Section 8 in The Tamil Nadu Catering Establishments Rules, 1959
8. Payment of fees and refund in certain circumstances.
- [(1) Every application under these rules shall be accompanied by a treasury receipt showing that the appropriate fee has been paid into the local treasury under the head of account [087-Labour and Employment-087 (a) Receipts under Labour Laws-01. Receipts under Tamil Nadu Catering Establishments Act, 1958.] [Substituted by Notification No. S.R.O. A-357 of 1962, dated the 24th April, 1962.](2)If the Inspector is satisfied that any catering establishment has not worked even on a single day during the period of validity of the registration certificate, he may order the refund of the fee collected for the period.(3)[ If any application for the grant or renewal of a registration certificate is rejected, the registration fee paid shall be refunded to the applicant by the Inspector.(4)The Inspector, if satisfied, may also refund the excess registration fees, if any, paid by the employer.] [Inserted by Notification No. S.R.O. A-29 of 1961, dated the 19th December, 1960.][Chapter III] [Chapter III was inserted by S. R. O. A-1/76, dated the 30th December, 1975.] Appeals and Procedure
