Section 3(1) in The Maharashtra Beedi and Cigar Workers (Conditions of Employment) Rules, 1968
(1)Every application under sub-section (1) of section 4 for a licence to use or allow to be used any place or premises as industrial premises shall be made in triplicate in Form I:Provided that, an employer of every industrial premises coming within the scope of the Act on the date of its commencement shall submit such application within thirty days from such date.
