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[Cites 0, Cited by 0] [Section 47] [Entire Act]

State of Tamilnadu - Subsection

Section 47(2) in Tamil Nadu Handloom Worker (Conditions of Employment and Miscellaneous Provisions) Rules, 1982

(2)If any person named against item 4 is a minor, the fact shall be stated clearly.Form II(See rule 5)Licence
Licence No........................ Fee Rs.....................
Registration No..........Licence is hereby granted to ............. valid only for the premises described below for use as an industrial premises employing not more than employees on any one day during the year subject to the conditions specified in annexure.The licence shall remain in force till the 31st day of March.Name of industrial premises.
Date: Signature and seal ofthe competent authority.
Renewal (rule 4)
Date of renewal Fees paid for renewal Date of expiry
1 2 3
1    
2    
3    
4    
5    
Date: Signature and seal ofthe competent authority.
AnnexureThis licence is, subject to the following conditions, namely:-
(a)Manufacturing process shall be carried on only in that part of the industrial premises specified for the purpose in the licence.
(b)The maximum number of employees employed in the industrial premises shall not on any day exceed the number specified in the licence.
(c)Except with the prior permission in writing of the competent authority, the industrial premises shall not be extended and except with the like permission, no structural alterations shall be made in any building on such premises.
(d)The licence shall not be transferable.
Form III(See rule 9)Application for Transfer of Licence