Section 6(1) in The Tamil Nadu Building and Construction Workers (Conditions of Employment and Miscellaneous Provisions) Act, 1984
(1)The Government may make rules-(a)requiring registration of establishments and licensing of contractors and prescribing the fee payable for such registration and licensing and for the renewal of licence;(b)requiring that no licence shall be shifted or renewed unless the notice specified in section 7 has been given;(c)providing for appeal from the decision of the authority competent to grant registration or licence, refusing to grant registration or licence;
