Section 27(2) in Tamil Nadu Handloom Worker (Conditions of Employment and Miscellaneous Provisions) Rules, 1982
(2)The employer shall, in respect of the employees who are permitted to attend to any operation connected with handloom weaving, in their home (hereinafter referred to as the "domestic weaver") maintain an up-to-date register in Form VIII (hereinafter referred to as the "Register of Leave with Wages- Domestic Weaver").
