Section 4 in Tamil Nadu Handloom Worker (Conditions of Employment and Miscellaneous Provisions) Rules, 1982
4. Renewal of licence.
(1)The application for renewal shall be sent to the competent authority with a treasury receipt for the fees for the renewal of the licence specified in rule 6 and the original licence.(2)The application together with the treasury receipt specified in sub-rule (1) shall be sent by registered post or delivered by hand under acknowledgment to the competent authority.(3)The competent authority shall, in deciding whether to renew a licence or not, have also regard to the matters specified in sub-rule (4) of rule 3.
