Section 6 in Registration and Licensing of Industrial Undertakings Rules, 1952
6. Grant of registration certificate.
-If an application made under sub-rule (1) of rule 3 falls within the scope of that rule, the [Ministry of Commerce and Industry, Department for Promotion of Industry and Internal Trade] [Substituted 'Ministry of Industrial Development' by Notification No. G.S.R. 637(E), dated 4.9.2019.], shall, after such investigation as it may consider necessary, grant to the applicant, before the [expiry of the period fixed under Section 10 of the Act] [Substitued by G.S.R. 270(E), dated 14th June, 1974], a certificate of registration in Form C appended to these rules. If an application made under sub-rule (1) of rule 3 does not fall within the scope of that rule, the [Ministry of Commerce and Industry, Department for Promotion of Industry and Internal Trade] [Substituted 'Ministry of Industrial Development' by Notification No. G.S.R. 637(E), dated 4.9.2019.] shall inform the applicant accordingly.
