Section 11 in The Tamil Nadu Beedi Industrial Premises (Regulation of Conditions of Work) Rules, 1959
11.
[(1) When the competent authority refuses to grant, renew or amend any licence, it shall order the refund of the fees paid for such licence, renewal or amendment, as the case may be.] [Substituted by G. O. Ms. No. 5173, Labour, dated 20th October, 1962.](2)If a beedi industrial premises has not worked even on a single day during the period of validity of a licence, the licensee may, within a period of three months from the last date of the financial year for which the licence was granted or renewed, apply to the competent authority for the refund of the fee paid by him. On receipt of the application, the competent authority shall verify its genuineness and order refund of the fee paid.
