Section 2 in Notifications under - The Industries (Development And Regulation) Act, 1951
2. In pursuance of sub-section (2) of Sec. 29B of the said Act, the Central Government hereby specifies a period of six months from the date of publication of this notification in the Official Gazette as the period after the expiry of which no owner of any industrial undertaking which was exempted from the operation of Secs. 10, 11, 11-A and 13 of the said Act and which is not exempt by virtue of this notification shall carry on the business of such undertaking except under and in accordance with a licence issued in this behalf by the Central Government and in the case of the State Government except under and in accordance with the previous permission of the Central Government.
S.O. 200(E), dated 18th March, 1985. - In exercise of the powers conferred by sub-section (1) of Sec. 29B of the Industries (Development and Regulation) Act, 1951 the Central Government hereby makes the following further amendments in the Notification of the Government of India in the late Ministry of Industrial Development (Department of Industrial Development) No. S.O.98/(E)/IDRA/29-B/73/1, dated 16th February, 1973, namely:(I)In Sch. V to the said notification, the following S. Nos. and entries relating thereto shall be omitted namely:"13. Steel structurals;""15. TV Receivers;""49. Electronic components;""52. Digital Electronic watches";"53. Chemicals and Pharmaceuticals machinery including mixers and reactor-Kneading Mills, turbo mixers and the like Filteration equipment-filter press rotary filters and the like. Centrifugal machines, Evaporators, Distillation equipment Crystallisers, Driers.""59. Distribution transformers;" and"65. Industrial Gases."(II)In Sch. V to the said notification, for the following S. Nos. and the entries relating thereto the following S. Nos. and entries shall be substituted, namely:"20. Sewing machines -Head operated (except industrial sewing machines)" and"47. Pig-iron."G.S.O. 201(E), dated 18th March, 1985. - In exercise of the powers conferred by sub-section (1) of Sec. 29B of the Industries (Development and Regulation) Act, 1951 (65 of 1951) and in supersession of the notification of the Government of India in the Ministry of Industry and Civil Supplies (Department of Industrial Development) No. S.O. 637/(E) IDRA/29-B/75, dated the 1st November, 1975, except as respects things done or omitted to have been done before such supersession, the Central Government hereby exempts from the operation of Secs. 10,11-A and 13 of the said Act and the rules made thereunder, all industrial undertakings to any of the industries specified in the Schedule appended to this Notification, subject to the following conditions, namely :
