Section 73(1) in The Gujarat Industrial Relations Act, 1946
(1)by reason of the continuance of the dispute-(a)a serious outbreak of disorder or a breach of the public peace is likely to occur; or(b)serious or prolonged hardship to a large section of the community is likely to be caused; or(c)the industry concerned is likely to be seriously affected or the prospects and scope for employment therein curtailed; or
