12D. [ Suspension of licence. [Inserted by SRO No.1149/2001 dt. 28-12-2001.]
- Without prejudice to the provision contained in these rules if a Factory is lying idle for a period of exceeding one calendar year, the Chief Inspector, may, after satisfying himself of the bonafides suspend the licence for one more licensing period(s) in that case licence fee is not payable for the suspended period. However, the full amount of licence fee is payable if the factory has worked even for a single day during a calendar year (licensing period).]Provided that the licence suspended under this rule, shall be renewed after revoking the suspension by the Chief Inspector on an application made by the licensee. Such application shall be submitted at least 15 days before reopening and shall be accompanied by the full amount of licence fee as applicable for grant of licence and 10% excess of the fee ordinarily payable.
