Section 29(2) in The Tamil Nadu Catering Establishments Act, 1958
(2)In particular after without prejudice to the generality of the foregoing power, such rules may provide for -(a)all matters expressly required or allowed by this Act to be prescribed;(aa)[ the terms and conditions subject to which a registration certificate may be granted or renewed under this Act and the fees to be paid for the grant or renewal of such registration certificate;] [Inserted by Tamil Nadu Act 29 of 1975.](b)the registers and records to be maintained in a catering establishment for the purposes of examination by Inspectors and of securing compliance with the provisions of this Act;(c)the form of notices to be exhibited in the premises of the catering establishment by the employer and the manner of exhibiting such notices;(d)the manner in which the cash equivalent of the meals and tiffin supplied to employees free of charge is to be computed;(e)matters relating to the health of employees in, and the sanitation of, a catering establishment.
