Rajasthan act 020 of 2014 : Factories (Rajasthan Amendment) Act, 2014

Section 1. Short title, extent and commencement

1. Short title, extent and commencement.- (1) This Act may be called the Factories (Rajasthan Amendment) Act, 2014.

(2) It shall extend to the whole of the State of Rajasthan.

(3) It shall come into force on and from the date of its publication in the Official Gazette.

Section 2. Amendment of Section 2, Central Act 63 of 1948

2. Amendment of Section 2, Central Act 63 of 1948.- In Section 2 of the Factories Act, 1948 (Central Act 63 of 1948), in its application to the State of Rajasthan, hereinafter referred to as the principal Act,-

(i) in sub-clause (i) of clause (m), for the existing word "ten", the word "twenty" shall be substituted; and

(ii) in sub-clause (ii) of clause (m), for the existing word "twenty", the word "forty" shall be substituted.

Section 3. Amendment of Section 85, Central Act 63 of 1948

3. Amendment of Section 85, Central Act 63 of 1948.- In clause (i) of sub-section (1) of Section 85 of the principal Act, for the existing words "ten" and "twenty", the words "twenty" and "forty" shall be substituted respectively.

Section 4. Amendment of Section 105, Central Act 63 of 1948

4. Amendment of Section 105, Central Act 63 of 1948.- For the existing sub-section (1) of Section 105 of the principal Act, the following shall be substituted, namely-

"(1) No Court shall take cognizance of any offence under this Act except on complaint by an Inspector with the previous sanction in writing by the State Government.".

Section 5. Insertion of new Section 106-B, Central Act 63 of 1948

5. Insertion of new Section 106-B, Central Act 63 of 1948.- After the existing Section 106-A and before the existing Section 107 of the principal Act, the following shall be inserted, namely-

"106-B. Compounding of offences.- The Inspector 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, and 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.".