| [Madhya Pradesh Act 11 of 1959] | [20th May, 1959] |
An Act further to amend the Minimum Wages Act, 1948, in its application to Madhya Pradesh
Be it enacted by the Madhya Pradesh Legislature in the Tenth Year of the Republic of India as follows:-
1 Received the assent of the President on the 20th May, 1959 and published in the Madhya Pradesh Gazette, dated 12th June, 1959.
1. Short title.-This Act may be called the Minimum Wages (Madhya Pradesh Amendment) Act, 1959.
2. Amendment of Section 2, Central Act XI of 1948.-In clause (e) of Section 2 of the Minimum Wages Act, 1948 (11 of 1948) (hereinafter referred to as the principal Act), 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 Section 18-A and further includes, except in sub-section (3) of Section 26" shall be substituted.
3. Insertion of new Section 18-A in Central Act XI of 1948.-After Section 18 of the Principal Act, 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."