Section 4 in The Tamil Nadu Beedi Industrial Premises (Regulation of Conditions of Work) Rules, 1959
4. Form and terms and conditions of licence.
(1)A licence granted under the Act shall be in Form No. 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)The total number of employees employed in the premises shall not on any day, during the period of the licence, exceed that specified in the licence.(iii)No machinery or power which has not been specified in the licence shall be used in the manufacturing process in the premises.(iv)No beedi industrial premises re-constructed or extended subsequent to the grant or renewal of a licence shall be used as a beedi industrial premises except with the written permission of the competent authority.(v)The licence shall not be transferable from one employer to another, except in the cases and in accordance with the procedure specified in rules 7 and 8.(vi)The fees paid shall not be refilmed except in the cases specified in rule 11.(vii)The competent authority may, in addition to the foregoing terms and conditions, determine and specify in the licence such other terms and conditions in individual cases as it may deem necessary.
