Section 15(1) in The Tamil Nadu Catering Establishments Rules, 1959
(1)Every employer shall, within thirty days from the date on which the Act comes into force in the case of a catering establishment existing on that date, and within thirty days from the date of commencement of work in the ease of any new catering establishment, send his proposal in duplicate for the specification of festivals in Form No. IV-A together with a copy of the notice mentioned in sub-rule (2) to the Inspector having jurisdiction over the area in which the catering establishment is situated :Provided that in case of any catering establishment, the Inspector may, if he thinks fit, extend the period within which the proposal for the specification of the festival should be sent.
