Section 3 in The East Punjab Factories (Control of Dismantling) Act, 1948
3. Dismantling a factory.
(1)No person shall, without the written permission of the State Government or of an officer authorised in this behalf by the State Government dismantle any factory or remove from a factory any spare parts kept for maintaining the machinery of the factory in order.(2)Whoever contravenes any of the provisions of sub-section (1) shall be punished with imprisonment which may extend to two years or with fine or with both.
