Section 34 in Tamil Nadu Handloom Worker (Conditions of Employment and Miscellaneous Provisions) Rules, 1982
34. Registration of Employers.
(1)Every employer shall get himself registered with the registering authority by applying in Form XIII.(2)Every such registration shall be valid for one year.(3)Every employer who has registered under sub-rule (1) shall renew his registration in Form XIII within 30 days before the expiry of the registration:Provided that an employer of an industrial premises coming to existence after the commencement of the Act shall apply simultaneously on the commencement of his business and before applying for licence under sub-section (1) of section 4.
