Section 12 in Registration and Licensing of Industrial Undertakings Rules, 1952
12. Contents of the report.
- In making the report under rule 11, the [* * *] [Substitued by G.S.R. 270(E), dated 14th June, 1974] Committee shall have regard to the approved plans, if any, of the Central Government for the development of the scheduled industry concerned and, where no such plans exist, to the existing capacity of the scheduled industry, the demand and supply position, availability of raw materials and plant and machinery. The report should, among other matters, contain recommendations regarding capital and its structure, suitability of the location proposed from the point of view of the approved plans for the industry, capacity of the plant to be installed, availability of rail-transport capacity, availability of technical and other skilled personnel required, and collaboration, if any, with foreign manufacturers.
