Section 21(1) in The Dangerous Machines (Regulation) Act, 1983
(1)Every person who has, immediately before the commencement of this Act, in his custody or control, and dangerous machine which does not comply with, in all respects, the provisions of this Act and the rules and orders made thereunder, shall, within such time, not being less than one hundred and eighty days from such commencement, as the State Government may, by notification in the Official Gazette, specify, get the same modified in accordance with such rules as may be made by the Central Government in this behalf.
