Section 32 in The Cotton Textiles (Control) Order, 1948
32.
(1)The Textile Commissioner may, with a view to maintaining and increasing the supply of cotton textiles, issue directions to any person prohibiting him from dismantling his factory or any part thereof, or removing from his factory any spare part kept for maintaining the machinery of the factory in order, and where such directions are issued, the person shah comply with them.(2)In the exercise of the powers conferred by sub-clause (1), the Textile Commissioner shall have regard to the following matters, namely;(i)the supply of cloth and yarn available in the country and the demand therefor;(ii)the financial and other resources of the factory; and(iii)any other relevant circumstances for the purpose of determining whether the dismantling or removal is likely to be detrimental to the public interest.Explanation. - In this clause the words "dismantling", "factory". and "machinery" shall have the following meanings;(a)"dismantling" a factory means removing from its position the machinery or part of machinery of the factory, whereby such removal of the factory is rendered wholly or partly useless for its purpose; but does not include any temporary removal of the machinery or part of the machinery for purposes, such as, adjustment, cleaning and repairs;(b)"factory" means a factory as defined in Cl. (m) of Section 2 of the Factories Act, 1948 (63 of 1948);(c)"machinery" has the meaning assigned to that word in Clause (f) of Section 2 of the Factories Act, 1948 (63 of 1948).
