Section 8(4) in The Tamil Nadu Catering Establishments Rules, 1959
(4)The Inspector, if satisfied, may also refund the excess registration fees, if any, paid by the employer.] [Inserted by Notification No. S.R.O. A-29 of 1961, dated the 19th December, 1960.][Chapter III] [Chapter III was inserted by S. R. O. A-1/76, dated the 30th December, 1975.] Appeals and Procedure
