Section 3 in Registration and Licensing of Industrial Undertakings Rules, 1952
3. Application for registration.
- [(1) An application for the registration of an existing industrial undertaking shall be made, in triplicate, to the [Ministry of Commerce and Industry, Department for Promotion of Industry and Internal Trade] [Substitued by S.R.O. 1856, dated 1st October, 1953], Government of India, New Delhi, in Form A or B, as the case may be, appended to these rules, at least three months before the expiry of the period fixed under sub-section (1) of Section 10 of the Act in relation to that industrial undertaking:]Provided that an application which is not made in time may be entertained by the [Ministry of Commerce and Industry, Department for Promotion of Industry and Internal Trade] [Substituted 'Ministry of Industrial Development' by Notification No. G.S.R. 637(E), dated 4.9.2019.], if the applicant satisfies that Ministry that there was sufficient cause for not making the application in time.(1A)[ Where an application for the registration of an industrial undertaking is pending at the commencement of the Industries (Development and Regulation) Amendment Act, 1953, no fresh application for such registration shall be necessary under the rule and any such pending application shall be disposed of in accordance with the provisions of these rules] [Inserted by S.R.O. 1856, dated 1st OCtober, 1953](1B)[ Where an industrial undertaking consists of more than one factory a separate Form A or B, as the case may be, shall be filled and sent in respect of each factory.] [Inserted by S.R.O. 1856, dated 1st OCtober, 1953](2)[ Each application shall be accompanied by a crossed demand draft for Rs. 2,500 drawn on the State Bank of India, Nirman Bhawan, New Delhi, in favour of the Pay and Accounts Officer, [Ministry of Commerce and Industry, Department for Promotion of Industry and Internal Trade] [Substituted by G.S.R. 100(E), dated 18th February, 1987, for sub-rule (2) as amended by G.S.R. 392(E), dated 17th September, 1974.], Government of India, New Delhi]
