(2)Every company which is approved under sub-rule (2) of rule 18D shall-(a)sell any prototype or output, if any, from its laboratories or pilot plants with the prior permission of the prescribed authority;(b)intimate the change, if any, in its memorandum of association and articles of association relating to its main objects and forward the altered copy of its memorandum of association and articles of association to the prescribed authority;(c)apply for extension of the approval at least three months before expiry of the approval already granted by the prescribed authority;(d)have a system of monitoring the cost of research and development projects.
