Section 7(2) in The Tamil Nadu Building and Construction Workers (Conditions of Employment and Miscellaneous Provisions) Act, 1984
(2)The contractor to whom the principal employer has entrusted the execution of the proposed work shall, at least fifteen days before the commencement of such work send or cause to be sent, to the Inspector having jurisdiction in the area where the proposed work is to be executed a written notice containing the particulars specified in sub- section (1):Provided that the limit of fifteen days for sending notice shall not apply in the case of any work undertaken in the event of war or other emergency endangering national safety, epidemics, natural calamities endangering human life or urgent repairs to avoid danger to the safety of the people.
