working day in the preceding twelve months,(b)an undertaking set up for the construction of buildings, bridges, roads, canals, dams or for other construction work or project.
