(1) This Act may be called the Minimum Wages Act, 1948.

(2) It extends to 6 [the whole of India 7 [* * *]].

The Act has been amended in its local application by the following States. The amending Acts have been published at the end of this Act after the Rules:

1. Andhra Pradesh, vide Andhra Pradesh Act 19 of 1961.

2. Assam, vide Assam Act 19 of 1964.

3. Bihar State, vide Bihar Acts 3 of 1961, 5 of 1983 and 9 of 1988.

4. Gujarat State, vide Gujarat Act 22 of 1961.

5. Karnataka State, vide Mysore Act 13 of 1965.

6. Kerala State, vide Kerala Act 18 of 1960.

7. Madhya Pradesh, vide M.P. (Amendment) Act, 1959 (11 of 1959), M.P. Minimum Wages Fixation Act, 1962 (16 of 1962), Madhya Pradesh Act 23 of 1961, M.P. Act 36 of 1976.

8. Maharashtra State, vide Bombay Act 8 of 1954 and Maharashtra Acts 10 of 1961, 3 of 1963 and 25 of 1976.

9. Rajasthan State, vide Rajasthan (Amendment and Validation) Act, 1969 (4 of 1969) and Raj. Act 11 of 1976.

10. Sikkim. The Act was brought into force in the State of Sikkim w.e.f. Oct. 1, 2004, [ Vide , Noti. No. S.O. 1078(E), dt. 1-10-2004]

11. Tamil Nadu State, vide T.N. Act 47 of 1981.

12. Uttar Pradesh State, vide U.P. Act 20 of 1960 and U.P. Act 35 of 1979.

13. West Bengal, vide W.B. Act 29 of 1979.

Note . For the application of this Act to small and very small establishments, see Labour Laws (Exemption from Furnishing Returns and Maintaining Registers by Certain Establishments) Act, 1988 (51 of 1988).

In this Act, unless there is anything repugnant in the subject or context,

8 [( a ) adolescent means a person who has completed his fourteenth year of age but has not completed his eighteenth year,

( aa ) adult means a person who has completed his eighteenth year of age;]

( b ) appropriate Government means,

( i ) in relation to any scheduled employment carried on by or under the authority of the 9 [Central Government or a railway administration], or in relation to a mine, oilfield or major port, or any corporation established by 10 [a Central Act], the Central Government; and

( ii ) in relation to any other scheduled employment, the 11 [State] Government;

12 [( bb ) child means a person who has not completed his fourteenth year of age;]

( c ) competent authority means the authority appointed by the appropriate Government by notification in its Official Gazette to ascertain from time to time the cost of living index number applicable to the employees employed in the scheduled employments specified in such notification;

( d ) cost of living index number , in relation to employees in any scheduled employment in respect of which minimum rates of wages have been fixed, means the index number ascertained and declared by the competent authority by notification in the Official Gazette to be the cost of living index number applicable to employees in such employment;

( e ) employer means any person who employs, whether directly or through another person, or whether on behalf of himself or any other person, one or more employees in any scheduled employment in respect of which minimum rates of wages have been fixed under this Act, and includes, except in sub-section (3) of Section 26,

( i ) in a factory where there is carried on any scheduled employment in respect of which minimum rates of wages have been fixed under this Act, any person named under 13 [clause ( f ) of sub-section (1) of Section 7 of the Factories Act, 1948 (63 of 1948)], as manager of the factory;

( ii ) in any scheduled employment under the control of any Government in India in respect of which minimum rates of wages have been fixed under this Act, the person or authority appointed by such Government for the supervision and control of employees or where no person or authority is so appointed, the head of the department;

( iii ) in any scheduled employment under any local authority in respect of which minimum rates of wages have been fixed under this Act, the person appointed by such authority for the supervision and control of employees or where no person is so appointed, the chief executive officer of the local authority;

( iv ) in any other case where there is carried on any scheduled employment in respect of which minimum rates of wages have been fixed under this Act, any person responsible to the owner for the supervision and control of the employees or for the payment of wages;

( f ) prescribed means prescribed by rules made under this Act;

( g ) scheduled employment means an employment specified in the Schedule, or any process or branch of work forming part of such employment;

( h ) wages means all remuneration, capable of being expressed in terms of money, which would, if the terms of the contract of employment, express or implied, were fulfilled, be payable to a person employed in respect of his employment or of work done in such employment, 14 [and includes house rent allowance], but does not include

( i ) the value of

( a ) any house-accommodation, supply of light, water, medical attendance, or

( b ) any other amenity or any service excluded by general or special order of the appropriate Government;

( ii ) any contribution paid by the employer to any Pension Fund or Provident Fund or under any scheme of social insurance;

( iii ) any travelling allowance or the value of any travelling concession;

( iv ) any sum paid to the person employed to defray special expenses entailed on him by the nature of his employment; or

( v ) any gratuity payable on discharge;

( i ) employee means any person who is employed for hire or reward to do any work, skilled or unskilled, manual or clerical, in a scheduled employment in respect of which minimum rates of wages have been fixed; and includes an out-worker to whom any articles or materials are given out by another person to be made up, cleaned, washed, altered, ornamented, finished, repaired, adapted or otherwise processed for sale for the purposes of the trade or business of that other person where the process is to be carried out either in the home of the out-worker or in some other premises not being premises under the control and management of that other person; and also includes an employee declared to be an employee by the appropriate Government; but does not include any member of the Armed Forces of the 15 [Union].

Delhi . In its application to the State of Delhi, in Section 2, after clause ( g ), the following clause shall be inserted , namely:

( ga ) State Government means the Lieutenant Governor of National Capital Territory of Delhi, appointed by the President under Article 239 and designated as such under Article 239-AA of the Constitution. [ Vide Delhi Act 3 of 2018, S. 2 (w.e.f. 4-5-2018)]

Gujarat . In its application to the State of Gujarat, in Section 2, in clause ( e ),

( i ) after the words or through another person , the words including outsourcing agency shall be inserted ;

( ii ) after sub-clause ( iv ), the following explanation shall be added , namely:

Explanation . For the purposes of this clause, outsourcing agency means an agency which by a contractual agreement or otherwise, provides services or supplies employees. . [ Vide Gujarat Act 29 of 2015, S. 10 (w.e.f. 1-1-2016)]

Madhya Pradesh . In clause ( e ) of S. 2 for the words, brackets and figures and includes, except in sub-section (3) of Section 26 the words, brackets and figures and includes a person deemed to be an employer under S. 18-A and further includes, except in sub-section (3) of S. 26 shall be substituted . [ Vide M.P. Act 11 of 1959, S. 2]

In Section 2 clause ( i ) shall be renumbered as clause ( ee ) and to clause ( ee ) as so renumbered the following Explanation shall be added , namely:

Explanation . An employee who has been dismissed, discharged or retrenched from employment or whose employment has been otherwise terminated shall, in respect of all claims arising out of payment of less than the minimum rates of wages or in respect of the payment of remuneration for days of rest or for work done on such days under clause ( b ) or clause ( c ) of sub-section (1) of S. 13 or of wages at the overtime rate under S. 14 during the period of his employment be deemed to be an employee for the purpose of this Act. [ Vide M.P. Act 23 of 1961, S. 2]

Maharashtra . In S. 2 in clause ( i ), for the words and management of that other person , the words and management of that other person; and includes for the purposes of Ss. 20, 21, 22, 22-A, 22-B, 22-C and 22-D any person who has been an employee and who has ceased to be so by reason of superannuation, retirement, dismissal, removal, discharge, termination of his service or otherwise howsoever; shall be substituted . [ Vide Mah. Act 3 of 1963, S. 2]

16 [(1) The appropriate Government shall, in the manner hereinafter provided,

17 [( a ) fix the minimum rates of wages payable to employees employed in an employment specified in Part I or Part II of the Schedule and in an employment added to either Part by notification under Section 27:

Provided that the appropriate Government may, in respect of employees employed in an employment specified in Part II of the Schedule, instead of fixing minimum rates of wages under this clause for the whole State, fix such rates for a part of the State or for any specified class or classes of such employment in the whole State or part thereof;]

( b ) review at such intervals as it may think fit, such intervals not exceeding five years, the minimum rates of wages so fixed and revise the minimum rates, if necessary:

18 [Provided that where for any reason the appropriate Government has not reviewed the minimum rates of wages fixed by it in respect of any scheduled employment within any interval of five years, nothing contained in this clause shall be deemed to prevent it from reviewing the minimum rates after the expiry of the said period of five years and revising them, if necessary, and until they are so revised the minimum rates in force immediately before the expiry of the said period of five years shall continue in force.]

(1-A) Notwithstanding anything contained in sub-section (1), the appropriate Government may refrain from fixing minimum rates of wages in respect of any Scheduled employment in which there are in the whole State less than one thousand employees engaged in such employment, but if at any time 19 [* * *] the appropriate Government comes to a finding after such inquiry as it may make or cause to be made in this behalf that the number of employees in any scheduled employment in respect of which it has refrained from fixing minimum rates of wages has risen to one thousand or more, it shall fix minimum rates of wages payable to employees in such employment 20 [as soon as may be after such finding.]]

(2) The appropriate Government may fix

( a ) a minimum rate of wages for time work (hereinafter referred to as a minimum time rate );

( b ) a minimum rate of wages for piece work (hereinafter referred to as a minimum piece rate );

( c ) a minimum rate of remuneration to apply in the case of employees employed on piece work for the purpose of securing to such employees a minimum rate of wages on a time work basis (hereinafter referred to as a guaranteed time rate );

( d ) a minimum rate (whether a time rate or a piece rate) to apply in substitution for the minimum rate which would otherwise be applicable, in respect of overtime work done by employees (hereinafter referred to as overtime rate ).

21 [(2-A) Where in respect of an industrial dispute relating to the rates of wages payable to any of the employees employed in a scheduled employment, any proceeding is pending before a Tribunal or National Tribunal under the Industrial Disputes Act, 1947 or before any like authority under any other law for the time being in force, or an award made by any Tribunal, National Tribunal or such authority is in operation, and a notification fixing or revising the minimum rates of wages in respect of the scheduled employment is issued during the pendency of such proceeding or the operation of the award, then, notwithstanding anything contained in this Act, the minimum rates of wages so fixed or so revised shall not apply to those employees during the period in which the proceeding is pending and the award made therein is in operation or, as the case may be, where the notification is issued during the period of operation of an award, during that period; and where such proceeding or award relates to the rates of wages payable to all the employees in the scheduled employment, no minimum rates of wages shall be fixed or revised in respect of that employment during the said period.]

(3) In fixing or revising minimum rates of wages under this section,

( a ) different minimum rates of wages may be fixed for

( i ) different scheduled employments;

( ii ) different classes of work in the same scheduled employment;

( iii ) adults, adolescents, children and apprentices;

( iv ) different localities;

22 [( b ) minimum rates of wages may be fixed by any one or more of the following wage-periods, namely:

( i ) by the hour,

( ii ) by the day,

( iii ) by the month, or

( iv ) by such other larger wage-period as may be prescribed;

and where such rates are fixed by the day or by the month, the manner of calculating wages for a month or for a day, as the case may be, may be indicated:]

Provided that where any wage-periods have been fixed under Section 4 of the Payment of Wages Act, 1936 (4 of 1936), minimum wages shall be fixed in accordance therewith.

Andhra Pradesh . In clause ( a ) of sub-section (1) of Section 3

( a ) in sub-clauses ( i ) and ( ii ), for the words, figures and letters, before the 31st day of December, 1959 , the words, figures and letters before the 31st day of December, 1961 shall be substituted ;

( b ) in sub-clause ( iii ), for the words, one year the words two years shall be substituted ( Vide A.P. Act 19 of 1961, S. 2)

Bihar . (1) In sub-clause ( i ) of clause ( a ) of sub-section (1) of S. 3, for the words ands figures before the 31st day of December, 1959 , the words and figures before the 31st day of December, 1961 shall be substituted . [ Vide Bihar Act 3 of 1961, S. 2]

(2) 3 - (2- ) [ Vide Bihar 5 of 1983, S. 2 (w.e.f. 30-1-1983]

Gujarat . (A) In Section 3(1)

(1) in clause ( a ) of sub-section (1)

( a ) in sub-clause ( i ), the following provisos shall be added at the end, namely:

Provided that where the appropriate Government is the State Government this sub-clause shall have effect as if the words, figures and the letters before 31st day of December, 1959 had been deleted :

Provided further that the State Government may, instead of fixing minimum rates of wages under this sub-clause for the whole State, fix such rates for a part of the State, and in the case of an employment under any local authority the State Government may fix such rates for any specified local authority, or class of local authorities; ;

( b ) in sub-clause ( ii ),

( i ) after the figure 1959 the following proviso shall be inserted , namely:

Provided that where the appropriate Government is the State Government, this sub-clause shall have effect as if the words, figures and letters before the 31st day of December, 1959 had been deleted ; and

( ii ) for the words provided that the words Provided further that shall be substituted ;

( c ) in sub-clause ( iii ) the following provisos shall be added at the end, namely:

Provided that, the State Government may, instead of fixing minimum rates of wages under this sub-clause for the whole State, fix such rates for a part of the State:

Provided further that, where the State Government has for any reason not fixed the minimum rates of wages in respect of any such employment before the expiry of one year from the date of such notification, nothing contained in this sub-clause shall, after the commencement of the Minimum Wages (Gujarat Amendment) Act, 1961, prevent the State Government from fixing the minimum rates of wages in respect of such employment even after the expiry of the said period of one year.

(B) to sub-section (1-A), the following proviso shall be added , namely:

Provided that, where the State Government has for any reason not fixed the minimum rates of wages in respect of any scheduled employment within one year from the date on which it came to a finding as aforesaid in respect of such employment, nothing contained in this sub-section shall, after the commencement of the Minimum Wages (Gujarat Amendment) Act, 1961, prevent the State Government from fixing the minimum rates of wages in respect of such employment even after the expiry of the said period of one year. [ Vide Gujarat Act 22 of 1961, S. 2]

Kerala . (1) Section 3 in its application to the fixation of minimum rates of wages in respect of employment specified in Part I and Part II of the Schedule to the Act, in relation to which the appropriate Government is the State Government, shall have effect in the State of Kerala subject to the amendments specified below:

(2) In sub-section (1) of S. 3,

( i ) in the opening words, for the words The appropriate Government the words The State Government shall be substituted ;

( ii ) In clause ( a )

( a ) in sub-clause ( i ) and ( ii ), for the figures letters and words 31st day of December, 1959 the figures, letters and words 31st day of March, 1961, or such other date, not being later than the 31st day of March, 1962, as the State Government may, from time to time, fix by notification in the Gazette , shall be substituted ;

( b ) after the existing proviso, the following further proviso shall be inserted , namely:

Provided further that where, in fixing the minimum rates of wages of any employment under sub-clause ( i ) or sub-clause ( ii ), any class of employees is left out, the State Government may, at any time, fix the minimum rates of wages payable to such class of employees.

Explanation . For the purposes of this proviso, the expression employees left out with reference to an employment shall include

( i ) employees employed in a particular locality in the employment, the minimum rates of wages payable to whom have not been fixed;

( ii ) employees employed in any process or branch of work which was not in existence in the employment at the time when the minimum rates of wages were fixed; [ Vide Kerala Act 18 of 1960, S. 2]

Madhya Pradesh . (1) In S. 3, in sub-section (1),

( a ) the proviso to sub-clause ( ii ) of clause ( a ) shall be omitted ; and

( b ) after sub-clause ( iii ), the following provisos shall be inserted , namely:

Provided that where for any reason, the State Government has not fixed the minimum rates of wages in respect of any scheduled employment within the periods specified in sub-clause ( i ), ( ii ) and ( iii ) it may, by notification, extend from time to time, the said periods by further period not exceeding three years in the aggregate in each case:

Provided further that the State Government may, instead of fixing minimum rates of wages under sub-clauses ( i ), ( ii ) and ( iii ) for the whole State, fix such rates for a part of the State or for any specified class or classes of such employment or category or categories of employees in such employment in the whole State or part thereof. ;

(2) To sub-section (1-A), the following provisos shall be added , namely:

Provided that, where for any reason the State Government has not fixed the minimum rates of wages in respect of any scheduled employment within the period specified in this sub-section, the State Government may, by notification, extend from time to time, the said period by a further period not exceeding one year in the aggregate:

Provided further that the State Government may, instead of fixing minimum rates of wages under this sub-section for the whole State, fix such rates for a part of the State or for any specified class or classes of such employment or category or categories of employees in such employment in the whole State or part thereof.

(3) After sub-section (1-A), the following sub-section shall be inserted , namely:

(1-B) Notwithstanding anything contained in sub-section (1) the State Government may, at the time of the review under clause ( b ) of that sub-section,

( a ) split up the class or classes of such employment or category or categories of employees in such employment or amalgamate the class or classes of such employment or category or categories of employees in such employment and revise the minimum rates of wages fixed in respect thereof under sub-section (1);

( b ) fix the minimum rates of wages for the class or classes of such employment or category or categories of employees in such employment as were not in existence at the time of fixing the minimum rates under sub-section (1) or were in existence but were not covered by such fixation;

( c ) fix the minimum rates of wages, mentioned under clause ( a ) or clause ( b ), for the whole State or for any such part thereof for which they were not fixed under sub-section (1) or extend the minimum rates fixed under sub-section (1) for any part of the State, to the whole State or any other part thereof. . [ Vide M.P. Act 23 of 1961, S. 3]

Maharashtra .

A. (1) in clause ( a ) of sub-section (1),

( a ) in sub-clause ( i ) the words, figures and letters before the 31st day of December, 1959 shall be deleted ; and the following proviso shall be added at the end, namely:

Provided that, the State Government may, instead of fixing minimum rates of wages under this sub-clause for the whole State, fix rates for a part of the State, and in the case of an employment under any local authority the State Government may fix such rates for any specified local authority, or class of local authorities;

( b ) in sub-clause ( ii ) the words, figures and letters before the 31st day of December, 1959 shall be deleted ;

( c ) in sub-clause ( iii ), the following proviso shall be added at the end, namely:

Provided that, the State Government may, instead of fixing minimum rates of wages under this sub-clause for the whole State, fix such rates for a part of the State:

Provided further that, where the State Government has not for any reason fixed the minimum rates of wages in respect of any such employment before the expiry of one year from the date of such notification, nothing contained in this sub-clause shall, after the commencement of the Minimum Wages (Maharashtra Amendment) Act, 1960, prevent the State Government from fixing the minimum rates of wages in respect of such employment even after the expiry of the said period of one year.

(2) to sub-section (1-A), the following proviso shall be added , namely:

Provided that, where the State Government has not for any reason fixed the minimum rates of wages in respect of any scheduled employement within one year from the date on which it came to a finding as aforesaid in respect of such employment, nothing contained in this sub-section shall, after the commencement of the Minimum Wages (Maharashtra Amendment) Act, 1960, prevent the State Government from fixing the minimum rates of wages in respect of such employment even after the expiry of the said period of one year. [ Vide Mah. Act 10 of 1961, S. 2]

B. In Section 3, in sub-section (1), in clause ( a ), for the proviso the following shall be substituted , namely:

Provided that, the State Government may, instead of fixing minimum rates of wages under this clause for the whole Sate, fix such rates for a part of the State or for any specified class or classes of such employments in the whole of the State or any part thereof; and in the case of an employment under any local authority, the State Government may fix such rates for any specified local authority, or class of local authorities. [ Vide Mah. Act 3 of 1963, S. 3]

Uttar Pradesh . In sub-clauses ( i ) and ( ii ) of clause ( a ) of sub-section (1) of Section 3 in its application to Uttar Pradesh for the figure 1959 wherever occurring the figure 1960 shall be substituted . [ Vide U.P. Act 22 of 1960, S. 2]

(1) Any minimum rate of wages fixed or revised by the appropriate Government in respect of scheduled employments under Section 3 may consist of

( i ) a basic rate of wages and a special allowance at a rate to be adjusted, at such intervals and in such manner as the appropriate Government may direct, to accord as nearly as practicable with the variation in the cost of living index number applicable to such workers (hereinafter referred to as the cost of living allowance ); or

( ii ) a basic rate of wages with or without the cost of living allowance, and the cash value of the concessions in respect of supplies of essential commodities at concession rates, where so authorised; or

( iii ) an all-inclusive rate allowing for the basic rate, the cost of living allowance and the cash value of the concessions, if any.

(2) The cost of living allowance and the cash value of the concessions in respect of supplies of essential commodities at concession rates shall be computed by the competent authority at such intervals and in accordance with such directions as may be specified or given by the appropriate Government.

Delhi . In its application to the State of Delhi, in Section 4, after sub-section (2), the following sub-section shall be inserted , namely:

(3) The appropriate government, in fixing or revising the minimum rates of the wages under foregoing sub-sections, shall take into account the skill required, the arduousness of the work assigned to the worker, the cost of living of the worker and other such components which are related to fixing or revising minimum rates of wages as the Government may think appropriate. . [ Vide Delhi Act 3 of 2018, S. 3 (w.e.f. 4-5-2018)]

Madhya Pradesh . Section 11 of the Principal Act is renumbered as Section 4-A in M.P. vide S. 21 of M.P. Act 23 of 1961.

23 [(1) In fixing minimum rates of wages in respect of any scheduled employment for the first time under this Act or in revising minimum rates of wages so fixed, the appropriate Government shall either

( a ) appoint as many committees and sub-committees as it considers necessary to hold enquiries and advise it in respect of such fixation or revision, as the case may be, or

( b ) by notification in the Official Gazette, publish its proposals for the information of persons likely to be affected thereby and specify a date, not less than two months from the date of the notification, on which the proposals will be taken into consideration.

(2) After considering the advice of the committee or committees appointed under clause ( a ) of sub-section (1) or, as the case may be, all representations received by it before the date specified in the notification under clause ( b ) of that sub-section, the appropriate Government shall, by notification in the Official Gazette, fix, or, as the case may be, revise the minimum rates of wages in respect of each scheduled employment, and unless such notification otherwise provides, it shall come into force on the expiry of three months from the date of its issue:

Provided that where the appropriate Government proposes to revise the minimum rates of wages by the mode specified in clause ( b ) of sub-section (1), the appropriate Government shall consult the Advisory Board also.]

Assam . In Section 5 at the end of clause ( a ) of sub-section (1), for the comma and the word or after the word be , a colon shall be substituted and the following proviso shall be added , namely:

Provided the committees and sub-committees as so appointed may advise the appropriate Government in respect of fixation of wages on interim measure after holding such preliminary enquiries as the committee or the sub-committee, as the case may be, considers necessary in this behalf and the appropriate Government after considering such advice may fix the wages pending the fixation of the minimum rate of wages as required under sub-section (2), or . [ Vide Assam Act 19 of 1964, S. 2 (w.e.f. 11-8-1964)]

Madhya Pradesh . Fixation of minimum wages in respect of certain scheduled employments . Notwithstanding anything contained in Section 5 or any other provision contained therein relating to the fixation or revision of minimum rates of wages in scheduled employment and any judgment, decree, or order of any Court to the contrary the minimum rates of wages in respect of employments in Items 2, 3, 5, 6, 7, 8 and 11 in Part I and in respect of employment in Part II of the Schedule to the said Act shall be and shall always, in respect of each such employment, be deemed to be as specified in Table appended hereto and it is hereby enacted that the said minimum rates of wages shall be payable by the employer in the said scheduled employments and be enforceable against him with effect from the 1st January, 1959, as if the provisions herein contained have been in force at all material times.

[ Repealed by the Minimum Wages ( Amendment ) Act, 1957 ( 30 of 1957 ), S. 5. ]

For the purpose of co-ordinating the work of 24 [committees and sub-committees, appointed under Section 5] and advising the appropriate Government generally in the matter of fixing and revising minimum rates of wages, the appropriate Government shall appoint an Advisory Board.

(1) For the purpose of advising the Central and 25 [State] Governments in the matters of the fixation and revision of minimum rates of wages and other matters under this Act and for coordinating the work of the Advisory Boards, the Central Government shall appoint a Central Advisory Board.

(2) The Central Advisory Board shall consist of persons to be nominated by the Central Government representing employers and employees in the scheduled employments, who shall be equal in number, and independent persons not exceeding one-third of its total number of members; one of such independent persons shall be appointed the Chairman of the Board by the Central Government.

(1) Each of the committees, sub-committees 26 [* * *] and the Advisory Board shall consist of persons to be nominated by the appropriate Government representing employers and employees in the scheduled employments, who shall be equal in number, and independent persons not exceeding one-third of its total number of members; one of such independent persons shall be appointed the Chairman by the appropriate Government.

Madhya Pradesh . In Section 9

(1) After the words and independent persons , the words including officers of Government shall be inserted ;

(2) for the words such independent persons the words such independent persons or such officers of Government shall be substituted ; and

(3) the following proviso and the Explanation shall be inserted , namely:

Provided that the number of officers of Government shall not exceed two.

Explanation . In this section

( i ) a person representing employer shall mean

( a ) an employer; or

( b ) an officer of an association of employers; or

( c ) an officer of a federation of association of employers to which the association referred to in clause ( b ) is affiliated;

( ii ) a person representing employees shall mean

( a ) an employee; or

( b ) an officer of a trade union functioning in the scheduled employment; or

( c ) an officer of a federation of trade unions in the State to which the trade union referred to in clause ( b ) is affiliated. [ Vide M.P. Act 23 of 1961, S. 4]

Rajasthan . To Section 9, the following Explanation shall be added and shall be deemed always to have been added , namely:

Explanation . For the purposes of this section, an officer of the State Government shall be deemed to be independent notwithstanding that the State Government is an employer in any scheduled employment. . [ Vide Raj. Act 4 of 1969, S. 2]

Madhya Pradesh . After Section 9, the following shall be inserted , namely:

9-A. Finality of orders constituting Board, Committee, sub-committee, etc . No order of the State Government nominating any person as a Chairman or a member of the Advisory Board or a committee or sub-committee shall be called in question in any manner and no act or proceeding in any manner in any court of law on the grounds merely of the existence of any vacancy in or of any defect or irregularity in the constitution of such Board, committee or sub-committee. . [ Vide M.P. Act 23 of 1961, S. 5]

Rajasthan . After Section 9, the following new section shall be inserted , namely:

9-A. Finality of orders constituting Board, Committee, Sub-Committee, etc . No order of the State Government nominating any person as Chairman or a Member of the Advisory Board or a Committee or Sub-Committee shall be called in question in any manner and no action or proceedings before any Board, Committee or Sub-Committee shall be called in question in any manner in any Court of law on the ground merely of the existence of any vacancy in or of any defect or irregularity in the constitution of such Board, Committee or Sub-Committee. . [ Vide Raj. Act 4 of 1969, S. 3]

Tamil Nadu . After Section 9, the following section shall be inserted , namely:

9-A. Saving . No order of the State Government nominating any person as the Chairman or a member of the Advisory Board or a Committee or sub-committee shall be called in question in any manner and no act or proceeding before any Board, Committee or sub-committee shall be called in question in any manner in any Court of law on the ground merely of the existence of any vacancy in or of any defect or irregularity in the constitution of such Board, Committee or sub-committee. [ Vide T.N. Act 47 of 1981, S. 2]

27 [(1) The appropriate Government may, at any time, by notification in the Official Gazette, correct clerical or arithmetical mistakes in any order fixing or revising minimum rates of wages under this Act, or errors arising therein from any accidental slip or omission.

(2) Every such notification shall, as soon as may be after it is issued, be placed before the Advisory Board for information.]

(1) Minimum wages payable under this Act shall be paid in cash.

(2) Where it has been the custom to pay wages wholly or partly in kind, the appropriate Government being of the opinion that it is necessary in the circumstances of the case may, by notification in the Official Gazette, authorise the payment of minimum wages either wholly or partly in kind.

(3) If the appropriate Government is of the opinion that provision should be made for the supply of essential commodities at concession rates, the appropriate Government may, by notification in the Official Gazette, authorise the provision of such supplies at concession rates.

(4) The cash value of wages in kind and of concession in respect of supplies of essential commodities at concession rates authorised under sub-sections (2) and (3) shall be estimated in the prescribed manner.

Delhi . In its application to the State of Delhi, in Section 11,

(1) in sub-section (1), for the words in cash , the words by depositing the same in the bank account of the employees, electronically or by account payee cheque shall be substituted .

(2) in sub-section (1), the following provisos shall be inserted , namely:

Provided that payment of wages to the workers employed on daily wages basis, not less than minimum wages as notified from time to time by appropriate Government, may be made in cash:

Provided further that in special circumstances which are beyond the control of employer like-fire in the establishment, natural calamities, death of employer or director of the establishment and other such circumstances as prescribed by appropriate government, the payment of wages may be made in cash. . [ Vide Delhi Act 3 of 2018, S. 4 (w.e.f. 4-5-2018)]

Gujarat . In its application to the State of Gujarat, in Section 11, to sub-section (1), the following proviso shall be added , namely:

Provided that every establishment registered under the Factories Act, 1948 (63 of 1948) and every establishment registered under the Gujarat Shops and Establishments Act, 1948 (Bom. LXXIX of 1948), wherein not less than twenty employees are engaged, shall pay the minimum wages only through cheque or by depositing the same in any Bank. . [ Vide Gujarat Act 29 of 2015, S. 11 (w.e.f. 1-1-2016)]

Maharashtra . (1) In its application to the State of Maharashtra, in Section 11

( i ) after sub-section (1), the following provisos shall be inserted , namely

Provided that, the minimum wages payable to the employees, who are in continuous service as stipulated in Section 25-B of the Industrial Disputes Act, 1947 (14 of 1947) in the scheduled employments and are drawing wages of Rs 3000 per month or more, except agricultural labourers and sugarcane cutting labourers, shall be paid either by an account payee cheque drawn in favour of the employees or by crediting the wages in the bank account of the employees:

Provided further that, the minimum wages payable to the employees in the scheduled employments situated in the area of Thane District in the State of Maharashtra, or in any other area as may be notified by the State Government in the Official Gazette, whether they are in continuous service as stipulated in Section 25B of the Industrial Disputes Act, 1947 (14 of 1947) or otherwise and irrespective of the amount of wages drawn, except agricultural labourers and sugarcane cutting labourers, shall also be paid either by an account payee cheque drawn in favour of the employees or by crediting the wages in the bank account of the employees. ;

( ii ) for the marginal note, the following marginal note shall be substituted , namely

Mode of payment of minimum wages. . [ Vide Maharashtra Act No. 26 of 2010, S. 3]

Uttar Pradesh . In its application to the State of Uttar Pradesh, in Section 11, for sub-section (1), the following sub-section shall be substituted , namely

(1) Every employer/owner of Industrial or other establishment shall make payment of wages to his employee through cheque or N.E.F.T., E.C.S or other banking solutions:

Provided that if the work of employed person is of temporary, casual or fixed term then on his written consent and on submission of a copy, of his self attested aadhar card, the employer can make cash payment of wages not more than rupees five thousand once in three months. . [ Vide U.P. Act 11 of 2018, S. 2, dated 29-12-2017]

(1) Where in respect of any scheduled employment a notification under Section 5 28 [* * *] is in force, the employer shall pay to every employee engaged in a scheduled employment under him wages at a rate not less than the minimum rate of wages fixed by such notification for that class of employees in that employment without any deductions except as may be authorised within such time and subject to such conditions as may be prescribed.

(2) Nothing contained in this section shall affect the provisions of the Payment of Wages Act, 1936 (4 of 1936).

Bihar . 12 - (1) - .

(1- ) 5 , (Award), (Custom), (Usage) , , [Vide Bihar Act 5 of 1983, S. 3 (w.e.f. 30-1-1983)]

Madhya Pradesh . In Section 12 after sub-section (1), the following sub-section shall be inserted , namely:

(1-A) Where immediately before the issue of a notification under S. 5 fixing or revising the minimum rates of wages in respect of any scheduled employment, wages at a rate higher than the rate so fixed or revised, were payable under this Act, or under any law in force, then, notwithstanding anything contained in this Act, wages at such higher rate shall be payable to the employees in such scheduled employment and the wages so payable shall be deemed to be the minimum wages for the purposes of this Act. [ Vide M.P. Act 23 of 1961, S. 6]

29 [(1)] In regard to any scheduled employment minimum rates of wages in respect of which have been fixed under this Act, the appropriate Government may

( a ) fix the number of hours of work which shall constitute a normal working day, inclusive of one or more specified intervals;

( b ) provide for a day of rest in every period of seven days which shall be allowed to all employees or to any specified class of employees and for the payment of remuneration in respect of such day of rest;

( c ) provide for payment for work on a day of rest at a rate not less than the overtime rate.

30 [(2) The provisions of sub-section (1) shall, in relation to the following classes of employees, apply only to such extent and subject to such conditions as may be prescribed:

( a ) employees engaged on urgent work, or in any emergency which could not have been foreseen or prevented;

( b ) employees engaged in work in the nature of preparatory or complementary work which must necessarily be carried on outside the limits laid down for the general working in the employment concerned;

( c ) employees whose employment is essentially intermittent;

( d ) employees engaged in any work which for technical reasons has to be completed before the duty is over;

( e ) employees engaged in a work which could not be carried on except at times dependent on the irregular action of natural forces.

(3) For the purposes of clause ( c ) of sub-section (2), employment of an employee is essentially intermittent when it is declared to be so by the appropriate Government on the ground that the daily hours of duty of the employee, or if there be no daily hours of duty as such for the employee, the hours of duty, normally include periods of inaction during which the employee may be on duty but is not called upon to display physical activity or sustained attention.]

Maharashtra . In Section 13,

( a ) in sub-section (1), after clause ( a ), the following shall be inserted , namely:

( aa ) fix the number of hours of work which shall constitute a normal working week;

( b ) in sub-section (3), after the words the appropriate Government the words or by an officer not below the rank of a Deputy Commissioner of Labour especially authorised by the State Government in this behalf shall be inserted . [ Vide Mah. Act 3 of 1963, S. 4]

(1) Where an employee, whose minimum rate of wages is fixed under this Act by the hour, by the day or by such a longer wage period as may be prescribed, works on any day in excess of the number of hours constituting a normal working day, the employer shall pay him for every hour or for part of an hour so worked in excess at the overtime rate fixed under this Act or under any law of the appropriate Government for the time being in force, whichever is higher.

(2) Nothing in this Act shall prejudice the operation of the provisions of 31 [Section 59 of the Factories Act, 1948 (63 of 1948)] in any case where those provisions are applicable.

Delhi . In its application to the State of Delhi, in Section 14, in sub-section (1), for the words the employer shall pay him for every hour or for part of an hour so worked in excess at the overtime rate fixed under this Act or under any law of the appropriate Government for the time being in force, whichever is higher. , the words the employer shall pay him for every hour or for part of an hour so worked in excess at the overtime rate fixed under this Act which shall not be less than two times of the normal rate of wages fixed under this Act or under any law of the appropriate Government for the time being in force, whichever is higher shall be substituted . [ Vide Delhi Act 3 of 2018, S. 5 (w.e.f. 4-5-2018)]

Madhya Pradesh . In Section 14 after sub-section (1) the following sub-section shall be inserted , namely:

(1-A) The State Government may, by notification, fix the limit for overtime work in any scheduled employment subject to such conditions and restrictions as may be specified in the notification. [ Vide M.P. Act 23 of 1961, S. 7]

If an employee whose minimum rate of wages has been fixed under this Act by the day, works on any day on which he was employed for a period less than the requisite number of hours constituting a normal working day, he shall, save as otherwise hereinafter provided, be entitled to receive wages in respect of work done by him on that day as if he had worked for a full normal working day:

Provided, however, that he shall not be entitled to receive wages for a full normal working day

( i ) in any case where his failure to work is caused by his unwillingness to work and not by the omission of the employer to provide him with work, and

( ii ) in such other cases and circumstances as may be prescribed.

Where an employee does two or more classes of work to each of which a different minimum rate of wages is applicable, the employer shall pay to such employee in respect of the time respectively occupied in each such class of work, wages at not less than the minimum rate in force in respect of each such class.

Madhya Pradesh . In Section 16, for the words in respect of the time respectively occupied in each class of work, wages at not less than the minimum rate in respect of each such class the words wages at the highest of the rates prescribed for such class shall be substituted . [ Vide M.P. Act 23 of 1961, S. 8]

Where an employee is employed on piece work for which minimum time rate and not a minimum piece rate has been fixed under this Act, the employer shall pay to such employee wages at not less than the minimum time rate.

(1) Every employer shall maintain such registers and records giving such particulars of employees employed by him, the work performed by them, the wages paid to them, the receipts given by them and such other particulars and in such form as may be prescribed.

(2) Every employer shall keep exhibited, in such manner as may be prescribed, in the factory, workshop or place where the employees in the scheduled employment may be employed, or in the case of out-workers, in such factory, workshop or place as may be used for giving out-work to them, notices in the prescribed form containing prescribed particulars.

(3) The appropriate Government may, by rules made under this Act, provide for the issue of wage books or wage slips to employees employed in any scheduled employment in respect of which minimum rates of wages have been fixed and prescribe the manner in which entries shall be made and authenticated in such wage books or wage slips by the employer or his agent.

Bihar . In Section 18, after sub-section (3), the following sub-section shall be inserted , namely:

(4) The appropriate Government may, by rules made under this Act, also provide for the issue of identity cards and service certificates to employees employed in any scheduled employment in such form and containing such particulars as may be prescribed. [ Vide Bihar Act 9 of 1988, S. 2 (w.e.f. 19-2-1988)]

Madhya Pradesh . In Section 18, after sub-section (3) the following sub-section shall be inserted , namely:

(4) Every employer shall, in such scheduled employments as the State Government may, by notification, specify in this behalf, display a notice of period of work including overtime in respect of all or any of his employees in such manner as may be prescribed. [ Vide M.P. Act 23 of 1961, S. 9]

Maharashtra . In Section 18, in sub-section (3), after the words wage slips , at both the places where they occur, the words and attendance cards shall be inserted . [ Vide Mah. Act 3 of 1963, S. 5]

Gujarat . In its application to the State of Gujarat, after Section 18, the following section shall be inserted , namely:

18-A. Obligation of Employer . (1) Every employer in such class of employment as may be notified by the State Government, taking into consideration the number of employees employed by him, shall get himself enrolled under the Self Certification cum Consolidated Annual Return Scheme as may be prescribed.

(2) The State Government shall prescribe the audit and assessment norms for compliance of labour laws and labour standards.

(3) The incentives to the employer for compliance of labour laws and labour standards shall be, subject to the outcome of audit and assessment, as may be prescribed.

(4) Any employer who complies with the provision of sub-section (2) shall be eligible for exemption from the inspections as provided under the Act. . [ Vide Gujarat Act 29 of 2015, S. 12 (w.e.f. the 1-1-2016)]

Madhya Pradesh . After Section 18, the following section shall be inserted , namely:

18-A. Liability of principals in certain cases . (1) Subject to the provisons of sub-section (2) where in any scheduled employment in respect of which minimum rates of wages have been fixed under this Act, any person (hereinafter in this section referred to as the principal) contracts with any other person (hereinafter in this section referred to as the contractor) for having any goods made for sale for the purposes of the trade or business of the principal either wholly or partly out of materials supplied to the contractor by such principal, then notwithstanding that the employees for making such goods are employed by the contractor, the principal shall also in addition to the contractor be deemed for all purposes of this Act to be the employer in relation to such employees:

Provided that where by virtue of the provisions of sub-section (1) a principal is convicted of an offence punishable under Section 22, he shall be punishable only with fine as provided for in that section.

(2) The provisions of this section shall apply only to such scheduled employments as the State Government may, by notification, specify in that behalf. [ Vide M.P. Act 11 of 1959, S. 2] [ See Note below.]

After Section 18, the following section shall be inserted , namely:

18-A. Chief Inspector . The State Government may, by notification, appoint any person to be the Chief Inspector who shall exercise such powers and perform such duties throughout the State as may be prescribed. [ Vide M.P. Act 23 of 1961, S. 10] [ See Note below.]

Note . Original Section 18-A inserted vide S. 3 of M.P. Act 11 of 1959 and subsequently renumbered as Section 22-CC by S. 21( b ) of M.P. Act 23 of 1961. A new Section 18-A inserted by S. 10 of M.P. Act 23 of 1961.

(1) The appropriate Government may, by notification in the Official Gazette, appoint such persons as it thinks fit to be Inspectors for the purposes of this Act, and define the local limits within which they shall exercise their functions.

(2) Subject to any rules made in this behalf, an Inspector may, within the local limits for which he is appointed

( a ) enter, at all reasonable hours, with such assistants (if any), being persons in the service of the 32 [Government] or any local or other public authority, as he thinks fit, any premises or place where employees are employed or work is given out to out-workers in any scheduled employment in respect of which minimum rates of wages have been fixed under this Act, for the purpose of examining any register, record of wages or notices required to be kept or exhibited by or under this Act or rules made thereunder, and require the production thereof for inspection;

( b ) examine any person whom he finds in any such premises or place and who, he has reasonable cause to believe, is an employee employed therein or an employee to whom work is given out therein;

( c ) require any person given out-work and any out-workers, to give any information, which is in his power to give, with respect to the names and addresses of the persons to, for and from whom the work is given out or received, and with respect to the payments to be made for the work;

33 [( d ) seize or take copies of such register, record of wages or notices or portions thereof as he may consider relevant in respect of an offence under this Act which he has reason to believe has been committed by an employer; and]

( e ) exercise such other powers as may be prescribed.

(3) Every Inspector shall be deemed to be a public servant within the meaning of the Indian Penal Code (45 of 1860).

34 [(4) Any person required to produce any document or thing or to give any information by an Inspector under sub-section (2) shall be deemed to be legally bound to do so within the meaning of Section 175 and Section 176 of the Indian Penal Code (45 of 1860).]

Bihar . 19 (2) ( ) .

( ) ( ) , ( , ) -

( ) 20 - (1) 20 - (2) [ Vide Bihar Act 5 of 1983, S. 4 (w.e.f. 30-1-1983)]

Madhya Pradesh . In Section 19

(1) In sub-section (1), for the words and define the local limits within which they shall exercise their functions the words specify the areas within which they shall exercise their respective jurisdictions shall be substituted ;

(2) In sub-section (2)

( a ) for the words local limits for which he is appointed the words areas of his jurisdiction shall be substituted ;

( b ) in clause ( a ), after the words other public authority the words or such person representing employers or such person representing employees shall be inserted ; and

( c ) after clause ( e ) the following Explanation shall be inserted , namely:

Explanation . For the purpose of clause ( a ), the expressions a person representing employer and a person representing employees shall have the meanings assigned to those expressions in Section 9. . [ Vide M.P. Act 23 of 1961, S. 11]

(1) The appropriate Government may, by notification in the Official Gazette, appoint 35 [any Commissioner for Workmen's Compensation or any officer of the Central Government exercising functions as a Labour Commissioner for any region, or any officer of the State Government not below the rank of Labour Commissioner or any] other officer with experience as a Judge of a Civil Court or as stipendiary Magistrate to be the Authority to hear and decide for any specified area all claims arising out of payment of less than the minimum rates of wages 36 [or in respect of the payment of remuneration for days of rest or for work done on such days under clause ( b ) or clause ( c ) of sub-section (1) of Section 13 or of wages at the overtime rate under Section 14,] to employees employed or paid in that area.

(2) 37 [Where an employee has any claim of the nature referred to in sub-section (1)], the employee himself, or any legal practitioner or any official of a registered trade union authorised in writing to act on his behalf, or any Inspector, or any person acting with the permission of the Authority appointed under sub-section (1), may apply to such Authority for a direction under sub-section (3):

Provided that every such application shall be presented within six months from the date on which the minimum wages 38 [or other amount] became payable:

Provided further that any application may be admitted after the said period of six months when the applicant satisfies the Authority that he had sufficient cause for not making the application within such period.]

39 [(3) When any application under sub-section (2) is entertained, the Authority shall hear the applicant and the employer, or give them an opportunity of being heard, and after such further inquiry, if any, as it may consider necessary, may, without prejudice to any other penalty to which the employer may be liable under this Act, direct

( i ) in the case of a claim arising out of payment of less than the minimum rates of wages, the payment to the employee of the amount by which the minimum wages payable to him exceed the amount actually paid, together with the payment of such compensation as the authority may think fit, not exceeding ten times the amount of such excess,

( ii ) in any other case, the payment of the amount due to the employee, together with the payment of such compensation as the Authority may think fit, not exceeding ten rupees,

and the Authority may direct payment of such compensation in cases where the excess or the amount due is paid by the employer to the employee before the disposal of the application.]

(4) If the Authority hearing any application under this section is satisfied that it was either malicious or vexatious, it may direct that a penalty not exceeding fifty rupees be paid to the employer by the person presenting the application.

(5) Any amount directed to be paid under this section may be recovered

( a ) if the Authority is a Magistrate, by the Authority as if it were a fine imposed by the Authority as a Magistrate, or

( b ) if the Authority is not a Magistrate, by any Magistrate to whom the Authority makes application in this behalf, as if it were a fine imposed by such Magistrate.

(6) Every direction of the Authority under this section shall be final.

(7) Every Authority appointed under sub-section (1) shall have all the powers of a Civil Court under the Code of Civil Procedure, 1908 (5 of 1908), for the purpose of taking evidence and of enforcing the attendance of witnesses and compelling the production of documents, and every such Authority shall be deemed to be a Civil Court for all the purposes of Section 195 and Chapter XXXV of the Code of Criminal Procedure, 1898 (5 of 1898).

Bihar . (1) 20 ,

( ) - (1) :

( ) - (2) ;

( ) - (5) -

(5) , , , 1914, ( 1914 4)

( ) - (6) -

(6) - (1) - (3) - (2) , 30 , , , ,

(3) - (6) -

(6- ) - (6) - (6) 30 , [ Vide Bihar Act 5 of 1983, S. 5 (w.e.f. 30-1-1983)]

(2) In Section 20

( i ) after sub-section (4), the following sub-section shall be inserted , namely:

(4-A) No employer shall, during the pendency of any proceeding arising out of any claim case, take any action against any employee concerned in such claim case

( a ) by altering to the prejudice of such employee, the conditions of service applicable to him immediately before the commencement of such proceedings, and

( b ) by discharging, terminating the services in any manner or punishing whether by dismissal or otherwise of such workers, save with the express permission in writing of the Authority before whom the proceeding is pending. ;

( ii ) after sub-section (5), the following sub-section shall be inserted , namely:

(5-A) At the time of hearing, the authority may direct the employers to deposit at least 50% of the claimed amount with the Authority excluding the amount of compensation. The said amount may be paid to the claimant which shall be adjusted subsequently with the decreed amount. [ Vide Bihar Act 9 of 1988, S. 3 (w.e.f. 19-2-1998)]

Delhi . In its application to the State of Delhi, in Section 20, after sub-section (3), the following sub-section shall be inserted , namely:

(3-A) During the pendency of the proceeding or inquiry in the application preferred by the workman under sub-section (2), the workman shall not be retrenched, dismissed, terminated or laid-off without the prior approval of the Authority before whom the application is pending. . [ Vide Delhi Act 3 of 2018, S. 6 (w.e.f. 4-5-2018)]

Karnataka . (1) In Section 20(1) for stipendiary Magistrate read Judicial Magistrate Vide Mysore Act 13 of 1965.

(2) In Section,

( i ) in sub-section (1), for the words not below the rank of Labour Commissioner , the words not below the rank of Assistant Labour Commissioner shall be substituted .

( ii ) in sub-section (4), for the words fifty rupees the words one thousand rupees shall be substituted . [ Vide Kar. Act 40 of 2017, S. 2]

Kerala . In Section 20,

( a ) in sub-section (1), for the words or any officer of the State Government not below the rank of a Labour Commissioner , the words or any officer of the State Government not below the rank of a Deputy Labour Commissioner shall be substituted ;

( b ) in sub-section (4), for the words fifty rupees , the words one hundred rupees shall be substituted ;

( c ) in sub-section (5), for clause ( b ), the following clause shall be substituted , namely:

( b ) if the Authority is not a Magistrate, by the Authority, as if it were arrears of revenue due on land, without prejudice to any other mode of recovery. . [ Vide Kerala Act 23 of 2017, S. 2]

Madhya Pradesh . In Section 20

( i ) in the provisos to sub-section (2), for the words six months occurring twice, the words, one year shall be substituted , and

( ii ) to sub-section (4) the following shall be added , namely:

Provided that nothing in this sub-section shall apply to any application filed by an Inspector under sub-section (2). [ Vide M.P. Act 23 of 1961, S. 12]

For sub-section (1) of Section 20, the following sub-section shall be substituted , namely:

(1) The appropriate Government may, by notification in the Official Gazette, appoint any Commissioner for Workmen's Compensation or any officer of the Central Government exercising functions as a Labour Commissioner of any region or any officer of the State Government not below the rank of Labour Commissioner or any other officer with experience as a Judge of a Civil Court or as a stipendiary Magistrate or any Revenue Officer not below the rank of Naib-Tahsildar to be the Authority to hear and decide for any specified area all claims arising out of payment of less than minimum rates of wages or in respect of the payment of remuneration for days of rest or for work done on such days under clause ( b ) or clause ( c ) of sub-section (1) of Section 13 of wages at the overtime rate under Section 14, to employees employed or paid in that area. [ Vide M.P. Act 36 of 1976, S. 3]

Maharashtra . (1) In Section 20(1) for Magistrate read Judicial Magistrate Vide Bom. Act 8 of 1954.

(2) In Section 20, in sub-section (1), after the words payment of less than the minimum rates of wages the words, brackets and figures or in respect of wages not paid within the time prescribed under sub-section (1) of Section 12 shall be inserted . [ Vide Mah. Act 3 of 1963, S. 6]

(3) In Section 20, in its application to the State of Maharashtra, to sub-section (1), the following proviso shall be added , namely:

Provided that the State Government may, by notification in the Official Gazette, appoint any Block Development Officer, Tahsildar, Additional Tahsildar or Naib-Tahsildar to be the Authority to hear and decide for any area specified in the notification all such claims of employees employed or paid in employment in agriculture in the area so specified.

Explanation . For the purposes of this proviso, the expression Block Development Officer has the meaning assigned to it in the Maharashtra Zila Parishads and Panchayat Samitis Act, 1961 (Mah. 5 of (1962). . [ Vide Mah. Act 25 of 1976, S. 2]

(4) In its application to the State of Maharashtra, in Section 20

(1) In sub-section (1) for the words any officer of the State Government not below the rank of Labour Commissioner or any other officer with experience as a Judge of a Civil Court or as a stipendiary Judicial Magistrate the words any officer of the State Government not below the rank of the Assistant Labour Commissioner shall be substituted ;

(2) For sub-section (5), the following sub-section shall be substituted , namely

(5) Any amount directed to be paid under this section may be recovered by any Magistrate to whom the authority makes an application in this behalf, as if it were a fine imposed by such Magistrate. . [ Vide Maharashtra Act No. 33 of 2011, S. 2 (w.e.f. the date to be notified)]

Rajasthan . In Section 20, in sub-section (1), after the expression Labour Commissioner , the expression or a Vikas Adhikari appointed under the Rajasthan Panchayat Samitis and Zila Parishads Act, 1959 (Rajasthan Act 37 of 1959) shall be inserted . [ Vide Raj. Act 11 of 1976, S. 3]

(1) 40 [Subject to such rules as may be prescribed, a single application] may be presented under Section 20 on behalf or in respect of any number of employees employed in the scheduled employment in respect of which minimum rates of wages have been fixed and in such cases the maximum compensation which may be awarded under sub-section (3) of Section 20 shall not exceed ten times the aggregate amount of such excess 41 [or ten rupees per head, as the case may be.]

(2) The Authority may deal with any number of separate pending applications presented under Section 20 in respect of employees in the scheduled employments in respect of which minimum rates of wages have been fixed, as a single application presented under sub-section (1) of this section and the provisions of that sub-section shall apply accordingly.

Gujarat . After Section 21, the following section shall be inserted , namely:

21-A. Liability for payment of court-fee . (1) In any proceedings under Section 20 the applicant shall not be liable to pay any court-fees (other than fees payable for service of process) in respect of such proceedings:

Provided that, when the application is presented by an Inspector, he shall not be liable to pay the process fees also.

(2) Where the applicant succeed in such proceedings, the authority hearing the application shall calculate the amount of court-fees which would have been payable by the applicant but for sub-section ( i ) and direct the employer or other person responsible for the payment of wages under Section 12 to pay the amount to the State Government. The amount shall, without prejudice to any other mode of recovery, be recoverable as an arrear of land revenue. [ Vide Gujarat Act 22 of 1961, Section 3]

Maharashtra . After Section 21, the following section shall be inserted , namely:

21-A. Liability for payment of court-fee . (1) In any proceedings under Section 20 the applicant shall not be liable to pay any court-fee (other than fees payable for service of process) in respect of such proceedings:

Provided that, when the application is presented by an Inspector, he shall not be liable to the process fees also.

(2) Where the applicant succeeds in such proceedings, the authority hearing the application shall calculate the amount of court-fees which would have been payable by the applicant but for sub-section (1), and direct the employer or other person responsible for the payment of wages under Section 12 to pay the amount to the State Government. The amount shall, without prejudice to any other mode of recovery, be recoverable as an arrear of land revenue. [ Vide Mah. Act 10 of 1961, Section 3]

42 [Any employer who

( a ) pays to any employee less than the minimum rates of wages fixed for that employee's class of work, or less than the amount due to him under the provisions of this Act, or

( b ) contravenes any rule or order made under Section 13,

shall be punishable with imprisonment for a term which may extend to six months, or with fine which may extend to five hundred rupees, or with both:

Provided that in imposing any fine for an offence under this section, the Court shall take into consideration the amount of any compensation already awarded against the accused in any proceedings taken under Section 20.

Bihar . 22 ( ) 3000 . [ Vide Bihar Act 5 of 1983, S. 6 (w.e.f. 30-1-1983)].

Delhi . In its application to the State of Delhi, in Section 22, for the words shall be punishable with imprisonment for a term which may extend to six months, or with fine which may extend to five hundred rupees, or with both , the words shall be punishable with imprisonment for a term of three years, or with fine of fifty thousand rupees, or with both. shall be substituted . [ Vide Delhi Act 3 of 2018, S. 7 (w.e.f. 4-5-2018)]

Karnataka . In Section 22, for the words which may extend to five hundred rupees the words which shall not be less than five thousand rupees but which may extend to ten thousand rupees shall be substituted . [ Vide Kar. Act 40 of 2017, S. 3]

Kerala . In Section 22, for the words five hundred rupees the words one lakh rupees shall be substituted . [ Vide Kerala Act 23 of 2017, S. 3]

Madhya Pradesh . See below Section 22-C.

Maharashtra . In Section 22, in clause ( a ), after the words provisions of this Act the following shall be inserted , namely:

or fails to pay the wages within the time prescribed under sub-section (1) of Section 12. [ Vide Mah. Act 3 of 1963, S. 7].

Maharashtra . After Section 22, the following new section shall be inserted , namely:

22-1A. Penalty for obstructing Inspector . Whoever wilfuly obstructs an Inspector in the exercise of any power conferred on him by or under this Act, or fails to produce on demand by an Inspector any registers, records or other documents in his custody kept in pursuance of this Act, and which he is required to produce by or under this Act shall, on conviction, be punished with fine which may extend to five hundred rupees. . [ Vide Mah. Act 3 of 1963, S. 8]

^* 22-A. General provision for punishment of other offences . Any employer who contravenes any provision of this Act or of any rule or order made thereunder shall, if no other penalty is provided for such contravention by this Act, be punishable with fine which may extend to five hundred rupees.

Bihar . 22-

22- . , . , [ Vide Bihar Act 5 of 1983, S. 7 (w.e.f. 30-1-1983)].

Delhi . In its application to the State of Delhi, in Section 22-A, for the words with fine which may extend to five hundred rupees , the words with imprisonment for a term of one year, or with fine twenty thousand rupees or with both shall be substituted . [ Vide Delhi Act 3 of 2018, S. 8 (w.e.f. 4-5-2018)]

Gujarat . In its application to the State of Gujarat, in Section 22-A, for the words five hundred rupees , the words twenty-one thousand rupees shall be substituted . [ Vide Gujarat Act 29 of 2015, S. 13 (w.e.f. 1-1-2016)]

Karnataka . In Section 22-A, for the words five hundred rupees the words ten thousand rupees shall be substituted . [ Vide Kar. Act 40 of 2017, S. 4]

Kerala . For Section 22-A, the following section shall be substituted , namely:

22-A. General Provision for punishment of other offences . (1) Whoever contravenes the provisions of this Act or the rules made thereunder shall be punishable with fine which may extend to two lakh rupees and in the case of a continuing contravention, with an additional fine which may extend to two thousand rupees for every day during which such contravention continues:

Provided that the total amount of fine shall not exceed two thousand rupees per worker employed.

(2) If any person who has been convicted of any offence punishable under sub-section (1) is again guilty of an offence involving a contravention or failure of compliance of the same provision, he shall be punishable on a subsequent conviction with fine which shall not be less than one lakh rupees but which may extend to five lakh rupees.

(3) Notwithstanding anything contained in sub-section (2) of Section 29 of the Code of Criminal Procedure, 1973 (Central Act 2 of 1974), it shall be lawful for the Magistrate to impose a fine for an amount exceeding ten thousand rupees. [ Vide Kerala Act 23 of 2017, S. 4]

^* 22-B. Cognizance of offences . (1) No Court shall take cognizance of a complaint against any person for an offence

( a ) under clause ( a ) of Section 22 unless an application in respect of the facts constituting such offence has been presented under Section 20 and has been granted wholly or in part, and the appropriate Government or an officer authorised by it in this behalf has sanctioned the making of the complaint;

( b ) under clause ( b ) of Section 22 or under Section 22-A, except on a complaint made by, or with the sanction of, an Inspector.

(2) No Court shall take cognizance of an offence

( a ) under clause ( a ) or clause ( b ) of Section 22, unless complaint thereof is made within one month of the grant of sanction under this section;

( b ) under Section 22-A, unless complaint thereof is made within six months of the date on which the offence is alleged to have been committed.

Bihar . (1) 22- - (1) ( ) .

( ) 22 ( ) [ Vide Bihar Act 5 of 1983, S. 8 (w.e.f. 30-1-1983).

(2) In clause ( b ) of sub-section (2) of Section 22-B, the following proviso shall be inserted , namely:

Provided that the Court, if it is satisfied that the State Government or any officer authorised by it in this behalf was prevented by sufficient cause from sanctioning the making of the complaint within the period specified in sub-section (2), shall condone the delay and allow the complaint to be made even after the expiry of the said period. [ Vide Bihar Act 9 of 1988, S. 4 (w.e.f. 19-2-1988)].

Delhi . In its application to the State of Delhi, after sub-section (2) of Section 22-B, the following sub-section shall be inserted , namely:

(3) The court before whom the prosecution complaint is made under Section 22 shall dispose of the same within a period of three months from the date of making of the complaint. . [ Vide Delhi Act 3 of 2018, S. 9 (w.e.f. 4-5-2018)]

Gujarat . In Section 22-B, in sub-section (2) for clause ( b ) the following shall be substituted , namely:

( b ) under Section 22-A, unless the complaint thereof is made within six months of the date on which the offence becomes known to the Inspector; [ Vide Gujarat Act 22 of 1961, S. 4]

Madhya Pradesh . In Section 22-B

( i ) in clause ( a ) of sub-section (1), for the words and figures unless an application in respect of the facts constituting such offence has been presented under Section 20 the words and figures unless a claim under Section 20 has been preferred before the Authority shall be substituted ; and

( ii ) in sub-section (2) in clause ( a ), for the words one month the words three months shall be substituted . [ Vide M.P. Act 23 of 1961, S. 13]

Maharashtra . In Section 22-B, in sub-section (2), clause ( b ), the following shall be substituted , namely:

( b ) under Section 22-A, unless the complaint thereof is made within six months of the date on which the offence becomes known to the inspector. [ Vide Mah. Act 10 of 1961, S. 4]

22-C. Offences by companies . (1) If the person committing any offence under this Act is a company, every person who at the time the offence was committed, was in charge of, and was responsible to, the company for the conduct of the business of the company as well as the company shall be deemed to be guilty of the offence and shall be liable to be proceeded against and punished accordingly:

Provided that nothing contained in this sub-section shall render any such person liable to any punishment provided in this Act if he proves that the offence was committed without his knowledge or that he exercised all due diligence to prevent the commission of such offence.

(2) Notwithstanding anything contained in sub-section (1), where an offence under this Act has been committed by a company and it is proved that the offence has been committed with the consent or connivance of, or is attributable to any neglect on the part of, any director, manager, secretary or other officer of the company, such director, manager, secretary or other officer of the company shall also be deemed to be guilty of that offence and shall be liable to be proceeded against and punished accordingly.

Explanation . For the purposes of this section,

( a ) company means any body corporate and includes a firm or other association of individuals, and

( b ) director in relation to a firm means a partner in the firm.

Gujarat . In its application to the State of Gujarat, the Minimum Wages Act, after Section 22-C, the following section shall be inserted , namely:

22-CC. Compounding of offences . (1) Any offence punishable under Section 22-A may, either before or after the institution of the prosecution, on an application by the alleged offender, be compounded by such officer or authority as the State Governrnent may, by notification in the Official Gazette, specify in this behalf for such amount as specified in the Table below.

TABLE

Section	Comnounding amount
2	3
22-A	Number of employees employed in the industry	For first offence	For second offence	For third offence
	1 to 50	` 1500	` 3000	` 6000
	51 to 100	` 3000	` 6000	` 10,000
	101 to 500	` 4000	` 8000	` 15,000
	more than 500	` 5000	` 10,000	` 20,000

Provided that the State Government may, by notification in the Official Gazette, amend the compounding amount specified in the Table above:

Provided further that the offence committed of the same nature shall be compoundable only for the first three offences:

Provided also that such offences shall be compounded only after the alleged offender has acted to the satisfaction of such officer or authority that such offence is not continued any further:

Provided also that when an offence is compounded on an application by the employer, then seventy-five per cent of the compounding amount received from him, shall be paid to the concerned employee or equally amongst the employees and if any employees are not identifiable, then the remaining amount shall be deposited in the Gujarat State Social Security Board constituted under the Unorganised Workers' Social Security Act, 2008 (33 of 2008).

(2) Where an offence has been compounded under sub-section (1), no further proceedings shall be taken against the offender in respect of such offence. . [ Vide Gujarat Act 29 of 2015, S. 14 (w.e.f. 1-1-2016)]

Madhya Pradesh . (1) Section 18-A inserted by M.P. Act 11 of 1959 renumbered as Section 22-CC in its application to M.P. [ Vide S. 21( b ) of M.P. Act 23 of 1961]

(2) For the State of Madhya Pradesh, Part IX and Section 16 of M.P. Act 21 of 2015 provides w.e.f. 27-11-2015 as follows:

PART IX

COMPOSITION OF OFFENCES AND ABATEMENT OF TRIALS UNDER CERTAIN LABOUR LAWS

16. Composition of offences under certain Labour Laws in the State of Madhya Pradesh . (1) Notwithstanding anything contained in the following Acts, namely

( i ) Equal Remuneration Act, 1976 (No. 25 of 1976);

( ii ) Labour Laws (Exemption from Furnishing Returns and Maintaining Registers by certain Establishments) Act, 1988 (No. 51 of 1988);

( iii ) Minimum Wages Act, 1948 (No. 11 of 1948);

( iv ) Payment of Wages Act, 1936 (No. 4 of 1936);

( v ) Sales Promotion Employees' (Conditions of Service) Act, 1976 (No. 11 of 1976), an officer authorised by the State Government in this behalf by notification may compound.

( a ) any offence punishable with only fine under these Acts committed for the first time or after expiry of a period of two years of commitment of previous offence (if any), either before or after institution of the prosecution, on realisation of such amount of composition fee, as he thinks fit, not exceeding the maximum amount of fine but not less than half of the maximum amount of fine for the offence, or

( b ) any offence punishable with fine and imprisonment up to three months under these Acts committed for the first time, either before or after institution of the prosecution, on realisation of composition fee of an amount equivalent to ten time of the maximum fine subject to a minimum of Rs 10,000 for offences punishable with imprisonment up to one month Rs 20,000 for offences punishable with imprisonment up to two months or Rs 30,000 for offences punishable with imprisonment up to three months.

(2) When the offence is so compounded

( i ) before the institution of the prosecution the offender shall not be liable to prosecution and shall, if in custody, be set at liberty;

( ii ) after the institution of prosecution, the composition shall amount to acquittal of the offender.

Manipur . After Section 22-C, the following section shall be inserted , namely:

22-CC. Compounding of offences . An officer specially empowered by the State Government in this behalf by notification in the Official Gazette may, subject to any general or special order of the State Government in this behalf, compound any offence punishable under this Act with fine only committed for the first time either before or after the institution of the prosecution on realisation of such amount of composition fee as he thinks fit, not exceeding the maximum amount of fine fixed for the offence, and where the offence is so compounded

( i ) before the institution of the prosecution, the offender shall not be liable to prosecution for such offence and shall, if in custody, be set at liberty;

( ii ) after the institution of the prosecution, the composition shall amount to acquittal of the offender. [ Vide Manipur Act 5 of 1993, S. 2]

Uttar Pradesh . After Section 22-C, the following section shall be inserted namely:

22-CC. Compounding of Offences . An officer specially empowered by the State Government in this behalf by notification may, subject to any general or special order of the State Government in this behalf, compound any offence punishable under this Act with fine only committed for the first time, either before or after the institution of the prosecution, on realisation of such amount of composition fee as he thinks fit, not exceeding the maximum amount of fine for the offence, and where the offence is so compounded

( i ) before the institution of the prosecution the offender shall not be liable to prosecution for such offence and shall, if in custody, be set at liberty;

( ii ) after the institution of the prosecution, the composition shall amount to acquittal of the offender. . [ Vide U.P. Act 35 of 1979, S. 3]

22-D. Payment of undisbursed amounts due to employees . All amounts payable by an employer to an employee as the amount of minimum wages of the employee under this Act or otherwise due to the employee under this Act or any rule or order made thereunder shall, if such amounts could not or cannot be paid to the employee on account of his death before payment or on account of his whereabouts not being known, be deposited with the prescribed authority who shall deal with the money so deposited in such manner as may be prescribed.

Madhya Pradesh . Section 23 of Principal Act renumbered as Section 22-D in its application to M.P. [ Vide M.P. Act 23 of 1961, S. 21.]

22-E. Protection against attachment of assets of employer with Government . Any amount deposited with the appropriate Government by an employer to secure the due performance of a contract with that Government and any other amount due to such employer from that Government in respect of such contract shall not be liable to attachment under any decree or order of any Court in respect of any debt or liability incurred by the employer other than any debt or liability incurred by the employer towards any employee employed in connection with the contract aforesaid.

22-F. Application of Payment of Wages Act, 1936, to scheduled employments . Notwithstanding anything contained in the Payment of Wages Act, 1936 (4 of 1936), the appropriate Government may, by notification in the Official Gazette, direct that, subject to the provisions of sub-section (2), all or any of the provisions of the said Act, shall, with such modifications, if any, as may be specified in the notification, apply to wages payable to employees in such scheduled employment as may be specified in the notification.

(2) Where all or any of the provisions of the said Act are applied to wages payable to employees in any scheduled employment under sub-section (1), the Inspector appointed under this Act shall be deemed to be the Inspector for the purpose of enforcement of the provisions so applied within the local limits of his jurisdiction.]

Madhya Pradesh . In Section 22-F in sub-section (2) for the words local limits the word area shall be substituted . [ Vide M.P. Act 23 of 1961, S. 14]

Madhya Pradesh . After Section 22-F, the following section shall be inserted , namely:

22-G. Registration of certain scheduled employments . (1) Every employer shall in such scheduled employments as the State Government may, by notification, specify in this behalf, get his establishment registered in such manner and on payment of such fees as may be specified in this notification.

(2) Nothing in sub-section (1) shall apply to such establishment to which the provisions of the Factories Act, 1948 (63 of 1948) or the Madhya Pradesh Shops and Establishments Act, 1958 (25 of 1958) apply. [ Vide M.P. Act 23 of 1961, S. 15]

Where an employer is charged with an offence against this Act, he shall be entitled, upon complaint duly made by him, to have any other person whom he charges as the actual offender, brought before the Court at the time appointed for hearing the charge; and if, after the commission of the offence has been proved, the employer proves to the satisfaction of the Court

( a ) that he has used due diligence to enforce the execution of this Act, and

( b ) that the said other person committed the offence in question without his knowledge, consent or connivance, that other person shall be convicted of the offence and shall be liable to the like punishment as if he were the employer and the employer shall be discharged:

Provided that in seeking to prove, as aforesaid, the employer may be examined on oath, and the evidence of the employer or his witness, if any, shall be subject to cross-examination by or on behalf of the person whom the employer charges as the actual offender and by the prosecution.

Madhya Pradesh . Section 22-D and Section 23 shall be renumbered as Section 23 and Section 22-D respectively. [ Vide M.P. Act 23 of 1961, S. 21( c ).]

No Court shall entertain any suit for the recovery of wages in so far as the sum so claimed

( a ) forms the subject of an application under Section 20 which has been presented by or on behalf of the plaintiff, or

( b ) has formed the subject of a direction under that section in favour of the plaintiff, or

( c ) has been adjudged in any proceeding under that section not to be due to the plaintiff, or

( d ) could have been recovered by an application under that section.

Any contract or agreement, whether made before or after the commencement of this Act, whereby an employee either relinquishes or reduces his right to a minimum rate of wages or any privilege or concession accruing to him under this Act shall be null and void in so far as it purports to reduce the minimum rate of wages fixed under this Act.

(1) The appropriate Government may, subject to such conditions, if any, as it may think fit to impose, direct that the provisions of this Act shall not apply in relation to the wages payable to disabled employees.

(2) The appropriate Government may, if for special reasons it thinks so fit, by notification in the Official Gazette, direct that 43 [subject to such conditions and] for such period as it may specify the provisions of this Act or any of them shall not apply to all or any class of employees employed in any scheduled employment or to any locality where there is carried on a scheduled employment.

44 [(2-A) The appropriate Government may, if it is of opinion that, having regard to the terms and conditions of service applicable to any class of employees in a scheduled employment generally or in a scheduled employment in a local area 45 [or to any establishment or a part of any establishment in a scheduled employment], it is not necessary to fix minimum wages in respect of such employees of that class 46 [or in respect of employees in such establishment or such part of any establishment] as are in receipt of wages exceeding such limit as may be prescribed in this behalf, direct, by notification in the Official Gazette and subject to such conditions, if any, as it may think fit to impose, that the provisions of this Act or any of them shall not apply in relation to such employees.]

(3) Nothing in this Act shall apply to the wages payable by an employer to a member of his family who is living with him and is dependent on him.

Explanation . In this sub-section a member of the employer's family shall be deemed to include his or her spouse or child or parent or brother or sister.

Madhya Pradesh . In Section 26, after sub-section (2-A), the following sub-section shall be inserted , namely:

(2-AA) Where the State Government is of the opinion that it is necessary or expedient in the public interest so to do, it may, by notification and subject to such conditions, if any, as may be specified therein direct that all or any of the provisions of this Act shall not apply in relation to all or any class of employers in any scheduled employment. . [ Vide M.P. Act 23 of 1961, S. 16.]

Maharashtra . In Section 26 to sub-section (2-A) the following proviso shall be added , namely:

Provided that, the powers of the State Government under this sub-section may, subject to the control of the State Government, be exercised by the Commissioner of Labour. [ Vide Mah. Act 3 of 1963, S. 9]

The appropriate Government, after giving by notification in the Official Gazette not less than three months' notice of its intention so to do, may, by like notification add, to either Part of the Schedule any employment in respect of which it is of opinion that minimum rates of wages should be fixed under this Act, and thereupon the Schedule shall in its application to the 47 [State] be deemed to be amended accordingly.

Madhya Pradesh . For Section 27, Government after giving by notification, not less than three months' notice of its intention so to do, may by like notification,

( a ) add to either part of the Schedule, any employment in respect of which it is of opinion that minimum rates of wages should be fixed under this Act;

( b ) modify or rescind any entry in either part of the Schedule;

and thereupon the Schedule shall in its application to the State be deemed to be amended accordingly. [ Vide M.P. Act 23 of 1961, S. 17]

Bihar . 27

27- . . ,

27- . . , , 27 - (1) [ Vide Bihar Act 5 of 1983, S. 9 (w.e.f. 30-1-1983)].

Madhya Pradesh . After Section 27, the following sections shall be inserted , namely:

27-A. Protection to persons acting under the Act . No suit, prosecution or other legal proceeding whatsoever shall lie against any person for anything which is in good faith done or intended to be done under this Act.

27-B. Delegation of power . (1) The State Government may by order, direct that any power other than the power exercisable by it under Sections 27 and 30, shall in such circumstances and in such manner, if any, as may be specified in the direction, be exercised by any officer not below the rank of Assistant Commissioner of Labour or authority subordinate to it.

(2) Nothing in the Act shall derogate from the right of the State Government to exercise any power delegated to any officer or authority subordinate to it. [ Vide M.P. Act 23 of 1961, S. 18]

The Central Government may give directions to a 48 [State] Government as to the carrying into execution of this Act in the 49 [State].

The Central Government may, subject to the condition of previous publication, by notification in the Official Gazette, make rules prescribing the term of office of the members, the procedure to be followed in the conduct of business, the method of voting, the manner of filling up casual vacancies in membership and the quorum necessary for the transaction of business of the Central Advisory Board.

(1) The appropriate Government may, subject to the condition of previous publication, by notification in the Official Gazette, make rules for carrying out the purposes of this Act.

(2) Without prejudice to the generality of the foregoing power, such rules may

( a ) prescribe the term of office of the members, the procedure to be followed in the conduct of business, the method of voting, the manner of filling up casual vacancies in membership and the quorum necessary for the transaction of business of the committees, sub-committees 50 [* * *] and the Advisory Board;

( b ) prescribe the method of summoning witnesses, production of documents relevant to the subject-matter of the enquiry before the committees, sub-committees 51 [* * *] and the Advisory Board;

( c ) prescribe the mode of computation of the cash value of wages in kind and of concessions in respect of supplies of essential commodities at concession rates;

( d ) prescribe the time and conditions of payment of, and the deductions permissible from wages;

( e ) provide for giving adequate publicity to the minimum rates of wages fixed under this Act;

( f ) provide for a day of rest in every period of seven days and for the payment of remuneration in respect of such day;

( g ) prescribe the number of hours of work which shall constitute a normal working day;

( h ) prescribe the cases and circumstance in which an employee employed for a period of less than the requisite number of hours constituting a normal working day shall not be entitled to receive wages for a full normal working day;

( i ) prescribe the form of registers and records to be maintained and the particulars to be entered in such registers and records;

( j ) provide for the issue of wage books and wage slips and prescribe the manner of making and authenticating entries in wage books and wage slips.

( k ) prescribe the powers of Inspectors for purposes of this Act;

( l ) regulate the scale of costs that may be allowed in proceedings under Section 20;

( m ) prescribe the amount of court-fees payable in respect of proceedings under Section 20; and

( n ) provide for any other matter which is to be or may be prescribed.

Maharashtra . In Section 30, in sub-section (2)

(1) In clause ( g ), for the words a normal working day the words a normal working day or week shall be substituted ;

(2) in clause ( j ), for the words and wage slips at both the places where they occur, the words or wage slips and attendance cards shall be substituted . [ Vide Mah. Act 3 of 1963, S. 10]

Madhya Pradesh . M.P. Act 21 of 2015, Part X, Part XI and Sections 17 and 18 in this regard provides w.e.f. 27-11-2015:

Part X

EXEMPTION FROM MAINTAINING MULTIPLE REGISTERS SUBMISSION OF MULTIPLE RETURNS

17. Exemption from maintaining multiple registers and submission of multiple returns under certain Labour Laws in the State of Madhya Pradesh . Notwithstanding anything contained in the provisions of the following Acts, namely

( i ) Contract Labour (Regulation and Abolition) Act, 1970 (No. 37 of 1970);

( ii ) Equal Remuneration Act, 1976 (No. 25 of 1976);

( iii ) Factories Act, 1948 (No. 63 of 1948);

( iv ) Industrial Disputes Act, 1947 (No. 14 of 1947);

( v ) Inter-State Migrant Workmen (Regulation of Employment and Conditions of Service) Act, 1979 (No. 30 of 1979);

( vi ) Labour Laws (Exemption from Furnishing Returns and Maintaining Registers by certain Establishments) Act, 1988 (No. 51 of 1988);

( vii ) Maternity Benefit Act, 1961 (No. 53 of 1961);

( viii ) Minimum Wages Act, 1948 (No. 11 of 1948);

( ix ) Motor Transport Workers Act, 1961 (No. 27 of 1961);

( x ) Payment of Bonus Act, 1965 (No. 21 of 1965);

( xi ) Payment of Gratuity Act, 1972 (No. 39 of 1972);

( xii ) Payment of Wages Act, 1936 (No. 4 of 1936);

( xiii ) Sales Promotion Employees (Conditions of Service) Act, 1976 (No. 11 of 1976);

the State Government by order may devise or notify forms for maintaining registers and records and furnishing returns by an employer or establishment in lieu of the forms prescribed under the said Acts and the rules made thereunder:

Provided that the State Government may allow the registers and records to be maintained in computerised or digital formats.

MISCELLANEOUS PROVISIONS

18. Power to make rules . (1) The State Government, subject to the condition of previous publication, may make rules for the purpose of giving effect to the provisions of this Act.

(2) All rules made under this Act shall, as soon as after they are made, be laid on the table of the Legislative Assembly.

52 [ 30-A. Rules made by Central Government to be laid before Parliament . 53 [(1)] Every rule made by the Central Government under this Act shall be valid as soon as may be after it is made before each House of Parliament while it is in session for a total period of thirty days which may be comprised in one session or in two successive sessions, and if, before the expiry of the session in which it is so laid or the session immediately following, both Houses agree in making any modification in the rule or both Houses agree that the rule should not be made, the rule shall thereafter have effect only in such modified form or be of no effect, as the case may be, so, however, that any such modification or annulment shall be without prejudice to the validity of anything previously done under that rule].

54 [(2) Every rule made by the State Government under this Act shall be laid, as soon as may be after it is made, before the State Legislature.]

Madhya Pradesh . After Section 30, the following section shall be inserted , namely:

30-A. Removal of difficulties . If any difficulty arises in giving effect to the provisions of this Act, the State Government may, by order, do anything, not inconsistent with the provisions of this Act, which appears to it to be necessary or expedient for the purposes of removing the difficulties. . [ Vide M.P. Act 23 of 1961, S. 19]

55 [Where during the period

( a ) commencing on the 1st day of April, 1952, and ending with the date of the commencement of the Minimum Wages (Amendment) Act, 1954; or

( b ) commencing on the 31st day of December, 1954, and ending with the date of the commencement of the Minimum Wages (Amendment) Act, 1957; or

( c ) commencing on the 31st day of December, 1959, and ending with the date of the commencement of the Minimum Wages (Amendment) Act, 1961,

minimum rates of wages have been fixed by an appropriate Government as being payable to employees employed in any employment specified in the Schedule in the belief or purported belief that such rates were being fixed under clause ( a ) of sub-section (1) of Section 3, as in force immediately before the commencement of the Minimum Wages (Amendment) Act, 1954, or the Minimum Wages (Amendment) Act, 1957, or the Minimum Wages (Amendment) Act, 1961, as the case may be, such rates shall be deemed to have been fixed in accordance with law and shall not be called in question in any court on the ground merely that the relevant date specified for the purpose in that clause had expired at the time the rates were fixed:

Provided that nothing contained in this section shall extend, or be construed to extend, to affect any person with any punishment or penalty whatsoever by reason of the payment by him by way of wages to any of his employees during any period specified in this section of an amount which is less than the minimum rates of wages referred to in this section or by reason of non-compliance during the period aforesaid with any order or rule issued under Section 13.]

Delhi . In its application to the State of Delhi, after Section 31, the following section shall be inserted , namely:

31-A. The employer shall Upload the employee data on website or web portal in the manner as may be prescribed. . [ Vide Delhi Act 3 of 2018, S. 10 (w.e.f. 4-5-2018)]

Madhya Pradesh . After Section 31, the following section shall be inserted , namely:

31-A. Validation of certain minimum rates of wages . (1) The rates of minimum wages fixed or revised in respect of employment Nos. 2, 3, 5, 6, 7, 8 and 11 in Part I of the Schedule to the principal Act, under the Government of Madhya Pradesh, Labour Department, Notification Nos. 306 to 309-XVI-58, dated the 30th December, 1958, shall be and shall always be deemed to have been validly fixed or revised and shall be deemed to have come into force on the date mentioned in the said notification, notwithstanding any judicial decision to the contrary to any defect or irregularity in the constitution of the Advisory Board under Section 7 of the Principal Act, read with Section 9 thereof or publication of the notification in the Gazette or non-compliance with any other requirement of law and shall not be called in question in any court merely on the ground that there was failure to comply with the provisions of the Principal Act.

(2) The rates of minimum wages fixed or revised in respect of employment specified in Part II of the Schedule to the Principal Act under the Government of Madhya Pradesh, Labour Department, Notification No. 7758-XVI, dated the 31st December, 1959, shall be and shall always be deemed to have been validly fixed or revised, notwithstanding any defect or irregularity in the constitution of the Committee under Section 5(1)( a ), of the Principal Act, read with Section 9 thereof, or publication of the notification in the Gazette or non-compliance with any other requirement of law and shall not be called in question in any court merely on the ground that there was failure to comply with the provisions of the Principal Act:

Provided that nothing contained in this section shall extend or be construed to extend to affect any person with any punishment or penalty whatsoever by reason of the payment by him by way of wages to any of his employees during the period between the dates on which the aforesaid notification came into force and the date on which this Act comes into force, an amount which is less than the minimum rates of wages or less than the rates of wages immediately prevailing before the said notifications or by reason of non-compliance during the period aforesaid with any order or rule issued under Section 13 of the Principal Act. . [ Vide M.P. Act 23 of 1961, S. 20]

Rajasthan . After Section 31, the following section shall be inserted , namely:

31-A. Validation of certain minimum rates of wages . The rates of minimum wages fixed or revised before the commencement of the Minimum Wages (Rajasthan Amendment and Validation) Ordinance, 1968 in respect of employment Nos. 1, 2, 3, 5, 6, 7, 8, 10, 11, 13, 14, 16, 17 in Part I of the Schedule to the Act and employment in agriculture in Part II of the Schedule to the Act shall be and shall be deemed always to have been validly fixed or revised, as the case may be, and shall be deemed to have come into force on the date such fixation or revision has been brought into force by the State Government by a notification in the Official Gazette, notwithstanding any judicial decision to the contrary or any defect or irregularity in the constitution of the Committee or the Sub-Committee, or the Advisory Board under Section 5 or Section 7 of the Act read with Section 9 thereof or publication of the notification in the Official Gazette or non-compliance with any other requirement of law and shall not be called in question in any court merely on the ground that there was failure to comply with the provisions of the Act. [ Vide Raj. Act 4 of 1969, S. 4]

[ See Sections 2( g ) and 27]

PART I

1. Employment in any woollen carpet making or shawl weaving establishment.

2. Employment in any rice mill, flour mill or dal mill.

3. Employment in any tobacco (including bidi making) manufactory.

4. Employment in any plantation, that is to say, any estate which is maintained for the purpose of growing cinchona, rubber, tea or coffee.

5. Employment in any oil mill.

6. Employment under any local authority.

56 [7. Employment on the construction or maintenance of roads or in building operations.]

8. Employment in stone-breaking or stone-crushing.

9. Employment in any lac manufactory.

10. Employment in any mica works.

11. Employment in public motor transport.

12. Employment in tanneries and leather manufactory.

57 [Employment in gypsum mines.

Employment in barytes mines.

Employment in bauxite mines.

Employment in manganese mines.]

Employment in the maintenance of buildings and employment in the construction and maintenance of runways.

Employment in china clay mines.

Employment in kyanite mines.

Employment in copper mines.

Employment in clay mines covered under the Mines Act, 1952

Employment in magnesite mines covered under the Mines Act, 1952.

Employment in white clay mines.

Employment in stone mines.

Employment in steatite (including the mines producing soapstone and talc).

Employment in ochre mines.

Employment in asbestos mines.

Employment in fire clay mines.

Employment in chromite mines.

Employment in quartizite mines.

Employment in quartz mines.

Employment in silica mines.

Employment in graphite mines.

Employment in felspar mines.

Employment in laterite mines.

Employment in dolomite mines.

Employment in red oxide mines.

Employment in wolfram mines.

Employment in iron-ore mines.

Employment in granite mines.

58 [Employment in rock phosphate mines.]

59 [Employment in hematite mines.]

60 [The employment in loading and unloading in Railways, goods-sheds, docks, ports and airports (both International and Domestic terminals)]

61 [Employment in ashpit cleaning on railways.]

62 [Employment in marble and calcite mines.]

63 [Employment in uranium mines.]

64 [Employment in lignite mines.]

65 [Employment in gravel mines.]

66 [Employment in slate mines.]

67 [Employment in laying of underground cables, electric lines, water supply lines and sewerage pipe line.]

68 [Employment of Watch and Ward.]

69 [Employment of Sweeping and Cleaning excluding activities prohibited under the Employment of Manual Scavengers and Construction of Dry Latrines (Prohibition) Act, 1993.]

STATE AMENDMENTS 70

Gujarat . In the Schedule, in Part I, the following entries shall be deleted , namely

( a ) the entries

( i ) Employment in salt-pan industry. ;

( ii ) Employment in any residential hotel, restaurant or eating house as defined in the Bombay Shops and Establishments Act, 1948. ;

( iii ) Employment in any industry in which any process of printing by letter-press, lithography, photogravure or other similar work or work incidential to such process or book-binding is carried on. ; and

( iv ) Employment in any cotton ginning or cotton pressing manufactory. ;

as added to the said Schedule in its application to the Bombay area of the State of Gujarat;

( b ) the entries

( i ) Employment in salt-pan industry, ; and

( ii ) Employment in the cotton ginning and cotton pressing factories. ;

as added to the said Schedule in its application to the Saurashtra area of the State of Gujarat; and

( c ) the entry

Employment in any shop or commercial establishment, other than covered under any of the other entries in this Schedule.

Explanation . For the purposes of this entry, the expressions shop and commercial establishment shall have the same meanings as assigned to them in the Bombay Shops and Establishments Act, 1948. ;

as added to the said Schedule in its application to the State of Bombay.

(2) In Part I of the Schedule to the Principal Act, after Entry 12, the following entries shall be added to the said Part in its application to the State of Gujarat, namely:

13. Employment in any residential hotel, restaurant or eating house as defined in the Bombay Shops and Establishments Act, 1948.

14. Employment in any industry in which any process of printing by letter-press, lithography, photogravure or other similar work or incidential to such process or book-binding is carried on.

15. Employment in any cotton ginning or cotton pressing manufactory.

16. Employment in any shop or commercial establishment, other than that covered under any of the other entries in this Schedule.

Explanation . For the purposes of this entry, the expressions shop and commercial establishment shall have the meanings respectively assigned to them in the Bombay Shops and Establishments Act, 1948.

(3) The deletion under sub-section (1) of any entry specified in that sub-section shall not affect any minimum rates of wages in force under the Principal Act, immediately before the commencement of this Act in any area in respect of any employment specified in such entry, and such rates shall, subject to the provisions of clause ( b ) of sub-section (1) of Section 3 of the Principal Act, continue in force in such area as if they had been fixed or revised in respect of the corresponding employment specified in the Schedule to the Principal Act as amended by this section. [ Vide Gujarat Act 22 of 1961, S. 5]

Maharashtra . (A)(1) In the Schedule, in Part 1, the following entries shall be deleted , namely

( a ) the entries:

( i ) Employment in salt-pan industry ;

( ii ) Employment in any residential hotel, restaurant or eating house as defined in the Bombay Shops and Establishments Act, 1948 ;

( iii ) Employment in any industry in which any process of printing by letter-press, lithography, photogravure or other similar work, or work incidental to such process or book-binding is carried on ; and

( iv ) Employment in any cotton ginning or cotton pressing manufactory ;

as added to the said Schedule in its application to the Bombay area of the State of Maharashtra;

( b ) the entries

( i ) 13. Employment in glass industry ;

( ii ) 14. Employment in oil mills ;

( iii ) 15. Employment in transport services ;

( iv ) 16. Employment in cement industry ;

( v ) 17. Employment in potteries ,

( vi ) 18. Employment in any cotton ginning and pressing factory , and

( vii ) 19. Employment in any printing press .

as added to the said Schedule in its application to the Vidarbha Region of the State;

( c ) the entries

( i ) 13. The employment in button factories ; and

( ii ) the employment in the cotton ginning and pressing factories ,

as added to the Schedule in its application to the Hyderabad area of the State; and

( d ) the entry

Employment in any shop or commercial establishment, other than that covered under any of the other entries in this Schedule.

Explanation . For the purposes of this entry, the expressions shop and commercial establishment shall have the same meanings as assigned to them in the Bombay Shops and Establishments Act, 1948.

as added to the said Schedule in its application to the State of Maharashtra.

(2) In Part I of the Schedule to the Principal Act, after Entry 12, the following entries shall be deemed always to have been added to the said Part in its application to the State of Maharashtra, namely:

13. Employment in any residential hotel, restaurant or eating house as defined in the Bombay Shops and Establishments Act, 1948.

14. Employment in any industry in which any process of printing by letter-press, lithography, photogravure or other similar work or work incidental to such processes or book-binding is carried on.

15. Employment in any cotton ginning, cotton pressing manufactory.

16. Employment in glass industry.

17. Employment in any shop or commercial establishment, other than that covered under any of the other entries in this Schedule.

Explanation . For the purposes of this entry, the expressions shop and commercial establishment shall have the meanings respectively assigned to them in the Bombay Shops and Establishments Act, 1948.

18. Employment in potteries. .

(3) The deletion in pursuance of sub-section (1), of any entry specified in sub-clause ( ii ), ( iii ) or ( iv ) or clause ( a ), sub-clause ( i ), ( ii ), ( iii ), ( v ), ( vi ) or ( vii ) of clause ( b ), sub-clause ( ii ) of clause ( c ), or clause ( d ) of sub-section (1) shall not effect any minimum rates of wages which may have been fixed in respect of any employment specified in such entry under sub-clause ( iii ) of clause ( a ), sub-section (1) of Section 3 of the Principal Act before the commencement of this Act and in force in any area immediately before such commencement; and such rates shall, subject to the provisions of clause ( b ) of sub-section (1) of the said Section 3, continue in force in such area as if they had been fixed in respect of the corresponding employment specified in the Schedule to the Principal Act as amended by this section. [ Vide Mah. Act 10 of 1961, S. 5]

(B) In the Schedule to the Principal Act, in Part I, in Entry 17, for the words other than that covered the words not being an employment in any bank or an employment which is included , shall be substituted . [ Vide Mah. Act 3 of 1963, S. 11]

Note . The Schedule has been also amended by all the State Governments by various notifications issued from time to time. For reference consult Statutes section of Factories Journal Reports (FJR).

71 [1. Employment in any cinemas.

2. Employment in any hotels or restaurants or touring establishments.

3. Employment in any hotels and restaurants or eating houses.]

72 [16. Employment in salt-pans.

17. Employment in printing presses, including litho and offset printing.]

18. Employment in metal foundries and general engineering.

19. Employment in automobile engineering workshops (including servicing and repairing).

73 [20. Employment in toddy selling including tapping and conveyance.]

74 [20-A. Employment in woodworking establishments including wooden furniture works and excluding timber operations.]

21. 75 [Employment in any marketing societies, consumers co-operative societies and co-operative banks.]

22. Employment in any handloom weaving establishments.

22-A. Employment in any silk weaving establishments.

23. Employment in any cotton carpet weaving establishment.

24. 76 [Employment in any cotton and ginning and pressing factories.]

77 [25. Employment in any shops and commercial establishments not being employment in any bank or employment which is included under any of the other entries in the schedule to the Act.]

78 [Employment in cashew processing establishments.]

26. 79 [Employment in any motion picture industry including production, distribution and publicity.]

80 [Employment in khandsari factories.]

81 [Employment in any Newspaper Establishments excluding Working Journalist as defined under Section 2 of the Working Journalists (Conditions of Service and Miscellaneous Provisions) Act, 1956.]

82 [Employment in mica works.]

83 [29. Employment in paper and paper board manufactory including hand-made paper.]

84 [30. Employment in powerloom industry.]

85 [32. Employment in tile industry and potteries.]

86 [33. Employment in clubs and canteens.]

87 [34. Employment in baking process including biscuit manufactory.]

88 [35. Employment in any cement concrete pipes and other cementware manufactory excluding stoneware pipe manufacture.]

89 [36. Employment in any private motor transport excluding motor cars.]

37. Colour printing and yard dyeing.

38. Hospitals, nursing homes, clinics other than Govt. Hospitals and dispensaries.

43. Distilleries and Breweries.

44. Construction of projects including dams and multipurpose projects.

45. Brick kiln industry.

46. Fisheries and Sea foods industry.

47. Establishments or professions such as Chartered Accountants/Auditors/Income Tax Consultants and other consultants and clerks working with Advocates.

49. Any steel mills and steel re-rolling mills.

52. Electronic Industry.

53. Glass Industry.

54. Employment in hostels of all colleges and all other educational institutions.

55. Employment in seed processing units.

56. Employment in Mini and Tiny cement factories.

57. Ferro Alloys Industries.

58. Employment in any manufacturing process carried out in any factory as defined in Section 2( m ) or Section 85 of the Factories Act, 1948 other than notified under Part I or Part II of the Schedule of the Minimum Wages Act.

59. Employment in Tutorial Institutions including coaching and computer centres (Teaching and Non-Teaching Staff).

60. Employment of Non-Teaching Staff working in Private Educational Institutions including Tutorial Institutions and Computer Coaching Centre.

61. Employment in Soft Drinks and Aerated Water Manufacturing Units

62. Employment in Lime Stone Kilns.

64. Garments and Allied Manufacturing Industry.

65. Employment in Diamond Cutting and Polishing Industry.

66. Employment in Mesta used Twine Mills.

67. Domestic Workers.

68. Security Services.

69. Safai Karamcharis.

70. Employment in Spinning Mills.

71. Contract Labour who are not covered under any of the Scheduled employments in the Schedule of the Minimum Wages Act, 1948.

72. Sales Promotion.

90 [Employment in commercial handling.]

91 [Employment in any shop, commercial establishment and establishment for public entertainment or amusement located within limits of any municipality in State of Assam.]

92 [Employment in film (production, distribution and exhibition) industry.]

93 [Employment in sericulture.]

94 [Employment in transportation, marketing and distribution of petroleum products.]

95 [Employment in engineering industry including motor garages and workshops.

Employment in cotton textile mill.

Employment in soap making.

Employment in bakery.

Employment in fruit preservation.

Employment in saw mill.

Employment in brick making.

Employment in glass manufactory.

Employment in trunk and bucket manufactory.

Employment in carpentry.

Employment in cement industry.

Employment in paper industry.]

96 [Employment in earth cutting, earth removing, earth filling and earth drilling operation.]

97 [Employment in chartered/costs accountants, auditors, tax consultancy services.]

98 [13. Employment in printing press.

14. Employment in automobile engineering shops.]

99 [15. Employment in dam construction and irrigation works.]

100 [16. Employment in brick manufactory.]

101 [17. Employment in cinema industry.

18. Employment in cold storage.]

102 [19. Employment in hotel, eating houses and restaurants.]

103 [20. Employment in silk industry.

21. Employment in plucking and processing of kendu leaves.

22. Employment in forestry and timbering.]

104 [23. Employment in loading and unloading operations.]

105 [24. Employment in shops selling cooked food-stuff.]

106 [25. Employment in glass industry (excluding glass sheet).]

107 [26. Employment in refractories, firebricks and ceramics industries.]

108 [27. Employment in any shop or establishment, other than that covered under any of the other entries in this schedule.

Explanation . For the purposes of this entry, the expressions shop and establishment shall have the meanings respectively assigned to them in the Bihar Shops and Establishments Act, 1953 (8 of 1954).]

109 [28. Employment in potteries.

29. Employment in dairies and poultry farms.

30. Employment in bakeries and confectioneries.

31. Employment in hair cutting salons.]

110 [32. Employment in manufacture of gold and silver ornaments and articles of artistic design.]

111 [33. Employment in powerloom industry.]

112 [34. Employment in handloom industry.]

113 [35. Employment in private hospitals, nursing homes & clinics.]

114 [36. Employment in distilleries.]

115 [37. Employment in tailoring industry.]

116 [38. Employment in hard coke ovens.]

117 [39. Employment in co-operative sector.]

118 [40. Employment in aluminium industry.]

41. Employment in khandsari industry.

42. Employment in chemical and pharmaceutical industries.

43. Employment in soap manufacturing industries.

119 [44. Employment in cement prestressed products industries.]

[45. Employment in asbestos cement factories.]

46. Employment in glass sheet manufactory.

47. Employment in gun factories.

48. Employment in religious and social institutions.

49. Employment in paper industry.

50. Employment in laundry and washing.

51. Employment in hosieries manufactory.

52. Employment in manufacture of sindur and rang.

53. Employment in manufacture of leather goods.

54. Employment in woodworks and furniture.

55. Employment in ice-cream and cold drinks.

56. Employment in petrol and diesel pumps.

57. Employment in private ferries and L.T.C.

58. Employment in fisheries.

59. Employment in minor engineering (excluding automobile engineering shops) industry.

120 [60. Employment in Khadi and village industries.]

121 [61. Employment in earth-cutting operations.]

122 [31. Employment in respect of the brick kiln industry.]

123 [32. Employment in tube-well industries.]

124 [33. Employment in auto repair shops and service stations and attached with any public motor transport company.]

125 [36. Employment in asbestos cement and cement concrete products.]

126 [37. Employment in paper board and packing material manufacturing establishment.]

38. Employment in plastic and P.V.C. goods industry.

39. Employment in soap manufacturing industry.

40. Employment in hardware and buildings material shops.

127 [41. Employment in private coaching classes, schools including nursery schools and technical institutions.]

128 [16. Employment in textile (including hosiery) industry.]

17. Employment in fertilizer, chemical industry.

129 [20. Employment in radios (including assembling of radios and parts.)]

130 [21. Employment in woodworking establishments including saw mills.]

131 [22. Employment in cement working establishment.]

132 [23. Employment in readymade garments.

24. Employment in ice factories and cold storage.]

133 [25. Employment in laundries and laundry services and cleaning and dyeing plants in factories.]

134 [26. Employment in ( a ) Bakery, Confectionery and Dairy Products.

( b ) Fruit Preservation like processing and canning of meat, fruit and vegetables.

( c ) Natural and synthetic aerated syrups.

( d ) Fruit juices.

( e ) Manufacturing of aerated drinks.]

135 [27. Employment in all registered factories not covered by the employments at item Nos. 1 to 26.]

136 [28. Employment in hospitals and nursing homes not carried on by Government or a local authority.

29. Employment in private unrecognised teaching institutions.]

137 [( i ) Employment in any residential hotel, restaurant or eating house.

( ii ) Employment in any shop or commercial establishment other than a residential hotel, restaurant or eating house.

( iii ) Employment in any industry in which any process of printing by letter press, lithography, photogravure or other similar work or work incidental to such process or book-binding is carried on.

( iv ) Employment in Caju factories and establishments.

( v ) Employment in motor transport undertakings.

( vi ) Employment in cinema exhibition industry.

( vii ) Employment in automobile repairing workshops and garages.

( viii ) Employment in saw mills.

( ix ) Employment in processing and canning of foodstuffs including fish and beverages.

( x ) Employment in breweries and distilleries.

( xi ) Employment in any brick and tiles manufactory.]

(1) In the Schedule to the Principal Act, in Part I, the following entries shall be deleted , namely:

( a ) the entries

( i ) Employment in salt-pan industry. ;

( ii ) Employment in any residential hotel, restaurant or eating house as defined in the Bombay Shops and Establishments Act, 1948. ;

( iii ) Employment in any industry in which any process of printing by letter press, lithography, photogravure or other similar work or work incidental to such process or book-binding is carried on. ; and

( iv ) Employment in any cotton ginning or cotton pressing manufactory. ;

as added to the said Schedule in its application to the Bombay area of the State of Gujarat;

( b ) the entries

( i ) Employment in salt-pan industry, ; and

( ii ) Employment in the cotton ginning and cotton pressing factories. ,

as added to the said Schedule in its application to the Saurashtra area of the State of Gujarat; and

( c ) the entry

Employment in any shop or commercial establishment, other than that covered under any of the other entries in this Schedule.

Explanation . For the purposes of this entry, the expressions shop and commercial establishment shall have the same meanings as assigned to them in the Bombay Shops and Establishments Act, 1948. ; as added to the said Schedule in its application to the State of Bombay.

(2) In Part I of the Schedule after Entry 12, the following entries shall be added to the said Part in its application to the State of Gujarat, namely:

13. Employment in any residential hotel, restaurant or eating house as defined in the Bombay Shops and Establishments Act, 1948.

14. Employment in any industry in which any process of printing by letter press, lithography, photogravure or other similar work or work incidental to such process or book-binding is carried on.

15. Employment in any cotton ginning or cotton pressing manufactory.

16. Employment in any shop or commercial establishment, other than that covered under any of the other entries in this Schedule.

Explanation. For the purposes of this entry, the expressions shop and commercial establishment shall have the meanings respectively assigned to them in the Bombay Shops and Establishments Act, 1948.

(3) The deletion under sub-section (1) of any entry specified in that sub-section shall not affect any minimum rates of wages in force under the Principal Act, immediately before the commencement of this Act in any area in respect of any employment specified in such entry, and such rates shall, subject to the provisions of clause ( b ) of sub-section (1) of Section 3 of the Principal Act, continue in force in such area as if they had been fixed or revised in respect of the corresponding employment specified in the Schedule to the Principal Act as amended by this section. [ Vide Gujarat Act 22 of 1961, S. 5]

138 [Employment in salt-pan industry.]

139 [Employment in bobbin industry.

Employment in potteries industry.

Explanation . For the purpose of this entry, potteries industry includes the manufacture of the following articles of pottery, namely:

( a ) Crockery

( b ) Sanitary appliances and fittings

( c ) Refractories

( d ) Jars

( e ) Electrical accessories

( f ) Hospitalware

( g ) Textile accessories

( h ) Toys

( i ) Glazed tiles.]

140 [19. Employment in any tobacco processing establishment, not covered under Entry No. 3.

Explanation . For the purpose of this entry, the expression processing includes packing or unpacking, breaking up, sieving, thrashing, mixing, grading, drying, curing, or otherwise treating the tobacco (including tobacco leaves and stems) in any manner.]

141 [20. Employment in Jari Industry.

Explanation. For the purpose of this entry, Jari Industry means one or more, or combination of, processes in the preparation or manufacture of real or imitation Jari or Jari goods and includes all processes preparatory, ancillary or incidental to or connected with the preparation or manufacture of such Jari or Jari goods.]

142 [Employment in any powerloom industry in which specified processes are carried on.]

143 [1. Employment in soap making industry;

2. Employment in cement prestressed products industry.

Explanation. For the purpose of this entry, cement prestressed products industry includes the manufacture of the following articles from cement namely:

( a ) Cement pillars, ( b ) Cement pipes, ( c ) Cement grill or Jali, ( d ) Cement tiles, ( e ) Cement angles, Cement beams, ( g ) Cement poles, ( h ) Cement kundas (flowerpots), ( i ) Cement tanks, ( j ) Cement benches, ( k ) Cement paniyara, ( l ) Hollow cement bricks.]

144 [Employment in bone crushing industry.]

145 [27. Employment in forestry and timber operations other than those carried on by a farmer or on a farm as incidental to or in conjunction with farm operations.]

146 [28. Employment in bakeries.]

147 [31. Employment in brick manufacturing industry.]

148 [32. Employment in any pulp and paper industry.]

149 [34. Employment in drilling operation and maintenance of tube-wells;

35. Employment in automobile repairing workshop and garages,

36. Employment in sugar industry;

37. Employment in petrol and diesel oil pumps.]

39. Employment in industrial engineering establishments (other than automobile repairing workshops and garages) employing less than 50 workers, engaged in the manufacture, fashioning, reconditioning, assembling or repairs of goods or articles of iron, steel and non-ferrous metals or alloys by the use of any machine or tools, including the foundries, forging plants, extrusion plants which produce for the manufacturing, assembling and repairing establishments and workshops. 150

151 [40. Employment in any dispensary of a medical practitioner or in any establishment of medical consultant or in any clinical or pathological laboratory other than those clinical or pathological laboratories included in the employment in hospital and nursing homes at Entry No. 30.]

152 [41. Employment in electronics and allied or incidental industries.]

153 [42. Employment in khandsari industry.]

154 [43. Employment in rubber and rubber products including artificial rubber and artificial rubber products manufacturing industry.]

155 [44. Employment in fisheries industry.]

156 [45. Employment in plastic industry.]

157 [46. Employment in hosiery industry.]

158 [47. Employment in pre-weaving and textile processing industry in which any of the processes of winding, warping, beaming, sizing, drawing-reaching, weaving, dyeing, bleaching, calendaring, folding, finishing, mercerising, printing or glazing of yarn, cloth or article made of cloth or any process incidental or supplemental thereto.]

159 [50. Employment in any manufacturing process wherein manufacturing process as defined under Section 2( k ) of the Factories Act, 1948, is carried out and which is not covered under any entry in Parts I and II of this Schedule.]

160 [30. Employment in brick-kilns.]

161 [31. Employment in respect of operation of tube-wells.]

162 [32. Employment in automobile repairs workshops.]

163 [33. Employment in paper, cardboard and typewriter ribbon industries.]

164 [34. Employment in manufacturing of Khandsari, Gur and Shakkar.]

165 [35. Employment in asbestos cement factories.]

166 [36. Employment in petrol and diesel oil pumps.]

167 [37. Employment in P.W.D. (Public Health)].

168 [38. Employment in tailoring, stitching and embroidery establishment.]

169 [39. Employment in P.W.D. (Irrigation).]

170 [44. Packing Industry.]

[ Note : See also entries of Punjab prior to its bifurcation into Punjab, Haryana and Chandigarh on 31-11-1966.]

171 [Employments in shops and commercial establishments.]

172 [91. Employment of workers engaged in Government Office/Undertakings/Board and Local Bodies in the State of Jharkhand.]

173 [26. Employment in docks, wharfs and jetties.]

174 [27. Employment in the film industry (including the exhibition sector.)]

175 [28. Employment in any coffee curing works.]

176 [29. Employment in any woodworks (including saw mills, match works, carpentry, plywood industry, veneer industry and timber depots).]

177 [Employment in any powerloom and handloom (cotton) industries.]

178 [32. Employment in any engineering industry (excluding automobile engineering and foundry with or without attached machine shop.] 179

180 [32. Employment in sericulture farms.]

181 [33. Employment in toddy tapping.]

182 [34. Employment in any ceramics and stoneware and potteries works.]

183 [37. Employment in bakeries.]

184 [38. Employment in confectioneries.]

185 [39. Employment in regulated markets, mandis, bazar and other similar places.]

186 [40. Employment in brick manufacturing.

41. Employment in educational institutions.]

187 [42. Employment in hospitals and nursing homes (including all systems of medicine.]

43. Employment in clubs.

188 [40. Employment in Khandsari sugar factories.]

189 [Employment in sericulture.]

190 [26. Employment in sugar industry.]

191 [45. Employment in forestry and timbering operations.]

192 [47. Metal rolling and re-rolling industry (Ferrous).

48. Metal rolling and re-rolling industry (Non-ferrous).

49. Laundries.

50. Biscuit manufacturing.

51. Petrol and diesel oil pumps.]

193 [13. Employment in manufacture of coir.]

194 [16. Employment in water transport other than motor boat transport.]

Employment in cashew industry. 195

196 [20. Match Industry.

21. Employment in shops and establishments (including hotels and restaurants).]

197 [26. Employment in plywood industry.]

198 [27. Employment in minor ports.]

199 [28. Employment for works in forests.]

200 [29. Employment in the manufacture of rubber products.]

201 [30. Employment in minor engineering industry (employing less than 50 workers).]

202 [32. Employment in fish peeling and fish canning, freezing and exporting of sea food and frog legs.]

203 [33. Employment in hill produce industry.]

204 [34. Employment in manufacture of ayurvedic and allopathic medicine.]

205 [35. Employment in powerloom industry.]

206 [37. Employment in drying of coconuts for making them copra.]

207 [38. Employment in handling and care of elephants.]

208 [40. Employment in ice factories.]

209 [41. Employment in units engaged in the manufacture and sale of umbrellas.]

210 [44. Employment in liquor trading and liquor vending industry.]

211 [48. Employment in Light Motor Vehicles.]

212 [Employment in any shop, commercial establishment, residential hotel, eating house, theatre or any other place of public amusement or entertainment.]

213 [Employment in any cotton ginning and pressing factory.

Employment in printing press.]

214 [Employment in construction and maintenance of irrigation works.]

215 [Employment in slate pencil manufactory.]

Employment in engineering industry (on which recommendations of the Wage Board appointed by the Central Government are not applicable).

Employment in the manufacture of food products (including cakes, biscuits, confectionery, ice-cream and ice candy) and beverages.

216 [Employment in brick-kilns.]

217 [Employment in forest produce.]

218 [Employment in kosa industry.]

219 [Employment in blanket manufacturing works.]

(1) In the Schedule to the Act, in Pt. I, the following entries shall be deleted , namely:

( a ) the entries

( i ) Employment in salt-pan industry ,

( ii ) Employment in any residential hotel, restaurant or eating house as defined in the Bombay Shops and Establishments Act, 1948 ,

( iii ) Employment in any industry in which any process of printing by letter press, lithography, photogravure or other similar work, or work incidental to such process or book-binding is carried on , and

( iv ) Employment in any cotton ginning or cotton pressing manufactory ,

as added to the said Schedule in its application to the Bombay area of the State of Maharashtra;

( b ) the entries

( i ) 13. Employment in glass industry ,

( ii ) 14. Employment in oil mills ,

( iii ) 15. Employment in transport services ,

( iv ) 16. Employment in cement industry ,

( v ) 17. Employment in potteries ,

( vi ) 18. Employment in any cotton ginning and pressing factory , and

( vii ) 19. Employment in any printing press ,

as added to the said Schedule in its application to the Vidarbha Region of the State;

( c ) the entries

( i ) 13. The employment in button factories , and

( ii ) the employment in the cotton ginning and pressing factories ,

as added to the Schedule in its application to the Hyderabad area of the State; and

( d ) the entry

Employment in any shop or commercial establishment, other than that covered under any of the other entries in this Schedule.

Explanation . For the purposes of this entry, the expressions shop and commercial establishment shall have the same meanings as assigned to them in the Bombay Shops and Establishments Act, 1948.

as added to the said Schedule in its application to the State of Maharashtra.

(2) In Part I of the Schedule to the Principal Act, after Entry 12, the following entries shall be deemed always to have been added to the said Part in its application to the State of Maharashtra, namely:

13. Employment in any residential hotel, restaurant or eating house as defined in the Bombay Shops and Establishments Act, 1948.

14. Employment in any industry in which any process of printing by letter press, lithography, photogravure or other similar work or work incidental to such processes or book-binding is carried on.

15. Employment in any cotton ginning, cotton pressing manufactory.

16. Employment in glass industry.

17. Employment in any shop or commercial establishment, other than that covered under any of the other entries in this Schedule.

Explanation . For the purposes of this entry, the expressions shop and commercial establishment shall have the meanings respectively assigned to them in the Bombay Shops and Establishments Act, 1948.

18. Employment in potteries.

(3) The deletion in pursuance of sub-section (1), of any entry specified in sub-clause ( ii ), ( iii ) or ( iv ) of clause ( a ), sub-clauses ( i ), ( ii ), ( iii ), ( v ), ( vi ) or ( vii ) of clause ( b ), sub-clause ( ii ) of clause ( c ), or clause ( d ) of sub-section (1) shall not affect any minimum rates of wages which may have been fixed in respect of any employment specified in such entry under sub-clause ( iii ) of clause ( a ), sub-section (1) of Section 3 of the Principal Act before the commencement of this Act and in force in any area immediately before such commencement; and such rates shall, subject to the provisions of clause ( b ) of sub-section (1) of the said Section 3, continue in force in such area as if they had been fixed in respect of the corresponding employment specified in the Schedule to the Principal Act as amended by this section.

In the Schedule to the Act, in Part I, in Entry 17, for the words other than that covered the words not being an employment in any bank or an employment which is included , shall be substituted.

220 [19. Employment in rubber manufacturing industry.]

221 [20. Employment in paper and paper board manufactory.]

222 [21. Employment in cinema exhibition industry.]

223 [22. Employment in any industry in which any process of transforming plastics into various solid shapes through moulding, forming, extrusion or casting by application singly or together with heat and pressure or both or other similar work as works incidental to such process is carried on.]

23. Employment in any hospital not falling under Entry 6 in this Schedule.

224 [24. Employment in any brick or roof-tiles manufactory.]

225 [25. Employment in any premises wherein buffaloes are kept for milking, cleaning, or feeding and for all other ancillary processes.

26. Employment in automobile repairing workshops and garages.]

226 [27. Employment in canteen and clubs not falling under Entry 13 in this Part.]

227 [28. Employment in film production industry.]

Explanation . Expression film production industry includes cine studios, cine laboratories and establishments and activities of cine producers.

228 [29. Employment in powerloom industry.]

229 [30. Employment in any industry engaged in saw milling.

31. Employment in any industry in which wooden furniture making or other similar work or any work incidental to such process is carried on.

32. Employment in any industry in which wooden photo or picture frame making and other similar work or any work incidental to such process is carried on.]

230 [33. Employment in bakeries.]

231 [34. Employment in salt-pan industry.]

232 [35. Employment in cashew processing industry.]

233 [36. Employment in engineering industry (not being an employment falling under Entry 26 in this Part), that is to say, any industry engaged in any manufacturing process in relation to any machinery tools, instruments, utensils or articles, or parts thereof, manufactured from ferrous or non-ferrous metals or any alloys (including manufactures of ancillary products for automobile industry, manufacture of bicycles including its spare parts) and processes connected therewith such as shaping, pressing, extrusion, turning, fabricating, processing, smelting, refining, drilling, cutting, joining, grinding, forging, welding, buffing, electroplating and moulding.

Explanation . For the purpose of this entry, the expression manufacturing process shall have the same meaning as is assigned to it in clause ( k ) of Section 2 of the Factories Act, 1948.]

234 [37. Employment in cloth dyeing and/or printing.]

235 [38. Employment in laundry industry.]

236 [39. Employment in the establishment of an Attorney of the High Court of Judicature at Bombay.]

237 [40. Employment in any dispensary not being a dispensary in any hospital falling under Entry 6 or 23 in this Schedule.]

238 [41. Employment in manufacture of containers and/or boxes from paper and/or card-board and/or straw-board.]

239 [42. Employment in the establishments maintained in connection with legal profession by Advocates or Attorneys of the High Court of Judicature at Bombay or by any Association, Society or other body formed by such Advocates or Attorney.]

240 [43. Employment in khandsari sugar manufactory.]

241 [44. Employment in grass cutting not falling in Part II of the Schedule.]

45. Employment in hair cutting salon, hair dressing salon or Hammam Khana.

46. 242 [Employment in any establishment engaged in manufacturing readymade garments or its accessories (excluding hosiery articles), and tailoring establishments.]

243 [Employment in manufacturing fountain pens, ball point pens and/or their parts and/or accessories like nibs, refills etc. whether made from plastics, bakelites, ebonite or any other metal.]

244 [Employment as sweepers or scavengers or any employment not falling under any of the other entries of the Schedule.]

245 [Employment in any establishment manufacturing utensils and/or other household articles with or without mixture of zinc, brass, copper, aluminium, stainless steel and/or any other metal.]

246 [49. Employment in forest and/or forestry.]

247 [50. Employment in manufacture of optical frames.]

248 [51. Employment in handloom industry.]

249 [52. Employment in handmade paper and handmade paper board manufactory.]

250 [53. Employment in manufacture of eatable tobacco (not being an employment falling under Entry 3 in Part I of the Schedule).]

251 [57. Employment in any industries manufacturing flattened parched rice (Poha), Murmura, Churmura, Kurmura from paddy or rice including micromica (Bharda) Narda from maize.]

252 [58. Employment in any chemical fertiliser manufactory and processes incidental thereto.]

253 [60. Employments in an industry manufacturing dyes and chemicals.

61. Employments in an industry manufacturing drugs and pharmaceuticals.

62. Employments in an industry manufacturing paints and varnishes.

63. Employments in an industry manufacturing soaps and cosmetics.

64. Employments in an industry manufacturing steel furniture.]

254 [65. Employment in electronic industry in Santacruz Electronic Export Processing Zone, Greater Bombay, Maharashtra.]

255 [66. Employment in any factory as defined under clause ( m ) of Section 2 or within the meaning of Section 85 of the Factories Act, 1948 (LXIII of 1948), not covered by any of the entries in this Schedule.]

256 [68. Employment in any glass bulb manufactory.]

257 [69. Employment in the sea food industries.

Explanation. For the purpose of this entry, the expression sea food industries shall include the peeling, canning, freezing or otherwise processing of fish, prawns, shrimps, lobsters, crabs and other marine animals or plants, freezing of frog legs and export thereof.]

258 [70. Employment in charcoal kilns.]

259 [71. Employment in Jari work industry wherein work with silver or gold thread is carried on any kind of cloth by hand or by any type of machinery.]

260 [79. Employment in Petrol Pump Industry.]

261 [Employments in shops and establishments and employments in the dam construction and irrigation works.]

262 [25. Employment in sericulture and weaving.]

26. Employment in printing presses.

27. Employment in sales, distribution and handling of petroleum products.

28. Employment in soil conservation workers engaged in plantation, reclamation.

263 [12-P. Employment in construction or maintenance of dams, embankments, irrigation projects and sinking of wells and tanks.]

264 [12-Q. Employment in refractory industry.

12-R. Employment in ceramic and pottery industry.

12-S. Employment in chemical industry.

12-T. Employment in minor engineering industry (employing less than 50 persons).]

265 [12-V. Jute industry and jute twine industry.

12-W. Fisheries and sea food industry.]

[12-X. Employment in bakeries and confectioneries including biscuit making.

12-Y. Employment in cement pipe making and allied products industry.

12-Z. Employment in woodworks and furniture making industries.

12-Z-1. Employment in soap and detergent manufactory.

12-Z-2. Employment in automobile servicing, repairing garages and workshops.

12-Z-3. Employment in manufacture of paints and varnishes.

12-Z-4. Employment in ice factories and cold storages.

12-Z-5. Employment in finishing, dyeing of yarn, fabrics, painting, knitting and embroidery.

12-Z-6. Employment in trunks, suitcase and bucket manufactory.

12-Z-7. Employment in manufacture of utensils including aluminium and hindalium products.

12-Z-8. Employment in manufacture of plastic products including toys.

12-Z-9. Employment in manufacture of matches, fireworks and explosives.

12-Z-10. Employment in foundry industry with or without attached machine shop.

12-Z-11. Employment in regulated markets, marketing societies, co-operative societies and banks.

12-Z-12. Employment in cashew processing establishments.

12-Z-13. Employment in petrol and diesel oil pumps.

12-Z-14. Employment in laundry including dry washing.

12-Z-15. Employment in Khadi and village industries including manufacture of Khandsari and other products.

12-Z-16. Employment in powerloom industry.

12-Z-17. Employment in clay pottery.

12-Z-18. Employment in manufacture of coke and burning coal.

12-Z-19. Employment in carpet weaving industry.

12-Z-20. Employment in glass industries.

12-Z-21. Employment in cotton ginning and pressing industry.

12-Z-22. Employment in Ayurvedic and Unani pharmacy.

12-Z-23. Employment in coir industry.

12-Z-24. Employment in paper and card-board industry.

12-Z-25. Employment in manufacture of electrical bulbs.

12-Z-26. Employment in manufacture of radio by assembling with parts.

12-Z-27. Employment in brass and bell-metal industry.

12-Z-28. Employment in manufacture of brush and brooms.

12-Z-29. Employment in manufacture of ropes.

12-Z-30. Employment in manufacture of nails and pins.

12-Z-31. Employment in manufacture of cold drinks, soda and other allied products.] 266

267 [Employment in shops and establishments.]

268 [Employment in toddy tapping.]

269 [13. Employment in textile industry.]

270 [14. Employment in any foundry with or without attached machine shops.]

15. Employment in agricultural implements, machine tools and general engineering including cycle industry.

16. Employment in scientific industries.

17. Employment in textile industry.

271 [20. Employment in Ayurvedic and Unani pharmacies.]

272 [21. Employment in

( i ) metal rolling and re-rolling industry, and

( ii ) brass, copper and aluminium utensils-making industry.]

273 [22. Employment in saw mills and timber trade.]

274 [23. Employment in cotton ginning and pressing factories.]

275 [25. Employment in the following categories of shops and commercial establishments

( i ) Grocers and Kirana Merchants.

( ii ) General Merchants.

( iii ) Cloth Merchants.

( iv ) Commission Agents, Bankers or Grain Dealers.

( v ) Furniture Dealers or Manufacturers.

( vi ) Hotels, Restaurants or Tea Stalls.

( vii ) Halwais.]

276 [Employment in electroplating by using slats of chromium, nickel or any other compound and the connected buffing and polishing industry.]

277 [26. Employment in potteries, ceramics and refractory industry.]

278 [27. Employment in chemical and distillery industry.]

279 [28. Employment in glass industry.]

280 [29. Employment in rubber industry.]

281 [30. Employment in respect of the operation of tube-wells.]

282 [31. Employment in respect of the brick-kiln industry.]

283 [32. Employment in sports goods industry.]

284 [33. Employment in electricity generation and supply.]

285 [34. Employment in P.W.D. in Public Health Branch.]

286 [35. Employment in P.W.D. Irrigation Branch.

36. Employment in tailoring, stitching and embroidery establishments.]

287 [37. Employment in automobile repair shops and service stations (not attached with any public motor transport company).

38. Employment in milk processing and milk products manufacturing establishment excluding Halwai shops.

39. Employment in soap making and silicate manufacturing establishments.

40. Employment in ice factories and cold storages.

41. Employment in bakeries including biscuit making establishments.

42. Employment in vegetable ghee manufacturing and vegetable oil refining establishments.]

43. 288 [Employment in petroleum supply stations.]

289 [44. Employment in motor-body builders.

45. Employment in surgical and clinical instruments-making industry.

46. Cement-pipe making Industry.]

290 [47. Employment in manufacture of indigenous sugar, Boora, Khandsari and Gur, etc., from sugarcane.

48. Employment in manufacture and refining of sugar (vacuum pan sugar factories).

49. Employment in Ahatas attached to wine and liquor shops or employment in Ahatas attached to beverages shops except soft drinks and carbonated water.

50. Employment in laundry services and cleaning and dyeing plants.

51. Employment in dealers dealing in steel trunks, drums, steel safes, vaults and almirahs, sanitary and plumbing fixture and fitting of metals.

52. Employment in hair dressing such as those done by barbers, hair dressing salons and beauty shops.

53. Employment in dealers in electrical and electrical goods including radio, television, gramophones, public address equipments, and watch clock and repair shops.

54. Employment in dealers in book sellers, stationers and book binders.

55. Employment in dealers in tent, crockery and house-hold goods.

56. Employment in dealers in photographics and optical goods.

57. Employment in dealers in medicines and chemicals.

58. Employment in utensil shops.

59. Employment in manufacture of pulp, papers and paper board and straw boards including newsprint.

60. Employment in tailors and ready-made garments manufacturers.

61. Employment in dealers in footwear and travel goods like suitcases, bags, etc.]

291 [62. Employment in forestry and logging.]

292 [63. Employment in private educational institutions.]

293 [13. Employment in salt industry.]

294 [14. Employment in wool cleaning and pressing factories in State of Rajasthan.]

295 [15. Soapstone quarries and works incidental thereto.

16. Printing presses.

17. Cotton ginning, pressing and bailing establishments.]

296 [15. Employment in soapstone factories.]

297 [18. Employment in engineering industries.

Note : The term engineering industries includes the following types of establishments

1. Basic Metal Industries.

2. Manufacture of Metal Products (except Machinery and Transport equipment).

3. Manufacture of Machinery (except Electrical Machinery).

4. Manufacture of Electrical Machinery, Apparatus, Appliances and Supplies.

5. Manufacture of Transport Equipment.

6. Miscellaneous Manufacturing Industries like:

( i ) Manufacture of professional, scientific, measuring and controlling instruments.

( ii ) Manufacture and repair of watch clocks.

( iii ) Manufacturing not elsewhere classified, like zip fasteners, etc.]

298 [19. Employment in powerloom factories.

20. Employment in automobile workshops.

21. Employment in cinema industry.

22. Employment in hotels and restaurants.

23. Employment in shops and commercial establishments.

24. Employment in small scale industries.

25. Employment in Gota, Kinari and Lappa establishments.

26. Employment in glass and chinaware establishments.

27. Employment in sugar pans running without the aid of mechanical power.]

299 [1. Cotton ginning and pressing.

2. Salt-pans.

3. Coir manufactory.

4. Match and fireworks manufactory.

5. Hosiery manufactory.

6. Bricks and tiles manufactory.]

300 [Employment in cotton waste.]

301 [Employment in laundries and washing clothes (including woollen).]

302 [Employment in timber industry and sago industry.]

303 [Employment in automobile workshops.]

304 [Employment in cashewnut industry.

Powerloom Industry.]

305 [Employment in boat working in minor ports.]

306 Employment in handloom silk weaving industry.

307 [Employment in hotels and restaurants.]

308 [Employment in presses, shops and commercial establishments and cinemas.]

309 [Employment in fishing industry.]

310 [Employment in any motion picture industry (including production, distribution and publicity).]

311 [Employment in synthetic gem cutting.]

312 [Employment in loading and unloading operations in markets, shandies (fairs and market places) and other like places.]

313 [Employment in bought leaf tea factories.]

314 [Employment in vessel (utensil) making, bleaching or dyeing or both and tailoring.]

315 [Employment in hospitals and nursing homes (other than Government and Employees' State Insurance Hospitals and Dispensaries).]

316 [Employment in coffee curing works.]

317 [Employment in tin container manufactory.]

318 [Employment in waste cotton mills.]

319 [Employment in toddy tapping and neera tapping.]

320 [Employment in leather goods manufactory.]

321 [Employment in polythene manufactory and processing foam items and plastic manufactory.]

322 [Employment in radio including assembling products.]

323 [Employment in chemical and distillery industry.]

324 [Employment in bakeries and biscuits manufactory.]

325 [Employment in gunny industry.]

326 [Employment in coconut peeling.]

327 [Employment in sericulture.]

328 [Employment in food processing industry.]

329 [Employment in handicrafts.]

330 [Employment in carpentry and blacksmithy.]

331 [Employment in electronic industry.]

332 [Employment in Agarbatti Manufactory.]

333 [Employment in bricks industry.]

334 [Employment in private hospitals.]

335 [13. Employment in hotels and restaurants.

14. Employment in private press.

15. Employment in any foundry.

16. Employment in any metal industry.

17. Employment in glass bangles making industry.]

336 [18. Employment in leather goods manufactory.]

337 [19. Employment in cinema industry.]

338 [20. Employment in woollen blanket making establishments.]

21. Employment in printing of cloth.

22. Employment in woodworks and furniture.

23. Employment in hosiery works.

24. Employment in tailoring industries.

25. Employment in cold storages.

26. Employment in powerlooms.

27. Employment in bakeries and biscuit manufactories.

28. Employment in laundries and washing establishments.

29. Employment in mechanical transport workshops.

30. Employment in ice candy/ice-cream manufactory.

31. Employment in Zari works.

32. Employment in Chikan works.

33. Employment in handloom industry.

34. Employment in brick-kiln.

35. Employment in match industry.

36. Employment in shops.

339 [37. Employment in Khandsari.]

340 [Employment in manufacture of glass and glass products excepting optical lenses and glass bangle making industry and including miniature bulbs.]

341 [39. Employment in engineering industries employing less than 50 employees.]

342 [40. Employment in ice manufactory.]

343 [41. Employment in Ayurvedic, Allopathic and Unani pharmacies.

42. Employment in tin plate shaping and tin printing.

43. Employment in washing or toilet soap or silicate or soap powder or detergent manufactory.

44. Employment in book-binding.

45. Employment in potteries, ceramics or refractories.

46. Employment in strawboard or paperboard manufactory.]

344 [47. Employment in any commercial establishment.]

345 [48. Employment in rubber manufactory.

49. Employment in plastic industry and plastic products industry.

50. Employment in confectionary industry.

51. Employment in manufacturing of aerated drinks.

52. Employment in fruit juices manufactory.

53. Employment in plywood industry.

54. Employment on petrol and diesel oil pump.

55. Employment in automobile repairs workshop.

56. Employment in readymade garments manufactory.

57. Employment in dairy, milk dairies.

58. Employment in private coaching classes, private schools including nursery schools and private technical institutions.

59. Employment in asbestos cement factory and other cement products manufactory.

60. Employment in construction and maintenance of dam, embankments, irrigation projects, sinking of wells and tanks.

61. Employment in clubs.

62. Employment in all registered factories not covered before.

63. Employment in private clinics and private medical shops.]

346 [66. The employment of loading and unloading of goods, carrying of goods and transportation work, works related to public motor transport and workers employed in railway yards and goods sheds (excluding workers, employed by the railway administration) including palledars engaged in loading and unloading of goods in grain, fruits, vegetables, various types of textiles, metallic and non-metallic goods etc. in goods markets in different kinds of mandis/mandi-parishads.]

347 [66. Employment in lock Industries;

67. Employment in brassware and brass products manufacturing.]

348 [68. Employment of Security Guard (s) including with or without Arms etc. employed in any private security and placement agency.

69. Employment in Sweeping and cleaning, excluding activities prohibited under the Employment of Manual Scavengers and Construction of Dry Latrines (Prohibition) Act, 1993 .

70. Employment of Domestic Workers.

71. Employment in Computer Hardware Industry and Services.

72. Employment in L.P.G. distribution and related services.

73. Employment in Taxies, Auto Ricksha/Tempo and Travel Agencies.

74. Employment in Cable Operating and related services.

75. Employment in Non-Governmental Organisation and related Institutions.

76. Employment in Sales Promotion [Industries included or to be included under Sales Promotion Employee (Condition of Service) Act, 1976].

77. Employment in Hair cutting Saloon and Beauty Parlour (Ladies and Gents).

78. Employment in Corporate offices.

79. Employment in Call Centre/I.T. Industries/Tele calling services.

80. Employment in such establishment not covered under any scheduled employment.]

16. 349 [Employment in Chakki mills.]

350 [Employment in silk printing industry.]

351 [20. Employment in glass industry.]

352 [21. Employment in shops as defined in the W.B. Shops and Establishments Act, 1963 where such employment is not included in any other employment specified in any other entry in this Schedule.]

353 [22. Employment in industry engaged in the manufacture of rubber products.]

354 [23. Employment in hosiery industry.

24. Employment in medicinal plants, plantation, other than cinchona plantations.]

355 [26. Employment in powerlooms employing ten or more persons.]

356 [29. Employment in clinical nursing home.]

357 [27. Employment in the hotels and restaurants including boarding houses and eating houses employing not more than twenty persons.]

358 [28. Employment in ceramic industry.]

359 [32. Employment in paper board and straw board manufacturing industry.]

360 [37. Employment in saw mills.]

361 [38. Employment in plastic industry.]

362 [39. Employment in bakery industry.]

363 [31. Employment in bell-metal and brass industry.]

364 [41. Employment in bick leaf plucking.]

365 [45. ( a ) Employments in sericulture nursery and cultivation.

( b ) Employments in silk spinning and/or weaving (handloom).]

366 [48. Employment in fishery.]

367 [50. Employment in decoration.]

W.e.f. 1-4-1969 the provisions of the Act are not applicable in relation to the wages payable to disabled employees employed in any industry in which any process of printing by letter press, lithography, photography, or other similar work or work incidental to such process or book-binding is carried on. 368

The provisions of the Act shall not apply to employees employed in any local authority. 369

Motor vehicles maintenance organisation and automobile workshops attached to the State Transport Corporations functioning under the control of the Government of Tamil Nadu have been exempted from the provisions of the Act. 370

The following employments have been omitted from Part 1 of the Schedule in respect of its application to Mahakoshal Region of M.P.

371 [Employment in glass industry.

Employment in cement industry.]

372 [Employment in potteries.]

PART II

1. Employment in agriculture, that is to say, in any form of farming, including the cultivation and tillage of the soil, dairy farming, the production, cultivation, growing and harvesting of any agricultural or horticultural commodity, the raising of livestock, bees or poultry, and any practice performed by a farmer or on a farm as incidental to or in conjunction with farm operations (including any forestry or timbering operations and the preparations for market and delivery to storage or to market or to carriage for transportation to market of farm produce).

373 [Employment in sericulture.]

374 [2. Employment in cleaning and sorting of onions and other incidental work.]

375 [1. Employment in agriculture.

Employment in forestry including silviculture that is to say aligning and stacking, surveying and demarcation of forest lands, digging pits for planting, transport of seedlings and other planting materials, planting, weeding, tending, soil working, ploughing, fencing, application of fertilizers and pesticides, timber and logging operation, raising of nursery, breaking plots, watering, collection of fertile earth or tank silt collecting, clearing and grading of seeds, scraping firelines, road works, building operations, up-keep of livestock, collection of minor forest produce and other operations or occupations connected with forestry.]

376 [2. Employment in Colleges and Research Station under the Tamil Nadu Agricultural University and Agricultural Farms maintained by the Agriculture, Horticulture and other Government Departments.]

377 [2. Employment in forestry, logging and timbering including employment in collection of any other forest produce and transportation of the same to the market.]

In exercise of the powers conferred by sub-section (1) of Section 20 of the Minimum Wages Act, 1948 (11 of 1948) and in supersession of the notification of the Government of India in the Ministry of Labour and Employment S.O. Number 1811(E), dated the 26th December, 2005, the Central Government hereby appoints the officers mentioned in column (2) of the table below to be the Authority to hear and decide all claims arising out of payment of less than the minimum rates of wages or in respect of the payment of remuneration for days of rest or for work done on such days under clause ( b ) or clause ( c ) of sub-section (1) of Section 13 or of wages at the overtime rate under Section 14, to the employees employed and engaged in the Scheduled employments in relation to which the Central Government is the appropriate Government, in the area specified against them in column (3) thereof, namely

Sl. No.	Officers	Jurisdiction
(1)	(2)	(3)
1.	All the Regional Labour Commissioners (Central) in Head Quarters, Office of the Chief Labour Commissioner (Central), New Delhi	The Whole of India.
2.	Regional Labour Commissioners (Central), Ahmedabad and Vadodara	The State of Gujarat and the Union territories of Dadra and Nagar Haveli and Daman and Diu.
3.	Regional Labour Commissioners (Central), Ajmer and Jaipur	The State of Rajasthan.
4.	Regional Labour Commissioner (Central) Asansol	The Civil Districts of Burdwan, Birbhum, Bankura and Purulia in the State of West Bengal.
5.	Regional Labour Commissioners (Central), Bangalore and Bellary	The State of Karnataka.
6.	Regional Labour Commissioners (Central), Bhubaneswar and Rourkela	The State of Odisha.
7.	Regional Labour Commissioners (Central), Mumbai, Pune and Vasco (Goa)	The State of Maharashtra (except the Civil Districts of Nagpur, Bhandara, Akola, Beed Amaravati, Wardha Buldhana, Jalgaon, Chandrapur, Nanded, Gaddchiroli, Parbhanai, Latur, Yeotmal, Osmanabad, Hingoli, Gondia and Washim) and the State of Goa.
8.	Regional Labour Commissioner (Central), Kolkata	The State of West Bengal (except the Civil Districts of Burdwan, Birbhum, Bankura and Purulia), the State of Sikkim and the Union territory of Andaman and Nicobar Islands.
9.	Regional Labour Commissioners (Central), Cochin and Thiruvananthapuram	The State of Kerala and Union Territory of Lakshadweep and Mahe in the Union territory of Puducherry.
10.	Regional Labour Commissioners (Central), Chandigarh and Jammu	The States of Himachal Pradesh, Punjab, Haryana, Jammu and Kashmir and Union territory of Chandigarh.
11.	Regional Labour Commissioners (Central), Dhanbad and Ranchi	The following Districts of the State of Jharkhand-Dhanbad, Bokaro, Hazaribagh, Koderma, Ranchi, Lohardaga, Gumla, Simdega, Chatra, East Singhbum, West Singhbhum, Giridih, Deogarh, Saraikela Kharsawan and Jamtara.
12.	Regional Labour Commissioners (Central), Guwahati and Dibrugarh	The States of Assam, Nagaland, Meghalaya, Tripura, Manipur, Mizoram and Arunachal Pradesh.
13.	Regional Labour Commissioners (Central), Hyderabad and Visakhapatnam	The States of Andhra Pradesh and Telangana and the area of Yanam in the Union territory of Puducherry.
14.	Regional Labour Commissioners (Central), Jabalpur and Bhopal	The State of Madhya Pradesh.
15.	Regional Labour Commissioners (Central), Kanpur and Lucknow	The State of Uttar Pradesh (except the Civil Districts of Saharanpur, Bijnore, Meerut, Ghaziabad, Bulandshahar, Muzaffarnagar, Badaun, Bareilly, Moradabad, Jyotiba Phule Nagar (Amroha), Pilibhit, Shahjahanpur, Rampur, Bhagpat and Gautam Budh Nagar.
16.	Regional Labour Commissioner (Central) in Dehradun	The State of Uttarakhand and Civil Districts of Saharanpur, Bijnore, Meerut, Ghaziabad, Bulandshahar, Muzaffarnagar, Bareilly, Moradabad, Jyotiba Phule Nagar (Amroha), Pilibhit, Shahjahanpur, Badaun, Rampur, Bhagpat and Gautam Budh Nagar in the State of Uttar Pradesh.
17.	Regional Labour Commissioners (Central), Chennai and Madurai	The State of Tamil Nadu and the Union territory of Puducherry (except Yanam and Mahe).
18.	Regional Labour Commissioner (Central), Nagpur	The Civil Districts of Nagpur, Bhandara, Akola, Amaravati, Wardha Buldhana, Jalgaon, Chandrapur, Beed, Gaddchiroli, Nanded, Parbhani, Yeotmal, Osmanabad, Latur, Gondia, Washim and Hingoli in the State of Maharashtra.
19.	Regional Labour Commissioner (Central), New Delhi	National Capital Territory of Delhi.
20.	Regional Labour Commissioner (Central) Patna	The State of Bihar and the Civil Districts of Garhwa, Latehar, Sahibganj, Pakur, Dumka, Palamu and Godda in the State of Jharkhand.
21.	Regional Labour Commissioners (Central), Raipur and Bilaspur	The State of Chhattisgarh.

Whereas the draft proposal to revise the minimum rates of wages per day payable to the Schedule mentioned categories of employees engaged in the employment of Agriculture was published in the Gazette of India, Extraordinary, Part II, Section 3, sub-section ( ii ), as required by clause ( b ) of sub-section (1) of Section 5 of the Minimum Wages Act, 1948 (11 of 1948), vide notification number S.O. 2832(E), dated the 1st September, 2016 of the Government of India in the Ministry of Labour and Employment for information and inviting objections and suggestions from all persons likely to be affected thereby, till the expiry of the period of two months from the date on which the copies of the Gazette of India containing the said notification were made available to the public;

And whereas the copies of the said Gazette were made available to the public on the 2nd September, 2016;

And whereas objections and suggestions received on the said proposal have been considered by the Central Government;

Now, therefore, in exercise of the powers conferred by clause ( b ) of sub-section (1) of Section 3 read with clause ( i ) of sub-section (1) of Section 4 and sub-section (2) of Section 5 of the said Act, and in supersession of the notification of the Government of India in the Ministry of Labour and Employment, number S.O. 1520(E), dated the 20th October, 2005 (2005-CCL-III-632[251]), published in the Gazette of India, Extraordinary, Part II, Section 3, sub-section ( ii ), relating to revision of minimum rates of wages payable to the employees engaged in the employment of Agriculture, except as respects things done or omitted to be done before such supersession, the Central Government after consulting the Advisory Board hereby revises the minimum rates of wages per day, as specified in columns (2) to (4) of the Schedule annexed hereto, payable to the categories of employees mentioned against them in column (1) thereof, in the employment of Agriculture.

(1) The revised minimum rates of wages shall be effective from the date of publication of this notification in the Official Gazette.

(2) The revised minimum rates of wages shall consist of,

( a ) basic rates of wages as set out in columns (2), (3) and (4) of Part I of the Schedule mentioned hereunder and payable to the categories of employees engaged in the employment of agriculture as specified in column (1) thereof; and

( b ) a special allowance (hereinafter referred to as Variable Dearness Allowance) at the rates as set out in columns (2), (3) and (4) of Part II of the Schedule for the respective categories of employees mentioned in column (1) thereof and the Variable Dearness Allowance shall be adjusted by the Chief Labour Commissioner (Central) at an interval of every six months commencing on 1st October and 1st April of every year on the basis of the average Consumer Price Index Number for Industrial Workers (Base 2001=100) for the preceding period of six months ending on 30th June and 31st December every year respectively, at the rate of and in the manner specified in the columns (2), (3) and (4) of Part II of the said Schedule.

Categories of employees	Basic Rates of Minimum Wages
	Area-A	Area-B	Area-C
(1)	(2)	(3)	(4)
Unskilled	Rs	Rs	Rs
Beldar, Calf boy, Cattleman, Cleaner (Motor shed, Tractor, Cattle Yard, M.T.), Collecting loose fodder, Dairy coolie, Dairyman, Dismantling stocks, Dresser, Driver (Bullocks Mule), Grazler, Helper, (Store-Mazdoor), Labourer (Boiler, Cattle Yard, Cultivation, General Loading and Unloading, Bunding, Carting-Fertilisers, Harvesting, Miscellaneous Seeding, Sowing, Thatching, Transplanting, Weeding) Mali, Mazdoor (Arportculturist Compost, Dairy's Haystaking, Irrigation, Manure, Stacking, Milk-room, Ration room Store, Anti-Malaria, M.R.), Messenger (Office), Peon, Syce, Tying and Carrying loose hay, Sweeper, Weighing and Carrying bales, Weighman (Bales, pally), Waterman, Stable man, Trolly man, and any other categories by whatever name called which are of unskilled nature.	333.00	303.00	300.00
Semi-skilled/Unskilled Supervisory
Assistant (Chowdhary), Attendant (Bull-calving lines, Chowkidar, Chaff cutter, Hostel, Dry Stock, Grain crusher, Pump, Siekline, Stable, Yard Stock), Assistant-Plumber, Attendant, Bhisti, Brander, Bullman, Butterman, Coachman, Cobbler, Cultivator, Daftry, Deliveryman, Dhobi, Dresser, Fireman, Gowala, Hammerman, Helper (Blacksmith), Helper, Jamadar (stand), Jamadar, Khalasi, Mali Senior, Mate/Mistry, Mazdoor (literate), Nalband, Oilman, Ploughman, Vtackers, Supervisor, Thatcher, Valveman, Valveman (Senior), Wireman fixing tin cables, and any other categories by whatever name called which are of a semi-skilled nature.	364.00	335.00	307.00
Skilled
Artificer (Class-II, III, IV), Blacksmith, Blacksmith (Class II), Boilerman, Carpenter, Carpenter (Class II) Carpenter-cum-Blacksmith, Chowdhary, Driver, Driver (Engine Tractor, M.T. Motor), Electrician, Fitter, Mason, Mason Class II, Machine hand (Class II, III, IV), Machineman, Mate Gr. I (Senior), Mechanic, Milk Writer, Mistry (Head), Moulder, Muster Writer, Operator (Tube-well), Painter, Plumber, Welder, Upholsterer, Wireman, and any other categories by whatever name called which are of a skilled nature.	395.00	364.00	334.00
Highly Skilled
Artificier Class I, Blacksmith Class I Carpenter Class I, Machine Hand Class I, Mason Class I, Mechanic (Senior), and any other categories by whatever name called which are of highly skilled nature.	438.00	407.00	364.00
Clerical
Assistant (Farm) Assistant (Cashier), Computer/Data Entry Operator, Clerk, Munshi, Register Keeper, Storekeeper, Time Keeper, Typist, and any other categories by whatever name called which are of clerical nature.	395.00	364.00	334.00

Categories of Workers		Rate of Variable Dearness Allowance for every point rise or fall beyond 271, which is the average monthly Consumer Price Index Number for industrial workers (Base year 2001=100), for the period January-June, 2016.
		Area A	Area B	Area C
	(1)	(2)	(3)	(4)
1.	Unskilled	1.22	1.11	1.10
2.	Semi-skilled/Unskilled-Supervisory	1.34	1.23	1.13
3.	Skilled and Clerical	1.45	1.34	1.23
4.	Highly Skilled	1.61	1.50	1.34

Explanation : For the purposes of this notification,

( a ) Area A and Area B shall respectively comprise of all the places as specified in the Annexure to this notification and include all places within a distance of fifteen kilometers from the periphery of Municipal Corporation or Municipality or Cantonment Board or Notified Area Committee of a particular place, and Area C shall comprise of all the other places not mentioned in the Annexure to which the Minimum Wages Act, 1948 (11 of 1948) extends. The places added or upgraded from time to time by the Ministry of Finance for the purpose of payment of House Rent Allowance to Central Government employees shall be taken to be added from such dates for the purpose of classification specified in the Annexure to this notification;

( b ) Where in any area the minimum rates of wages fixed by this notification are lower than the minimum rates of wages fixed by the State Government for the employees of the aforesaid employments in relation to which the State Government is the appropriate Government, the rates of wages fixed by the State Government shall in respect of these areas, be deemed to be the minimum rates of wages payable under this notification;

( c )( i ) Unskilled Work means work which involves simple operations requiring little or no skill or experience on the job;

( ii ) Semi-skilled Work means work which involves some degree of skill or competence acquired through experience on the job and which is capable of being performed under the supervision or guidance of a skilled employee and include unskilled supervisory work;

( iii ) Skilled Work means work which involves skill or competence acquired through experience on the job or through training as an apprentice in a technical or vocational institute and the performance of which calls for initiative and judgment;

( iv ) Highly Skilled Work means work which calls for a degree of perfection and full competence in the performance of certain tasks including clerical work acquired through intensive technical or professional training or practical work experience for certain reasonable period and also requires of an worker to assume full responsibility for the judgment or decision involved in the execution of the tasks;

( d ) The minimum rates of wages include the Wages for weekly day of rest;

( e ) The minimum rates of wages fixed by this notification are applicable to employees engaged by contractors also;

( f ) The minimum rates of wages payable to disabled employees shall be the same as payable to workers of the appropriate category;

( g ) The men, women and transgender employees shall get the same rates of wages for the same work or work of similar nature; and

( h ) Minimum rates of wages and variable dearness allowance both constitute the minimum rates of wages to be enforceable under the Minimum Wages Act, 1948 (11 of 1948).

Classification of Area

AREA - A

Ahmedabad	(UA)	Hyderabad	(UA)	Faridabad complex	(M.Corpn)
Bangaluru	(UA)	Kanpur	(UA)	Ghaziabad	(UA)
Delhi	(UA)	Chennai	(UA)	Noida
Greater Mumbai	(UA)	Nagpur	(UA)	Secunderabad
Kolkata	(UA)	Lucknow	(UA)	Gurgaon	(M.Corpn)
Navi Mumbai	(UA)	Pune	(UA)

AREA - B

Agra	(UA)	Gwalior	(UA)	Port Blair	(UA)
Ajmer	(UA)	Hubli-Dharwad	(M. Corpn)	Puducherry	(UA)
Aligarh	(UA)	Indore	(UA)	Raipur	(UA)
Allahabad	(UA)	Jabalpur	(UA)	Raurkela	(UA)
Amravati	(M.Corpn)	Jaipur	(M.Corpn)	Rajkot	(UA)
Amritsar	(UA)	Jalandhar	(UA)	Ranchi	(UA)
Asansol	(UA)	Jalandhar-Cantt.	(UA)	Saharanpur	(M.Corpn)
Aurangabad	(UA)	Jammu	(UA)	Salem	(UA)
Bareilly	(UA)	Jamnagar	(UA)	Sangli	(UA)
Belgaum	(UA)	Jamshedpur	(UA)	Shillong
Bhavnagar	(UA)	Jhansi	(UA)	Siliguri	(UA)
Bhiwandi	(UA)	Jodhpur	(UA)	Solapur	(M.Corpn)
Bhopal	(UA)	Kannur	(UA)	Srinagar	(UA)
Bhubaneshwar	(UA)	Kochi	(UA)	Surat	(UA)
Bikaner	(M.Corpn)	Kolhapur	(UA)	Thiruvanantapuram	(UA)
Bokaro Steel City	(UA)	Kollam	(UA)	Thrissur	(UA)
Chandigarh	(UA)	Kota	(M.Corpn)	Tiruchirappalli	(UA)
Coimbatore	(UA)	Kozhikode	(UA)	Tiruppur	(UA)
Cuttack	(UA)	Ludhiana	(M.Corpn)	Ujjain	(M.Corpn)
Dehradun	(UA)	Madurai	(UA)	Vadodara	(UA)
Dhanbad	(UA)	Malappuram	(UA)	Varanasi	(UA)
Durgapur	(UA)	Malegaon	(UA)	Vasai- Virar City	(M.Corpn)
Durg-Bhilai Nagar	(UA)	Mangalore	(UA)	Vijayawada	(UA)
Erode	(UA)	Meerut	(UA)	Vishakhapatnam	(M.Corpn)
Firozabad		Moradabad	(M. Corpn)	Warangal	(UA)
Goa		Mysore	(UA)
Gorakhpur	(UA)	NandedWaghala	(M. Corpn)
Greater Visakhapatnam	(M.Corpn)	Nasik	(UA)
Gulbarga	(UA)	Nellore	(UA)
Guntur	(UA)	Panchkula	(UA)
Guwahati	(UA)	Patna	(UA)
Note 1. Area C shall comprise all areas not mentioned in this list but to which the Minimum Wages Act, 1948 (11 of 1948) extends.
Note 2. U.A. means Urban Agglomeration.

Whereas the draft proposal to revise the minimum rates of wages per day payable to the Schedule mentioned categories of employees engaged in the employment of Gypsum Mines, Barytes Mines, Bauxite Mines, Manganese Mines, China Clay Mines, Kyanite Mines, Copper Mines, Clay Mines, Magnesite Mines, White Clay Mines, Stone Mines, Steatite Mines (including the mines producing Soap Stones and Talc), Ochre Mines, Asbestos Mines, Fire Clay Mines, Chromite Mines, Quartzite Mines, Quartz Mines, Silica Mines, Graphite Mines, Felspar Mines, Laterite Mines, Dolomite Mines, Red Oxide Mines, Wolfram Mines, Iron Ore Mines, Granite Mines, Rock Phosphate Mines, Hematite Mines, Marble and Calcite Mines, Uranium Mines, Mica Mines, Lignite Mines, Gravel Mines, Slate Mines and Magnetite Mines was published in the Gazette of India, Extraordinary, Part II, Section 3, sub-section ( ii ), as required by clause ( b ) of sub-section (1) of Section 5 of the Minimum Wages Act, 1948 (11 of 1948) vide notification of the Government of India in the Ministry of Labour and Employment number S.O. 2833(E), dated the 1st September, 2016 for information and inviting objections and suggestions from all persons likely to be affected thereby, till the expiry of the period of two months from the date on which copies of the Gazette of India containing the said notification were made available to the public;

And whereas the copies of the said Gazette were made available to the public on the 2nd September, 2016;

And whereas objections and suggestions received on the said proposal have been considered by the Central Government;

Now, therefore, in exercise of the powers conferred by clause ( b ) of sub-section (1) of Section 3 read with clause ( i ) of sub-section (1) of Section 4 and sub-section (2) of Section 5 of the said Act, and in supersession of the notification of the Government of India in the Ministry of Labour and Employment, published in the Gazette of India Extraordinary, Part II, Section 3, sub-section ( ii ), vide number S.O. 1286(E), dated the 20th May, 2009, except as respects things done or omitted to be done before such supersession, the Central Government after consulting the Advisory Board hereby revises the minimum rates of wages per day, as specified in columns (3) and (4) of the schedule annexed hereto, payable to the categories of employees mentioned against them in columns (2) thereof and engaged in the employment of aforesaid mines.

(1) The revised minimum rates of wages shall be effective from the date of publication of this notification in the Official Gazette.

(2) The revised minimum rates of wages shall consist of,

( a ) basic rates of wages as set out in columns (3) and (4) of Part I of the Schedule mentioned hereunder and payable to the categories of employees employed in the employment in the aforesaid mines as specified in column (2) thereof; and

( b ) a special allowance (hereinafter referred to as Variable Dearness Allowance) at the rate as set out in columns (3) and (4) of Part II of the said Schedule and payable to the categories of employees working in mines mentioned in column (2) and the Variable Dearness Allowance shall be adjusted by the Chief Labour Commissioner (Central) at an interval of every six months commencing on 1st October and 1st April of every year on the basis of the average Consumer Price Index Number for Industrial Workers (Base 2001=100) for the preceding period of six months ending on 30th June and 31st December every year respectively, at the rate of and in the manner specified in the columns (3) and (4) of Part II of the Schedule.

( c ) The classification of workers shall be as mentioned in Part III of the Schedule.

SCHEDULE

Serial Number	Categories of employees	Minimum Rates of Basic Wages per Day (In Rupees)
		Above Ground	Below Ground
(1)	(2)	(3)	(4)
1.	Unskilled	350.00	437.00
2.	Semi-Skilled/Unskilled-Supervisory	437.00	523.00
3.	Skilled/Clerical	523.00	610.00
4.	Highly Skilled	610.00	683.00

Serial Number	Categories of employees	Rate of Variable Dearness Allowance for every point rise or fall beyond 271, which is the average monthly Consumer Price Index Number for industrial workers (Base year 2001=100), for the period January-June, 2016.
		Above Ground	Below Ground
(1)	(2)	(3)	(4)
1.	Unskilled	1.29	1.13
2.	Semi-skilled/Unskilled-Supervisory	1.61	1.36
3.	Skilled and Clerical	1.93	1.58
4.	Highly Skilled	2.25	1.80

1. Cleaner	2. Dresser/Dressing Mazdoor	3. Helper
4. Loader	5. Mazdoor (Male/Female)	6. Messenger (Male/Female)
7. Trammer	8. Caretaker (except in Copper, Chromite and Graphite mines where it is semi-skilled)	9. Office Peon/Peon (except in Bauxite Mines)
10. Sweeper (Male/Female)	11. Carrier	12. Number Taker
13. TrollyTriper	14. Water Carrier	15. Hole cutter
16. Earth Cutter	17. Survey Khalasi	18. Khalasi not attending to machines
19. Carrier (Stone)	20. Cartman	21 Concrete (Hand Mixer)
22. Driver (Mule, Bullock, Camel, Donkey)	23. Lampman	24. Petrol man
25. Waterman	26. Beldar/Beldar (Canteen)	27. Coolie
28. Breaker (using manual appliances)	29. Cook-helper	30. Office Boy
31. Quarry Worker	32. Jelly Maker	33. Over burden Remover
34. Waste removing mazdoor	35. Unloader	36. Excavating Labour
37. Digger	38. Butcher	39. Attender
40. Compressor Attendant	41. Lorry Helper	42. Surface loader
43. Wood Cutter	44 Surface Mukar	45. Under Ground Mukar

and any other categories of workers by whatever name called, which are unskilled.

1. Bhisti	2. Assistant Driller	3. Miner
4. Butler/Cook	5. Breaker (using mechanical appliances)	6. Crech Ayah/Ayah/Untrained Crech Attendant
7. Untrained Mate/Mining Mate/Mate without Competency certificate under Metalliferous Mines Regulations, 1961	8. Oilman/Oiler	9. Chowkidar/Watchman
10. Helper (Mason, Carpenter, Blacksmith)	11. Tindals	12. Muccadam (without competency certificate under Metalliferous Bulldozer Driver Mines Regulations, 1961)
13. Pump Attendant (except in Gypsum, Barytes and Rock Phosphate)	14. Khalasi (bulldozer) Pump Khalasi/Dumper Khalasi Compressor Khalasi	15. Khalasi attending to Machines
16. Quarry Man	17. Quarry Operator	18. Stocker
19. Storeman	20. Thatcher	21. Thoomba Man
22. Trolley Man	23. Jamadar	24. Bearer
25. White Washer	26. Breaks Man	27. Topaz
28. Topker	29. Helper (Loco, Crane, Truck)	30. Edge Runner
31. Pack Wallers	32. Rock Wallers	33. Jack Hammer
34. Pillarman	35. Banks Man	36. Cash Guard
37. Checker	38. Dhobi (Male/Female)	39. Fireman (except in Mica Mines where it is skilled)
40. Hammer Man	41. Grinder	42. Greaser
43. Mali/Gardener	44. Points Man	45. Attendant
46. Telephone Attendant	47. Boiler Man/without certificate	48. Assistant Blaster
49. Crusher Operator	50. Lamp room Incharge/Attendant	51. Sampler/Sampler Boy
52. Stone Cutter and Dresser	53. Dresser Grade-II	54. Sepoy
55. Meter Reader	56. Caretaker in Copper, Chromite and Graphite Mines	57. Assistant Drill Operator
58. Canteen Boy	59. Butler-cum-Cook	60. Ventilation Fan Attendant
61. Tool Sharpner	62. Picker (Male/Female)	63. Charge-room Attendant
64. Assistant Mechanic	65. Assistant Fitter	66. Mechanical Helper
67. Mail Dak Runner	68. Attendant C Category	69. Laboratory Attendant
70. Labour Sirdhar	71. Halwai	72. Canteen Attendant
73. Signal Man	74. Dak Boy	75. Ward Boy
76. Laboratory Boy	77. Peon, only in Bauxite Mines	78. Senior Sweeper
79. Shearer	80. Wast Cutter	81. Gun-Man
82. Explosive Carriers	83. Guage Workers	84. Disc Workers
85. Sorter	86. Mica Cutter Grade-II	87. Chisleman
88. Fire Clay Press or drying and refining except overburden requiring earth cutting	89. Labour Dafadar	90. Mines Dafadar
91. Manual Chelly Breaker	92. Manual Blast/Metal Breaker

and any other categories of workers by whatever name called, which are Semi-skilled.

1. Airwineh Haulage Operator	2. Auto-electrician	3. Painter
4. Blacksmith	5. Tailor	6. Compressor Operator
7. Blaster/Shot-firer	8. Driver	9. Head cook
10. Chargeman	11. Carpenter	12. Concrete Mixer Operator
13. Compressor Attendant	14. Air Compressor Attendant	15. Tractor Driver
16. Vehicle Driver	17. Chemist and Assistant/Chemist	18. Sub-overseer (unqualified)
19. Driller	20. Handhole Driller	21. Drill Mechanic
22. Driver Auto	23. Electrician	24. Wirelesss Operator Asstt. Foreman
25. Foreman	26. Fitter	27. Ferry Driver
28. Issuer Loco	29. Super Foreman	30. Hoist Operator
31. IMCE Driver	32. Driver	33. Loco Driver
34. Loader Operator	35. Linesman	36. Mechanic/Machinist
37. Mason	38. Mid Wife	39. Tinsmith
40. Supervisory Mechanic	41. Pump Attendant only in Gypsum, Barytes and Rock Phosphates	42. Pump Operator/Driver
43. Mining Mate with competency certificate under Metalliferous Mines Regulations, 1961.	44. Mistry	45. Skilled Mazdoor
46. Turner	47. Senior Mechanic	48. Pipe Fitter
49. Supervisor	50. Drafts Man	51. Wireman
52. Timber Man/Timber Mistry Elect.	53. Stone Crusher Operator	54. Crusher Operator
55. Moulder	56. Welder	57. Operator
58. Work Mistry	59. Engine Driver	60. Mining Engine Driver Grade-II
61. Engineman	62. Valveman	63. Cutter
64. Winding Engine Driver Grade - II	65. Security Guard (Unarmed)/Head Chowkidar	66. Shovel Operator
67. Limco Loader Operator	68. Surface Supervisor	69. Dozer Operator
70. Compressor Driller	71. Dumper Tractor Operator	72. Boiler Man (with Certificate)
73. Machinery Attendant	74. Air-conditions Mechanic	75. Crech Attendant only in Magnesite, Manganese and Mica Mines
76. Power Shovel Operator	77. Power and Pump House Operator	78. Miner Grade - I
79. Tractor Operator	80. Tub Repairer	81. Lathe Mistry
82. Stationery Engine Attendant	83. Generator Operator	84. Loading Foreman
85. Diesel Mechanic	86. Ferro Printer cum-chairman	87. Haulage Operator
88. Dispensary Attendant	89. Work Sakar	90. Mica Cutter Grade -I
91. Dresser Grade -I Mica	92. Supervisory Fireman	93. Fireman only in Mines
94. Compressor Driver	95. Pump Man Driver	96. Grinder in Mica Mines
97. Sirdhar Lathe Man	98. Muccatam (with Compentency Certificate under Metalliferous Mines Regulations, 1961).	99. Geologist

and any other categories of workers by whatever name they are called, which are Skilled.

1. Store clerk	2. Tally Clerk	3. Store Issuer
4. Tool Keeper	5. Computer/Date Entry Operator	6. Record Keeper
7. Tracer	8. File Clerk	9. Register Keeper
10. Time Keeper	11. Clerk	12. Munshi
13. Store Attendant	14. Teller Clerk	15. Typist
16. Magazine Clerk	17. Telex or Telephone Operator	18. Hindi Translator
19. Assistant	20. Librarian	21. Assistant Magazine Clerk
22. Store Keeper

and any other categories of workers by whatever name they are called, which are clerical.

1. Compounder	2. Overseer	3. Surveyor
4. Winding Engine Driver	5. Operator (Heavy Earth Moving Shovel and Bulldozer)	6. Head Mistry
7. Staff Nurse with Diploma	8. Drill Operator other than Jack Hammer	9. Electrical Supervisor with Competency Certificate
10. Underground Shift Boss	11. Head Mechanic	12. Qualified and Experienced Welder
13. Machine Tool Mechanic	14. Mechanical/Plant Foreman	15. Mining Supervisor
16. Vocational Training Instructor/Teacher	17. Head Electrician	18. Accountant
19. Steno with 7 years of service	20. Store Incharge	21. Shift Incharge
22. Supervisor	23. Incharge of Watch and Ward	24. Security Guard (Armed)

and any other categories of workers by whatever name they are called, which are highly skilled.

Explanation : For the purposes of this notification,

( a ) the minimum rates of wages shall consist of all inclusive rates including the basic rates, the cost of living allowance, namely, special allowance and the cash value of the concessional supply, if any, of essential commodities;

( b ) the minimum rates of wages includes the wages for weekly day of rest;

( c ) the minimum rates of wages shall apply to employees engaged by contractors also;

( d ) the minimum rates of wages for disabled persons shall be the same as payable to the workers of the appropriate category;

( e )( i ) unskilled work means work which involves simple operations requiring little or no skill or experience on the job;

( ii ) semi-skilled work means work which involves some degree of skill or competence acquired through experience on the job which is capable of being performed under the supervision or guidance of a skilled employee and includes supervisory work;

( iii ) skilled work means work which involves skill or competence acquired through experience on the job or through training as an apprentice in a technical or vocational institute and the performance of which calls for initiative and judgment;

( iv ) miner means a worker who is directly involved or engaged in excavation or extraction by way of digging, picking, sorting, creasing, processing and loading and other incidental works thereto in a mine; and

( v ) highly skilled work means work which calls for a high degree of perfection and full competence in the performance of certain task acquired through intensive technical or professional training or practical work experience for long years and also requires of a worker to assume full responsibility for his judgment or decision involves in the execution of these tasks;

( f ) a person working or employed in or in connection with a mine is said to be working or employed below ground if he is working or employed,

( i ) in a shaft which has been or in the course of being sunk; or

( ii ) in any excavation which extends below superjacent ground; or

( iii ) in an open cast working in which the depth of the excavation measured from its highest to its lowest point exceeds six metres;

( g ) where the existing rates of wages of any employee, based on contract or agreement or otherwise are higher than the rates notified, the higher rates shall be protected and treated as the minimum rates of wages for purpose of this notification;

( h ) where in any area the minimum rates of wages fixed by this notification are lower than the minimum rates of wages fixed by the State Government for the employees of the aforesaid Employments in relation to which the State Government is the appropriate Government, the rates of wages fixed by the State Government shall in respect of these areas, be deemed to be the minimum rates of wages payable under this notification;

( i ) men, women and transgender employees shall be entitled for the same rates of wages for the same work or works of a similar nature; and

( j ) the minimum rates of wages and Variable Dearness Allowance both constitute the minimum rates of wages to be enforceable under the Minimum Wages Act, 1948 (11 of 1948).

Whereas the draft proposal to revise the minimum rates of wages per day payable to the Schedule mentioned categories of employees engaged in the employment of Construction or Maintenance of Roads or Runways or in Building Operations including laying down Underground Electric, Wireless, Radio, Television, Telephone, Telegraph and Overseas Communication Cables and similar other underground Cabling Work, Electric Lines, Water Supply Lines and Sewerage Pipe Lines was published in the Gazette of India, Extraordinary, Part II, Section 3, sub-section ( ii ) as required by clause ( b ) of sub-section (1) of Section 5 of the Minimum Wages Act, 1948 (11 of 1948) vide notification of the Government of India in the Ministry of Labour and Employment number S.O. 2834 (E), dated the 1st September, 2016 for information and inviting objections and suggestions from all persons likely to be affected thereby, till the expiry of the period of two months from the date on which copies of the Gazette of India containing the said notification were made available to the public;

And whereas the copies of the said Gazette were made available to the public on the 2nd September, 2016;

And whereas objections and suggestions received on the said proposal have been considered by the Central Government;

Now, therefore, in exercise of the powers conferred by clause ( b ) of sub-section (1) of Section 3 read with clause ( i ) of sub-section (1) of Section 4 and sub-section (2) of Section 5 of the said Act, and in supersession of the notification of the Government of India in the Ministry of Labour and Employment, published in the Gazette of India, Part II, Section 3, sub-section ( ii ), vide number S.O. 1285(E), dated the 20th May, 2009, except as respects things done or omitted to be done before such supersession, the Central Government after consulting the Advisory Board hereby revises the minimum rates of wages per day, as specified in columns (2) to (4) of the Schedule annexed hereto, payable to the categories of employees engaged in aforesaid employment.

(1) The revised minimum rates of wages, shall be effective from the date of publication of this notification in the Official Gazette.

(2) The revised minimum rates of wages shall consist of,

( a ) basic rates of wages as set out in columns (2), (3) and (4) of Part I of the Schedule mentioned hereunder and payable to the categories of employees in the aforesaid employment as specified in column (1) thereof; and

( b ) a special allowance (hereinafter referred to as Variable Dearness Allowance) at the rate as set out in columns (2), (3) and (4) of Part II of the said Schedule and payable to the employees mentioned in column (1) thereof and the Variable Dearness Allowance shall be adjusted by the Chief Labour Commissioner (Central) at an interval of every six months commencing on 1st October and 1st April of every year on the basis of the average Consumer Price Index Number for Industrial Workers (Base 2001=100) for the preceding period of six months ending on 30th June and 31st December every year respectively, at the rate of and in the manner specified in the columns (2), (3) and (4) of Part II of the said Schedule.

Schedule

Category of Worker	Minimum Rates of Basic wages per day (in Rupees)
(1)	(2)	(3)	(4)
	Area (A)	Area (B)	Area (C)
Unskilled Bajri Spreader, Beldar, Beater Women, Bell-Woman, Chain Man, Boat Man, Bucket Man, Carrier (Stone), Carrier (Water), Cartman, Caretaker (Bridge), Cleaner (Crane, Truck, Cinder for ash Pit), Chowkidar, Concrete (Hand Mixer), Daffadar, Driver (Bullock, Camel, Donkey, Mule), Flag Man, Flagman (Blast Train), Gate Man, Gangmen, Gatingman (Permanent Way), Handle Man, Jumper Man, Kamin (Female Work), Khalas, Bridge, Electrical, Marine, Moplah, Store, Steam Road, Share, Roller Survey, labourer (Garden), Mazdoor, Hole Cutter, Lorry Trainees, Petrolman, Peon, Searcher, Signal man, Strikers, Striker (Moplah gang), Sweeper, Tall Boy, Tile Turner, Trolly man, Vaks Controller, Valveman, Watchman, White Washer, Wooderman, Wooder Woman, Borryman, Coalman, Condenser, Attendant, Grass Cutter, Muchhers Jamadars, Condenser Attendant, Shunters, and any other categories by whatever name called, which are of an unskilled nature.	523.00	437.00	350.00
Semi-skilled/Unskilled Supervisory Belchawala, Bhisti, Bhisti (with Mushk), Boatman (head), Breaker, Breaker (Stone, Rock, Rock Stone, Stone Metal, Canweaver, Chainman (Head), Charpoy-Stringer, Checker, Cracker, Daftri, Dollyman, Assistant, Driller, Driver (Skin), Excavator, Ferroman, Fireman, Fireman (Brick Kiln, Steam Road Roller), Gate Keeper, Gharami Thatcher, Classman, Grater, Greaser-cum-Fireman, Grinder Hammerman, Helper (Artisan), Helper (Sawyer), Jamadar, Keyman, Khalasi (Head Survey, Rivertters-Moplah Gang, Supervisory), Labourer (Rock-Cutting), Lascar, Mali (Head), Mate, Mate (Blacksmith, Road, Carpenter), Engine Driver and/or Feeder, Fitter, Gang, Khalasi, Mazdoor Mason, Permanent Way, Pump-Driver, Turner), Mazdoor (Heavy-weight), Charge-man, Mistri (Head, Muccadam, Night-guard, Runner (Post dak), Oilman, Quarry man, Quarry Operator, Stoneman, Stocker, Thatcher, Stockers and Boilerman, Thoombaman (Spade worker), Tindals, Trollyman (Head Motor), Fitter (Assistant Semi-Skilled), Jamadar, (Semi-skilled), Mate (Stone), Pump Attendant, Bearer, Breakman, Crowlder Man, Cook, Dandee, Frash, Hacksaw man, Helper (locco-Crane/Truck), Kasab, Khalasi (Structural), Laboratory Boy, Manjhee (Boatman), Masalchi P.M. Mates, Pointsman Sencummy, Topas, Topkar (Big Stone Breaker), Trolly Jamadar, Winchman, Attendance-keeper, Assistant Wireman and any other categories by whatever name called, which are of semi-skilled nature	579.00	494.00	410.00
Skilled Assistant Mistry, Armature Winder Grade-II and III, Bhandari, Blacksmith, Blacksmith (Selection Grade, Grade II, III, Class II and III) Boilerman, Boilerman Grade II and III, Boiler Foreman Grade II, Work (Assistant), Brick Layer, Brick layer (Selection Grade, Class II), Blaster, Chowkidar (Head), Security Guard (without arms), Carpenter, Carpenter (Selection Grade, Grade II and III, Class I and III Assistant, B.I.M. Road, Cabinet Maker, Caneman, Celotex, Cutter Maker Chargeman, Class II and Class III, Carpenter Ordinary), Checkder (Junior), Chick Maker, Chickman (Junior) Concrete Mixure Mixer, Concrete Mixure Operator, Cobbler, Coremaker, Driver, Driver Motor Vehicle, Motor Vehicle Selection Grade, Motor Lorry, Motor-Lorry Grade II, Lorry Grade II, Diesel Engine, Diesel Engine Grade II, Mechanical Road Roller I.C. and Cement Mixer, etc., Road Roller, Road Roller Driver Grade II, Driver (Engine Static, Stone Crusher, Tractor/Bull Dozer, Steam Road Roller, Water Pump, Mechanical Assistant, Road Roller, Mechanical, Steam Crane, Tractor with Bull Dozer Mechanical, Transport, Engine Static and Road Roller Boiler Attendant, Engine Operator (Stone Cursher Mechanical) Distemprer, Electrician, Electrician (Grade II, Class II and Class III), Fitter, Fitter (Selection Grade, Grade II and III) Class II and III Assistant, Pipe class II, Pipe Line ending Bars for reinforcement Cum-mechanic, Mechanic and Plumber), Gharami (Head), Glazier, Hole Drillar for Blasting, Joiner, Joiner (Cable, Cable Grade II), Lineman (Grade II, III, High Tension/Low Tension), Mason, Mason (Selection Grade, Grade II, III and Class B Mistry), Stone (Stone Class II, Brick Work, Stone work), Brick-layer, Tile Flooring, B.I.M., Muccadam (Head), Stone cutting, Ordinary Machanis, Mechanic, Mechanic (Class II, Air conditioning, Air conditioning Grade II, Diesel Grade II, Road Roller Grade II, Assistant, Radio), Manson (Gharami), Mistry, Mistry Grade II, Air conditioning Grade II, P. Way, Survey, Santras Works), Mason Class A, Moulder, Moulder (Brick, Tile), Painter, Painter (Selection Grade, Grade II and III, Class II, Assistant Lotter and Polisher, Polisher, Rough), Plasterer, Plasterer (Mason Grade II), Plumber, Plumber (Selection Grade, Class II, Assistant Lotter and Polisher, Rough), Plasterer, Plasterer (Mason Grade II), Plumber (Selection Grade, Class-II, Assistant Senior, Junior, Mistry Grade II), Plumbing Mistry, Plumber-cum-Fitter, Polisher, Polisher (Floor), Pump Driver, Pump Driver (Selection Grade), Grade II and III, Class II), Pump Driver (Selection Grade, P.E., Driver, Pumpman, Pumpman (Assistant), Plumber, Polisher (with spray) Grade II, Ratan Man, Rivet Cutter (Assistant) Rivetter, Rivetter (Cutter), Road Inspector Grade II, Railway Plate Layer, Rod Bender, Sawyer, Sawyer (Selection Grade Class II) Serang, Serangpile Driving Pantooms with Boiler, Shapesman, Shift-incharge, Sprayman, Sprayman (Roads), Stone Cutter, Stone Cutter (Selection Grade, Grade II, Class II), Stone Chisler, Stone Chisler (Class II), Stone Blasterer, Sub-Overseer (Unqualified), Surveyors, Surveyors (Assistant), Tailor, Tailor (Upholstry), Transprayer, Tar man, Line Man, Tiler Class II, Wall (Floor, Roof), Tiler (Selection Grade), Tin-Smith, Tin Smith (Selection Grade, Grade II and III, Class II) Tinker, Trailors, Turner, Upholsterer, Upholsterer (Grade II and III), Painter Spray (Class II), Wood Cutter, Wood Cutter Section Grade, Wood Cutter Class II, Work Sircar, Welder, Welder gas, Welder (Class II, Bridge work), Well Sinker, White Washer, White Washer (Selection Grade, Class II), Wireman, Wireman (Grade II and III, Mechanic, Electrical), White Washing and Colour Washing Man, Operator Pneumatic Tools, Operator (Fitter), Boreman, Borer, Chipper, Chipper-Cum-Grinder, Cook (Head), Driller, Driller (Well Boring), Driver (Loco/Truck), Electrician (Assistant), Mechanic (Tube-Well), Mistry Stell, Tube-Well, Telephone), Meter Reader, Meterorogical Observer, Navghani, Operaor (Batching Plant, Cinema Project, Clamp Shelf, Compressor, Grane, Dorrick, Diesel Engine, Doser, Dragling Drill Dumber, Excavator, Fork Lift Generator, Grader, Jack Hammer and Payment breaker Loader, Pump, Pile Driving, Scrapper, Screening Plant, Shoval, Tractor, Vibrator, Weight Batcher, Railway Guards, Repairer (Battery), Sharper/Slotter, Sprayer (Ashalt) Station Master, Surveyor (Silt), Trades-Man, Train Examiner, Turner/Miller, Tyre Vulcaniser and any other categories by whatever name called, which are of a skilled nature.	637.00	579.00	494.00
Clerical M. C. Clerk, Munshi (Matriculate, Non-matriculate), Store Clerk (Matriculate Non-matriculate), Store Issuer, Store Keeper, Store Keeper Grade I, Grade II, (Matriculate), Tally Clerk, Time Keeper, Time Keeper (Matriculate Non-Matriculate), Book Keeper, Work Munshi, Work Munshi (Subordinate), Accounts Clerk, Clerks, Computer/Data Entry Operator, Telephone Operator, Typist, and any other categories by whatever name called which are of a clerical nature.	637.00	579.00	494.00
Highly Skilled Armature Winder Grade I, Blacksmith Grade I and Class I, Boilerman Grade I, Boilerman Foreman Grade I, Brick Layer class I, Cable Joiner Grade I, Carpenter grade I and Class I, Celo Cutter and Decorator, Chargeman Class I, Checker (Sr) Driver Lorry Grade I, Motor Lorry Grade I, Motor Vehicle Class I and Diesel Engine Grade I, Road Roller Grade I, Pump Class Electrician Grade I and Class I/Grade I, Fitter (Grade I, Class I), Pipe Class I (Head), Foreman (Assistant) Line Man Grade I Mason (Skilled Grade I, Class I), Mast Rig, Mechanic Class I and Class II, Mechanic (Diesel Grade I and Road Roller Grade I, Airconditioning Grade I/Class I, Mistry Grade I, Mistry (Airconditioning Grade I), Overseer, Overseer (Senior and Junior), Painter (Grade I, Class I, Spray) Plasterer (Mason) Class I, Plumber (Head, class I), Mistry Grade I, Polisher (with spray Grade I, Road Inspector Grade I, Sawyer Class I, Stone Cutter Class I, Stone Cutter Grade I, Stone Chisler Class I, Stone Mason Class I, Sub-Overseer (Qualified), Tiler Class I, Tinsmith Grade I and Class I, Upholsterer Grade I, Varnisher Class I, Welder-Cum-Fitter and Airconditioning Mechanic, Welder (Gas) Class I, White Washer Class I, Wireman Grade I, Class I, Wood Cutter Class I, Grinder (Tool) Grade I, Operator (Batching Plant Grade I), Clamp Shell Grade I, Compressor Grade I, Crane Grade I, Diesel Engine Grade I, Dozer Grade I, Dragline Grade I, Drill Grade I, Dumper Grade I, Excavator Grade I, Fork Lift Grade I, Generator Grade I, Grader Grade I, Leader Grade I, Pile Driving Grade I, Pump Grade, Scrapper Grade I, Screening Plant Grade I, Pump Grade I, Scrapper Grade I, Screening Plant Grade I, Shovel Grade I, Shovel and Dragline, Tractor Grade I, Vibrator Grade I, Rigger Grade I, Rigger Grade II, Charper/Sletter Grade I, Shovel and Dragline Tractor Grade I, Tradesman Class I, Turner/Miller Grade I, Tyre vulcanser Grade I, Work (Assistant) Grade I, Security Guards (with arms) and any other categories by whatever name called, which are of a highly skilled nature.	693.00	637.00	579.00

Categories of Workers	Rate of Variable Dearness Allowance for every point rise or fall beyond 271, which is the average monthly Consumer Price Index Number for industrial workers (Base year 2001=100), for the period January-June, 2016.
	Area A	Area B	Area C
(1)	(2)	(3)	(4)
1. Unskilled	1.93	1.61	1.29
2. Semi-skilled/Unskilled-Supervisory	2.14	1.82	1.51
3. Skilled and Clerical	2.35	2.14	1.82
4. Highly Skilled	2.56	2.35	2.14

Explanation : For the purposes of this notification,

( a ) Area A and Area B shall respectively comprise of all the places as specified in the Annexure to this notification and include all places within a distance of fifteen kilometres from the periphery of Municipal Corporation or Municipality or Cantonment Board or Notified Area Committee of a particular place, and Area C shall comprise of all the other places not mentioned in the Annexure to which the Minimum Wages Act, 1948 (11 of 1948) extends.

( b ) the places added or upgraded from time to time by the Ministry of Finance for the purposes of payment of House Rent Allowance to Central Government employees shall be taken to be added from such dates for the purposes of classification specified in the Annexure to this notification;

( c ) employees employed in the employments of construction or maintenance of roads or runways or building operation including laying down underground Electric, Wireless, Radio, Television, Telephone, Telegraph and over communication Cables and similar other under Cabling work, Electric lines, Water supply lines and sewerage lines in C class areas where the minimum rates of wages have been fixed on area-wise basis and where the Central Government has sanctioned payment of winter allowance or hill allowance or any other special allowance shall be paid in addition to the minimum rates of wages fixed by the notification, an amount equal to ten per cent of the minimum rates of wages so fixed;

Provided that ten per cent.extra wages shall be paid in places, which are at a height of over 6,000 feet, above sea level.

( d ) workers employed on high rise structures, that is, on or above thirty feet height, even for one hour in a day shall be paid twenty per cent extra wages of the minimum wages so fixed for the appropriate category;

( e ) workers employed on tunnel working shall be paid twenty per cent extra of the minimum wages fixed under this notification for the appropriate category;

( f )( i ) unskilled work means work which involves simple operations requiring little or no skill or experience on the job;

( ii ) semi-skilled work means work which involves some degree of skill or competence acquired through experience on the job and which is capable of being performed under the supervision or guidance of a skilled employee and include unskilled supervisory work;

( iii ) skilled work means work which involves skill or competence acquired through experience on the job or through training as an apprentice in a technical or vocational institute and the performance of which calls for initiative and judgment;

( iv ) highly skilled work means work which calls for a degree of perfection and full competence in the performance of certain tasks including clerical work acquired through intensive technical or professional training or practical work experience for certain reasonable period and also requires of an worker to assume full responsibility for the judgment or decision involved in the execution of the tasks;

( g ) where in any area the minimum rates of wages fixed by this notification are lower than the minimum rates of wages fixed by the State Government for employees of the aforesaid employments in relation to which the State Government is the appropriate Government, the rates of wages fixed by the State Government shall in respect of these areas, be deemed to be the minimum rates of wages payable under this notification;

( h ) the minimum rates of wages include the wages for weekly day of rest;

( i ) the minimum rates of wages fixed by this notification are applicable to employees engaged by contractors also;

( j ) the minimum rates of wages payable to disabled employees shall be the same as payable to workers of the appropriate category;

( k ) men, women and transgender employees shall be entitled for the same rates of wages for the same work or work of similar nature; and

( l ) minimum rates of wages and special allowance both constitute the minimum rates of wages to be enforceable under the Minimum Wages Act, 1948 (11 of 1948).

Whereas the draft proposal to revise the minimum piece-rate wages and minimum guaranteed time-rate wages per day payable to the employees engaged in the employment of stone mines in the whole of India was published in the Gazette of India, Extraordinary, Part II, Section 3, sub-section ( ii ) vide notification of the Government of India in the Ministry of Labour and Employment number S.O. 2835(E), dated the 1st September, 2016 as required by clause ( b ) of sub-section (1) of Section 5 of the Minimum Wages Act, 1948 (11 of 1948), for information and inviting objections and suggestions from all persons likely to be affected thereby, with in a period of two months from the date on which copies of the Gazette of India containing the said notification were made available to the public;

And whereas the copies of the said Gazette were made available to the public on the 2nd September, 2016;

And whereas objections and suggestions received on the said proposal have been considered by the Central Government;

Now, therefore, in exercise of the powers conferred by clause ( b ) of sub-section (1) of Section 3 read with clause ( i ) of sub-section (1) of Section 4 and sub-section (2) of Section 5 of the said Act, and in supersession of the notification of the Government of India in the Ministry of Labour and Employment, published in the Gazette of India, Extraordinary, Part II, Section 3, sub-section ( ii ), vide number S.O. 278(E), dated the 3rd March, 2006, except as respects things done or omitted to be done before such supersession, the Central Government after consulting the Advisory Board hereby revises the minimum rates of wages per day, as specified in the Table below, payable to the employees engaged in the employment of stone mines in the whole of India.

(1) The revised minimum piece-rate wages and minimum guaranteed time-rate wages shall be effective from the date of publication of this notification in the Official Gazette.

(2) The said revised wages shall consist of basic rate of wages as set out in column (3) of the following Table, payable to the employees engaged in the work mentioned in column (2) thereof, and a special allowance [hereinafter referred to as Variable Dearness Allowance] at the rate set out in column (4) of the said Table for minimum piece rate of wages. The said Variable Dearness Allowance shall be adjusted by the Chief Labour Commissioner (Central) at an interval of every six months commencing on 1st October and 1st April of every year on the basis of the average Consumer Price Index Number for Industrial Workers (Base 2001=100) for the preceding period of six months ending on 30th June and 31st December every year respectively, at the rate of and in the manner specified in the column (4) of the said Table.

Table

Serial Number	Nature of Piece Work done by an employee	Proposed Basic Minimum Wage (In Rs)	Rate of Variable Dearness Allowance for every point rise or fall beyond 271, which is the average monthly Consumer Price Index Number for industrial workers (Base year 2001=100), for the period January-June, 2016
(1)	(2)	(3)	(4)
1	Excavation and removal of over burden with 50 meters lead/1.5 meters lift*
	(a) Soft Soil	351.00	1.30
	(b) Soft Soil with Rock	531.00	1.96
	(c) Rock	703.00	2.59
2	Removal and stacking of rejected stones with 50 meters lead/1.5 meters lift*	283.00	1.04
3	Stone breaking or Stone crushing size of category**
	(a) 1.0 to 1.5 inches	2171.00	8.02
	(b) Above 1.5 to 3.0 Inches	1857.00	6.86
	(c) Above 3.0 to 5.0 Inches	1088.00	4.01
	(d) Above 5.0 Inches	893.00	3.30

* Per 2.831 cubic meters or 100 cubic feet.

** Per truck load of 5.662 cubic meters or 200 cubic feet.

Explanation : For the purposes of this notification,

1. The basic minimum piece-rate of wages are inclusive of wages payable for the weekly day of rest;

2. the minimum rates of wages are applicable to employees engaged by contractors also;

3. where the prevailing rates of wages of any employee, based on contract or agreement or otherwise are higher than the rates notified under the said Act, the higher rates shall be protected and treated as the minimum rates of wages for purpose of this notification;

4. the minimum guaranteed wage, i.e. the fall-back wage for all piece rated employees shall be as specified under column (3) of the said Table against each category of work;

5. the employer shall not make any deductions whatsoever from the aforesaid piece-rate of wages on account of the cost of explosives, detonator, removal of soil, dewatering charges and similar other costs and the employer will supply material for blasting, drilling of holes and dewatering facilities;

6. the minimum rates of wages for disabled persons shall be the same as payable to the workers of the appropriate category;

7. men, women and transgender employees shall get the same rates of wages for the same work or works of a similar nature; and

8. the minimum rates of wages and Variable Dearness Allowance both constitute the minimum rates of wages to be enforceable under the Minimum Wages Act, 1948.

Whereas the draft proposal to revise the minimum rates of wages per day payable to the categories of employees mentioned in the Schedule annexed there to and engaged in the employment of Sweeping and Cleaning excluding activities prohibited under the Employment of Manual Scavengers and Construction of Dry Latrines (Prohibition) Act, 1993 was published in the Gazette of India, Extraordinary, Part II, Section 3, sub-section ( ii ), vide notification of the Government of India in the Ministry of Labour and Employment number S.O. 2836 (E), dated the 1st September, 2016, as required by clause ( b ) of sub-section (1) of Section 5 of the Minimum Wages Act, 1948 (11 of 1948), for information and inviting objections and suggestions from all persons likely to be affected thereby, within a period of two months from the date on which copies of the Gazette of India containing the said notification were made available to the public;

And whereas the copies of the said Gazette were made available to the public on the 2nd September, 2016;

And whereas objections and suggestions received on the said proposal have been considered by the Central Government;

Now, therefore, in exercise of the powers conferred by clause ( b ) of sub-section (1) of Section 3 read with clause ( i ) of sub-section (1) of Section 4 and sub-section (2) of Section 5 of the Minimum Wages Act, 1948 (11 of 1948), and in supersession of the notification of the Government of India in the Ministry of Labour and Employment, published in the Gazette of India, Extraordinary, Part II, Section 3, sub-section ( ii ), vide number S.O. 1994(E), dated the 7th August, 2008, except as respects things done or omitted to be done before such supersession, the Central Government after consulting the Advisory Board hereby revises the minimum rates of wages payable to the employees engaged in the employment of Sweeping and Cleaning excluding activities prohibited under the Employment of Manual Scavengers and Construction of Dry Latrines (Prohibition) Act, 1993.

(1) The revised minimum rates of wages shall be effective from the date of publication of this notification in the Official Gazette.

(2) The said revised wages shall consist of,

( a ) basic rates of wages as set out in column (2) of Part I of the Schedule mentioned hereunder; and

( b ) a special allowance (hereinafter referred to as Variable Dearness Allowance) at the rate as set out in column (2) of Part II of the said Schedule and payable to the employees working in areas mentioned in column (1) thereof. The Variable Dearness Allowance shall be adjusted by the Chief Labour Commissioner (Central) at an interval of every six months commencing on 1st October and 1st April of every year on the basis of the average Consumer Price Index Number for Industrial Workers (Base 2001=100) for the preceding period of six months ending on 30th June and 31stDecember every year respectively at the rate of and in the manner specified in the column (2) of Part II of the Schedule as below:

Area	Minimum Wages per day (In Rupees)
(1)	(2)
A	523.00
B	437.00
C	350.00

Area	Rate of Variable Dearness Allowance for every point rise or fall beyond 271, which is the average monthly Consumer Price Index Number for Industrial Workers.(Base 2001=100) for the period January-June, 2016.
Area	Variable Dearness Allowance (In Rupees)
(1)	(2)
A	1.93
B	1.61
C	1.29

Explanation : For the purposes of the notification,

1. Area A and Area B as indicated in Annexure to this notification shall respectively comprise all the places as specified in the said Annexure as such areas, and include all places within a distance of fifteen kilometers from the periphery of a Municipal Corporation or Municipality or Cantonment Board or Notified Area Committee of a particular place. Area C shall comprise of all the other places not mentioned in Area A and B of the Annexure and to which the Minimum Wages Act, 1948 extends;

2. the places added or upgraded from time to time by the Ministry of Finance for the purpose of payment of House Rent Allowance to Central Government employees shall be taken to be added from the date of such addition or up-gradation for the purposes of classification specified in Annexure to this notification;

3. where the existing rates of wages of any employee based on contract or agreement or otherwise are higher than the rates notified herein, the higher rates shall be protected and treated as minimum rates of wages, applicable for the purpose of this notification to such employees;

4. the minimum rates of wages include the wages for weekly day of rest;

5. the minimum rates of wages are applicable to employees employed by contractors also;

6. the minimum rates of wages for disabled persons shall be same as payable to the workers of appropriate category;

7. the men, women and transgender employees shall get the same rates of wages for the same work or work of similar nature;

8. the minimum rates of wages and Variable Dearness Allowance both constitute the minimum rates of wages to be enforceable under the Minimum Wages Act, 1948 (11 of 1948);

9. where in any area the minimum rates of wages fixed by this notification are lower than the minimum rates of wages fixed by the State Government for employees of the aforesaid employments in relation to which the State Government is the appropriate Government, the rates of wages fixed by the State Government shall, in respect of such areas, be deemed to be the minimum rates of wages payable under this notification.

Whereas the draft proposal to revise the minimum rates of wages per day payable to the categories of employees mentioned in the Schedule annexed thereto and engaged in the employment of Watch and Ward was published in the Gazette of India, Extraordinary, Part II, Section 3, sub-section ( ii ), vide notification of the Government of India in the Ministry of Labour and Employment number S.O. 2837 (E), dated the 1st September, 2016 as required by clause ( b ) of sub-section (1) of Section 5 of the Minimum Wages Act, 1948 (11 of 1948), for information and inviting objections and suggestions from all persons likely to be affected thereby, within a period of two months from the date on which copies of the Gazette of India containing the said notification were made available to the public;

And whereas the copies of the said Gazette were made available to the public on the 2nd September, 2016;

And whereas objections and suggestions received on the said proposal have been considered by the Central Government;

Now, therefore, in exercise of the powers conferred by clause ( b ) of sub-section (1) of Section 3 read with clause ( i ) of sub-section (1) of Section 4 and sub-section (2) of Section 5 of the said Act, and in supersession of the notification of the Government of India in the Ministry of Labour and Employment, published in the Gazette of India, Extraordinary, Part II, Section 3, sub-section ( ii ), vide numbers S.O. 2233(E), dated the 18th September, 2008, except as respects things done or omitted to be done before such supersession, the Central Government after consulting the Advisory Board hereby revises the minimum rate of wages payable to the employees engaged in the employment of Watch and Ward .

(1) The revised minimum rates of wages shall be effective from the date of publication of this notification in the Official Gazette.

(2) The revised minimum rates shall consist of,

( a ) basic rates of wages as set out in column (2) of Part I of the Schedule mentioned hereunder; and

( b ) a special allowance (hereinafter referred to as Variable Dearness Allowance) at the rate as set out in column (2) of Part II of the Schedule and payable to the employees working in areas mentioned in column (1) thereof. The Variable Dearness Allowance shall be adjusted by the Chief Labour Commissioner (Central) at an interval of every six months commencing on 1st October and 1st April of every year on the basis of the average Consumer Price Index Number for Industrial Workers (Base 2001=100) for the preceding period of six months ending on 30th June and 31st December every year respectively at the rate of and in the manner specified in the column (2) of Part II of the Schedule as below:

Area	Daily wage (In Rupees)
(1)	(2)
Without arms (Skilled)
A	637.00
B	579.00
C	494.00
With arms (Highly Skilled)
A	693.00
B	637.00
C	579.00

Area	Rate of Variable Dearness Allowance for every point rise or fall beyond 271, which is the average monthly Consumer Price Index Number for Industrial Workers. (Base 2001=100) for the period January-June, 2016.
Area	Variable Dearness Allowance (In Rupees)
(1)	(2)
Without arms (Skilled)
A	2.35
B	2.14
C	1.82
With arms (Highly Skilled)
A	2.56
B	2.35
C	2.14

Explanation : For the purposes of the notification,

( a ) Area A and Area B as indicated in Annexure to this notification shall respectively comprise all the places as specified in the said annexure as such areas, and include all places within a distance of fifteen kilometres from the periphery of a Municipal Corporation or Municipality or Cantonment Board or Notified Area Committee of a particular place. Area C shall comprise of all the other places not mentioned in Area A and B of the Annexure and to which the Minimum Wages Act, 1948 (11 of 1948) extends;

( b ) the places added or upgraded from time to time by the Ministry of Finance for the purposes of payment of House Rent Allowance to Central Government employees shall be taken to be added from the date of such addition or up-gradation for the purposes of classification specified in Annexure to this notification;

( c ) where the existing rates of wages of any employee based on contract or agreement or otherwise are higher than the rates notified herein, the higher rates shall be protected and treated as minimum rates of wages, applicable for the purpose of this notification to such employees;

( d )( i ) skilled work means work which involves skill or competence acquired through experience on the job or through training as an apprentice in a technical or vocational institute and the performance of which calls for initiative and judgment;

( ii ) highly skilled work means work which calls for a degree of perfection and full competence in the performance of certain tasks including clerical work acquired through intensive technical or professional training or practical work experience for certain reasonable period and also requires an worker to assume full responsibility for the judgment or decision involved in the execution of the tasks;

( e ) the minimum rates of wages include the wages for weekly day of rest;

( f ) the minimum rates of wages are applicable to employees employed by contractors also;

( g ) the minimum rates of wages for disabled persons shall be the same as payable to the workers of appropriate category;

( h ) the men, women and transgender employees shall be entitled for the same rates of wages for the same work or work of similar nature;

( i ) the minimum rates of wages and Variable Dearness Allowance both constitute the minimum rates of wages to be enforceable under the Minimum Wages Act, 1948(11 of 1948); and

( j ) where in any area the minimum rates of wages fixed by this notification are lower than the minimum rates of wages fixed by the State Government for employees of the aforesaid Employments in relation to which the State Government is the appropriate Government, the rates of wages fixed by the State Government shall in respect of these areas, be deemed to be the minimum rates of wages payable under this notification.

Whereas the draft proposal to revise the minimum rates of wages per day payable to the categories of employees mentioned in the Schedule annexed thereto and engaged in the employment of Loading and Unloading in ( i ) Goods-Sheds, Parcel Offices of Railways; ( ii ) Other Goods-sheds, Godowns, Warehouses and other similar employments; ( iii ) Docks and Ports; and ( iv ) Passenger Goods and Cargo carried out at Airports (both International and Domestic) was published in the Gazette of India, Extraordinary, Part II, Section 3, sub-section ( ii ) vide notification of the Government of India in the Ministry of Labour and Employment number S.O. 2838 (E), dated the 1st September, 2016, as required by clause ( b ) of sub-section (1) of Section 5 of the Minimum Wages Act, 1948 (11 of 1948), for information and inviting objections and suggestions from all persons likely to be affected thereby, within a period of two months from the date on which copies of the Gazette of India containing the said notification were made available to the public;

And whereas the copies of the said Gazette were made available to the public on the 2nd September, 2016;

And whereas objections and suggestions received on the said proposal have been considered by the Central Government;

Now, therefore, in exercise of the powers conferred by clause ( b ) of sub-section (1) of Section 3 read with clause ( i ) of sub-section (1) of Section 4 and sub-section (2) of Section 5 of the said Act, and in supersession of the notification of the Government of India in the Ministry of Labour and Employment, published in the Gazette of India, Extraordinary, Part II, Section 3, sub-section ( ii ), vide number S.O. 1284(E), dated the 20th May, 2009, except as respects things done or omitted to be done before such supersession, the Central Government after consulting the Advisory Board hereby revises the minimum rate of wages payable to the employees engaged in the aforesaid employment.

(1) The revised minimum rates of wages shall be effective from the date of publication of this notification in the Official Gazette.

(2) The revised minimum wages shall consist of,

( a ) basic rates of wages as set out in column (2) of Part I of the Schedule mentioned hereunder; and

( b ) a special allowance (hereinafter referred to as Variable Dearness Allowance) at the rate as set out in column (2) of Part II of the said Schedule and payable to the employees working in areas mentioned in column (1) thereof. The Variable Dearness Allowance shall be adjusted by the Chief Labour Commissioner (Central) at an interval of every six months commencing on 1st October and 1st April of every year on the basis of the average Consumer Price Index Number for Industrial Workers (Base 2001=100) for the preceding period of six months ending on 30th June and 31st December every year respectively at the rate of and in the manner specified in the column (2) of Part II of the said Schedule as below:

Part-I Basic rates of minimum wages :

Area	Minimum Wages per day (In Rupees)
(1)	(2)
A	523.00
B	437.00
C	350.00

Part-II Rate of Variable Dearness Allowance :

Area	Rate of Variable Dearness Allowance for every point rise or fall beyond 271, which is the average monthly Consumer Price Index Number for Industrial Workers.(Base 2001=100) for the period January-June, 2016.
Area	Variable Dearness Allowance (In Rupees)
(1)	(2)
A	1.93
B	1.61
C	1.29

Explanation : For the purposes of the notification,

( a ) Area A and Area B as indicated in Annexure to this notification shall respectively comprise all the places as specified in the said Annexure as such areas, and include all places within a distance of fifteen kilometers from the periphery of a Municipal Corporation or Municipality or Cantonment Board or Notified Area Committee of a particular place. Area C shall comprise of all the other places not mentioned in Area A and B of the Annexure and to which the Minimum Wages Act, 1948 (11 of 1948) extends;

( b ) the places added or upgraded from time to time by the Ministry of Finance for the purpose of payment of House Rent Allowance to Central Government employees shall be taken to be added from the date of such addition or up-gradation for the purposes of classification specified in Annexure to this notification;

( c ) where the existing rates of wages of any employee based on contract or agreement or otherwise are higher than the rates notified herein, the higher rates shall be protected and treated as minimum rates of wages, applicable for the purpose of this notification to such employees;

( d ) the minimum rates of wages include the wages for weekly day of rest;

( e ) the minimum rates of wages are applicable to employees employed by contractors also;

( f ) the minimum rates of wages for disabled persons shall be the same as payable to the workers of appropriate category;

( g ) the men, women and transgender employees shall be entitled for the same rates of wages for the same work or work of similar nature;

( h ) the minimum rates of wages and Variable Dearness Allowance both constitute the minimum rates of wages to be enforceable under the Minimum Wages Act, 1948 (11 of 1948).

Whereas the draft proposal to amend the notification of the Government of India in the Ministry of Labour and Employment number S.O. 2092, dated the 23rd April, 1983, was published in the Gazette of India, Extraordinary, Part II, Section 3, sub-section ( ii ), vide notification of the Government of India in the Ministry of Labour and Employment number S.O. 2839(E), dated the 1st September, 2016, as required by Section 27 of the Minimum Wages Act, 1948 (11 of 1948), for information and inviting objections and suggestions from all persons likely to be affected thereby, within a period of three months from the date on which copies of the Gazette of India containing the said notification were made available to the public;

And whereas the copies of the said Gazette were made available to the public on the 2nd September, 2016;

And whereas no objections and suggestions have been received on the said proposal by the Central Government;

Now, therefore, in exercise of the powers conferred by Section 27 of the said Act the Central Government hereby makes the following amendment in the notification of Government of India in the Ministry of Labour and Employment, S.O. 2092, dated the 23rd April, 1983, published in the Gazette of India, Part II, Section 3, sub-section ( ii ), namely

In the said notification, for the words the employment in loading and unloading in Railways, goods sheds, docks and ports , the words the employment in loading and unloading in Railways, goods-sheds, docks, ports and airports (both International and Domestic terminals) shall be substituted .

1. For Statement of Objects and Reasons, see Gaz. of India, 1946, Pt. V, p. 224 and for the Report of the Select Committee, see Gaz. of India, 1948, Pt. V, pp. 55-58.

2. 1981 Lab IC 690 (AP).

3. People's Union for Democratic Rights v. Union of India, (1982) 3 SCC 235: 1982 SCC (L&S) 275.

4. People's Union for Democratic Rights v. Union of India, (1982) 2 SCC 494: 1982 SCC (L&S) 262.

5. Shri Chalthan Vibhag Khand Udyog Sahakari Mandi Ltd. v. G.S. Barot, (1979) 4 SCC 622: 1980 SCC (L&S) 76.

6. Subs. by the A.O. 1950, for all the Provinces of India .

7. The words except the State of Jammu and Kashmir omitted by Act 51 of 1970.

8. Subs. by Act 61 of 1986, S. 23 (w.e.f. 23-12-1986).

9. Subs. by Act 30 of 1957, S. 2, for Central Government, by a railway administration .

10. Subs. by the A.O. 1950, for an Act of the Central Legislature .

11. Subs. by the A.O. 1950, for Provincial .

12. Ins. by Act 61 of 1986, S. 23 (w.e.f. 23-12-1986).

13. Subs. by Act 26 of 1954, S. 2, for clause (e) of sub-section (i) of S. 9 of the Factories Act, 1934 (25 of 1934) .

14. Ins. by Act 30 of 1957, S. 2.

15. Subs. by the A.O. 1950 for Crown .

16. Sub-sections (1) and (1-A) subs. by Act 26 of 1954, S. 3, for original sub-section (1).

17. Subs. by Act 31 of 1961, S. 2.

18. Added by Act 30 of 1957, S. 3.

19. Omitted by Act 31 of 1961, S. 2.

20. Subs. by Act 31 of 1961, S. 2 for certain words.

21. Added by Act 31 of 1961.

22. Subs. by Act 30 of 1957, S. 3, for the original clause excluding the proviso.

23. Subs. by Act 30 of 1957, S. 4 for the original section.

24. Subs. by Act 30 of 1957, S. 6, for committees, sub-committees, advisory committees and advisory sub-committees appointed under Ss. 5 and 6 .

25. Subs. by the A.O. 1950 for Provincial .

26. The words advisory committees, advisory sub-committees omitted by Act 30 of 1957, S. 7.

27. Subs. by Act 30 of 1957, S. 8 for the original section.

28. The words or Section 10 omitted by Act 30 of 1957, S. 9.

29. The original section renumbered as sub-section (1) by Act 30 of 1957, S. 10.

30. Added by Act 30 of 1957, S. 10.

31. Subs. by Act 26 of 1954, S. 4, for Section 47 of the Factories Act, 1934 (25 of 1934) .

32. Subs. by the A.O. 1950 for Crown .

33. Subs. by Act 30 of 1957, S. 11.

34. Ins. by Act 30 of 1957, S. 11.

35. Subs. by Act 30 of 1957, S. 12, for any Commissioner for Workmen's Compensation or .

36. Ins. by Act 30 of 1957, S. 12.

37. Subs. by Act 30 of 1957, S. 12, for certain words.

38. Ins. by Act 30 of 1957, S. 12.

39. Subs. by Act 30 of 1957, S. 12 for the original sub-section.

40. Subs. by Act 30 of 1957, S. 13, for A single application .

41. Added by Act 30 of 1957, S. 13.

42. Ss. 22 to 22-F subs. by Act 30 of 1957, S. 13, for the original S. 22.

* For Composition of Offences and Abatement in Madhya Pradesh see below Section 22-C.

43. Ins. by Act 30 of 1957, S. 15.

44. Ins. by Act 26 of 1954, S. 5.

45. Ins. by Act 30 of 1957, S. 15.

46. Ins. by Act 30 of 1957, S. 15.

47. Subs. by the A.O. 1950, for Province .

48. Subs. by ibid., for Provincial .

49. Subs. by the A.O. 1950, for Province .

50. The words advisory committees, advisory sub-committees omitted by Act 30 of 1957, S. 16.

51. The words advisory committees, advisory sub-committees omitted by Act 30 of 1957, S. 16.

52. Added by Act 31 of 1961.

53. Section 30-A renumbered as sub-section (1) by Act 4 of 2005, S. 2 and Sch.

54. Ins. by Act 4 of 2005, S. 2 and Sch.

55. Subs. by Act 31 of 1961.

56. Subs. by Act 30 of 1957, S. 17, and shall be deemed always to have been substituted.

57. Ins. by S.O. 3760, dt. 4-12-1962.

58. Ins. by S.O. 1824, dt. 22-3-1983.

59. Ins. by S.O. 1957, dt. 11-4-1983.

60. Original entry ins. by S.O. 2092, dt. 23-4-1983 bifurcated by S.O. 765(E), dt. 11-8-1987 published in Gaz. of India, Extra., No. 404, dt. 11-8-1987, Pt. II, S. 3(ii). Further modified by S.O. 90(E), dt. 25-1-2006 and amended by S.O. 193(E), dt. 19-1-2017.

61. Added by S.O. 2093, dt. 23-4-1983, published in Gaz. of India, dt. 7-5-1983, Pt. II, S. 3(ii), p. 2076.

62. Ins. by S.O. 3455, dt. 20-8-1983.

63. Added by S.O. 2969, dt. 1-8-1986, published in Gaz. of India, dt. 23-8-1986, Pt. II, S. 3(ii), p. 3379.

64. Added by S.O. 439(E), dt. 20-5-1998.

65. Added by S.O. 439(E), dt. 20-5-1998.

66. Added by S.O. 439(E), dt. 20-5-1998.

67. Added by S.O. 439(E), dt. 20-5-1998.

68. Subs. for Employment of Watch and Ward through Private Security Services or directly by the Employer in all Public Sector Enterprises by S.O. 2232(E), dt. 18-9-2008.

69. Added by S.O. 1573(E), dt. 3-11-2005.

70. Author's Note: Only such of the additions/amendments as could be found have been included with their own serial number. For other and remaining amendments reader must refer to the relevant State Gaz. and local publications. Sometimes the serial numbers are not given or are repeated or are in inconsistent sequence. See also at the end the notifications exempting/excepting application.

71. Vide A.P. Gaz., dt. 3-3-1960, Pt. I, p. 665.

72. Vide A.P. Gaz., dt. 17-1-1963, Pt. I, p. 203 and A.P. Gaz. dt. 16-9-1971, Pt. I, p. 789.

73. Vide A.P. Gaz., dt. 15-7-1965, Pt. I, p. 1412.

74. Vide A.P. Gaz., dt. 14-12-1967, Pt. I, p. 2119.

75. Vide A.P. Gaz., dt. 7-11-1968, Pt. I, p. 2036.

76. Vide A.P. Gaz., dt. 16-4-1970, Pt. I, p. 441.

77. Added by G.O.Ms. No. 1949, Home (Lab-II), dt. 29-12-1970, published in A.P. Gaz., dt. 18-1-1971, Pt. I, p. 93.

78. Vide A.P. Gaz., dt. 17-2-1971, Pt. I, p. 131.

79. Added by G.O.Ms. No. 636, Home (Lab-II), dt. 6-4-1971, published in A.P. Gaz., dt. 24-6-1971, Pt. I, p. 371.

80. Vide A.P. Gaz., dt. 29-7-1971, Pt. I, p. 632.

81. Vide A.P. Gaz., dt. 29-9-1971, Pt. I, p. 608.

82. Vide A.P. Gaz., dt. 21-9-1972, Pt. I, p. 939.

83. Added by G.O.Ms. No. 448, Employment and Social Welfare (Lab-II), dt. 19-6-1974 published in A.P. Gaz., 1974, Pt. I, p. 1178.

84. Added by G.O.Ms. No. 68, Employment and Social Welfare (T), dt. 27-1-1976, published in A.P. Gaz., dt. 19-2-1976, Pt. I, p. 166.

85. Added by G.O.Ms. No. 381, Employment and Social Welfare (T), dt. 17-4-1976 published in A.P. Gaz., 1976, Pt. I, p. 402.

86. Added by G.O.Ms. No. 284 Lab, Employment and Technical Education (Lab-II), dt. 9-5-1979 published in A.P. Govt. Gaz., dt. 28-2-1980, Pt. I, p. 273.

87. Vide A.P. Gaz., Extra., dt. 16-2-1983, Pt. I, p. 1.

88. Vide A.P. Gaz., dt. 30-10-1980, Pt. I, p. 1231.

89. Vide A.P. Gaz., dt. 7-1-1982, Pt. I, p. 10.

90. Vide Assam Gaz., dt. 12-6-1957, Pt. II-A, p. 1827.

91. Vide Assam Gaz., dt. 23-3-1966, Pt. II-A, p. 623.

92. Added by Noti. No. GLR 345/75/6, dt. 29-11-1975, published in Assam Gaz., dt. 17-12-1975, Pt. II-A, p. 2805.

93. Added by Noti. No. GLR 730/75/6, dt. 9-8-1976, published in Assam Gaz., dt. 2-2-1977, Pt. II-A, p. 430.

94. Added by Noti. No. GLR 339/75/25, dt. 2-12-1977, published in Assam Gaz., dt. 7-12-1977, Pt. II-A, p. 2961.

95. Added by Noti. No. GLR 293/76/3, dt. 18-12-1976, published in Assam Gaz., dt. 5-1-1977, Pt. II-A, p. 32.

96. Vide Assam Gaz., dt. 26-8-1981, Pt. II-A, p. 1183.

97. Vide Assam Gaz., dt. 31-8-1983, Pt. II-A, p. 1235.

98. Added by Bihar Govt. Noti. No. II/W3-108/57(A)-L-11576, dt. 22-6-1957.

99. Added by Bihar Govt. Noti. No. VI/W3-1057/57-L-17688, dt. 28-9-1957.

100. Subs. by Noti. No. VI/W3-1090/61-L & E-9011, dt. 6-12-1961 (partially modifying Noti. dt. 25-5-1959) published in Bihar Gaz., dt. 27-12-1961 Pt. II, p. 2393.

101. Added by Bihar Govt. Noti. No. VI/W3-1021/60-L-8378, dt. 19-12-1960.

102. See Bihar Govt. Gaz., dt. 4-1-1961.

103. See Bihar Govt. Gaz., dt. 29-4-1964.

104. Added by Noti. No. VI/W3-1033/66-L & E-13102, dt. 21-11-1966, published in Bihar Gaz., dt. 14-12-1986, p. 3597.

105. Added by S.O. 288, dt. 16-2-1971, published in Bihar Gaz., Extra., dt. 16-3-1971.

106. See Bihar Gaz., dt. 22-3-1971.

107. Added by S.O. 670, dt. 3-5-1973, published in Bihar Gaz., Extra., dt. 12-3-1973.

108. Substituted by S.O. 1408, dt. 25-11-1978, published in Bihar Gaz., Extra., dt. 25-11-1978.

109. Added by S.O. 88, dt. 6-2-1974, published in Bihar Gaz., Extra., dt. 6-2-1974, p. 5.

110. Added by S.O. 1441, dt. 11-9-1974 (12-6-1974), published in Bihar Gaz., Extra., dt. 11-12-1974, p. 26.

111. Added by S.O. 1421, dt. 11-9-1974 (17-7-1974), published in Bihar Gaz., Extra., dt. 11-12-1974, p. 11.

112. Added by S.O. 1590, dt. 15-10-1976.

113. Added by S.O. 1588, dt. 15-10-1976.

114. Added by S.O. 1512, dt. 18-9-1976.

115. Added by S.O. 1590, dt. 15-10-1976.

116. Added by S.O. 125, dt. 15-1-1977.

117. Added by S.O. 1463, dt. 29-9-1981.

118. Added by S.O. 1659, dt. 7-11-1981.

119. Added by S.O. 1663, dt. 7-11-1981.

120. Added by S.O. 781, dt. 5-5-1982.

121. Added by S.O. 9, dt. 10-1-1983.

122. Vide Chand. Admn. Gaz., Extra., dt. 4-8-1973, p. 219.

123. Vide Chand. Admn. Gaz., Extra., dt. 14-2-1975, p. 33

124. Vide Chand. Admn. Gaz., Extra., dt. 2-1-1976, p. 1.

125. Vide Chand. Admn. Gaz., Extra., dt. 17-2-1977, p. 77.

126. Vide Chand. Admn. Gaz., Extra., dt. 6-10-1978, p. 447.

127. Vide Chand. Admn. Gaz., Extra., dt. 29-5-1979, p. 247.

128. Vide Delhi Gaz., dt. 13-4-1967, Pt. IV, p. 146.

129. Added by Noti. No. F. 12(93)MW/72/LC, dt. 27-12-1972, published in Delhi Gaz., dt. 11-1-1973, Pt. IV, p. 7.

130. Added by Noti. No. F. 12 (99) MW/73/LC, dt. 7-9-1974, published in Delhi Gaz., Extra., No. 142, dt. 9-9-1974, Pt. IV, p. 455.

131. Added by Noti. No. F. 12 (102) MW/73-LC, dt. 15-5-1974, published in Delhi Gaz., dt. 30-5-1974, Pt. IV, p. 346.

132. Added by Noti. No. F. 12 (104)/MW/73-LC, dt. 16-8-1974, published in Delhi Gaz., dt. 29-8-1974, Pt. IV, p. 562.

133. Vide Delhi Gaz., Extra., dt. 8-4-1977, p. 223.

134. Vide Delhi Gaz., Extra., dt. 6-6-1977, p. 329.

135. Vide Delhi Gaz., Extra., dt. 22-9-1980, Pt. IV, p. 681.

136. Added by Noti. No. F. 12 (165) 180-MW/L, dt. 18-5-1983, published in Delhi Gaz., Extra., No. 83, dt. 18-5-1983, Pt. IV.

137. Added by Noti. No. 1/313/-Lab/1269, dt. 28-2-1975, published in Goa, Daman & Diu Gaz., Extra., dt. 29-3-1975, Series 1, No. 52, pp. 763-78.

138. Added by Noti. No. KH-SH-556(A) MWA/1063/44928-T, dt. 7-7-1964, published in Guj. Govt. Gaz., dt. 16-7-1964, Pt. I-L, p. 2245.

139. Added by Noti. No. KH-SH-294/MWA/1665/18136-T, dt. 27-3-1967, published in Guj. Govt. Gaz., dt. 6-4-1967, Pt. I-L, p. 913.

140. Added w.e.f. 1-7-1965 by Noti. No. KH-SH-567-(A) MWA/1063/41078-T, dt. 23-6-1965, published in Guj. Govt. Gaz., dt. 1-7-1965, Pt. I-L, p. 1766.

141. Added w.e.f. 1-11-1965 by Noti. No. KH-SH-1242(A) MWA/1064/46684-T, dt. 15-10-1965 published in Guj. Govt. Gaz., dt. 21-10-1965, p. 2663.

142. Vide Guj. Gaz., dt. 23-7-1964, Pt. I-L, p. 2272.

143. Added by Noti. No. KH-SH-292-(A) MWA/1667/1036-T, dt. 0-4-1969, published in Guj. Govt. Gaz. dt. 17-4-1969, Pt. I-L, p. 1920.

144. Added w.e.f. 15-12-1970 by Noti. No. KH/SH/2317(A) MWA/1667/90668-T, dt. 8-12-1970, published in Guj. Govt. Gaz., dt. 17-12-1970, Pt. I-L, p. 3646.

145. Added by Noti. No. KH-SH-257/MWA 1872/123326-T, dt. 2-3-1973, published in Guj. Govt. Gaz., dt. 8-3-1973, Pt. I-L, p. 933.

146. Added w.e.f. 1-5-1978 by Noti. No. KH-L-403/MWA 1077/31067-T(A), dt. 24-4-1978, published in Guj. Govt. Gaz., dt. 11-5-1978, Pt. I-L, pp. 2274-2276.

147. Vide Guj. Gaz., dt. 15-8-1974, Pt. I-L, p. 2748.

148. Vide Guj. Gaz., dt. 10-6-1970, Pt. I-L, p. 1419.

149. Added w.e.f. 1-6-1977 by Noti. No. KH-SH-459/MWA 1076/3106-T, dt. 26-5-1977, published in Guj. Govt. Gaz., dt. 2-6-1977, Pt. I-L, p. 2511.

150. Added w.e.f. 1-5-1978 by Noti. No. KH-L-429/MWA 1077/22889-T(A), dt. 28-4-1978, published in Guj. Govt. Gaz., dt. 2-6-1977, pt. 1-L.

151. Added by Noti. No. KH-L-66 MWA 1077/22889-T, dt. 25.1.1979, published in Guj. Govt. Gaz., dt. 10-2-1979, p. 24.

152. Added w.e.f. 16-8-1980 by Noti. No. KH/L-27 MWA 1079/450-T, dt. 14-8-1980, published in Guj. Govt. Gaz., Extra., No. 117, dt. 14-8-1970, Pt. I-L, p. 292.

153. Vide Guj. Gaz., dt. 23-4-1981, Pt. I-L, p. 3553.

154. Vide Guj. Gaz., dt. 13-8-1981, Pt, I-L, p. 16547.

155. Added w.e.f. 15-6-1982 by Noti. No. KH-R-382 MWA 1075/9490-Gh., dt. 14-6-1982, published in Guj. Govt. Gaz., Extra., No. 51, dt. 14-6-1952, Pt. I-L, p. 178.

156. Added w.e.f. 1-7-1982 by Noti. No. KH-R-419/MWA-1078-38299-Gh., dt. 30-6-1982, published in Guj. Govt. Gaz., Extra., No. 55, dt. 30-6-1982, Pt. I-L, p. 188.

157. Vide Guj. Gaz., dt. 26-5-1983, Pt. I-L, p. 866.

158. Vide Guj. Gaz., dt. 23-6-1983, Pt. I-L, p. 1024.

159. Added w.e.f. 1-1-1984 by Noti. No. KH-R-821/MWA-1083-1603-M-2, dt. 28-9-1984 published in Guj. Govt. Gaz., Extra., No. 90, dt. 29-9-1984, Pt. I-L, p. 90.

160. Added by S.O. 84/C.A./11/48/S. 27/68 dt. 5-7-1968, published in Haryana Govt. Gaz., dt. 16-7-1968, Pt. III, p. 339.

161. Vide Haryana Gaz., dt. 20-5-1969, Pt. III (Legislative Supplement), p. 271.

162. Vide Haryana Gaz., dt. 13-1-1970, Pt. III Legislative Supplement) p. 29.

163. Vide Haryana Gaz., dt. 4-8-1970, Pt. III (Legislative Supplement) p. 807.

164. Added by S.O. 118/C.A. 11/48/S 27/72, dt. 21-7-1972, published in Haryana Govt. Gaz., dt. 25-7-1972, Pt. III, p. 831.

165. Added by S.O. 98/C.A. 11/48/S 27/72, dt. 23-6-1972, published in Haryana Govt. Gaz., dt. 27-6-1972, Pt. III, p. 681.

166. Added by S.O. 149/C.A. 11/48/S 27/72, dt. 25-8-1972, published in Haryana Govt. Gaz., dt. 29-8-1972, Pt III, p. 967.

167. Vide Haryana Gaz., dt. 5-7-1974, Pt. III (Legislative Supplement), p. 167.

168. Added by S.O. 188/C.A. 11/48/S 27/Amd/74, dt. 8-11-1974, published in Haryana Govt. Gaz., dt. 12-11-1974, Pt. III, p. 1341.

169. Added by S.O. 79/C.A. 11/48/S-27177, dt. 1-7-1977, published in Haryana Govt. Gaz., dt. 5-7-1977, Pt. III, p. 585.

170. Vide Haryana Gaz., Extra., dt. 26-8-1982, p. 1358.

171. Vide Himachal Pradesh Gaz., dt. 12-2-1972, Pt. 3, p. 142.

172. Added by Noti. No. S.O. 7, dt. 25-4-2015.

173. Vide Mysore Gaz., dt. 22-6-1967, Pt. IV, S. 2-C (ii), p. 2630.

174. Vide Mysore Gaz., dt. 17-8-1967, Pt. IV, S. 2-C (ii), p. 3543.

175. Added by S.O. 1851, dt. 23-8-1968 published in Mysore Govt. Gaz., dt. 12-9-1968, Pt. IV, S. 2-C(ii), p. 4154.

176. Subs. by Noti. No. SWL/50/LMW/85, dt. 14-3-1986 published in Karnataka Gaz., Extra., No. 215, dt. 20-3-1986, Pt. IV-2c(ii).

177. Added by S.O. 2416, dt. 18-3-1974, published in Karnataka Gaz., dt. 5-12-1974, Pt. IV, S. 2-C(ii), p. 4622.

178. Added by S.O. 1250, dt. 20/22-5-1975, published in Karnataka Gaz., Extra., No. 1380, dt. 24-12-1975, Pt. IV, S. 2-C(ii).

179. Both these entries (with F.N. Nos. 18 & 19) have been numbered as 32, vide 48 FJR (Statutes section) 120.

180. Added by S.O. 2809, dt. 25-8-1975, published in Karnataka Gaz., Extra., No. 2793, dt. 28-8-1975, Pt. IV, S. 2-C(ii).

181. Added by S.O. 3948, dt. 27-12-1975, published in Karnataka Gaz. Extra., No. 4724, dt. 29-12-1975, Pt. IV, S. 2-C(ii).

182. Added by Noti. No. SWL 18 LMW 75, dt. 7-5-1976, published in Karnataka Gaz., Extra., No. 2402, Pt. IV, S. 2-C(ii).

183. Added by Noti. No. SLW 88 LMW 75, dt. 27-7-1976, published in Karnataka Gaz., Extra., No. 3634, Pt. IV, S. 2-C(ii), dt. 29-7-1976.

184. Added by Noti. No. SWLN 90 LMW 75, dt. 27-7-1976, published in Karnataka Gaz., Extra., No. 3634, Pt. IV, S. 2-C(ii) dt. 30-7-1976.

185. Added by Noti. No. SWL 99 LMW 75, dt. 29-7-1976, published in Karnataka Gaz., Extra., No. 3666, Pt. IV, S. 2-C(ii), dt. 30-7-1976.

186. Entries 40 to 43 added by Noti. No. SWL 45 LMW 76(i), (ii), (iii) and (iv), dt. 18-5-1978, published in Karnataka Gaz., Extra., No. 837 to 840, dt. 25-51973, Pt. IV, S. 2-C(ii).

187. Subs. by Noti. No. SWL 255 LMW 82, dt. Oct. 3, 1985.

188. Added by Noti. No. SWL 119 LMW, dt. 31-3-1977.

189. Added by Noti. No. SWL 40 LMW 76, dt. 28-4-1977.

190. Added by Noti. No. SWL 247 LLE 78, dt. 18-10-1978, published in Karnataka Gaz., dt. 2-11-1978, Pt. IV, S. 2-C(ii), p. 2868.

191. Added by Noti. No. SWL 65 LMW 82, dt. 8-3-1985, published in Karnataka Govt. Gaz., Extra., No. 119, dt. 12-3-1985, Pt. IV, S. 2-C(ii).

192. Added by Noti. No. SWL 22 LMW 82, dt. 20-8-1986, published in Karnataka Govt. Gaz., Extra., No. 650, dt. 26-8-1986, Pt. IV, S. 2-C(ii).

193. Vide Travancore-Cochin Gaz., dt. 23-12-1952, Pt. I, p. 1414.

194. Added by Noti. No. L1-3946/55/DD, dt. 7-9-1956, published in Travancore-Cochin Gaz., dt. 18-9-1956, Pt. I, p. 1012.

195. Added by No. L1-15302/50/DD(1), dt. 26-9-1951 published in Pt. I of Travancore-Cochin Gaz., dt. 2-10-1951 and its applicability extended to Malabar District by Noti. No. L1-29389/56/L & LAD, dt. 22-5-1957 published in Kerala Gaz., dt. 28-5-1957, Pt. I, p. 1172.

196. Vide Kerala Gaz., dt. 10-12-1957, Pt. I, p. 2707.

197. Added by Noti. No. 10422/L1/61/HLD(1), dt. 18-12-1961, published in Kerala Gaz., dt. 26-12-1961 Pt. I, p. 2864.

198. Added by Noti. No. 19598/LI/61/HLD, dt. 9-3-1962, published in Kerala Gaz., dt. 20-3-1962, Pt. I, p. 710.

199. Added by Noti. No. 40284/H1/63/HLD, dt. 28-5-1964 published in Kerala Gaz., No. 25, dt. 23-6-1964, Pt. I.

200. Added by Noti. No. 30726/HI/65/HLD, dt. 13-3-1966 published in Kerala Gaz., dt. 29-3-1966, Pt. I, p. 160.

201. Kerala Gaz., dt. 9-9-1969, Pt. I, p. 413.

202. As amended by Noti. No. 36013/A1/70/Labour, dt. 10-1-1972, published in Kerala Gaz., dt. 18-1-1972, Pt. I, p. 28.

203. Vide Kerala Gaz., dt. 31-8-1971, Pt. I, p. 444.

204. Vide Kerala Gaz., No. 27, dt. 15-7-1975, Pt. I, S. IV, p. 882.

205. Ibid., p. 882, No. 28.

206. Added by G.O. (Rt.) No. 1991/78/L&H, dt. 28-12-1978, published in Kerala Gaz., No. 6, dt. 6-2-1979, Pt. I, S. IV.

207. Vide Kerala Gaz., Extra., No. 229, dt. 1-4 1978, p. 1.

208. Added by Noti. No. 566/79/L & H, dt. 20-4-1979, published in Kerala Gaz., No. 21, dt. 22-5-1979, Pt. I, S. IV.

209. Vide Kerala Gaz., No. 13, dt. 25-3-1980, Pt. I, S. IV, p. 382.

210. Added by G.O. (Rt.) No. 887/83/LBR, dt. 23-7-1983, published in Kerala Gaz., Extra., No. 787, dt. 25-7-1983.

211. Added by G.O. Ms. No. 68/97/LBR, dt. 18-7-1997, published in Kerala Govt. Gaz. Extra., No. 1001, dt. 26-7-1997.

212. Vide M.P. Gaz., dt. 26-8-1960, Pt. I, p. 1377.

213. Added by Noti. No. 579-9510-XVI, dt. 2-2-1965, published in M.P. Gaz., dt. 30-4-1965, Pt. I, p. 699.

214. Vide M.P. Gaz., dt. 15-11-1968, Pt. I, p. 1814.

215. Vide M.P. Gaz., dt. 25-7-1969, Pt. I, p. 1482.

216. Added by Noti. No. 562-13836-XVI, dt. 12-2-1974, published in M.P. Gaz., dt. 15-2-1974, Pt. I, p. 294.

217. Vide M.P. Gaz., dt. 15-4-1977, Pt. I, p. 492.

218. Vide M.P. Gaz., dt. 22-4-1977, Pt. I, p. 522.

219. Added by Noti. No. 2240-1276-84-XVI-A, dt. 17-4-1984, published in M.P. Govt. Gaz., dt. 25-5-1984, Pt. 1, p. 476.

220. Vide Mah. Gaz., dt. 1-10-1962, Pt. I-L, p. 4162.

221. Vide Mah. Gaz., dt. 16-4-1964, Pt, I-L, p. 1413.

222. Vide Mah. Gaz., dt. 29-10-1964, Pt. I-L, p. 3755.

223. Vide Mah. Gaz., Extra., dt. 15-10-1965, Pt. I-L, p. 3702.

224. Vide Mah. Gaz., dt. 3-11-1966, Pt. I-L, p. 3629.

225. Added by Noti. No. MWA/5267/116710-Lab III, dt. 1-6-1968, published in Mah. Govt. Gaz., dt. 13-6-1968, Pt. I-L, p. 2245.

226. Vide Mah. Gaz., dt. 12-9-1968, Pt. I-L, p. 3385.

227. Vide Mah. Gaz., dt. 13-2-1969, Pt. I-L, p. 988.

228. Vide Mah. Gaz., dt. 20-3-1969, Pt. I-L, p. 1588.

229. Added by Noti. No. MWA 5269/14495-Lab-III, dt. 15-12-1969, published in Mah. Govt. Gaz., dt. 8-1-1970, Pt. I-L, p. 264.

230. Vide Mah. Gaz., dt. 6-4-1972, Pt. I-L, p. 2349.

231. Vide Mah. Gaz., dt. 22-6-1972, Pt. I-L, p. 4037.

232. Vide Mah. Gaz., dt. 13-7-1972, Pt. I-L, p. 4590.

233. Vide Mah. Gaz., dt. 29-3-1973, Pt. I-L, p. 2726.

234. Vide Mah. Gaz., dt. 29-3-1973, Pt. I-L, p. 2727.

235. Vide Mah. Gaz., dt. 16-11-1972, Pt. I-L, p. 7255.

236. Vide Mah. Gaz., dt. 29-3-1973, Pt. I-L, p. 2727.

237. Vide Mah. Gaz., dt. 5-7-1973, Pt. I-L, p. 5718.

238. Vide Mah. Gaz., dt. 1-11-1973, Pt. I-L, p. 9340.

239. Vide Mah. Gaz., dt. 5-2-1975, Pt. I-L, p. 101.

240. Vide Mah. Gaz., dt. 15-8-1976, Pt. I-L, p. 3928.

241. Vide Mah. Gaz., dt. 12-8-1976, Pt. I-L, p. 4111.

242. Added by Noti. No. MWA 4274/996/Lab 7, dt. 11-1-1977, published in Mah. Govt. Gaz., dt. 3-2-1977, Pt. I-L, p. 1095.

243. Added by Noti. No. MWA 5276 (621) Lab 7, dt. 30-3-1977, published in Mah. Govt. Gaz., Extra., dt. 30-3-1977, p. 132.

244. Added by Noti. No. 3876/1189/Lab 7, dt. 30-3-1977, published in Mah. Govt. Gaz., dt. 21-4-1977, Pt. I-L p. 2983.

245. Added by Noti. No. 3876/1189/Lab 7, dt. 30-3-1977, published in Mah. Govt. Gaz., dt. 21-4-1977, Pt. I-L p. 2983.

246. Added by Noti. No. MWA 2370/948/Lab 7, dt. 22-8-1977, published in Mah. Govt. Gaz., Extra., dt. 27-8-1977, Pt. I-L, p. 281.

247. Added by Noti. No. MWA/6275/896/Lab 7, dt. 1-12-1977, published in Mah. Govt. Gaz., Extra., dt. 1-2-1977, Pt. I-L, p. 342.

248. Vide Mah. Gaz., dt. 31-1-1980, Pt. I-L, p. 670.

249. Added by Noti. No. MWA 5681/4460/Lab 7, dt. 22-3-1982, published in Mah. Govt. Gaz., Extra., No. 30, dt. 22-3-1982, p. 83.

250. Added by Noti. No. MWA 1581/3059-Lab 7, dt. 27-5-1982, published in Mah. Govt. Gaz., Extra., No. 51, dt. 27-5-1982, Pt. I-L, p. 139.

251. Added by Noti. No. MWA 5680/CR-2932/Lab 7, dt. 11-2-1985, published in Mah. Govt. Gaz., Extra., No. 20, dt. 11-2-1985, Pt. I-L, p. 69.

252. Added by Noti. No. MWA 5281/10041 (CR-4537) Lab 7, dt. 11-2-1985, published in Mah. Govt. Gaz., Extra., No. 21, dt. 11-2-1985, Pt. I-L, p. 70.

253. Added by Noti. MWA 1085/6127-Lab 7, dt. 26-8-1986, published in Mah. Govt. Gaz., Extra., dt. 26-8-1986, Pt. I-L p. 182.

254. Added by Noti. No. MWA 1085/6398/Lab 7, dt. 26-6-1986, published in Mah. Govt. Gaz., Extra., No. 54, dt. 26-6-1986, Pt. I-L, p. 124.

255. Added by Noti. No. MWA-1085/6398(A)/Lab 7, dt. 27-6-1986, published in Mah. Govt. Gaz., Extra., No. 55, dt. 27-6-1986, Pt. I-L, p. 125.

256. Added by Noti. No. MWA 5281/3065/Lab 7, dt. 24-7-1986, published in Mah. Govt. Gaz., No. 63, dt. 24-7-1986, Pt. I-L, p. 147.

257. Added by Noti. No. MWA-4584/5903/Lab 7, dt. 6-7-1988, published in Mah. Govt. Gaz., dt. 13-10-1988, Pt. I-L, p. 2064.

258. Added by Noti. No. MWA 6989/6616/Lab 7, dt. 29-8-1988, published in Mah. Govt. Gaz., Extra., No. 97, dt. 29-8-1988, Pt. I-L, p. 334.

259. Added by Noti. No. MWA 1085/6291/Lab 7, dt. 16-11-1988, published in Mah. Govt. Gaz., dt. 15-12-1988, Pt. I-L, p. 2848.

260. Added by Noti. No. MWA. 1014/383/C.R. 96/Lab. 7, dt. 24-2-2015.

261. Vide Manipur Gaz., Extra., dt. 6-11-1979, p. 1.

262. Vide Meghalaya Gaz., dt. 27-5-1982, p. 183.

263. Vide Orissa Gaz., dt. 30-1-1976, Pt. III, p. 58.

264. Added by S.R.O 560/76, dt. 19-5-1976, published in Orissa Gaz., Extra., No. 865, dt. 25-5-1976.

265. Vide Orissa Gaz., Extra., dt. 5-1-1982, p. 1.

266. Added by S.R.O. 227/82, dt. 30-3-1982, published in Orissa Govt. Gaz., Extra., No. 415, dt. 31-3-1982.

267. Added by G.O.Ms. No. 170/76-Lab, dt. 9-9-1976.

268. Added by G.O.Ms. No. 141/78-Lab, dt. 14-9-1978.

269. Added by Noti No. 11531-LP-52/19940, dt. 24-11-1952.

270. Vide Punjab Gaz., dt. 10-2-1956, Pt. I, p. 191.

271. Vide Punjab Gaz., dt. 27-3-1959, Pt. I, p. 631.

272. Added by Noti. No. 8778-4 Lab (11)-61/2754, dt. 17-8-1961 published in Punjab Govt. Gaz., dt. 25-8-1961, Pt. I, p. 2742.

273. Added by G.S.R. 279/CA/11/48/S 27/And/62, dt. 27-11-1962, published in Punjab Govt. Gaz., dt. 7-12-1962, Pt. III, p. 881.

274. Ibid., p. 883.

275. Added by S.O. 289/CA/11/48/S-27/64, dt. 28-7-1964, published in Punjab Govt. Gaz., dt. 7-8-1964, Pt. III, p. 853.

276. Vide S.O. 240-12-CA/11/48/S-27/63, dt. 31-5-1963, published in Punjab Govt. Gaz., dt. 7-6-1963, Pt. III, p. 465.

277. Vide Punjab Gaz., dt. 1-10-1965, Pt. III (Legislative Supplement), p. 1105.

278. Vide Punjab Gaz., dt. 22-10-1965, Pt. III (Legislative Supplement), p. 1177.

279. Vide Punjab Gaz., dt. 24-12-1965, Pt. III (Legislative Supplement), p. 1329.

280. Added by S.O. 129(a)/C.A./11/48/S.27/66, dt. 22-4-1966, published in Punjab Govt. Gaz., dt. 6-5-1966, Pt. III, p. 378 (b).

281. Added by S.O. 70 C.A. 11/48/S.27/67, dt. 3-10-1967, published in Punjab Govt. Gaz., dt. 6-10-1967, Pt. III, p. 391.

282. Added by S.O. 80/C.A./11/48/S-27/67, dt. 31-10-1967, published in Punjab Govt. Gaz., dt. 3-11-1967, Pt. III, p. 465.

283. Added by S.O. 102/CA XI/48/S-27/68, dt. 23-7-1968, published in Punjab Govt. Gaz., Extra., dt. 3-8-1968, Pt. III, p. 319.

284. Added by S.O. 98/C.A. 11/48/S-27/68, dt. 23-7-1968, published in Punjab Govt. Gaz., dt. 2-8-1968, Pt. III, p. 315.

285. Added by S.O. 129/C.A. 11/48/S-27/68, dt. 15-10-1968, published in Punjab Govt. Gaz., dt. 18-10-1968, p. 401.

286. Vide Punjab Gaz., dt. 16-7-1971, Pt. III, p. 189.

287. Added by S.O. 48/C.A.11/48/S-27/76 dt. 5-10-1976, published in Punjab Govt. Gaz., Extra., dt. Oct. 6, 1976, Pt. III, p. 635 as corrected by Corrigendum dt. 7-11-1977, published in Punjab Govt. Gaz., Extra., dt. 7-11-1977, Pt. III, p. 689.

288. Added by S.O. 69/C.A.11/48/S.27/77, dt. 7-11-1977, published in ibid., p. 687.

289. Added by S.O. 15/CA 11/48/S-27/78, dt. 5-4-1978, published in Punjab Govt. Gaz., Extra., dt. 5-4-1978, Pt. III, p. 175.

290. Vide Punjab Gaz., Extra., dt. 23-9-1980, p. 383.

291. Vide Punjab Gaz., Extra., dt. 28-8-1981, p. 403.

292. Added by S.O. 56/C.A. 11/48/S.27/83, dt. 16-9-1983, published in Punjab Govt. Gaz. No. 38, dt. 23-9-1993, Pt. III, p. 449.

293. Vide Rajasthan Gaz., dt. 16-11-1961. Pt. 3-Kha, p. 71.

294. Vide Rajasthan Gaz., Extra., dt. 14-10-1965, Pt. 4 (Ga), p. 410 (7).

295. Vide Rajasthan Gaz., Extra., dt. 12-10-1965, Pt. 4 (Ga), p. 410.

296. Added by S.O. 51, dt. 25-3-1969, published in Rajasthan Gaz., Extra., dt. 25-3-1969, Pt. IV (Gha)(II).

297. Vide Rajasthan Gaz., Extra., dt. 12-2-1970, Pt. 4 (Ga)(I), p. 309.

298. Added by S.O. 379(78), dt. 9.3.1973 published in Raj. Gaz., dt. April 15, 1973, Pt. 4(Gha), p. 269(115).

299. Vide Fort St. George Gaz., dt. 2-12-1959, Pt. I, p. 1759.

300. G.O.Ms. No. 660 Industries, Labour and Co-operation (Labour), dt. 5-2-1964 published in Fort St. George Gaz., dt. 26-2-1964, Pt. II, Sec. I, p. 342.

301. Vide Fort St. George Gaz., dt. 5-8-1964, Pt. II, S. 1, p. 1393.

302. Vide Fort St. George Gaz., dt. 20-10-1965, Pt. II, S. 1, p. 2046.

303. Vide Fort St. George Gaz., dt. 1-12-1965, Pt. II, S. 1, p. 2353.

304. Vide Fort St. George Gaz., dt. 14-6-1967, Pt. II, S. 1, p. 1123.

305. Vide Fort St. George Gaz., dt. 17-1-1968, Pt. II, S. 1, p. 89.

306. Vide T.N. Gaz., dt. 1-9-1971, Pt. II, S. 1, p. 800.

307. Added by G.O.Ms. No. 1314, Labour and Employment, dt. 25-10-1972 published in T.N. Govt. Gaz., dt. 22-11-1972, Pt. II, Sec. 1, p. 961.

308. Added by G.O.Ms. No. 201, Labour and Employment, dt. 25-3-1974 published in T.N. Govt. Gaz., dt. 17-4-1974, Pt. II, S. 2, p. 216.

309. Added by G.O.Ms. No. 57, Labour and Employment, dt. 27-1-1975, published in T.N. Govt. Gaz., dt. 12-2-1975, Pt. II, S. 2, p. 68.

310. Added by G.O.Ms. No. 655, Labour & Employment, dt. 14-7-1976, published in T.N. Govt. Gaz., dt. 4-8-1976, Pt. II, S. 2, p. 451.

311. Added by G.O.Ms. No. 1107, Labour and Employment, dt. 28-12-1976, published in T.N. Govt. Gaz., dt. 12-1-1977, Pt. II, S. 2, p. 24.

312. Added by G.O.Ms. No. 356, Labour and Employment, dt. 5-5-1977, published in T.N. Govt. Gaz., dt. 8-6-1977, Pt. II, S. 2, p. 320.

313. Added by G.O.R. No. 566, dt. 4-8-1977, published in T.N. Govt. Gaz., dt. 31-8-1977, Pt. II, S. 2, p. 483.

314. Added by G.O.Ms. No. 1484, Labour and Employment (No. II(2)/LE/6767/78), dt. 25-11-1978, published in T.N. Govt. Gaz., dt. 20-12-1978, Pt. II, S. 2, p. 709 and amended by G.O.Ms. No. 997, Labour, dt. 8-5-1984, published in T.N. Govt. Gaz., dt. 6-6-1984, Pt. II, S. 2, p. 492.

315. Added by G.O.Ms. No. 1561, Labour and Employment (No. II(2)/LE/6911/78), dt. 8-12-1978, published in T.N. Govt. Gaz., dt. 27-12-1978, Pt. II, S. 2, p. 726.

316. Added by G.O.Ms. No. 1376, Labour and Employment, dt. 22-8-1979, published in T.N. Govt. Gaz., dt. 12-9-1979, Pt. II, S. 2, p. 522.

317. Added by G.O.Ms. No. 1443, Labour and Employment, dt. 21-6-1983, published in T.N. Govt. Gaz., dt. 1-7-1983, Pt. II, S. 2, p. 555.

318. Added by G.O.Ms. No. 227, Labour, dt. 21-1-1984, published in T.N. Govt. Gaz., dt. 8-2-1984, Pt. II, S. 2, p. 155.

319. Added by G.O.Ms. No. 1537, Labour, dt. 26-7-1985, published in T.N. Govt. Gaz., dt. 28-8-1985, Pt. II, S. 2, p. 665.

320. Added by G.O.Ms. No. 2545, Labour, dt. 25-1-1986, published in T.N. Govt. Gaz., dt. 24-12-1986, Pt. II, S. 2, p. 933.

321. Added by G.O.Ms. No. 2546, Labour, dt. 25-11-1986, published in ibid.

322. Added by G.O.Ms. No. 2672, dt. 17-12-1986, published in T.N. Govt. Gaz., dt. 28-1-1987, Pt. II, S. 2, p. 56.

323. Added by G.O.Ms. No. 8, Labour, dt. 5-1-1987, published in T.N. Govt. Gaz., dt. 4-2-1987, Pt. II, S. 2, p. 77.

324. Added by G.O.Ms. No. 90, Labour, dt. 19-1-1987, published in ibid.

325. Added by G.O.Ms. No. 508, Labour, dt. 12-3-1987, published in T.N. Govt. Gaz., dt. 8-4-1987, Pt. II, S. 2, p. 214.

326. Added by G.O.Ms. No. 1300, Labour, dt. 26-6-1987, published in T.N. Govt. Gaz., dt. 15-7-1987, Pt. II, S. 2, p. 508.

327. Added by G.O.Ms. No. 193, Labour, dt. 2-3-1988, published in T.N. Govt. Gaz., dt. 6-4-1988, Pt. II, S. 2, p. 235.

328. Added by G.O.Ms. No. 405, Labour, dt. 15-3-1988, published in ibid.

329. Added by G.O.Ms. No. 407, Labour, dt. 15-3-1988, published in ibid.

330. Added by G.O.Ms. No. 700, Labour, dt. 14-4-1988, published in T.N. Govt. Gaz., dt. 4-5-1988, Pt. II, S. 2, p. 338.

331. Added by G.O.Ms. No. 701, Labour, dt. 14-4-1988, published in ibid.

332. Added by G.O. (2D) No. 38, L&E, dt. 25-7-1996, published in T.N. Govt. Gaz. dt. 4-9-1996, Pt. II, S. 2, p. 592.

333. Vide Tripura Gaz., Extra., dt. 6-10-1980, Pt. I, p. 1.

334. Vide Tripura Gaz., Extra., dt. 17-12-1983, Pt. I, p. 4.

335. Vide U.P. Gaz., dt. 24-8-1963, Pt. I-A, p. 2342.

336. Vide U.P. Gaz., dt. 20-11-1965, Pt. I (Ka), p. 3473.

337. Vide U.P. Gaz., dt. 31-8-1968, Pt. I, p. 3685.

338. Vide U.P. Gaz., dt. 19-10-1968, Pt. I, p. 5405.

339. Added w.e.f. 7-8-1971 by Noti. No. 5687(TD)/XXXVI-5-1042(TD)-71, dt. 9-12-1971, published in U.P. Gaz., dt. 18-12-1971, Pt. I, p. 7124.

340. Added w.e.f. 8-12-1971 by Noti. No. 1182(V)/XXXVI-5-1005 (TD)-70, dt. 26-4-1972, published in U.P. Gaz., dt. 20-5-1972, Pt. I, p. 2725.

341. Added by Noti. No. 2692(V)/XXXVI-5-1017(TD)-69, dt. 6-2-1975, published in U.P. Gaz., dt. 15-2-1975, Pt. 1, p. 431.

342. Added by Noti. No. 1360(V)/XXXVI-5-1020(MW)-74, dt. 9-5-1975, published in U.P. Gaz., dt. 31-5-1975, Pt. I p. 1357.

343. Added w.e.f. January 12, 1976 by Noti No. 261(V)/XXXVI-5-1049(V)-72, dt. 12-1-1976, published in U.P. Gaz., Extra., dt. 12-1-1976.

344. Added by Noti. No. 1013(V)/XXXVI-5-1049(V)-72, dt. 23-4-1976, published in U.P. Gaz., Extra., dt. 23-4-1976.

345. These entries 48 to 63 are indicated in the notice of intention and rates for these have been notified See U.P. Govt. Gaz., 18-8-1983, Pt. 4 (Kha), Ext., p. 2 (No. 317.)

346. Vide U.P. Gaz., Extra., dt. 11-10-2006, Pt. 4, p. 2.

347. Vide Noti. No. 07/2015/425/XXXVI-3-2015-931(M.W.)-06, dt. 6-4-2015.

348. Vide Noti. No. 04/2016/464/XXXVI-03-2016-931(M.W.)-06, dt. 6-4-2016.

349. Added by Noti. No. 5379, dt. 22-11-1961, published in Calcutta Gaz., dt. 7-12-1961, Pt. I, p. 4087.

350. Added by Noti. No. 5468 LW/LW/2W-25/61, dt. 24-11-1961, published in Calcutta Gaz., dt. 7-12-1961, Pt. I, p. 4087.

351. Vide Calcutta Gaz., Extra., dt. 25-2-1966, Pt. I, p. 751.

352. Vide Calcutta Gaz., Extra., dt. 18-6-1982, Pt. I, p. 976.

353. Vide Calcutta Gaz., dt. 20-6-1968, Pt. I, p. 1297.

354. Vide Calcutta Gaz., dt. 4-7-1968, Pt. I, p. 1397.

355. Added by Noti. No. 587-LW/LW/3B-16/69, dt. 11-5-1970, published in Calcutta Gaz., dt. 25-6-1970, Pt. I, p. 1260.

356. Added by Noti. No. 3881-LW/LW/2W-46/73, dt. 20-11-1973, published in Calcutta Gaz., dt. 3-1-1974, Pt. I, p. 204.

357. Added by Noti. No. 7349 LW/LW/2W-7/73, dt. 14-12-1974, published in Calcutta Gaz., dt. 6-3-1975, Pt. I, p. 418.

358. Vide Calcutta Gaz., dt. 14-6-1973, Pt. I, p. 418.

359. Added by Noti. No. 683 LW, dt. 2-5-1975, published in Calcutta Gaz., dt. 17-7-1975, Pt. I, p. 1285.

360. Added by Noti. No. 6457 LW/LW/2W-40/73, dt. 27-8-1975, published in Calcutta Gaz., dt. 30-10-1975, Pt. I, p. 2035.

361. Added by Noti. No. 6414 LW/LW/2W-11/72, dt. 25-8-1975, published in Calcutta Gaz., dt. 23-10-1975, Pt. I, p. 1998.

362. Added by Noti. No. 1113 LW/LW/2W-23/78, dt. 13-7-1978, published in Calcutta Gaz., dt. 25-1-1979, Pt. I, p. 193.

363. Added by Noti. No. 1591/LW/LW/2W-26/78, dt. 21-8-1979, published in Calcutta Gaz., Extra., dt. 31-8-1979, Pt. I, p. 1671.

364. Vide Calcutta Gaz., Extra., dt. 7-9-1979, p. 1970.

365. Vide Calcutta Gaz., Extra., dt. 27-4-1979, Pt. I, p. 915.

366. Vide Calcutta Gaz., Extra., dt. 14-12-1980, Pt. I, p. 261.

367. Vide Calcutta Gaz., Extra., dt. 8-6-1982, Pt. I, p. 894.

368. Noti. No. KH-SH-174-MWA-3168/76180-T, dt. 5-3-1969, published in Guj. Govt. Gaz., dt. 6-3-1969, Pt. I-L, p. 1216.

369. Vide G.O.Ms. No. 1403, Labour, dt. 26-6-1984, published in T.N. Govt. Gaz., dt. 25-7-1984, Pt. II, S. 2, p. 636.

370. Vide G.O.Ms. No. 505, Labour and Employment, dt. 27-5-1978, published in T.N. Govt. Gaz., dt. 14-6-1978, Pt. II, S. 2, pp. 330-31.

371. Vide M.P. Gaz., dt. 15-5-1964, Pt. I, p. 970.

372. Vide M.P. Gaz., dt. 3-6-1966, Pt. I, p. 864.

373. Vide Assam Gaz., dt. 2-2-1977, Pt. II-A, p. 430.

374. Vide Mah. Gaz., dt. 30-10-1980, Pt. I-L, p. 9023.

375. Vide T.N. Gaz., dt. 24-9-1980, Pt. II, S. 2, p. 711.

376. Added by G.O. Ms. No. 37, Labour and Employment (J2), dt. 21-4-1998.

377. Added w.e.f. 12-1-1976 by Noti No. 261(V)/XXXVI-5-1049(V)-72, dt. 12-1-1976, published in U.P. Gaz., Extra., dt. 12-1-1976.