Section 19A(3) in Registration and Licensing of Industrial Undertakings Rules, 1952
(3)If by reason of (a) reduction in the number of workers employed; (b) discontinuation of the production of articles falling within the scope of the Act; or (c) any other reason, all or any of the provisions of the Act become inapplicable to a registered industrial undertaking or an undertaking in respect of which a licence or permission has been granted and continue to be so inapplicable for a period of six months, the owner thereof shall, within fourteen days of the expiry of the said period of six months give notice in writing of the fact to the Ministry of [Industrial Development] [Substitued by G.S.R. 270(E), dated 14th June, 1974], Government of India, New Delhi.
