Section 12(1) in U.P. Industrial Housing Act, 1955
(1)The occupation by any person of a house shall, at all times, be subject to conditions relating to the occupation of such house as may be prescribed, or as may be intimated, from time to time by the [Labour Commissioner] [Substituted by U. P. Act No. 1 of 1966, Section 96 (4) (i).],
