(2)[ The occupier or manager of every factory shall report to the Inspector any intended closure. [Information as to the particulars and quantity of stored chemicals and action taken or proposed to be taken to ensure safety from those chemicals shall also be furnished alongwith the report of intended closure] [Rule 114 renumbered sub-rule (1) and after sub-rule (1) so renumbered sub-rule (2) Inserted by Notification No. 3688-4113-XVI, dated 1-6-1968.] of the factory or any section or department thereof, immediately it is decided to do so, intimating the reason for the closure, the number of workers on the registers on the date of the report, the number of workers likely to be affected by the closure, and the probable period of the closure. An intimation should also be sent to the Inspector as soon as the factory, or the section or department of the factory, as the case may be, starts working again.]
