Factories (Tamil Nadu Amendment) Act, 2007*
| [Tamil Nadu Act No. 29 of 2007] | [4th October, 2007] |
An Act further to amend the Factories Act, 1948, in its application to the State of Tamil Nadu
Be it enacted by the Legislative Assembly of the State of Tamil Nadu in the Fifty-eighth Year of the Republic of India as follows;-
* Received the assent of the Governor on the 24th September, 2007 and published in the Tamil Nadu Government Gazette, Extraordinary, No. 278, dated October 4, 2007.
1. Short title, extent and commencement.- (1) This Act may be called the Factories (Tamil Nadu Amendment) Act, 2007.
(2) It extends to the whole of the State of Tamil Nadu.
(3) It shall come into force on such date as the State Government may, by notification, appoint.
2. Insertion of new section 7-AA.- After section 7-A of the Factories Act, 1948 (??? Act ??? of 1948), the following section shall be inserted, namely:-
"7-AA. Occupier of Match or Fire Works Factory to insure workers.- (1) The occupier of every factory wherein the manufacture of match or fire works is carried on shall get every worker employed in the factory insured for a sum of not less than fifty thousand rupees and keep the insurance alive so long as the worker is employed in the factory. The payment of premium for such insurance shall be the liability of the occupier.
(2) The occupier shall send to the Chief Inspector a report containing the details of the insurance referred to in sub-section (1) at such intervals with such particulars, in such form and in such manner as may be prescribed by the State Government.
(3) If an occupier fails to comply with the provisions of sub-section (1), the Chief Inspector may, after giving the occupier an opportunity of being heard and after considering the representation, if any, cancel the licence granted under this Act.