Section 3 in The Tamil Nadu Beedi Industrial Premises (Regulation of Conditions of Work) Act, 1958
3. Beedi industrial premises to be licensed.
- Save as otherwise provided in this Act, no place or premises shall, on and after such date as the Government may, by notification, specify in this behalf, be used as a beedi industrial premises without a licence obtained from the competent authority and except in accordance with the, terms and conditions specified therein.
