Section 9 in Tamil Nadu Industrial Township Area Development Authority Act, 1997
9. Applicability of the provisions of Factories Act, 1948 and Tamil Nadu Public Health Act, 1939.
(1)The provisions of the Factories Act, 1948 (Central Act LXIII of 1948) and the Tamil Nadu Public Health Act, 1939 (Tamil Nadu Act III of 1939) shall apply to the Industrial Township Area subject to the following notifications:-(a)the power to grant licence or approval under the Factories Act, 1948 (Central Act LXIII of 1948) in relation to any industrial unit situated within the Industrial Township Area shall vest with the officer representing the Factories Department and functioning as a member under the control of the authority.(b)the power to grant licence or any approval under the Tamil Nadu Public Health Act, 1939 (Tamil Nadu Act III of 1939) in relation to any industrial unit situated within the Industrial Township Area shall vest with the Public Health Officer representing the Public Health Department and functioning as a member under the control of the Authority.(2)Subject to the modifications referred to in sub-section (1), the provisions of the Factories Act, 1948 (Central Act LXIII of 1948) and the Tamil Nadu Public Health Act, 1939 (Tamil Nadu Act III of 1939) shall, however, apply in relation to such industrial unit including the provisions relating to appeal revision, inspection and other provisions, as they may apply to any industrial unit situated outside die Industrial Township area.Explanation. - An order passed granting or refusing a licence or approval under this section shall be, deemed to be an order passed under the Factories Act, 1948 (Central Act LXIII of 1948) or Tamil Nadu Public Health Act, 1939 (Tamil Nadu Act III of 1939) as the case may be and the provisions of the said Act shall apply as if it were an order passed under the said Acts.
