Section 6 in The Tamil Nadu Building and Construction Workers (Conditions of Employment and Miscellaneous Provisions) Act, 1984
6. Registration and licensing.
(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;(2)No contractor shall undertake or execute any work except under or in accordance with a licence issued in that behalf under the rules made under subsection (1).
