113. [ Intimation of the intended closure of Factory. - The occupier or manager of every factory shall send a report to the Chief Inspector with a copy to the Inspector of any intended closure of the Factory or any section or department thereof at least one month before such closure stating :-] [Rule 113 added by Punjab Government Notification No. 2025-VII-DS-Lab.- 60/14388, dated 7th May 1960.]
(i)the reason for closure;(ii)the number of workers on rolls on the date of submission of report;(iii)the number of workers likely to be affected by the closure; and(iv)the probable period of closure.(v)[ information as to the Particulars and quantity of chemicals stored and action taken proposed to be taken thereof to ensure safety during such closure.] [Added vide Punjab Gazette Government L.S.P. III dated 30.8.1996.]The occupier or manager shall also send intimation to the Chief Inspector and the Inspector before the Factory or the section of the department thereof, as the case may be, starts working again :Provided that in case of sudden closure of factory or any section or department thereof for reasons beyond the control of the management the occupier or manager shall send such a report within forty-eight hours of such closure :Provided further that in case of seasonal factory, when it is being closed for the season the occupier or manager may extend the date of closure by giving a further notice to the Chief Inspector with a copy to the Inspector at least one week before the original date of closure.[Form I] [Substituted vide Punjab Gazette Government L.S.P. III dated 30.8.1996.][Prescribed under sub-rule (3) of rule 2A].Application for grant of certificate of competency to a person.
