Section 7(1) in The Tamil Nadu Building and Construction Workers (Conditions of Employment and Miscellaneous Provisions) Act, 1984
(1)The principal employer shall, at least thirty days before the commencement of any work, send or cause to be sent to the Inspector having jurisdiction in the area where the proposed work is to be executed a written notice containing-(a)the name and situation of the work;(b)the name and address of the principal employer;(c)the address to which communications relating to the work may be send;(d)the nature of the work involved and the type of construction facilities including any plant and machinery provided;(e)the arrangement for storing of explosives, if any, to be used in the work;(f)the number of workers likely to be employed during the various stages of construction;(g)the name and designation of the person or authority in overall charge of the work;(h)the approximate capital outlay involved;(i)the approximate duration of the work:Provided that the limit of thirty days for sending notice shall not apply in the case of any work undertaken in the event of war or other emergency endangering national safety, epidemics, natural calamities endangering human life, or urgent repairs to avoid danger to the safety of the people:Provided further that the principal employer shall, in the case where he decides to execute the work through any contractor, give the notice aforesaid within a week from the date of making such decision.
