(1) If before the 31st [January] [Substituted by No.2. dated 25.2.1985 [1-4-85].] of any year an occupier notifies his intention in writing to the Chief Inspector that during the year following. the premises in respect of which licence is issued will not be used for the working of the factory. the Chief Inspector may suspend the licence granted in respect of such factory.(2)A licence-suspended under sub-rule (1) may be reviewed on receipt of an application for renewal in Form No.2 accompanied by the licence, for the remaining part of the year. on payment of surcharge of 10 per cent, in addition to the fees specified in these rules.
