Section 1(4) in The Tamil Nadu Building and Construction Workers (Conditions of Employment and Miscellaneous Provisions) Act, 1984
(4)It applies to every establishment:-(i)engaged in the work of building construction or work of engineering construction which is not of a hazardous work wherein fifty or more workers are working or were working on any day of the proceeding twelve months and in any part of which any such building operation which is not of a hazardous work is being carried on or is ordinarily so carried on;(ii)engaged in the work of building construction or work of engineering construction which is a hazardous work and in any part of which any such operation of a hazardous nature is being carried on or is ordinarily so carried on, irrespective of the number of workers being employed therein or is ordinarily so employed:Provided that the Government may, after giving not less than two months' notice of their intention so to do, by notification, apply all or any of the provisions of this Act to any establishment engaged in any work of building construction or work of engineering construction employing less than fifty workers.Explanation. - For computing the number of workers for the purpose of this sub-section, all the workers working under the principal employer himself or his contractor in different relays in a day shall be taken into account whether called permanent, temporary or substitute or casual.
