Section 3(4) in The M.P. Beedi and Cigar Workers (Conditions of Employment) Rules, 1968
(4)Before granting a licence, the competent authority shall also take into consideration whether the site of an industrial premises is proposed to be altered, or whether any industrial premises has been closed, by the applicant during the period of twelve months immediately preceding the date of the application with a view to causing prejudice to the interests of the labour.
