Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Tamilnadu - Section

Section 3 in The Tamil Nadu Beedi Industrial Premises (Regulation of Conditions of Work) Rules, 1959

3. Form of application for grant of licence and licence fees.

(1)The application to be made to the competent authority under sub-section (1) of section 4 for a licence shall be in Form No. 1. Such application shall be sent in duplicate together with the following documents, namely:-
(a)plans in triplicate drawn to scale showing-
(i)the site of the premises, the actual place or places therein to be used for manufacturing process, and the immediate surroundings of the premises including adjacent buildings and other structures, roads, drains, and the likes; and
(ii)the plan, elevation and necessary cross sections of the various buildings including all relevant details relating to natural lighting (ventilation, means of escape in case of fire, position of the plant and machinery, if any, used, aisles and passage ways; and
(b)the treasury receipt showing that the appropriate fee for the licence, specified in sub-rule (2), has been paid in the local treasury.
(2)The fees to be paid for the grant of a licence under the Act shall be as specified in the Table below:-
If the number of employees proposed to beemployed on any day during the financial year for which thelicence is required Licence fees for beedi industrial premises inwhich power-driven machinery is used Licence fees for beedi industrial premises inwhich power-driven machinery is not used
Does not exceed 10 15 20
Exceeds 10 but does not exceed 20 30 20
Exceeds 20 but does not exceed 50 30 20
Exceeds 50 but does not exceed 100 75 50
Exceeds 100 but does not exceed 250 150 100
Exceeds 250 300 250