Section 19A(2) in Registration and Licensing of Industrial Undertakings Rules, 1952
(2)If there is any change in the owner of a registered industrial undertaking or an undertaking in respect of which a licence or permission has been granted the new owner thereof shall, within fourteen days from the date of such change give notice in writing of the fact to the Ministry of [Industrial Development] [Substitued by G.S.R. 270(E), dated 14th June, 1974], Government of India, New Delhi, and forward the registration certification or the licence, as the case may be, to that Ministry for endorsing thereon the change in the owner of the industrial undertaking.
