Section 36 in The Bihar Beedi and Cigar Workers (Conditions of Employment) Rules, 1968
36. Notice to be sent by registered post.
- Every notice or order under the Act or the rules made thereunder,addressed to any employer of beedi or cigar worker shall be presumed to have been duly served if such notice has been sent by registered post.Form No. 1[See Rules 3 and 4]Application for grant or renewal of licence for the financial year
