Section 25A(1) in Tamil Nadu Handloom Worker (Conditions of Employment and Miscellaneous Provisions) Rules, 1982
(1)An employee may be employed in. more than one industrial premises on the same day, with the previous approval of the Inspector, subject to the following conditions, namely:-(i)He shall not be employed for more than eight hours in all or any one day;(ii)He shall receive a weekly holiday in accordance with the provisions of section 22;(iii)Every employee who is required to work in another industrial premises on the same day shall carry with him a card in which the following particulars shall be entered by the employer of the first industrial premises.(a)his normal periods of work as in the notice of periods of work for the day;(b)the period or periods he has worked in the first industrial premises for the day.
