Section 25P(d) in The Industrial Disputes Act, 1947
(d)that the restarting of the undertaking will not result in hardship to the employer in relation to the undertaking, t may, after giving an opportunity to such employer and workmen, direct, by order published in the Official Gazette, that the undertaking shall be restarted within such time (not being less than one month from the date of the order) as may be specified in the order.
