Section 17 in The Tamil Nadu Catering Establishments Rules, 1959
17. Statement to be sent to the Inspector and displayed in the catering establishment.
(1)Statement to be sent to the Inspector by the employer under sub-section (3) of section 11-A shall be in Form No. IV-E and shall be sent by registered post so as to reach the Inspector before the commencement of each calendar year in which the holidays are to be allowed.(2)Every employer shall exhibit simultaneously in his catering establishment a copy of the statement referred to in sub-rule (1) in such manner as can be readily seen and read by the employees of that catering establishment and shall maintain it in a legible condition.
