13. [Suspension of licence on request of licensee] [Substituted by G.N. of 30th Sept., 1965].
(1)If before the 31st October of any year an occupier notifies his intention in writing to the Chief Inspector or the Deputy Chief Inspector authorised by the State Government in this behalf that during the following year the premises in respect of which licence is issued will not be used for the working of the factory, the Chief Inspector [or the Deputy Chief Inspector so authorised] [Inserted by G.N. of 23rd Aug., 1969] may suspend the licence granted in respect of such factory.(2)A licence suspended under sub-rule (1) may be on receipt of an application for renewal in Form 3, accompanied by the licence, for the remaining part of the year, on payment of surcharge of 10 per cent in addition to the fees specified in these rules.
