Section 4(2) in The Tamil Nadu Catering Establishments Act, 1958
(2)The Inspector shall, in deciding whether to grant or refuse a registration certificate, have regard to the following matters, namely :-(a)the suitability of the place or premises which is proposed to be used as catering establishment;(b)the previous experience of the employer;(c)the financial resources of the employer including technical capacity to meet the demands arising out of the provisions of the law for the time being in force relating to the welfare of labour;(d)whether the application is made bona fide on behalf of the employer himself or benami on behalf of any other person;(e)welfare of the labour in the locality and the interest of the public generally; and(f)such other matters as may be prescribed.
