14A. [ Prohibiting running of a factory without a valid licence. [Substituted by Punjab Government Gazette Legislative Supplement Part III dated 28.2.1997.]
- An occupier shall not use any premises as a factory or carry on any manufacturing process in a factory unless a licence has been issued in respect of such premises and is in force for the time being :Provided that if a valid application for grant of licence has been submitted and the required fees has been paid, the premises shall be deemed to be fully licensed until such date as the Chief Inspector or as the case may be, any other officer appointed under sub-section (2-A) of section 8 of the Act, and specially empowered in this behalf by the State Government, grants or renews the licence or refuses in writing, with reasons, to grant or renew licence:Provided further that if the Chief Inspector or as the case may be any other officer appointed under sub-section (2-A) of section 8 of the Act and specially empowered in this behalf, by the State Government fails to grant or renew the licence or fails to refuse to do so, for reasons to be communicated in writing to the applicant, within sixty days from the date of the application, the licence shall be deemed to have been granted or renewed.]
