Section 11(2) in The Industries (Development And Regulation) Act, 1951
(2)A licence or permission under sub-section (1) may contain such conditions including, in particular, conditions as to the location of the undertaking and the minimum standard in respect of size to be provided therein as the Central Government may deem fit to impose in accordance with the rules, if any, made under section 30.[11-A. Licence for producing or manufacturing new articles.-The owner of an industrial undertaking not being the Central Government which is registered under section 10 or in respect of which a licence or permission has been issued under section 11 shall not produce or manufacture any new article unless-(a)in the case of an industrial undertaking registered under section 10, he has obtained a licence for producing or manufacturing such new article; and(b)in the case of an industrial undertaking in respect of which a licence or permission has been issued under section 11, he has had the existing licence or permission amended in the prescribed manner. ][11-B. Power of Central Government to specify the requirements which shall be complied with by small scale industrial undertakings.-
