Section 250(2) in Tamil Nadu District Municipalities Act, 1920
(2)[ The application [shall specify the maximum number of workers proposed to be [xxx] [This sub-section was substituted for the original sub-section by section 106(ii) of the Tamil Nadu District Municipalities (Amendment) Act, 1930 (Tamil Nadu Act X of 1930).] employed [on any day] [These words were substituted for the words 'at any time' by the Schedule to the Tamil Nadu Re-enacting (No. III) Act, 1948 (Tamil Nadu Act IX of 1948).] in the factory, workshop, work-place or premises and] shall be accompanied by-(i)a plan of the factory, workshop, work-place or premises prepared in such manner as may be prescribed by rules made in this behalf by the [State Government] [The words 'Provincial Government' were substituted for the words 'Local Government' by the Adaptation Order of 1937 and the word 'State' was substituted for 'Provincial' by the Adaptation Order of 1950.], and(ii)such particulars as to the power, machinery, plant or premises as the municipal council may require by by-laws made in this behalf.]
