Section 250(5) in Tamil Nadu District Municipalities Act, 1920
(5)[ More than nine workers shall not be employed on any day in any factory, workshop, work-place or premises, unless the permission granted in respect thereof under sub-section (3) authorises such employment or unless fresh permission authorising such employment has been obtained from the municipal council. Before granting such fresh permission, the council shall obtain the approval of the Inspector of Factories referred to in clause (a) of subsection (4) as regards the plan of the factory, workshop, work-place or premises with reference to the matters specified in that clause.
