Section 32(2) in The Cotton Textiles (Control) Order, 1948
(2)In the exercise of the powers conferred by sub-clause (1), the Textile Commissioner shall have regard to the following matters, namely;(i)the supply of cloth and yarn available in the country and the demand therefor;(ii)the financial and other resources of the factory; and(iii)any other relevant circumstances for the purpose of determining whether the dismantling or removal is likely to be detrimental to the public interest.Explanation. - In this clause the words "dismantling", "factory". and "machinery" shall have the following meanings;(a)"dismantling" a factory means removing from its position the machinery or part of machinery of the factory, whereby such removal of the factory is rendered wholly or partly useless for its purpose; but does not include any temporary removal of the machinery or part of the machinery for purposes, such as, adjustment, cleaning and repairs;(b)"factory" means a factory as defined in Cl. (m) of Section 2 of the Factories Act, 1948 (63 of 1948);(c)"machinery" has the meaning assigned to that word in Clause (f) of Section 2 of the Factories Act, 1948 (63 of 1948).
