Section 19A(4) in Registration and Licensing of Industrial Undertakings Rules, 1952
(4)If a registered industrial undertaking or an industrial undertaking in respect of which a licence or permission has been granted, has been closed for a period exceeding thirty days, the owner thereof, shall, within seven days of the expiry of the said period of thirty days, give notice in writing of the fact to [Industrial Development] [Substitued by G.S.R. 270(E), dated 14th June, 1974] Government of India, New Delhi.
