Section 4(3) in The Tamil Nadu Beedi Industrial Premises (Regulation of Conditions of Work) Act, 1958
(3)The competent authority shall, in deciding whether to grant or refuse a licence, have regard to the following matters, namely:-(a)the suitability of the place or premises which is proposed to be used for the manufacture of beedies;(b)the status and previous experience of the applicant;(c)the financial resources of the applicant including his financial capacity to meet the demands arising out of the provisions of the laws for the time being in force relating to welfare of labour;(d)whether the application is made bona fide on behalf of the applicant himself or benami on behalf of any other person;(e)whether the beedi manufactured by the applicant will be sold and marketed by himself or through a proprietor or a registered user of a trade mark registered under the Trade Marks Act, 1940 (Central Act V of 1940)1, in relation to beedi or any other person;(f)the welfare of labour in the locality;(g)the interest of the public generally; and(h)such other matters as may be prescribed.
