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THE ANDHRA PRADESH (ISSUANCE OF INTEGRATED REGISTRATION AND
FURNISHING OF COMBINED RETURNS UNDER VAROUS LABOUR LAWS BY
CERTAIN ESTABLISHMENTS) ACT, 2015
ARRANGEMENT OF SECTIONS
(ACT No.10 of 2015)
SECTIONS
1. Short title extent and commencement
2. Definitions
3. Effect of laws specified in Schedule-I
4. Application for Integrated registration under the Scheduled Acts and
filing of Combined
5. Savings
6. Power to amend Forms
7. Power to remove difficulties
8. Power to give directions.
9. Power to amend Schedules.
FIRST SCHEDULE
1[see section 2(c), (g) and (i)]
1 Subs. by Act 18 of 2017, s.2 (w.e.f. 30-04-2016)
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THE ANDHRA PRADESH (ISSUANCE OF INTEGRATED REGISTRATION AND
FURNISHING OF COMBINED RETURNS UNDER VARIOUS LABOUR LAWS BY
CERTAIN ESTABLISHMENTS) ACT, 2015
(ACT No.10 of 2015)
(20th April, 2015)
AN ACT TO PROVIDE FOR ISSUANCE OF INTEGRATED REGISTRATION AND
FURNISHING OF COMBINED RETURNS UNDER CERTAIN LABOUR LAWS BY
CERTAIN ESTABLISHMENTS IN THE STATE OF ANDHRA PRADESH.
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. Short title, extent and commencement -
(1) This Act may be called the Andhra Pradesh (Issuance of Integrated
Registration and Furnishing of Combined Returns under various Labour Laws by
certain Establishments) Act, 2015;
(2) It extends to the whole of the State of Andhra Pradesh;
(3) It shall come into force on such date as the Government may, by
notification in the Andhra Pradesh Gazette, appoint and different dates may be
appointed for different provisions.
2. Definitions- In this Act, unless the context otherwise requires -
(a) “employer”, in relation to the concerned Scheduled Act, means the
person who is required to obtain Registration and furnish Returns
under that Act;
(b) “Commissioner of Labour” means the Head of the Office of the
Commissioner of Labour;
(c) “establishment” has the meaning assigned to it in the concerned
Scheduled Act;
(d) “Form” means the forms specified in the Second Schedule;
(e) “Government” means the State Government;
(f) “notification” means a notification published in the Andhra Pradesh
Gazette and the word ‘notified’ shall be construed accordingly;
(g) “Scheduled Act” means an Act specified in the First Schedule;
(h) “State” means the State Government of Andhra Pradesh;
(i) “Rules” means the rules framed under the Scheduled Acts.
3. Effect of laws specified in Schedule-I -
On and from the commencement of this Act, the Act at Sl.No.1 of the First
Schedule and the Andhra Pradesh Rules made under the Central Acts specified in
the First Schedule shall have effect subject to the provisions of this Act.
4. Application for integrated registration under the Scheduled Acts and
filling of combined - (1) On and from the commencement of this Act, an employer,
in relation to an establishment to which the Scheduled Acts apply shall apply for
integrated registration online under the First Schedule Acts in Form-A of the Second
Schedule.
(2) The Registration Certificate in Form-C shall be issued instantaneously
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subject to verification after issuance.
(3) Manual issuance of Registration Certificate shall be prohibited from the date
to be notified by the Commissioner of Labour.
(4) The validity of the Registration shall be upto 31st March of the third year
from the date of issue. The Registration, wherever requires renewal under the
Scheduled Acts, shall be renewed for a further period of three years within 31 days
before the expiry of the Registration.
(5) The Fee payable for issuance of the Integrated Registration shall be as
notified by the Commissioner of Labour.
(6) An employer in relation to an establishment to which the Scheduled Acts
apply, shall submit Combined Return on Form-B of the Second Schedule.
(7) The relevant provisions of the State Act and the Andhra Pradesh Rules
made under the respective Central Acts in the First Schedule shall be deemed to have
been amended to that extent.
5. Savings- The commencement of this Act shall not affect -
(1) the previous operation of any provision of any Scheduled Act or the validity.
Invalidity, effect or consequence of anything done or suffered under that provision,
before the relevant period.
(2) any right, privilege, obligation or liability already acquired, accrued or
incurred under any Scheduled Act, before the relevant period;
(3) any penalty, forfeiture or punishment incurred or inflicted in respect of any
offence committed under any Scheduled Act, before the relevant period.
(4) any investigation, legal proceeding or remedy in respect of any such right,
privilege, obligation, liability, penalty, forfeiture or punishment aforesaid and any
such investigation, legal proceeding or remedy in respect of any such right, privilege,
obligation, liability, penalty, forfeiture or punishment shall be instituted, continued
or disposed of, as the case may be, in accordance with that Scheduled Act.
Explanation:- For the purpose of this section, the expression “relevant period”
means the period during which an establishment is or was covered under this Act.
6. Power to amend Forms- The Government may, if it is of opinion that it is
expedient so to do, by notification in the official Gazette, amend any Form and
thereupon such Form shall, subject to the provisions of this Act shall be deemed to
have been amended accordingly.
7. Power to remove difficulties- If any difficulty arises in giving effect to the
provisions of this Act, the Government may, by notification remove difficulties by
orders not inconsistent with the provisions of this Act, but which appear to them to
be necessary or expedient to remove such difficulty.
8. Power to give directions- For the purpose of giving effect to the provisions of this
Act, it shall be competent for the Government to issue such directions as they deem
fit to the officers, and authorities subordinate to them and also to any local authority
and it shall be the duty of such officers, authorities and local authorities to comply
with such directions.
9. Power to amend Schedules- (1) The Government may, by notification, alter, add
to or cancel any of the schedules;
(2) Where a notification has been issued under sub-section (1), there shall,
unless the notification is in the meantime rescinded, be introduced in the Legislature
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of the State, as soon as may be but in any case during the next session of the
Legislature of the State following the date of the issue of the notification, a Bill on
behalf of the Government, to give effect to the alteration, addition or cancellation, as
the case may be, of the Schedule specified in the notification, and the notification
shall cease to have effect when such Bill becomes law, whether with or without
modifications, but without prejudice to the validity of anything previously done
thereunder;
Provided that if the notification under sub-section (1) is issued when
Legislature of the State is in session, such a Bill shall be introduced in the
Legislature of the State during that session:
Provided further that where for any reason a Bill as aforesaid does not become
law within six months from the date of its introduction in the Legislature of the State,
the notification shall cease to have effect on the expiration of the said period of six
months.
FIRST SCHEDULE
1[See section 2(c),(g) and (i)]
(1) The Andhra Pradesh Shops and Establishments Act, 1988 (Act No.20 of
1988) and the Andhra Pradesh Shops and Establishments Rules, 1990 framed
thereunder;
(2) The Motor Transport Workers Act, 1961 (Central Act 27 of 1961) and the
Andhra Pradesh Motor Transport Workers Rules, 1963 framed thereunder;
(3) The Contract Labour (Regulation and Abolition) Act, 1970 (Central Act
No.37 of 1970) and the Andhra Pradesh Contract Labour (Regulation and Abolition)
Rules, 1971 framed thereunder;
(4) The Inter State Migrant Workmen (Regulation of Employment and
Conditions of Service) Act, 1979 (Central Act No.30 of 1979) and the Andhra Pradesh
Inter State Migrant Workmen (Regulation of Employment and Conditions of Service)
Rules, 1982 framed thereunder;
(5) The Building and Other Construction Workers (Regulation of Employment
and Conditions of Service) Act, 1996 (Central Act No.27 of 1996) and the Andhra
Pradesh Building and Other Construction Workers (Regulation of Employment and
Conditions of Service) Rules, 1999 framed thereunder;
(6) Payment of Gratuity Act, 1972 (Central Act No.39 of 1972) and the Andhra
Pradesh Compulsory Gratuity Insurance Rules, 2011 framed thereunder.
2[(7) The Beedi and Cigar Workers (Conditions of Employment) Act, 1966
and Andhra Pradesh Beedi & Cigar Workers (Conditions of Employment) Rules,
1968,
(8) The Minimum Wages Act, 1948 and Andhra Pradesh Minimum
Wages Rules, 1960;
1 Subs. by Act 18 of 2017, s.2 (w.e.f. 30-04-2016)
2 Ins. by Act 18 of 2017, s.2 (w.e.f. 30-04-2016)
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(9) The Plantation Labour Act, 1951,
(10) The Maternity Benefit Act, 1961,
(11) The Andhra Pradesh Labour Welfare Fund Act, 1987 and Andhra
Pradesh Labour Welfare Fund Rules, 1988;
(12) The Payment of Bonus Act, 1965,
(13) The Child Labour (Prohibition and Regulation) Act, 1986 and Andhra
Pradesh Child Labour (Prohibition and Regulation) Rules, 1995;
(14) The Trade Unions Act, 1926 and Andhra Pradesh Trade Union
Regulations,1927.]
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1 Subs. by Act 18 of 2017, s.3 (w.e.f. 30-04-2016)
1[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
REGISTRATION / LICENSE REQUIRED UNDER (Specify the Act with tick mark)
1 A.P. Shops &
Establishments Act,
1988
2 Motor Transport Workers
Act, 1966
3 Contract Labour (R&A)
Act, 1970 (Principal
employer
Establishment
& Contractor
Establishment)
Inter State Migrant
Workmen (RE&CS) Act,
1979 (Principal employer
Establishment &
contractor Establishment)
5 Building and Other
Construction
Workers (RE&CS)
Act, 1996
6 Payment of Gratuity Act, 1972
7 Beedi & Cigar Workers
(COE) Act, 1966
ESTABLISHMENT DETAILS
1 Name of the
Establishment
Classification of
Establishment
(Proprietor firm,
Partnership firm,
Pvt. Ltd, Public Ltd,
Cooperative, Society
etc.)
Category of
Establishment
[Shop, Establishment,
Commercial
Establishment Motor
Transport undertaking,
Building or other
construction
Establishment,
Contract Labour (Prl.
Employer / Contractor)
Establishment]
4 Address of
establishment
5 Nature of
Business /
work /
construction
activity
6
Date of
commencement of
business / work /
construction /
activity
7 Date of completion of
work / construction /
activity (if applicable)
8 Date of agreement
9 No .of transport
vehicles
10 Whether Form-V/
Form-VI issued by
Principal Employer
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11. Agreement No/Plan
approval No.
12 Date of agreement
/Plan approval
13 Estimated cost of
construction & other
Details (in case of
building or other
construction work)
14 Details of contractors
(Contract Labour
Act/Inter State
Migrant Workmen Act)
15 Details of contract
works ( Contract
Labour Act/Inter State
Migrant Work men
Act)
16 Total No. of Workers
17 Details of workers Regular Casual/ Badilli In case of beedi or cigar est.
Male Female Male Female
Industrial
premises
workers
Home workers
Male Female Male Female
18 Workers employed in
shops &Esstts.
19
19
Motor Transport
Workers
20 Building & other
construction workers
21
Contract workers
22 Inter State Migrant
Workers
23 Beedi & Cigar workers
24 Factory workers
25 Any other Category
workers (specify the
category
EMPLOYER DETAILS (Enclose Passport size photo
26 Employer Name
27 Designation
28 Father/husband Name
29 Contact details
Applicants Details
30 Applicant Name
31 Designation
32 Father /husband name
33 Contact details
DECLARATION
34 I/we hereby declare that i/we have compiled with all relevant provisions of the Labour Acts
applicable to the establishment. In case the information furnished above is found to be flase,
misrepresented or suppressed and material information or evaded to furnish the information,
I/we are liable for prosecution as per law besides cancellation of the registration / license
granted Date Signature of the Employer
Place Name & Designation of the Employer
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FORM-B
COMBINED RETURN UNDER LABOUR LAWS
AS ON 31ST MARCH,20
(SECOND SCHEDULE (See sec.2 (d) and sec.4 (6)
ANNUAL RETURN FOR THE YEAR ENDING 31ST MARCH
1. Establishment Registration /License No.(LIN)
2. Establishment Name
3. Address
4. Establishment details
5. Classification of Establishment
6. Employer details
7. Establishment category
8. Nature of work/ activity/business/industry of the Establishment
9. Total. No. of Workers (furnish details in Annexure-1)
10 Details of payment of wages (furnish details in Annexure-2)
11 No. of the workers allowed to work overtime in the year
12 Amount of over time wages paid in the year
13. No.of workers covered under EDF
14 No. of workers covered under ESI
15 Details of Gratuity
16 Details of Bonus paid
17 Details of Employees Compensation paid
18 Leave eligibility
19 Details of payment of maternity benefit
20 Details of weekly off & other holidays allowed
21 Details of Welfare fund contribution
22 Details of settlements / Strikes/Lock-outs/Lay-offs/ Retrenchments
closures etc.
23 Whether Works Committee constituted
24 Details of Trade Union existing in the establishment /industry
25 Details of contractors under Contract Labour Act
26 Details of contractors under Inter State Migrant Workmen Act
27 Whether muster roll, wages register etc, maintained
28 Whether appointment letters/Identity cards issued
29 Details of building or other construction work
30 Note:- Combined Annual Return for the ending 31 March shall be
furnished online before 30th June of the following year
DECLARATION
I/we hereby declare that /we have complied with all relevant provisions of
the Labour Act applicable to the establishment. In the case the information
furnished above is found to be false, misrepresented or suppressed any
material information or evaded to furnish the information, I/we are liable
for prosecution as per law besides cancellation of the registration /license
granted.
Signature of the Employer
Date
Place Name & Designation of the Employer
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ANNEXURE-I
STATEMENT SHOWING CATEGORY WISE DETAILS OF WORKERS
Establishment
category/
worker
category
Direct workers
Contract
workers
(contract
labour act)
Inter State
migrant
workers/
(Inter State
workmen
Act)
Casual workers Seasonal workers
Badli
Workers Apprentice
Others
(Specify the
category)
Male Female Male Female Male Female Male Female Male Female Male Female Male Female Male Female
Employees in
shops (AP
Shops & Estts.
Act)
Employees in
Establishments
(AP Shops &
Essts Act)
Employed in
Factories
Building and
other
construction
Workers
Sales
promotion
employees
Plantation
workers
Beedi/ Cigar
Workers
Any other
category
worker/
Establishment
(specify name
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ANNEXURE-2
STATEMENT OF DETAILS OF WAGES, BONUS PAID TO THE WORKERS DURING THE YEAR
Sl.
No
Name of the worker Gender Establishment
category (as
vertical column
in Annexure.1)
Worker
category
(as
specified in
horizontal
column in
Annexure.
1)
Designation Length of
service
Staff code
No/Staff No/
Token No.
EPF
No.
ESIC
No
DETAILS OF WAGES PAID PER MONTH
Amount of
bonus paid for
the previous
accounting
year
Whether
covered under
gratuity
insurance
scheme
Basic
wage
VDA All other
allowance
Total wages
(gross)
Deduction Net wages
paid
1 2 3 4 5 6 7 8 9 10 11 12 13 14 15 16 17 18
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GOVERNMENT OF ANDHRA PRADESH
LABOUR DEPARTMENT
FORM-C
CERTIFICATE OF REGISTRATION / LICENSE OF ESTABLISHMENT – Sec. 2(d) and 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 / License Number (LIN):
2. Name of the Establishment:
3. Address of the Establishment:
4. Employer Name:
5. Employer Address:
6. Category of Establishment: No. of workers Nature of Date of Date of completion
work/business commencement
7. Date of issue:
8. Registration valid up to:
It is hereby certified that the establishment has been Registered / Licensed under The
Andhra Pradesh Issuance of Integrated Registration and Furnishing of Combined Returns under
various Labour Laws by certain Establishments) Act, 2015.
The License is granted for doing the work of ________________________ in the
Establishment of
(Principal Employer).
REGISTERING / LICENSING OFFICER
Note:
1.The Registration / License is valid from the date of Registration / License, to 31st
March of the third year. Registration / License shall be renewed for the next three years
before 31st March of the third year.
2. If the information furnished by the employer is subsequently found that any of the
particulars furnished are wrong, or essential information is suppressed or
misrepresented,
the Registration / License is liable for cancellation without any notice and the employer
will be liable for penal action as per law.
3. The Certificate of Registration / License is generated instantaneously, based on the
information furnished by the employer in the application, which can be verified online in
the mee-seva website at www.ap.meeseva.gov.in. ]