The occupier or manager of every factory shall report to the State Government and to the Inspector any intended closure of the factory or any section or department thereof immediately it is decided to do so or any abrupt closure of the factory or any section or department thereof immediately it takes place intimating the reason for the closure, the number of workers on the register on the date of the report, the number of workers affected by the closure and the probable period of the closure. An intimation should also be sent to the State Government and to the Inspector as soon as the factory or the portion or the department of the factory, as the case may be, starts working again, provided that intended closure does not include closure due to holidays.(2)The occupier or manager of every factory shall furnish the information prescribed in sub-rule (I) in Form no. 29.
