Section 4(3) in The Maharashtra Essential Services Maintenance Act, 2005
(3)An order made under sub-section (1) shall be in force only for six months from the date specified therein, but the State Government may, by a like order published in the manner, and subject to the provisions of sub-section (5), extend it for a further period not exceeding six months, if it is satisfied that in the public interest it is necessary or expedient so to do.
