Section 19(3) in Registration and Licensing of Industrial Undertakings Rules, 1952
(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.
