Section 3(4) in Tamil Nadu Handloom Worker (Conditions of Employment and Miscellaneous Provisions) Rules, 1982
(4)Before granting a licence, the competent authority shall also have regard to the following matters:-(i)Whether the site of any industrial premises is proposed to be altered;(ii)Whether any industrial premises has been closed, by the applicant during the period of twelve months immediately preceding the date of the application which will be detrimental to the interests of the labour.
