Section 125(1) in Maharashtra Factories Rules, 1963
(1)The occupier and the manager shall be jointly or severally responsible for sending information in duplicate to the Inspector, of any intended closure of the factory or any shift, section or department thereof, immediately after it is decided to do so, and before the closure takes place, stating-(a)the date of intended closure;(b)the reasons for closure;(c)the number of workers on the muster-roll of the factory on the day the information is sent;(d)the number of workers likely to be affected by the closure;(e)the probable period of closure:Provided that in the case of any factory in respect of which Standing Orders settled or certified under the Bombay Industrial Relations Act, 1946, or any law corresponding to that Act in force in any part of the State or the Industrial Employment (Standing Orders) Act, 1946, as the case may be, provided for the display on the notice-boards of the factory or notice of the proposed closure of the factory or any shift, section, or department thereof, such information to the Inspector shall be given on the date on which such notice is displayed:Provided further that it shall not be necessary for the occupier or manager to send information of intended closure if the closure is rendered inevitable on account of fire, break-down of machinery, stoppage of power or water supply or any other cause beyond his control.
