Section 3 in The Maharashtra Beedi and Cigar Workers (Conditions of Employment) Rules, 1968
3. Forms of application for grant of licence and licence fees.
(1)Every application under sub-section (1) of section 4 for a licence to use or allow to be used any place or premises as industrial premises shall be made in triplicate in Form I:Provided that, an employer of every industrial premises coming within the scope of the Act on the date of its commencement shall submit such application within thirty days from such date.(2)The application shall be accompanied by the following documents, namely :(a)plans in duplicate showing,-(i)the site of such place or premises, the areas therein to be used for manufacturing process and the immediate surrounding of such place or premises, including adjacent building structures, roads, drains and the like; and(ii)the elevation and necessary cross-sections of, the details relating to the natural lighting, ventilation, means of escape in case of fire, position of the plant and machinery, if any used is less and passage ways in or in relation to, the various buildings which are intended to be used for any manufacturing process;(b)the treasury receipt showing that the appropriate fee for the licence prescribed by rule 13 has been paid.(3)The application in duplicate together with the document specified in sub-rule (2) shall be sent by registered post or delivered by hand under acknowledgement to the competent authority.
