Section 5 in Tamil Nadu Handloom Worker (Conditions of Employment and Miscellaneous Provisions) Rules, 1982
5. Form and terms and conditions of licence.
(1)A licence granted under the Act shall be in Form II.(2)The terms and conditions subject to which such licence may be granted or renewed shall be the following, namely:-(i)The manufacturing process shall be carried on only in that part of the premises specified in the licence;(ii)If the number of employees exceeds the number specified in the licence, an application for amendment of licence shall be sent as required under rule 8;(iii)No industrial premises reconstructed or extended subsequent to the grant or renewal of the licence shall be used as industrial premises except with the written permission of the competent authority;(iv)The licence shall not be transferable from the person to another except in the cases and in accordance with the procedure specified in rule 9; and(v)The fees paid shall not be refunded except in the cases specified in rule 10.
