| [Passed by the Indian Legislature.] |
| (Received the assent of the Governor General on the 20th November, 1941.) |
An Act further to amend the Factories Act, 1934.
Whereas it is expedient further to amend the Factories Act, 1934 (XXV of 1934), for the purpose hereinafter appearing;
It is hereby enacted as follows:-
1. Short title.- This Act may be called the Factories (Amendment) Act, 1941.
2. Substitution of new section for section 5, Act XXV of 1934.- For section 5 of the Factories Act, 1934 (XXV of 1934), the following section shall be substituted, namely:-
"5. (1) Power to apply provisions applicable to factories to certain other places.- The Provincial Government may, by notification in the official Gazette, declare that all or any of the provisions of this Act applicable to factories shall apply to any place wherein a manufacturing process is being carried on or is ordinarily carried on whether with or without the use of power whenever ten or more workers are working therein or have worked therein on any one day of the twelve months immediately preceding.
(2) A notification under sub-section (1) may be made in respect of any one such place or in respect of any class of such places or generally in respect of all such places.
(3) Notwithstanding anything contained in clause (j) of section 2, a place, to which all or any of the provisions of this Act applicable to factories are for the time being applicable in pursuance of a declaration under sub-section (1), shall, to the extent to which such provisions are so made applicable but not otherwise, be deemed to be a factory."