Acts › The Industries (Development and Regulation) Act, 1951The Industries (Development and Regulation) Act, 1951 60 sections.
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Open in Lexace · Ask the AI Section 1 — Short title, extent and commencement. Section 2 — Declaration as to expediency of control by the Union. Section 3 — Definitions. Section 4 — [Omitted.]. Section 5 — Establishment and constitution of Central Advisory Council and its functions. Section 6 — Establishment and constitution of Development Councils and their functions. Section 7 — Reports and accounts of Development Councils. Section 8 — Dissolution of Development Councils. Section 9 — Imposition of cess on scheduled industries in certain cases. Section 10 — Registration of existing industrial undertakings. Section 10A — Revocation of registration in certain cases. Section 11 — Licensing of new industrial undertakings. Section 11A — Licence for producing or manufacturing new articles. Section 11B — Power of Central Government to specify the requirements which shall be complied with by small scale industrial undertakings. Section 12 — Revocation and amendment of licences in certain cases. Section 13 — Further provision for licensing of industrial undertakings in special cases. Section 14 — Procedure for the grant of licence or permission. Section 15 — Power to cause investigation to be made into scheduled industries or industrial undertakings. Section 15A — Power to investigate into the affairs of a company in liquidation. Section 16 — Powers of Central Government on completion of investigation under section 15. Section 17 — [Omitted.]. Section 18 — Power of person or body of persons appointed under section 15 to call for assistance in any investigation. Section 18A — Power of Central Government to assume management or control of an industrial undertaking in certain cases. Section 18AA — Power to take over industrial undertakings without investigation under certain circumstances. Section 18B — Effect of notified order under section 18A. Section 18C — Contracts in bad faith, etc., may be cancelled or varied. Section 18D — No right to compensation for termination of office or contract. Section 18E — Application of Act 7 of 1913. Section 18F — Power of Central Government to cancel notified order under section 18A. Section 18FA — Power of Central Government to authorise, with the permission of the High Court, persons to take over management or control of industrial undertakings. Section 18FB — Power of Central Government to make certain declarations in relation to industrial undertakings, the management or control of which has been taken over under section 18A, section 18AA or section 18FA. Section 18FC — Power of Central Government to call for report on the affairs and working of managed company. Section 18FD — Decision of Central Government in relation to managed Company. Section 18FE — Provisions where Government decides to follow the course of action specified in section 18FD (1). Section 18FF — Provisions where Government decides to follow the course of action specified in section 18FD (2). Section 18FG — Preparation of inventory of assets and liabilities and list of members and creditors of managed company. Section 18FH — Stay of suits and other proceedings. Section 18G — Power to control supply, distribution, price, etc., of certain articles. Section 19 — Powers of inspection. Section 20 — General prohibition of taking over management or control of industrial undertakings. Section 21 — Certain administrative expenses of Development Councils to be paid from moneys provided by Parliament. Section 22 — Power of the Central Government to issue directions to Development Council. Section 23 — Decision of Central Government final respecting certain matters. Section 24 — Penalties. Section 24A — Adjudication. Section 24B — Appeal. Section 24C — Recovery. Section 25 — Delegation of powers. Section 26 — Power to issue directions. Section 27 — Omitted.. Section 28 — Burden of proof in certain cases. Section 29 — Omitted. Section 29A — Omitted. Section 29B — Power to exempt in special cases. Section 29C — Protection of action taken under the Act. Section 29D — Debts incurred by the authorised person to have priority. Section 29E — Validation. Section 30 — Power to make rules. Section 31 — Application of other laws not barred. Section 32 — [Repealed.]. Lexace India is a legal-information & technology platform — not a law firm. It does not advertise, solicit work, or provide legal advice, and no advocate–client relationship is created. Bare-act text for general information; verify against the official source.