Section 11 in The Industries (Development And Regulation) Act, 1951
11. Licensing of new industrial undertakings .-
(1)No person or authority other than the Central Government, shall, after the commencement of this Act, establish any new industrial undertaking, except under and in accordance with a licence issued in that behalf by the Central Government:Provided that a Government other than the Central Government may, with the previous permission of the Central Government, establish a new industrial undertaking.(2)A licence or permission under sub-section (1) may contain such conditions including, in particular, conditions as to the location of the undertaking and the minimum standard in respect of size to be provided therein as the Central Government may deem fit to impose in accordance with the rules, if any, made under section 30.[11-A. Licence for producing or manufacturing new articles.-The owner of an industrial undertaking not being the Central Government which is registered under section 10 or in respect of which a licence or permission has been issued under section 11 shall not produce or manufacture any new article unless-(a)in the case of an industrial undertaking registered under section 10, he has obtained a licence for producing or manufacturing such new article; and(b)in the case of an industrial undertaking in respect of which a licence or permission has been issued under section 11, he has had the existing licence or permission amended in the prescribed manner. ][11-B. Power of Central Government to specify the requirements which shall be complied with by small scale industrial undertakings.-(1)The Central Government may, with a view to ascertaining which ancillary and small scale industrial undertaking need supportive measures, exemptions or other favourable treatment under this Act to enable them to maintain their viability and strength so as to be effective in-(a)promoting in a harmonious manner the industrial economy of the country and easing the problem of unemployment, and(b)securing that the ownership and control of the material resources of the community are so distributed as best to subserve the common good, specify, having regard to the factors mentioned in sub-section (2), by notified order, the requirements which shall be complied with by an industrial undertaking to enable it to be regarded, for the purposes of this Act, as an ancillary, or a small scale, industrial undertaking and different requirements may be so specified for different purposes or with respect to industrial undertakings engaged in the manufacture or production of different articles:Provided that no industrial undertaking shall be regarded as an ancillary industrial undertaking unless it is, or is proposed to be, engaged in-(i)the manufacture of parts, components, sub-assemblies, toolings or intermediates; or(ii)rendering of services, or supplying or rendering, not more than fifty per cent of its production or its total services, as the case may be, to other units for production of other articles.(2)The factors referred to in sub-section (1) are the following, namely:-(a)the investment by the industrial undertaking in-(i)plant and machinery, or(ii)land, buildings, plant and machinery;(b)the nature of ownership of the industrial undertaking;(c)the smallness of the number of workers employed in the industrial undertaking;(d)the nature, cost and quality of the product of the industrial undertaking;(e)foreign exchange, if any, required for the import of any plant or machinery by the industrial undertaking; and(f)such other relevant factors as may be prescribed.(3)A copy of every notified order proposed to be made under sub-section (1) shall be laid in draft before each House of Parliament, while it is in session, for a total period of thirty days which may be comprised in one session or in two or more successive sessions, and if, before the expiry of the session immediately following the session or the successive sessions aforesaid, both Houses agree in disapproving the issue of the proposed notified order or both Houses agree in making any modification in the proposed notified order, the notified order shall not be made, or, as the case may be, shall be made only in such modified form as may be agreed upon by both the Houses.(4)Notwithstanding anything contained in sub-section (1), an industrial undertaking which according to the law for the time being in force, fell, immediately before the commencement of the Industries (Development and Regulation) Amendment Act, 1984 (4 of 1984), under the definition of an ancillary, or small scale, industrial undertaking, shall, after such commencement, continue to be regarded as an ancillary, or small scale, industrial undertaking for the purposes of this Act until the definition aforesaid is altered or superseded by any notified order made under sub-section (1).]
