Section 3 in The Rajasthan Beedi and Cigar Workers (Conditions of Employment) Rules, 1969
3. Form of application for grant of licence and licence fees.
(1)Every application under sub-section (1) of Section 4 for a licence to use or allow to be used any place or premises as industrial premises shall be made in duplicate in Form I.(2)The application shall be accompanied by the following documents, namely :-(a)plans in triplicate showing-(i)the site of such place or premises, the areas therein to be used for manufacturing processes and the immediate surroundings of such place or premises, including adjacent buildings, structures, road, drains and the like; and(ii)the plan, elevation and necessary cross section of the details relating to natural lighting ventilation, means of escape in case of fire, position of the plant and machinery, if any, used aisles and passage ways in or in relation to, the various buildings which are intended to be used for manufacturing processes;(b)the Treasury Receipt or a Crossed Indian Postal Order, a Bank Draft as the case may be, showing that the appropriate fee for the licence as specified in Rule 8 has been paid.(3)The application in duplicate together with the documents specified in sub-rule (2) shall be sent by registered post or delivered by hand under acknowledgement to the competent authority.(4)Before granting a licence; the competent authority shall also take into consideration whether the site of any industrial premises is proposed to be altered or whether any industrial premises has been closed, by the applicant during the period of twelve months immediately preceding the date of the application with a view to causing prejudice to the interests of the labour.(5)[ The competent authority, after receiving application under sub-rule (1), shall grant a licence to the applicant within ten days of receipt of the application, if the applicant has complied with all the requirements as laid down in these rules.] [Added by Notification No. G.S.R. 5, dated 4.3.2016 (w.e.f. 7.3.1969).]
