14A. [ Suspension of licence. [Rules 14-A and 14-B added by Notification No. 5331 (SM)/XXXVI-A-1231 (SM)-57, dated 18th October, 1958]
(1)If before October 31, 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 revived on receipt of an application for renewal accompanied by the licence and Form No. 4 for the remaining quarters of the year on payment of the fees for such quarters and a surcharge of 25 per cent of the fees for the quarters for which the licence remained suspended.
