Section 16(1) in The Maharashtra Industrial Relations Act, 1946
(1)If at any time any union (hereinafter in this section referred to as “applicant union”) makes an application to the Registrar for being registered in place of the union already registered (hereinafter in this section, referred to as “registered Union”) for an industry, in a local area, on the ground that it has a larger membership of employees employed in such Industry the Registrar shall if a period of two years has elapsed since the date of registration of the registered union, call upon the registered union by a notice in writing to show cause within thirty days of the receipt of such notice why the applicant union should not be registered in its place. An application made under this sub-section shall be accompanied by such fee as may be prescribed:Provided that, the Registrar shall not entertain any application for registration of a union, unless a period of one year has elapsed since the date of disposal of the previous application of the union.(2) The Registrar shall forward to the Labour Officer a copy of the said application and notice.
