Section 6(1) in The Tamil Nadu Beedi Industrial Premises (Regulation of Conditions of Work) Rules, 1959
(1)[Application for the renewal of licence shall be in Form No. I and shall be sent to the competent authority in duplicate not less than one month before the date of expiry of the licence together with a treasury receipt for the fees for the renewal of the licence and the original licence.] [Substituted by G. O. Ms. No. 1167, dated 5th March, 1960.] On receipt of such application together with such fee, the licensing authority may renew the licence.
