Section 10 in The Tamil Nadu Beedi Industrial Premises (Regulation of Conditions of Work) Rules, 1959
10. Payment of fees.
- The fee prescribed for the licence shall be paid into the local treasury under the head of account [XXXII miscellaneous-social and Development organisation (d) Miscellaneous Department-Receipts under the [Tamil Nadu] [Substituted by G.O. Ms. No. 615, Labour, dated the 3rd August, 1994.] Beedi Industries Premises (Regulation of Conditions of Work) Act. 1958.]
