Section 11A — Licence for producing or manufacturing new articles.

1 [11A. Licence for producing or manufacturing new articles.-- The owner of an industrial undertaking not being the Central Government which is registered under section 10 or in respect of which a licence or permission has been issued under section 11 shall not produce or manufacture any new article unless-- (a) in the case of an industrial undertaking registered under section 10, he has obtained a licence for producing or manufacturing such new article; and (b) in the case of an industrial undertaking in respect of which a licence or permission has been issued under section 11, he has had the existing licence or permission amended in the prescribed manner.]

Official Hindi (PDF) ↗

‹ Prev All sections Next ›