Industries (Development and Regulation) Act, 1951

11A. License 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 license 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 license for producing or manufacturing such new article; and

(b) in the case of an industrial; undertaking in respect of which a license or permission has been issued under section 11, he has had the existing license or permission amended in the prescribed manner.