Section 6(2) in The Maharashtra Beedi and Cigar Workers (Conditions of Employment) Rules, 1968
(2)Every licence granted or renewed under section 4 shall be subject to the following conditions, namely:-(i)the manufacturing process shall be carried on only in that part of the industrial premises specified for the purpose in the licence;(ii)the maximum number of employees employed in the industrial premises shall not on any day exceed the number specified in the licence;(iii)except with the prior permission in writing of the competent authority, the industrial premises shall not be extended and except with the like permission, no structural alterations shall be made in any building on such premises;(iv)the licence shall not be transferable;(v)except as provided in rule 11, the fees paid for the grant, or as the case may be, renewal of the licence shall be non-refundable.
