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State of Tamilnadu - Section
Section 47 in Tamil Nadu Handloom Worker (Conditions of Employment and Miscellaneous Provisions) Rules, 1982
47. Information required by the Inspector.
- The employer of an industrial premises shall furnish any information that an Inspector may require for the purpose of satisfying himself whether any provisions of the Act or the rules made thereunder have been complied with or whether any order of an Inspector has been duly carried out. Any demand by an Inspector of any such information if made during the course of an inspection shall be complied with forthwith if the information is available in the industrial premises or if made in writing shall be complied with, within seven days of receipt thereof.Form I(See rule 3)Application for Grant of Licence for the Financial Year| 1 | Full name of the industrial premises. | |
| 2 | (i) Full postal address and situation of theindustrial premises. | |
| 3 | Full name and residential address of the personwho shall be the employer for the purposes of the Act. | |
| 4 | (i) If the employer is a partnership company,etc., full name and residential address of other partners ordirectors, etc. | |
| (See Note 1 at the end.) | ||
| (ii) Whether the employer has registered hisname and, if so, quote Registration No. | ||
| 5 | Financial resources of the employer (e.g.particulars and value of movable and immovable properties, bankreference, income-tax assessment, etc.). | |
| 6 | Maximum number , of employees proposed to beemployed on any one day during the financial year. | |
| 7 | Whether the proposed site of industrial premisesamounts to the alteration of the site of any existing industrialpremises and, if so, the reasons for such alteration. | |
| 8 | Whether any industrial premises was closed bythe employer during the period of twelve months immediatelypreceding the date of the application and, if so, the reasonsthereof. | |
| 9 | Source of obtaining raw material such as yarn,dyes and chemicals, etc. | |
| 10 | Whether handloom cloth or fabrics produced aremarketed by himself or through other Agencies. | |
| 11 | Whether the plans of the premises are enclosed. | |
| 12 | Amount of fee Rs.............. (Rupees...................) paid in Treasury on............Vide ChallanNo enclosed. | |
| 13 | Date of Registration. |
| Place:Date: | Signature of employer. |
| Licence No........................ | Fee Rs..................... |
| Date: | Signature and seal ofthe competent authority. |
| Date of renewal | Fees paid for renewal | Date of expiry |
| 1 | 2 | 3 |
| 1 | ||
| 2 | ||
| 3 | ||
| 4 | ||
| 5 |
| Date: | Signature and seal ofthe competent authority. |