Section 3 in The Tamil Nadu Catering Establishments Rules, 1959

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State of Tamilnadu - Section

Section 3 in The Tamil Nadu Catering Establishments Rules, 1959

3. [ Form of application and fees to be sent by the employer to the Inspector under sub-section (1) of section 4. [Substituted by Notification No. S.P.O. A-1/76, dated the 30th December, 1975.]

(1)The application to be sent by the employer to the Inspector under sub-section (1) of section 4 shall be in Form No. I.]

(2)The fees to be sent together with the application referred to in sub-rule (1) shall be as specified in the Table below :-[Table] [Substituted by Notification No. G.O. Ms. No. 28, Labour and Employment (H-1), dated the 5th April 2002, with effect from 29th May, 2002.]If the number of employees proposed to be employed on any day during the calendar year to which the registration relates :-

	Fees
	Rs. P.
Does not exceed 5	45.00
Exceeds 5 but does not exceed 10	90.00
Exceeds 10 but does not exceed 20	180.00
Exceeds 20 but does not exceed 50	450.00
Exceeds 50 but does not exceed 100	900.00
Exceeds 100	2250.00

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State of Tamilnadu - Section

Section 3 in The Tamil Nadu Catering Establishments Rules, 1959

3. [ Form of application and fees to be sent by the employer to the Inspector under sub-section (1) of section 4. [Substituted by Notification No. S.P.O. A-1/76, dated the 30th December, 1975.]