Section 41 in The Tamil Nadu Beedi Industrial Premises (Regulation of Conditions of Work) Act, 1958
41. Power to make rules.
(1)The Government may, by notification, make rules to carry out the purposes of this Act.(2)Without prejudice to the generality of the foregoing power, such rules may provide for-(a)the terms and conditions subject to which a licence may be granted or renewed under this Art and the fees to be paid in respect of such licence;(b)the form of application for a licence under this Act and the documents and plans to be submitted together with such application;(c)submission of a monthly return by an employer to the competent authority specifying the quantity of beedi tobacco released by the Central Excise Department and the number of beedies manufactured by him;(d)the time within which appeals may be presented under this Act;(e)the manner in which the cash equivalent of the advantage accruing through the concessional sale to an employee of foodgrains and other articles shall be computed;(f)the records and registers that shall be maintained in beedi industrial premises for the purpose of securing compliance with the provisions of this Act and the rules made thereunder;(g)any matter expressly required or allowed by this Act to be prescribed.(3)All rules made and all notifications issued under this Act, shall, as soon as possible after they are made or issued, be placed on the table of [the Legislative Assembly] [Substituted for the word 'both the Houses of the Legislature' by the Tamil Nadu Adaptation of Laws and Order, 1987.] and shall be subject to such modifications by way of amendment or repeal, as the [the Legislative Assembly] [Substituted for the word 'both the Houses of the Legislature' by the Tamil Nadu Adaptation of Laws and Order, 1987.] may make within fourteen days on which the House actually sits either in the same session or in more than one session.
