Section 22 in Tamil Nadu Shops and Establishments Act, 1947
22. Lighting.
(1)The premises of every establishment shall be sufficiently lighted during all working hours.(2)If it appears to an Inspector that the premises of any establishment within his jurisdiction is not sufficiently lighted or ventilated, he may serve on the employer an order in writing specifying the measures which, in his opinion, should be adopted and requiring them to be carried out before a specified date.
