Section 43(5) in Bombay Industrial Relations Act, 1946
(5)Where an employer or an employee gives a notice of a proposed change under sub-section (1) or sub-section (2), as the case may be, of section 42, and such change, in the opinion of the [State] Government affects the majority of employers or employees engaged in an industry or occupation in the local area, the [State] Government may by notification in the Official Gazette declare that the whole of such industry or occupation, as the case may be, is affected by such change and thereupon it shall be deemed to be so affected.
