Section 4(8) in The Tamil Nadu Beedi Industrial Premises (Regulation of Conditions of Work) Act, 1958
(8)Subject to the foregoing provisions of this section, the competent authority may grant or renew licences under this Act on such terms and, conditions as it may determine. Where the competent authority refuses to grantor renew any licence, it shall do so by an order communicated to the applicant, giving the reasons in writing for such refusal.
