Section 7(1A) in Registration and Licensing of Industrial Undertakings Rules, 1952
(1A)[ An application for a licence or permission for changing the location of the whole or any part of an industrial undertaking which has been registered or in respect of which a licence or permission has been issued shall be made before taking any of the following steps.] [Inserted by G.S.R. 1781, dated 11th December, 1967](a)the acquisition of land or the construction of premises for the purpose of housing the industrial undertaking at the proposed new site;(b)the dismantling of any part of the plant and machinery at the existing site.][* * *] [Substitued-rules (2) and (2A), omitted by G.S.R. 274(E), dated 19th June, 1974.]
