Section 13(1) in Maharashtra Factories Rules, 1963
(1)If before the 31st October of any year an occupier notifies his intention in writing to the Chief Inspector or the Deputy Chief Inspector authorised by the State Government in this behalf that during the following year the premises in respect of which licence is issued will not be used for the working of the factory, the Chief Inspector [or the Deputy Chief Inspector so authorised] [Inserted by G.N. of 23rd Aug., 1969] may suspend the licence granted in respect of such factory.
