Section 10 in Tamil Nadu Handloom Worker (Conditions of Employment and Miscellaneous Provisions) Rules, 1982
10. Refund of fees.
(1)If the competent authority refuses to grant or renew any licence, it shall order the refund of the fees paid thereof.(2)if the industrial premises connected with the making of handloom cloth or fabric or any work pertaining to handloom weaving has not worked during the period of validity of licence, the licence holder may, within a period of three months from the last date of the financial year for which the licence was granted or renewed, apply to the competent authority for the refund of the fee paid by him for such licence and the competent authority shall, after making such enquiry as it may deem necessary and after satisfying itself about the correctness of the statements made in the application order refund of such fee.
