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State of Madhya Pradesh - Section
Section 36 in The M.P. Beedi and Cigar Workers (Conditions of Employment) Rules, 1968
36. Notice to be sent by registered post.
- Every notice or order under the Act or the rules made thereunder, addressed to any employer or beedi or cigar worker, shall be presumed to have been duly served if such notice has been sent by registered post.Form No. I[See Rules 3 and 4]Application for Grant or Renewal of Licence for The Financial Year.......................| 1. | Full name of the industrial premises | ................. |
| 2. | (i) Full postal address and situation of the industrialpremises | ................. |
| (ii) Full address to which communications relating to theindustrial premises should be sent | ................. | |
| (iii) Full address of the applicant | ................. | |
| 3. | Maximum number of employees proposed to be employed on any oneday during the financial year. | ................. |
| 4. | Full name and residential address of the person who shall beemployer for the purposes of the Act | ................. |
| 5. | If the employer is a partnership company, etc., full name andresidential address of other partners or directors, etc. (SeeNote 1 at the end) | ................. |
| 6. | Financial resources of the employer e.g., (particulars andvalue of movable and immovable properties, bank reference,income-tax assessment, etc.) | ................. |
| 7. | Whether the employer is a trade mark holders registered underthe Trade and Merchandise Marks Act, 1958 | ................. |
| 8. | Value of beedis or cigars or both manufactured at theindustrial premises during the preceding financial year | ................. |
| 9. | Previous experience of the applicant* in the industry | ................. |
| 10. | Whether the proposed site of the industrial premises amountsto the alteration of the site of any existing industrial premisesand, if so, the reasons for such alteration | ................. |
| 11. | Whether any industrial premises was closed by the applicantduring the period of twelve months immediately preceding the dateof the application and, if so, the reasons therefor | ................. |
| 12. | Source of obtaining tobacco | ................. |
| 13. | Whether the beedis or cigars or both manufactured by theapplicant* will be sold and marketed by himself or through aproprietor or a registered user of a trade mark registered underthe Trade and Merchandise Marks Act, 1958, or any other person. | ................. |
| 14. | Whether the plans of the premises are enclosed | ................. |
| 15. | Amount of fee Rs.......... (Rupees.......) paid in Treasuryon...... vide Challan No.... enclosed. | ................. |
| Date of renewal(1) | Fees paid for renewal(2) | Date of expiry(3) |
| 1.2.3.4. |