Section 25A(2) in Tamil Nadu Handloom Worker (Conditions of Employment and Miscellaneous Provisions) Rules, 1982
(2)The employer of the second industrial premises in which he is to work for the rest of the day shall enter in the card the period or periods, he has worked for the day in his industrial premises. The employers of both the industrial premises in which the employee has worked for the day on the same day shall send to the Inspector of an extract of the card mentioned above not later than three days from the date on which the employee has so worked in the two industrial premises on the same day.
