Section 42 in The Tamil Nadu Catering Establishments Rules, 1959
42. [] [Re-numbered by S.R.O. No. A-1/76, dated the 30th December, 1975.] Annual return.
- Every employer shall furnish an annual return in [Form No. XIII] [Substituted by S.R.O. No. A-428 of 1966, dated the 12th April, 1966.] on or before the [31st January] [Substituted, by S.R.O. No. A-1/76, dated the, 30th December, 1975, for '30th April'.] to the Inspector having jurisdiction over the area in which the catering establishment is situated.
