Section 517(3) in Greater Hyderabad Municipal Corporation Act, 1955
(3)If any written permission for the establishment of a factory, workshop, workplace or bakery granted under subsection (2) be revoked by the Commissioner in the exercise of his power under sub-section (3) of section 622 no person shall continue to resume the working or use of such factory, workshop, workplace or bakery until such written permission is renewed or a fresh written permission is granted by the Commissioner.
