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State of Maharashtra - Section

Section 44 in The Maharashtra Beedi and Cigar Workers (Conditions of Employment) Rules, 1968

44. Notice to be sent by registered post.

- Every notice or order under the Act or the rules thereunder, addressed to any employer of beedi or cigar worker, shall be presumed to have been duly served if such notice has been sent by registered post.Form 1(See rules 3, 4 and 5)Application for grant or renewal of licence for the financial year commencing on 19
1. Full name of the industrial premises. -  
2. (i) Full postal address and situation of theindustrial premises.  
  (ii) Full address to which communicationsrelating to the industrial premises should be sent.  
  (iii) Full address of the applicant*....  
3. Maximum number of employees proposed to beemployed on any one day during the financial year commencingon............  
4. Full name and residential address of the personwho shall be the employer for the purposes of the Act.  
5. If the employer is a company within the meaningof the Explanation to section 34, state the full name of theDirector, partner or the person in charge of and responsible tothe Company. (See Note 1 at the end).  
6. Financial resources of the employer e.g.particulars and value of movable and immovable properties, bankreference, income-tax assessment.  
7. Whether the employer is a trade mark holderregistered under the Trade and Merchandise Marks Act, 1958.  
8. Value of beedies or cigars or both manufacturedat the industrial premises during the preceding financial yearending on.........  
9. Previous experience of the applicant* in theindustry.  
10. Whether the proposed site of the industrialpremises amounts to the alteration of the site, of any, existingindustrial premises and, if so, the reasons for such alteration.  
11. Whether any industrial premises was closed bythe applicant during the period of twelve months immediatelypreceding the date of the application and, if, so, the reasonstherefor.  
12. Source of obtaining tabacco ....  
13. Whether the beedis or cigars or bothmanufactured by the applicant* will be sold and marked by himselfor through a proprietor or a registered user of a trade markregistered under the Trade and Merchandise Marks Act, 1958, orany other person.  
14. Whether the plans of the premises are enclosed.  
15. Amount of fee Rs...................(Rupees............................) paid in Treasuryon...............................videChalanNo.............................. enclosed.  
*. The application for licence may however be made either by the contractor or the employer.Note 1. - Where an industrial premises is run or proposed to be run by a contractor for or on behalf of another person including a company aforesaid the said other person or company is under the Act the employer and particulars to be entered for "employer" in the Form should be in regard to such person.Note 2. - (1) This Form shall be completed in ink in block letters or typed.
(2)If any person named against item 5 is a minor, the fact shall be stated clearly.I hereby declare that the above particulars furnished by me are to the best of my knowledge and belief accurate.Date:Signature of applicant.Form II(See rule 6)LicenceLicence No.Fee Rs.Registration No.Licence is hereby granted to .................................................................................................... Valid only for the premises described below for use as an industrial premises employing not more than................................... employees on any one day during the year commencing on ................................... subject to the conditions specified in the Annexure.The licence shall remain in force till the 31st day of March.Name of industrial premises :.................................Situation of the industrial premises. (The part of the industrial premises in which the manufacturing is carried on shall be specifically indicated) :........................Signature and Seal of the competent authority.Date :Renewal(Rule 4)
Date of renewal For number of employees not exceeding Fees paid for renewal Date of expiry
(1) (2) (3) (4)
1.2.3.4.      
Signature and seal of the competent authority.Date .........AnnexureThis licence is subject to the following conditions:-