Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 3(1)] [Section 3] [Entire Act] State of Tamilnadu - Subsection Section 3(1)(b) in The Tamil Nadu Beedi Industrial Premises (Regulation of Conditions of Work) Rules, 1959 (b)the treasury receipt showing that the appropriate fee for the licence, specified in sub-rule (2), has been paid in the local treasury.