Section 3A in The Tamil Nadu Catering Establishments Rules, 1959
3A. [ Inspector's power to call for particulars before registration. [Inserted by Notification No. S.R.O. A-428 of 1966, dated the 12th April, 1966.]
- Before registering the catering establishment and issuing a registration certificate under [sub-section (3) of section 4], the Inspector may, for the purpose of being satisfied about the correctness of the [application] [Substituted by Notification No. S.R.O. A-1/76, dated the 30th December, 1975, for 'statement'.] sent to him under sub-section (1) of that section, call for such particulars as he may think fit.]
