Section 9 in The Tamil Nadu Beedi Industrial Premises (Regulation of Conditions of Work) Act, 1958
9. Ventilation.
(1)The Government may prescribe a standard of adequate ventilation and reasonable temperature to be maintained in the beedi industrial premises.(2)Wherever dust or fume or other impurity of such nature and to such an extent as is likely to be injurious or offensive to the employees is given off, by reason of the manufacturing process carried on, the competent authority may require the employer to take such effective measures as may prevent its inhalation and accumulation in any work room.
