Andhra Pradesh act 018 of 2015 : The Andhra Pradesh (Issuance of Integrated Registration and Furnishing of Combined Returns under Various Labour Laws By certain Establishment) (Amendment) Act, 2015.

(0 Registered No. HSE/49. [Price : Rs. 3.30 Paise] s SoBEEE TasEsn THE ANDHRA PRADESH GAZETTE PART IV-B EXTRAORDINARY PUBLISHED BY AUTHORITY No. 18] HYDERABAD, THURSDAY, OCTOBER 8, 2015. ANDHRA PRADESH ACTS, ORDINANCES AND REGULATIONS Ete., The following Act of the Andhra Pradesh Legislature received the assent of the Governor on the 3™ October, 2015 and the said assent is hereby first published on the 8" October, 2015 in the Andhra Pradesh Gazette for general information:- ACT NO. 18 OF 2015. AN ACT TO AMEND THE ANDHRA PRDESH (ISSUANCE OF INTEGRATED REGISTRATION AND FURNISHING OF COMBINED RETURNS UNDER VARIOUS LABOUR LAWS BY CERTAIN ESTABLISHMENTS) ACT, 2015 Be it enacted by the Legislature of the State of Andhra Pradesh in the Sixty-sixth Year of the Republic of India, as follows: 1. (1) This Act may be called the Andhra Pradesh (Issuance of Integrated Short title and Registration and Furnishing of Combined Returns under Various Labour ~ S°mmencement. Laws by Certain Establishments) (Amendment) Act, 2015; (2) It shall be deemed to have come into force on the 23" April, 2015. A-18 . [1]

2 ANDHRA PRADESH GAZETTE EXTRAORDINARY [PART IV-B slnshefldioln of new 2. In the Andhra Pradesh (Issuance of Integrated Registration and Furnishing cheduie, Act No.10 of 2015. of Combined Returns under various Labour Laws by Certain Establishments) Act, 2015, after the “FIRST SCHEDULE", the following Schedule shall be added, namely,-

OCTOBER 8, 2015 ANDHRA PRADESH GAZETTE EXTRAORDINARY “SECOND SCHEDULE (See sections 2(d) and 4) [Form A [Sec.4(1)], Form B [Sec.4(6)] and Form C [Sec.4(2)]. FORM-A APPLICATION FOR INTEGRATED REGISTRATION OF ESTABLISHMENT UNDER LABOUR LAWS (SECOND SCHEDULE [See Sec. 2 (d) and Sec.4(1)]) REGISTRATION / LICENSE REQUIRED UNDER (Tick the appropriate applicable Acts basing on the parameters furnished below 1. AP SHOPS & ESTABLISHMENTS ACT, 1988 4. CONTRACT LABOUR (R&A) ACT, 1970 --- Principal Employer 5. INTER STATE MIGRANT WORKMEN(RECS) ACT, 1979 --- Principal Employer 2. MOTOR TRANSPORT WORKERS ACT, 1961 6. BUILDING & OTHER CONSTRUCTION WORKERS (RE&CS)ACT, 1996 3. PAYMENT OF GRATUITY ACT Employer Photo *On selecting the Act / Acts applicable, screen with relevant fields specified for the Act/Acts shall be populated to enable the applicant to fill the data. Selection shall be on the following parameters: Parameter Registration Required Under Without Employee or With employees in the Shop or Establishment A.P. Shops & Estts. Act, 1988. If there is a Transport Vehicle for the Establishment employing a Driver or any other Motor Transport Worker Motor Transport Workers Act, 1961 5 or more workers employed through a contractor Contract Labour (R&A) Act, 1970 Inter State 5 or more Other State workers employed through a contractor Migrant Workmen Act, 1979 Building and 10 and above direct or contract employees in Construction Work of the Establishment. In | other case of Residential Construction of an individual, the cost of construction should be above | Construction Rs.10 Lacs. Workers (R.E. & C.S.) Act, 1996 Payment of 10 or more workers employed and the Establishment existed for 5 years and above. Gratuity Act, 1972 ESTABLISHMENT DETAILS | 1\ "o (ncome EPFO No. EBIC ol ax) NO. No. Service VAT 0. Tax No.

ANDHRA PRADESH GAZETTE EXTRAORDINARY CLASSIFICATION OF ESTABLISHMENT THE CLASSIFICATION SPECIFIED BELOW SHALL BE SHOWN IN THE DROP MENU FOR SELECTION BY THE APPLICANT FOR ALL ACTS:- 1. PROPRIETOR FIRM, 2. PARTNERSHIP FIRM, 3. PRIVATE Ltd. Co., 4. PUBLIC Ltd. Co. CATEGORY OF ESTABLISHMENT THE CATEGORIES SPECIFIED BELOW SHALL BE SHOWN IN DROP MENU FOR SELECTION BY THE APPLICANT (One or More) SHOP / COMMERCIAL ESTT /HOTEL / RESTAURENT / CATERING HOUSE / LODGING & CAFE / THEATRE /CINEMA/IT & ITES Establishment, PUBLIC MOTOR TRANSPORT UNDERTAKING / PRIVATE MOTOR TRANSPORT UNDERTAKING / PRINCIPAL EMPLOYER UNDER CONTRACT LABOUR ACT / PRINCIPAL EMPLOYER UNDER INTER STATE MIGRANT WORKERS ACT / BUILDING OR OTHER CONSTRUCTION ESTT. ESTABLISHMENT ADDRESS: DOOR NO. STREET / LOCALITY VILLAGE OR TOWN MANDAL DISTRICT PIN CODE m No. E-MAIL EMPLOYER DETAILS : STATE EMPLOYERS AADHAR NO. MANDAL EMPLOYER'S NAME MOBILE NO. FATHER / HUSBAND NAME PIN CODE DOOR No. DESIGNATION STREET/LOCALITY E Mail Address: VILLAGE/ TOWN MANAGER / AGENT IF ANY (WITH RESIDENTIAL ADDRESS): STATE AADHAR NO _ FATHER / HUSBAND NAME MOBILE NO. DESIGNATION TOTAL NO. OF WORKERS EMPLOYED OR PROPOSED TO BE EMPLOYED MALE FEMALE TOTAL NO. OF DIRECT WORKERS NO. OF CONTRACT WORKERS NO. OF OTHER STATE WORKERS NO. OF BUILDING OR OTHER CONSTRUCTION WORKERS NO. OF MOTOR TRANSPORT WORKERS TOTAL [PART IV-B

OCTOBER 8, 2015 ANDHRA PRADESH GAZETTE EXTRAORDINARY 5 [—BUSINESS ACTIVITY DETAILS: Date of Commencement In Case of Construction Activity, Nature of of Business / Estimated cost of Consiedion: Construction: and construction and ¥ probable date of Basis for Estimate {Name and Location where Building completion or Other construction is proposed or undertaken} Contractor | Contractor NaCo mnetra&aAdordrNeosjs No.2 Name No.3 Name & ही न - DETAILS OF CONTRACTORS / & Address Address WORKS DETAILS OF WORK ENTRUSTED TO THE CONTRACTOR DATE OF COMMENCEMENT OF CONTRACT WORK Probable Date of Completion of Contract Work No. of Contract Labour proposed to be employed Out of the above, No. of Inter State Migrant Workers proposed DETAILS OF MOTOR TRANSPORT VEHICLES DETAILS OF EMPLOYEES ALREADY WORKING (ENCLOSE SOFT COPY IN EXCEL IF MORE THAN 5 EMPLOYEES) E WORKIN AADHAR | MOBILE BANK BANK | BRANCH | IFSC NO. m DESIGNATION | comce | NO. NO. | ACNO. | NAME | NAME |CODE employed Other material information, if any, relevant to the workers | hereby declare that the above information is true to the best of my knowledge and belief. | have not suppressed any material information. If any of the above information is found to be not correct or any material information is not furnished, | am liable for other legal consequences besides the cancellation of the certificate of registration without any notice. Signature: Designation: APPLICANT DETAILS APPLICANTS AADHAR NO. FATHER / HUSBAND APPLICANTS NAME NAME DISTRICT MANDAL VILLAGE PIN CODE

ANDHRA PRADESH GAZETTE EXTRAORDINARY [PART IV-B (EMalL, ] MOBILE | RELATIONSHIP FEE DETAILS ( As applicable) REGISTRATION FEE USER CHARGES (Treasury) (Bank Account) DEPOSIT AMOUNT AMWEOLUFNTARE FUND (Treasury) Bank Account COMPOUNDING FEE (Treasury) PENALTY AMOUNT (Treasury) TOTAL AMOUNT _ 1. FRESH REGISTRATION - APPLICATION 2. APPLICATION ALONG WITH COPY OF REGISTRATION / LICENCE IN CASE OF RENEWAL 3. COPY OF AADHAR, Bank Pass Book 1st page (for accuracy of number) to be returned after data entry 4. MOTOR TRANSPORT VEHICLES REG. NOS. returned after data ent (WITH R.C XEROX COPIES) (for accuracy of number) to be 5. APPROVED PLAN OR ESTIMATE SUBMITTED TO THE BANK OR OTHER FINANCIAL AGENCY

OCTOBER 8, 2015 ANDHRA PRADESH GAZETTE EXTRAORDINARY FORM-B COMBINED RETURN UNDER LABOUR LAWS - as on 31st March, 20 (SECOND SCHEDULE [See Sec. 2 (d) and Sec. 4 (6)] ) 1 Name of the establishment and address ! Unique Registration No. of the Establishment: No. of employees working as on 31-3-20 (total under the categories of) Male / Female / total Direct Employees A Contract Employees Other State Employees Motor Transport Workers o कह: हल हे Building and Other Construction Workers Details of workers (Name, Designation, Working since, No. of Days worked during the year including authorised absence, whether wages paid through Bank Account, Bonus amount paid, remarks if any) 3-B 4 Total Wages Paid to the above categories of workers during the year H Average No.of employees worked during the year: (Male/Female/Home workers) n Normal working hours (Timings — From / To) 7 | No.of days worked during the year n Nature of Leave allowed n No.of National and other festival Holidays allowed

ANDHRA PRADESH GAZETTE EXTRAORDINARY [PART IV-B 10 No. of employees left during the year: i. Termination ii. Resignations iii .Retrenchment iv. Superannuation v. Transferred to other Units (Details employee wise - Name, Designation, Reason for leaving - Amounts paid with details - Remarks if any) I Whether there were (1) Strikes (2) Lockouts (3) Lay Offs during the year and if so, brief report about No. of Workers involved, man days lost, reasons, compensation paid etc. 12 Any instances of Accidents under Employee Compensation Act with brief details as required under the Act 13 Details of payment of Bonus (Amount paid, % of Bonus, Whether ABC Registers, Computation of Gross Profit maintained) 14 Details of payment of Gratuity (Employee wise - Name, Designation - Reason for leaving - Gratuity paid - whether direct payment or through Insurer 15 Details of Gratuity Insurance 16 Whether all workers paid wages through Bank Accounts? If any of them are not paid, their number and reasons I hereby declare that the above information is true to the best of my knowledge and belief. | have not suppressed any material information. If any of the above information is found to be not correct or any material is not furnished, | am liable for other legal consequences besides the cancellation of the certificate of registration. Signature: Designation:

OCTOBER 8, 2015 ANDHRA PRADESH GAZETTE EXTRAO\_\RDINARY 9 FORM-C CERTIFICATE OF REGISTRATION OF ESTABLISHMENT (SECOND SCHEDULE [See Sec.2 (d) and Sec. 4 (2)] The Andhra Pradesh (Issuance of Integrated Registration and Furnishing of Combined Returns under various Labour Laws by certain Establishments) Act, 2015 1. REGISTRATION NUMBER (LIN) 2. NAME OF THE ESTABLISHMENT 3. ADDRESS OF THE ESTABLISHMENT 4. EMPLOYER NAME 5. EMPLOYER ADDRESS 6. CATEGORY OF ESTABLISHMENT Against this column the category of Establishment i.e., Shop/Commercial Estt., Hotel, Public Motor Transport Undertaking / Principal Employer Estt. under Contractor Labour Act/ Principal Employer Estt. under Inter St. Mig. Workers Act / Building or Other Construction Estt. as the case may be should be captured from the relevant field in the application and populated. 7. BUSINESS DETAILS: i) Business / Trade / Work Activity Details ii) Date of commencement iif) Probable date of completion of work (for contract labour Act, Interstate Migrant Workmen Act and Building Workers Act) 8. NO. OF WORKERS EMPLOYED / PROPOSED TO BE EMPLOYED Male Female Total i) Direct Workers ii) Contract Workers iif) Other State Workers. iv) Motor Transport Workers. v) Building or other construction Workers 9. DATE OF ISSUE 10. REGISTRATION VALID TILL

10 ANDHRA PRADESH GAZETTE EXTRAORDINARY [PART IV-B IT IS HERE BY CERTIFIED THAT THE ESTABLISHMENT HAS BEEN REGISTERED UNDER the Andhra Pradesh (Issuance of Integrated Registration and Furnishing of Combined Returns under various Labour Laws by Certain Establishments) Act, 2015 AS... (populate the category of establishment specified at column. 6 above) ON THIS (capture data from column 9 above) REGISTERING OFFICER (Assistant Labour Officer of the Area) NOTE: 1. The Registration is valid from the date of registration to 31st March in the next year. The Certificate of Registration shall be renewed for the next three years before 31st March, within the time specified. 2. The certificate is generated electronically, based on the information furnished by the employer. If, it is subsequently found that any of the particulars are wrong or essential information is suppressed or mis-represented, the certificate is liable for cancellation without any notice and the employer will be liable for penal action as per Law.” C.S.S.V. DURGA PRASAD, Secretary to Government, Law Department. Printed by the Commissioner of Printing, at A.P. Legislative Assembly Printing Press, Hyderabad.