Section 28 in The Tamil Nadu Beedi Industrial Premises (Regulation of Conditions of Work) Act, 1958
28. Application of the Payment of Wages Act, 1936 to beedi Industrial premises.
(1)Notwithstanding anything contained in the Payment of Wages Act, 1936 (Central Act IV of 1936) (hereinafter in this section referred to as the said Act), the Government may, by notification, direct that, subject to the provisions of sub-section (2), the said Act or any of the provisions thereof or the rules made thereunder shall apply to all or any class of employees in beedi industrial premises to which this Act applies.(2)On the application of the provisions of the said Act to any beedi industrial premises under sub-section (1), the Inspector appointed under this Act shall be deemed to be the Inspector for the purpose of the enforcement of the provisions of the said Act within the local limits of his jurisdiction.(3)The Government may, by like notification, cancel or vary any notification issued under sub-section (1).
