Section 3(2) in The Rajasthan Beedi and Cigar Workers (Conditions of Employment) Rules, 1969
(2)The application shall be accompanied by the following documents, namely :-(a)plans in triplicate showing-(i)the site of such place or premises, the areas therein to be used for manufacturing processes and the immediate surroundings of such place or premises, including adjacent buildings, structures, road, drains and the like; and(ii)the plan, elevation and necessary cross section of the details relating to natural lighting ventilation, means of escape in case of fire, position of the plant and machinery, if any, used aisles and passage ways in or in relation to, the various buildings which are intended to be used for manufacturing processes;(b)the Treasury Receipt or a Crossed Indian Postal Order, a Bank Draft as the case may be, showing that the appropriate fee for the licence as specified in Rule 8 has been paid.
