Section 3 in The West Bengal Relief Undertakings (Special Provisions) Act, 1972
3. Declaration of relief undertaking.
- The State Government may, if it is satisfied that it is necessary or expedient so to do in the public interest, with a view to enabling the continued running, or re-starting of a State industrial undertaking as a measure of preventing, or of providing relief against, unemployment, declare, by notification, that the State industrial undertaking shall, on and from such date and for such period as may be specified in the notification, be a relief undertaking:Provided that the period so specified shall not, in the first instance, exceed one year but may, by a like notification, be extended, from lime to time, by any period not exceeding one year at any one time, so, however, that no notification issued under this section shall in any case remain in force for more than [twenty years] [Words 'seven years' first Substituted for the words 'five years' by W.B. Act 36 of 1974, then again the words 'ten years' Substituted for the words 'seven years' by W.B. Act 45 of 1978, thereafter the word 'fifteen years' Substituted for the words 'ten years' by W.B. Act 17 of 1981, and finally the words within third brackets Substituted for the words 'fifteen years' by W.B. Act 25 of 1986.] in the aggregate.
