/ C;()VERi\J ~'1ENT
C;;\ZETTE
EXTRAORDINARY
PUBLISHED BY AUTHORITY
No. 35 Gangtok, Monday, March 7, 1983.
SIKKIM LEGISLATIVE ASSEMBLY SECRETARIAT
NOTIFICATION
No. SLASj82-83j1467j204.
Dated Gangtok, the 3rd March, 1983. In pursuance of Rule 75 of the Rules of Procedure and Conduct of Business in the Sikkim Legislative Assembly, the Speaker has been pleased to order the pre-publication of the following Bill:-
THE SIKKIM SHOPS AND COMMERCIAL ESTABLISHMENTS BILL, 1983.
(BILLNO.2 OF 1983).
A
BILL
to provide for the regulation of conditions of work and employment in shops, commercial establishments, residential hotels, restaurants, eating houses, theatres, other places of public amusement or entertainment and other establishments and for matters connected therewith or incidental thereto.
Be it enacted by the Legis]ature of Sikkim in the Thirty-fourth Year of the Republic of India as follows :-
CHAPTER I - Preliminary.
1 • This Act may be called The Sikkim Shops and Commercial Establishments Short title, Extent, Act, 1983. 0P7ration and Appli-
cation,
It extends to the whole of Stkkirn.
2.
It shall come into force on such date as the State Government may, by notification, appoint and different dates may be appointed for different provisions of this Act and for different areas or different classes of establishments.
Definitions. - In this Act, unless the context otherwise requires, -
(I) "apprentice" means a person aged not less than fourteen years who is employed, whether on payment of wages or not, for the purpose of being trained in any trade, business or employment in any establishments;
"Chief Inspector" means the Chief Inspector appointed under Section 68 (2).
Definitions.
/
\
1
(~) 12 of 1978.
2
"Child" means a person who has not completed his fourteenth ye'
"closed" means not open for the services of any customer or for any other purpose whatsoever relating to business ;
"commercial establishments" means an establishment which carries on any business, trade, profession or any work in connection with, inci- dental or ancillary to, any business, trade or profession and includes _
(a) a society registered or deemed to have been registered under the Slkkirn Co-operative Societies Act, r978, and a charitable or other trust, whether registered or not, any business, trade, profession or work in connection with or inci- dental or ancillary to such business, trade or profession;
(b) an establishment which carries on the business of advertising, commission agency, forwarding or commercial agency or which is a clerical department of a factory or of any industrial or com- mercial undertaking ;
(c) an insurance company, joint stock company, bank, broker's office and exchange; but does not include a factory, shop, residential hotel, restaurant, eating house, theatre or other place of public amusement or entertainment ;
(6) "day" means the period of twenty-four hours beginning at midnight :
Provided that in the case of an employee whose hours of work extend beyond midnight, clay means the periods of twenty-four hours beginning whom such employment commences irrespective of midnight;
(7) "employer" mens a person owing or having ultimate control over the affairs of an establishment and includes the manager, agent or any other person acting in the general management or control of such establish- ment ;
(8) "establiEhment" means a shop, commercial establishment, residential hotel, restaurant, eating house, theatre, or other place of public amuse- ment or entertainment and includes such other establishment as the State Government may, by notification, declare to be an establishment for the purposes of this Act ;
"factory" means any premises which is a factory within the meaning of the Factories Act, 1948 or which is deemed to be a factory under section 85 of the said Act;
"goods" includes all materials, cornrn rdittes, and articles;
"holidays" means a day on which an establishment shall remain closed or on which an employee shall be given holiday under provisions of this Act ;
"Inspector" means an Inspector appointed under this Act;
"leave" means leave as provided for in Chapter VIII of this Act;
"local area" means any area or combination of areas to which this Act applies ;
"Local Authority" means the Gangtok Municipal Corporation consti- tuted under the Gangtok Municipal Corporation Act, 197S, and includes any other body which the State Government may, by notifica- tion, declare to be local authority for the purposes of this Act ;
"manager" rncans a person declared to be a manager uncier section 6;
"member of the family of an employer" means the husband, wife, son, daughter, father, mother, brother, sister of an employer who lives with and is dependent on such employer ;
(r 8) "notification" means a notification published in the Official Gazette;
(19) "opened" means opened for the services of any costumer for any business of the establishment, for work, by or with the help of any employee of or connected with the establishment;
(9 )
63 of 1948.
(10)
(II)
(12)
(13)
(14)
(r 5) 4 of 1975.
(16)
(I])
..
"
2
3
(20) "period of work" means the time during which an employee is at the disposal of the employer;
(2 I) "prescribed" means prescribed by rules made under this Act ;
(22) "prescribed authority" means the authority prescribed under the rules made under this Act ;
3·
(23) "register of establishment" means a register maintained for the registration of an establishment ;
(2+) "registt-ation certificate" means a certificate showing the regis- tration of an establishment ;
(2 S) "residential hotel" means any premises in which a bonafide business is carried on of supplying for payment lodging or board and lod- ging to travellers and other members of the public on payment and includes a residential club ;
(26) "restaurant" and eating house" means any premises in which is carried on wholly or principally the business of the supply of meals or refreshments to the public or a class of the public for consumption on the premises ;
(27) "shop" means any premises where goods are sold, either by retail or whole or where services are rendered to customers, and includes on office, a store room, godown, warehouse or work place whether in the same premises or otherwise used in con- nection with such trade or business but does not include a factory, a commercial establishment, residential hotel, restaurant, eating house, theatre or other place of public amusement or entertain- ment ;
(28) "spread over" means the period between the:commencement and the termination of the work of an employee on any day ;
(29) "theatre" includes any premises intended principally or wholly for the exhibition of pictures or ther optical effects by means of cinematograph or other suitable apparatus or for dramatic perfo- mances or for any other public amusement or enter~ainment ;
(30) 'wages" means wages as defined in the Payment of Wages Act, 4 of 1936. 1936 ; ,
(3 I) "week" means the period of seven days beginning at midnight at saturday ;
"year" means a year commencing on the first day of Jaunuary ;
"young person" means a person who is not a child and has not completed his seventeenth year.
Reference to the time of day in this Act are reference to 'Indian Standard Time.
References to time
of day.
+.
Nothing containedinthisActshall applyto- a person whose work is inherently interrnittant such as a travel- ler, canvasser, watchman or a caretaker;
offices of the Central or State Government or of local authori- ties, or the State Bank of India, the State Bank of Sikkim and the Life Insurance Corporation ;
establishment for treatment or care of the sick, infirm, destitute or mentally unfit persons ;
bazars, fairs or exhibitions for the sale of works for charitable or other purposes from which profit is derived; stalls and refreshments rooms at railway stations or railway din-
Act not applicable to certain persons and establishments. (b)
(c)
Cd)
(e)
ing cars ;
(f) clubs not being residential clubs ;
(g) any commerci al establishment carrying on the business of trans- port of passengers and goods by motor vehicles and 'persons ex- clusively employed in relation to such business ;
power of State Government to exempt. Registration of Estab- 6. lishments.
Suspension and 7.
revocation of licence.
4
(h) offices of lawyers; and
(i) any other class of es tablishments or class of persons which e State Government may, by notification, exempt from the optra- tion of this Act.
s. The State Government, may, if satisfied that the public interest so re- quires or that the circumtances of any establishment are such that it would be just and proper so to do, by notification, exempt either permanently or for any specified period, any establishment or class of establishments or person or class of persons to which or to , whom this Act applies, from all or any of its provisions, subject to such restrictions and, conditions as the State Government may specify in the notification.
CHAPTER II
REGISTRATION OF ESTABLISHMENTS
Every establishment to which this Act applies shall be registered in accor- dance with the provisions of this section.
Within thirty days from the date on which the Act applies to an establish- ment, the employer shall send to the Chief Inspector, a statement in a prescribed form, together with such fees as may be prescried containing ;-
(a) the name of the employer and the manager, if any;
(b) postal address of the establishment;
(c) the name, if any, of the establishment;
(d) the category of the establishment, i.e. whether it is a shop, com- mercial establishment, residential hotel, restaurant, e'ating house, theatre or the place of public amusement or entertainment ; and
(e) such other particulars as may be prescribed. On the receipt of the statement and the fees, the Chief Inspector on being satisfied about the correctness of the statements made therein, shall re- gister an establishment in the register of establishments and shall issue in the prescribed form, a registration certificate to the employer. The registration certificate shall be displayed at a conspicuous place in the establishment.
(4-) Registration certificate granted under sub-section (2), shall be valid upto the end of the year for which it is granted. An application for the re- newal of a registration certificate shall be submitted not less than fifteen days before the date of expiry of the registration certificate or of the re- newed registration, as the case may be, and shall be accompanied by such fees as may be prescribed and the renewed registration certificate shall . be in such form, as may be prescribed.
(5) ,In the event of any doubt or difference of opinion between an employe r and the Inspector as to the category to which an establishment should be- long, the Inspector shall refer the matter to the Chief Inspector, who shall, after such inquiry as he thinks proper, decide the category of such estab- lishment and his decision shall be final for the purposes of this Act.
(2)
(r) TheChief Inspectormaysuspendorrevokealicence granted underthis Act and may for that purpose require the holder of licence by notice in writing to deliver up the licence to it or to any other officer within such time as may be specified in the notice.
The Chief Inspector may, by an order in writing, suspend a licence, for such period as he thinks fit or revoke a licence,-
(a) if he deems it necessary in the interest of the public safety to sus- pend or revoke the licence j or
(b) if the licence was obtained by suppression of material information I or on the basis of wrong information provided by the holder of the licence or any other person on his behalf at the time of sending an application for the licence; or
,
'!i
4
5
(c) if the holder of licence has failed to comply with notice under sub-section (r) requiring him to deliver up the licence.
(3) The Chief Inspector may also revoke a licence on the application of the holder thereof.
Where the Chief Inspector makes an order suspending or revoking a licence under sub-section (2) he shall record in writing the reasons there-/ of and furnish to the holder of licence on demand a brief statement of the same.
(5) A Court convicting the holder of licence of any offence under this Act or rules made thereunder may also suspend or revoke a licence :
Provided that if the conviction is set aside in appeal or otherwise, the suspension or revocation shall be final.
(6) On the suspension or revocation of licence under this section, the holder thereof shall without delay surrender the licence to the authority by whom it has been suspended or revoked or to such other authority as may be specified in this behalf in the order of suspension or revocation. S. (I) Any person aggrieved by an order of the Chief Inspector refusing to grant Appeals. a licence or by an order of the Chief Inspector suspending or revoking a licence may prefer an appeal against the order to the Secretary in the Department of Labour of the State Government within thirty days from the date of commencement of the order of refusal, suspension or revocation, as the case may be :
Provided that an appeal may be admitted after the expiry of the period of thirty days if the appellant satisfies the Secretary that he was prevented by sufficient cause from preferring the appeal within the said period.
(2) Every appeal under this section shall be made by a petition in writing and shall be accompanied by a brief statement of the reasons for the order appealed against where such statement has been furnished by the appellant and by such fees as may be, prescribed.
(3) No appeal filed under this section shall be disposed of until the appellant is given reasonable opportunity of being heard.
(4-) Every order of the Appellate Authority confirming, modifying or re- versing the order appealed against shall be final.
CHAPTER III
SHOPS AND COMMERICIAL ESTABLISHMENT
9· (r) Noshop- Opening hours ojshops.
10. (I)
(a) dealing wholly in milk, vegetables, fruits, fish, meat, bread or any other goods notified by the State Government shall on any day be opened earlier than 5 a.m.
(b) other than those specified in clause (a), shall on any day be opened earlier than 7 a.m.
Subject to the provisions of sub-section (r) the State Government may fix different opening hours for different classes of shops or for different areas or for different periods of the year.
No shop-
(a) other than those specified in clause (b) of this sub-section shall on any day be kept open after 7 p.m.
(b) dealing mainly in the sale of pan, bidis, cigarettes, safety matches and other ancillary articles shall, on any day, be kept open after 9 p.m:
Provided that any customer who' was being served or was waiting to be served at such closing hour in any shop may be served in such shop during the quarter of an hour immediately following such hour. Closing hours of
shops.
6
Hawking prohibited I I • before opening and after closing hours .- of shops.
Subject to the provision of sub-section (I), the State Government may fix earlier closing hours for different classes of shops or different areas r+ for different periods of the year. . . -
No person shall carryon in or adjacent to a street or a public place the sale of any goods before the opening and after the closing hours fixed under sections 10 and II and for the shop dealing in the same class of goods in the locality in which such street or public place is situated:
Opening and closing 12.
hours of commercial
establishments.
Provided that nothing in this section shall apply to the sale of newspapers.
(2) Any person contravening the provisions of sub-section (I) shall be liable to have his goods seized by an Inspecto r .
(3) The goods seized under sub-section (2) shall be returned to the person from whom they were seized on his depositing rupees fifty as security for his appearance in the court.
(4-) If the person fails to make the deposit, the goods seized shall be produced without delay before a Magistrate who may give such directions as to their temporary custody as he thinks fit.
Where no prosecution is instituted for contravention of the provisions of sub-section (I) within such period as the Magistrate may fix, in this behalf, the Magistrate shall direct their return to the person from whom they were seized.
Subject to the provisions of sub-section (5), the provisions of any law relating to the criminal procedure for the time being in force, shall, so far as they may be applicable, apply to the disposal of the goods seized under this section.
No commerci al establishment shall on any day be opened earlier than 8.30 a.m. and kept open after 9.30 p.m.
(5)
(6)
Interval for rest. Subject to the provisions of sub-section (I), the State Government may fix different opening or closing hours for different classes of commercial establishments or for different areas or for different periods of the year. Subject to the provisions of this Act, no employee shall be required or allowed to work in any shop or commercial establishment for more than nine hours in any day and forty eight hours in any week. Anyemployee may be required to work in a shop or comme~cial estab- lishment for any period in excess of the limit fixed under sub-section (I) if such periods does not exceed three hours in any week. On not more than six days in a year which the State Goverment may fix by rules made in this behalf, for purposes of making of accounts, stock taking settlements or other prescribed occasions, any employee may be required or allowed to work in a shop or commercial establishment in excess of the period under sub-section (I) if such period does not exceed twenty four hours.
14. The period of work of an employee in a shop or commercial establishment each day shall be so fixed that no period of continuous work shall exceed five hours or and that no employee shalJ be required or allowed to work for more than five hours before he has had an interval for rest of at least one hour :
Daily and weekly 13.
hours of work in
commercial establish-
ments.
Spread over in shop. 1s.
P;ovided that-
(a) in the case of employee in a commercial establishment engaged in any lTlanufactUl-ing process, interval for rest shall be at least halt an hour j and
(b) in the case of any other employee the State Government may, on an application made in that behalf by the employees concerned, permit the reduction of the interval for rest to half an hour. The spread over of an employee in a shop shall not exceed eleven hours in any day:
7
Provided that where an employee on any day in accordance with the provi- sions of sub-section (2) of seation 13, the spread over shall not exceed fourteen hours in any such day and where he works on any day in accordance with the provisions of sub-section (3) of the said section, the spread over shall not ex- ceed sixteen hours in any such day.
16. . The spread over of an employee in a commercial establishment shall not exceed eleven hours in any day :
Provided that the State Government may, by notification, increase the spread over period subject to such conditions as it may impose either generally or in the case of a particular commercial establishment or a class or classes of commercial establishment.
17. (I) Every shop Of establishment shall ~emain closed on one day of the week. The employer shall choose any day of the week and shall fix such day at the beginning of the year or within thirty days in case establishment comes into existence at some time during the year other than the beginning of the year, notify it to the Inspector and specify it in a notice prominently displayed at a conspicuous place in the shop or establishment and shall be maintained in a clean and legible condition.
(2) Notwithstanding anything contained in sub-section (r) the Government may, by notification in the Government Gazette fix any day in respect of any area speci- fied in the notification. .
(3) If any clay notified as a holiday under sub-section (r) happens to be a day of public festival, the employer may keep the shop or commercial establishment open or such day but in that event, he shall keep the shop or commercial establishment closed on some other day, within three days before or after the date of such public fes- tival and give notice of the change to the Inspector at least seven clear days before the day of such public festival.
(4-) It shall not be lawful for an employer to call an employee at, or for any employee to go torhis shop or commercial establishment or any other place for any work in connection with the business of his shop or commercial establishment on a day on which such shop or commercial establishment remains closed.
(5) No deduction shall be made from the wages of any employee of a shop or commercial establishment on account of any day on which it has remained closed under this section. If any employee is employed on a daily wage he shall nonetheless be paid his daily wage for the day on which such shop or commercial establishment remains closed. If any employee is paid a piecerate wage, he shall nonetheless. be paid his wage for the day on which the shop or commercial establishment remains closed, at a rate equivalent to the daily average of his wages for the days on which he actually worked during the six days preceding such closed day exclusive of any earning in respect of overtime ; Provided that nothing in this section shall apply to any person whose total period of continuous employment is less than six days.
CHAPTER IV
RESIDENTIAL HOTELS, RESTAURANTS AND EATING HOUSES
18. (I) Notwithstanding anything contained inany other enactment for the time being in force no restaurant or eating house shall on any day be opened earlier than 5 a.m. and be kept open after I r p,m. for service ;
Provided that an employee in such restaurant or eating house may be required to commence work not earlier than 4-.30 a.m. and shall not be required to work later than I r .30 p,m, ;
Provided furthe~ that any customer who was being served or waiting to be served at the closing hour of such restaurant or eating house may be served in such restaurant or eating house during the quarter of an hour immediately follOWing such hour.
(2) Subject to the provisions of sub-section (1), the State Government may fix different opening or closing hours for different restaurants or eating houses or for di- fferent areas or for different periods of the year.
I
Spread over in com- mercial establish- ments.
Holidays, in a week in shops and commer- cial establishments. Opening and closing hours of restaurants and eating houses.
\ Restriction of selling
. of goods. Daily hours of work in residential hotels. restaurants and eating houses.
Interval for rest. Spread over.
The employer to furnish identity card to employee.
Closing hours of theatres or other places of public amusement or enter- tainment. .
Theatres or other places of public amusement or enter- tainment not to sell goods of the kinds . sold in shops after the closing hours of shop. Daily hours of work in a theatre or other places of public amusement or enter- tainment.
8
(3) Notwithstanding anything contained in this section or any other enactment for the time being in force, the State Government may, by notification, fix not more than ten days in a year on festive or special occasions such opening and closing hours for·~ ~ ffrerent restaurants or eating houses or for different areas, as it thinks proper.
19. Before and after the hours fixed for the opening and closing of shops under section 9 and 10 no goods of the kind sold in such shops shall be sold in any restaurant or eating house except for consumption on premises.
20. (I) Except on the day that may be notified under sub-section (3) of section 18, no employee shall be re9..uired or allowed to work in a residential hotel, restaurant and eating house for more than nine hours in a day or sub-section (I) if such period not exceed three hours on any day.
(2) On the days which may be notified under sub-section (3) of section 18, any employee may be required or allowed to work in a residential hotel, restaurant and eating house in excess of the period fixed under sub-section (I) if such period does not exceed three hours on any day.
2 I. The period of work of an employee in a residential hotel, restaurant or eating house each day shall be so fixed that no period of continuous work shall exceed five hours and that no employee shall be required or allowed to work for more than five hours before he has had an interval for rest of at least one hour.
22. The spread over of an employee in a residential hotel, restaurant or eating house shall not exceed fourteen hours;
Provided that the State Government may, on an application made in that behalf by the employees concerned, permit the reduction of the interval for rest to half an hour.
23. The employer shall furnish every employee in a residential hotel, restaurant or eating house an identity card which shall be produced by the employee on demand by an Inspector. Such card shall contain the following and such other particulars as may be prescribed, namely ;-
(a) the name of the employer;
(b) the name, if any, and the postal address, of the establishment; (c)
(d)
(e)
(f)
the name and age of the employee;
the hours of work, the interval for the rest and the holiday, of an passport size p~otographs of the employee:
the signat'ure or thumb impression of the employee; employee.
,
(g) the signature with date of the employer or manager.
CHAPTER V
THEATRES OR OTHER PLACES OF PUBLIC AMUSEMENT OR ENTER-
TAINMENT
24. Notwithstanding anything contained in any other enactment for the time being in force; no threatre or other place of public amusement or entertainment shall, on any day be kept open after than 12 l!lidnight.
2S. After the hour fixed for the closing of shop under section I I, no goods of the kind sold in a shop shall be sold in any theatre or other places of public amusement or entertainment except for consumption on premises.
26. (I) No employee shall be required or allowed to work in any theatre or other places of public amusement or entertainment for more than nine hours in any day.
8
9
(2) Any employee may be required or allowed to work in a theatre or other pJ,e of public amusement or entertainment for any period in excess of the limit fixed under sub-section (I), if such period does not exceed six hours in any week.
27. The period of work of an employee in a theatre or other place of public amuse- Interval for rest. ment or entertainment each day shall be so fixed that no period of continuous work shall (~ exceed five hours and that no employee shall be required or allowed to work for more than five hours before he has had an interval for rest of at least one hour:
Provided that the State Government may on an application made in that behalf by the employees, permit the reduction of the interval for rest to half an hour.
28. The spread over of an employee in a theatre or other place of public amusement or Spread over. entertainment shall not exceed eleven hours in any day:
Provided that the State Government may increase the spread over periods sub- ject to such conditions as it may impose either generally or in the case of a parti- cular theatre or other Blace of public amusement or entertainment.
29. (I) Every employee in a theatre or other place of public amusement or en- Holidays in a week. tertainment shall be given at least one day in a week as a holiday:
Provided that nothing in this sub-section shall apply to an employee whose total period of emplovernent in any week is less than six days.
(2) It shall not be lawful for an employer to call an employee at, or for an employee to go to, his theatre or other place of public amusement or entertainment or any place for any work in connection with the business of his theatre or place of public amusement or entertainment on any day on which such employee has a holiday.
(3) No deduction shall be made from the wages of an employee in a theatre or place of public amusement or entertainment on account of any holiday given to him under sub-section (I). If an employee is employed on a daily wage, he shall noentheless be paid his wages for the holiday equal to the average of the daily wages earned by him du- ring preceding six working days.
30. The employer shall fur ish every employee in a theatre, or other place of public Identity card. amusement or entertainment an identity card which shall be kept by the employee when on duty and shall be produced on demand by an Inspector; such card shall contain the follo.wing and such other particulars as may be prescribed, namely i-
(a) the name of the employee;
(b) the name, if any, and the postal address of the theatre and public place of amusement or entertainment;
(c) the name and age of the employer;
(d) the hours of work, interval for rest; if any, and the holidays of the employee;
(e) passport size photograph of the employee;
(f) the signature with date of the employer;
(g) the signature or thumb impression of the employee.
CHAPTER VI
EMPLOYMENT OF CHILDREN, YOUNG PERSONS AND WOMEN
3 I. No child shall be required or allowed to work as an employee or otherwise in No child to work in any establi~hment notwithstanding that such child is a member of the family of the ernplo- any establishment, yer.
32• . No young person and women shall be required or allowed to work whether as an Young persons and en'lI,loyee or otherwise in any establishrn.ent before 6 a.m. and after 7 p.m. notwithstanding women to work be- h I . b f h f '1 f h 1 tween 6a.m.andt at sue 1 young person or women IS a mem er 0 t e ami yo t e emp oyer. ,I'.t 7ajter p.m.
33. (I) Notwithstanding anything contained in this Act, no young person shall Daily hours of work be required or allowed to work whether as an employee or otherwise in any establishment for young person. for more than six hours in a day.
(2) No young person shall be required or allowed to work whether as an employee or otherwise in any establishment for more than three hours in any day unless he has had an interval for rest of at least half an hour.
'. Prohibition of em- ployment of young person and women in dangerous work, Prohibition of employment during certain periods, Notice of presence of pregnancy,
Maternity leave. Maternity benefit. Interval for nursing the child.
Prohibition on dis- missal during or on account of absence from work owing to confinement.
Facilities to women employees in case of miscarriage etc. ,ISpecial casual leave o for sterilisation opera- tion.
10
34-. No young person or women working in any establishment, whether as an emplovee or otherwise, shall be required or allowed to perform work as may be declared b) _,he State Government, by notification to be work involving danger to life, health or morals.
35. - No ;woman shall engage herself in employment in any establishment during the six weeks following the day on which she is delivered of a child and no owner or m~nager of an establishment shall knowingly employ such woman.
36. (I) If any woman employed in an establishment is pregnant and gives notice in writing to the employer that she expects to be delivered of a child within six weeks from the date of such notice, the employer shall permit her, if she so desires, to absent herself from work up to the day of her delivery :
Provided that before granting such permission the employer may, at his own cost require the woman to be examined by a qualified medical practitioner or midwife, and if the wo rn an refuses to submit herself to such examination or is certified on such ex- aminafon as not pregnant or not likely to be delivered ofa child within six weeks, he may refuse such permission. '
(2) The ex arnin at iori referr cd to in the proviso to sub-section (I) shall, if
the woman so desires, be carried out by a midwife.
37. The absence of a woman during the period she is entitled to maternity benefit under this Act or, due to illness medically certified to arise out of pregnancy or confine- ment, shall be treated as authorised absence on leave.
38. (I) Every woman employed in an establishmenf who has been continuously employed in such establishment or in establishments belonging to the owner of such establishment for a period of not less than six months preceding the date of her delivery, shall be entitled to receive and the employer shall be liable to make to her, a payment of a maternity benefit at a rate for every day during the six weeks immediately preceding and including the day of her delivery and for each day of the six weeks fo llowing her deli. very as may be prescribed by the State Government:
Provided that no such payment shall be made for any day on which she attends work and receives payment therefor during the six weeks preceding her delivery.
(2) The manner in which the maternity benefit shall be payable in such manner as may be notified by the State Government.
39. Any woman employed in an establishment, who is delivered of a child, shall while she is nursing such child, be allowed half-an-hour twice a day during her working hours for purposes of such nursing in addition to regular intervals for rest.
40. (I) When a woman absents herself from work under section 38 shall be lawful for the employer to dismiss her during or on account of such absence, or to give notice of dismissal on such a day that the notice will expire during such absence.
(2) The dismissal of a woman at any time within six months before she is
delivered of a child, if the woman, but for such dismissal, would have been entitled to maternity benefit under this Act,shall not have the effect of depriving her of-such mater- nity benefit if the Inspector is satisfied that her dismissal was without sifficient cause.
41. 0 Any woman employee who has a miscarriage or has/under-gone operation for medical termination of her pregnancy shall also be entitled to leave for six weeks or such period as may be medically certified and her absence shall be treated as authorised absence _ on leave.
4-2. (J) Every emlpovce who undergoes sterilisation operation shall be entitled to special casual leave with wages for a period not exceeding -
(a) six days in the case of a male employee; or
(b) fourteen clays in the case of a female employee, with effect from the day on which he or she undergoes such operation.
(2) If an employee who has undergone sterilisation operation is discharged by his or her employer during the period specified in sub-section (I), the employer shall pay such employee wages payable during leave period in respect of the period of special casual leave which the employee was entitled at the time of his or her discharge.
10
11
43· (I.) Notwithstan~ing. anyth~ng c~~tained. in the Payment of Wages Act, Application and 193,(';, (heretnfter referred to 111 this section as the Said Act"), the State Government amendment of the ma'; ,hy notification, direct that subject to the provisions of sub-section (2) the said Act Payment of Wages or any of the provisions thereof Or of the rules made thereunder shall, applv to all or any Act, 1936. class of establishment or to all or any class of employees to which or whom this Act for the time being applies.
(2) On the application of the provisions of the said Act to any establish. ment Or to any employee under sub-section (I), Inspector appointed under this Act shall be deemed to be the Inspector for the purpose of the enforcement of provisions of the said Act within the local limits of his [ur isdiction .
CHAPTER VII
HEALTH AND SAFETY
44· The premises of every establishment shall be kept clean and free from effluvia Cleanliness. arising out from any drain or privy or other nuisance and shall be cleaned at such times and by such methods as may be prescribed and these methods may include lime-washing, colour-washing, painting, varnishing, disinfectinp and deodorising.
45. The premises of every establishment shall be ventilated in accordance with Ventilation. such standards and by such methods as may be prescribed.
46. (I) The premises of every establishment shall be sufficiently lighted during Lighting. all working hours.
-,
(2) If it appears to an Inspector that the premises of any establishment within his jrisdiction are not sufficiently kept clean, lighted or ventilated, he may serve on the employer an order in writing specifying the measures which, in his opinion, should be adopted and requiring them to be carried out before a specified date.
47. In every establishment such precautions against fire shall be taken as may be Precaution against prescribed. fire.
48. In every establishment wherein a manufacturing process as defined in clause, First-aid.
(k) of section 2 of the Factories Act, 19+8,. is carried o~, there s~a\l be provided and maintained by the employer a first aid box cOl'ta~ning such articles as may be prescribed.
CHAPTER VIII
HOLIDAYS AND WAGES
49. (1) Every person employed in any establishment shall be entitled, after twelve months' continuous service, to holidays with wages for a period of twenty days, in the subsequent period of twelve months, provided that such holdidays with wages may be accumulated upto a maximum period of sixty days. Explanation- For the pu~pose of this sub-section any continuous period of service preceding the date on which this Act applies to any establishment shall also count, subject to a maximum period of twelve months. ,
(2) Every pers?n employed in any establishment shall also be entitled during his first twelve months of continuous service after the commencement of his Act, and during every subsequent twel~e '~onths of such' service-
(a) to leave with wages for a period not exceeding 12 days, on the ground of any sickness, incurred or accident sustaine~ by him; and
(b) to casual leave with wages for a peri?d nOr .,xc.,eding 12 days on any reasonable ground.
(3) If a person entitled to any holidays under sub-section (I) is discharged by his employer before he has been allowed the holidays, or if having applied for and been refused the holidays, he quits his employment before he has been allowed the holidays, the employer shall pay him the amount, payable under this Act in respect of the holidays.
Holidays and sick
leave.
Pay during annual holidays.
Power to increase of the number of holi- days.
Mode of recovery unpaid wages. 4 of 1936. Responsibility for payment of wages. Fixation of wage period.
Wages for overtime work.
Gratuity.
12
(4-) If a person entitlt~d to any leave under sub-section (2) is discharge'" by his employer when he is sick or suffering from the result of an accident" (he employer shall pay him the amount payable under this Act in respect of the period of leave to which he was entitled at the time of his discharge, in addition to the amount, if any payable to him under sub-section (3) or under any other provision of this Act.
(5) A person employed shall be deemed to have completed a period to twelve months' continous service within the meaning of this section, notwithstan- ding any inter uption in service during those twelve months brought about-
(i) by sickness, accident, or authoritised leave (including authorised holidays) not exceeding ninety days in the aggregate for all three;
(ii) by a lock-out; or
(iii) by a strike which is not an illegal strike j or
(iv) by intermittent periods of involuntary umemployment not ex- ceeding thirty days in the aggregate;
and authorisec leave shall be deemed not to include any weekly holiday or half-holiday allowed under this Act which occurs at the beginning or end of an interruption brought by the leave.
(6) A person employed in a hostel attached to a school or college or in an establishment maintained in a boarding school in connection with the boarding and lod- ging of pupils and residentteachers shall be allowed the privileges referred tq in sub-sections
(I) to (5), reduced however proportionately to the period for which he was employed continuously in the previous year or to the period for which he will be. employed contin- uously in the current year as the case may be; and all references to periods of holidays or of leave in sub-sections (1) and (2) shall be construed accordingly, fractions ofless than one day being disregarded.
(7) The State Government shall have power to issue directions as to the manner in which the provisions of sub-section (6) shall be carried into effect in all or any class of cases or in any particular case.
50. Every person employed shall, for the holidays, or the period of the leave allowed under sub-section (I) or (2) of section 4-3, be paid at a rate equivalent to the daily average of his wages for the days on whih he actually worked during the preceding three months exclusive of any earnings in respect of overtime.
51. Notwithstanding anything contained in section 4-3, the State Government may, by notification, increase the total number of annual holidays and the maximum number of days upto which such holidays may be accumulated in respect of any establishment or class of establishments.
52. (I) Any sum required to be paid by an employer under this Chapter but not paid by him shall be recovered as "delayed wages" under the provisions of the Payment of Wages Act, I936.
(2) Any Inspector may institute proceedings on behalf of any person employed to recover any sum required to be paid under this Chapter by an employer which he has not paid.
53. (I) Every employer shall be responsible for the payment to persons employed by him of all wages and sums required to be paid under this Act. 54-. (I) Every employer shall fix periods (in this Act referred to as wage periods) in respect of which such wages shall be payable.
(2) No wage period shall exceed one month. S; s;. Where any person employed in any establishment is required to work overtime, he shall be entitled, in respect of such overtime work, to wages at twice the ordinary rate of wages.
ExpJanation.- For the purpose of this section, the expression "ordinary rate of wages"
shall mean such rate of wages as may be calculated in the manner prescribed.
56. An employee who has completed ten or more years of continuous service with full wages shall, on quitting the service or on his death his legal heirs, be entitled to gra- tuity equivalent to fifteen days' wages last drawn for each year of service.
12
13
57 (1) The wages of every person employed shall be paid before the expiry of Time ofpayment of the I1fthday after the last day of the wage period in respect of which the wages are payable. wages.
. (2) Where the employment of any person is terminated by or on behalf of the employer, the wages earned by such person shall be paid before the expiry of the second working day from the day on which his employment is terminated.
(3) The State Government may, by general or special order, exempt an em- ployer from the operation of this section in respect of the wages of any person employed or class of persons employed, to such extent and subject to such conditions as may be specified in the order.
(+) All payments of wages shall be made on a working day.
58. An employee who has been allowed leave for not less than four days, in the case of an adult, and five days in the case of a child shall, before his leave begins, be paid wages due for the period of leave allowed.
Payment of advance
in certain cases.
59· Allwages shallbepaidincurrentcoinorcurrency notesorinboth. Wagestobepaidin current coin or
currency notes.
60. (T) The wages of a person employed shall be paid to him without deductions of any kind except those authorised by or under this Act. Explanation.-Every payment made by a person employed to the employer shall, for the purpose of this Act, be deemed to be a deduction from the wages.
(2) Deduction from the wages of a person shall be made only in accordance with the provisions of this Act, and may be of the following kinds only, namely ;- Deduction which may
be made from wages.
(a) fines;
(b) deductions for absence from duty;
(c) deductions for damage to, or loss of, goods expressly entrusted to the' employed person for custody, or for loss of money for which he is required to account, where such damage or loss is directly attributable to his neglect or default;
(d) deductions for house accommodation, if any, supplied by the employer;
(e) deductions for such amenities and services supplied by the employer as the State Government may, by general or special order, autho rise ; ,
(f) deductions for recovery of advance or for adjustment of over-payments of wages j
(g) deductions of income-tax payable by the employed person;
(h) deductions required to be made by an order of a Court or other authority competent to make such order;
(i) deductions for subscriptions to, and for repayment of advances from, any provident fund to which the Provident Funds A~t, 192) appl.ies or any provident fund 19 of 1925. approved in this behalf by the State Government durmg the continuance of such approval;
(j) dedcuctions for payments to co-operative societies approved in this behalf by the State Government or to a schem~ of i~surance maintainedby the Indian Post Office, or by any insurance company approved In this behalf by the State Government;
(k) deductions made with the written authorisation of the employed person - in furtherance of any savings scheme approved by the State Government for the purchase of securities of the Central or State Government.
61. (1) No fine shall be imposed on any person employed save in respect of such Fines. acts and omissions on his part as the employer, WIth the prevIous approval of the State Government or of the Chief Inspector may have specified by notice under sub-section (2).
(2) A notice specifying such acts and omissions shall be exhibited in the pres- cribed manner on the premises in which the employment is carried on. .
(3) No fine shall be imposed on any person employed until he has been given an opportunity of showing cause against the fine, or otherwise than in accordance with such procedure as may be prescribed for the imposition of fines.
Deduction for absence from duty. Deduction for damage or loss. Deductions for ser- vices rendered. Deductions for re- covery of advances.
14
(4) The total amount of fine which may be imposed in anyone wage P lod on any person shall not exceed an amount equal to paise three in a rupee of the wages' pay- able to him in respect of that wage period ..
(5) No fine shall be imposed on any person employed who has not completed his fifteenth year of age .
. (6) No fine imposed on any person employed shall be recovered from him after the expiry of sixty days from the date on which it was imposed.
(7) Every fine shall be deemed to have been imposed on the day of the act or omission in respect of which it was imposed.
(8) All fines and all realizations thereof shall be recorded 'in a register to be kept by the employer in such form as may be prescribed; and all such realizations shall be applied only to such purposes beneficial to the persons employed in the establishment as are approved by the prescribed authority.
Explanation.-When the persons employed are part only of the staff employed under the same management, all such realizations may be credited to a common fund maintained for the staff as whole, provided that the fund shall be applied only to such purposes a; are approved by the prescribed authority.
62. (I) Deductions may be made u~der clause ·(b) of sub-section (2) of s~ctio~ 61 only on account of the absence of an employed person from the place or places where, by the terms of his employment, he is required to work, such absence being for the whole or any part of the period during which he is so required to work.
(2) The amount of such deductions shall in no case bear to the wages payable to the employed person in respect of the wage period for which the deduction is made, a larger proportion than the period for which he was absent bears to the total period, within such wage period during which by the terms of his employment, he was required to work:
Provided that, subject to any rules made in this behalf by. the State Government, if ten or more employed persons acting in concert absent themselves without due notice (that is to say, without giving the notice which is required under the terms of their contract of employment) and without resasonable cause such dedcuctfons from any such person may include such amount not exceeding his wages for eight days as may by any such terms be due to the employer in lieu of due no~ice,
Explanation.-For the purpose of this section, an employed person shall be deemed to be absent from the place where he is required to work, if, although present in such place, he refuses, in pursuance of stay-in-strike or for any other cause which is not reasonable in the circumstances, to carry out his work.
63. (I) A deduction under clause (c) of sub-section (2) of section 61 shall not exceed the amount of the damage or loss caused to the employer be the neglect or default of the person employed and shall not be made until the persons employed has been given an opportunity of showing cause, against the deduction, or otherwise than in accordance with such procedure as may be prescribed for the making of such deductions. : (2) All such deductions and all realizations thereof shall be recorded in a re- gister to be kept by the employer in such form as maybe prescribed.
64. A deduction under clause (d) or clause (e) of sub-section (2) of section 61 shall not be made from the wages of a person employed uunless the house, accommodation, amenity or service has been accepted by him, as a term of employrn ent Or otherwise, and such deduction shall not exceed an amount equivalent to the value of the house acco- mmodation, amenity or service supplied and in the case of a deduction under the said clause (e) shall be subject to such conditions as the State Government may impose. J _
65. Deductionsunder clause (f) of sub-section (2) of section 60 shall be subject to the following conditions, namelyt-c-
(a) recovery of an advance of money, giveri bef?r~ employment shall be made from the firstpayment of wages in respect of a complete wage period, but no recovery shall be made of such advances given for travelling, expenses;
14
69. (J) Subject to any rules made by the State Government in this behalf', an Power and duties Inspector may, within the local limits for which he is appo inted-e- of the Inspectors.
(a) enter, at all the resasonable times and with such assistance as he thinks fit, any place which is or which he has reason to believe, is an estab- lishment; .
make such examination of the premises and of any prescribed registers, records and notices and take on the spot or otherwise record statement of any person, as he may deem necessary, for carrying out the purposes of this Act; ,
exercise such other powers, as may_ be prescribed or may be necessary for carrying out the purpose of this Act:
Provided that no one shall be required under this section to answer any question or ghre any statement tending to incriminate himself.
(2) For the purpose of investigation of offences under this Act, an Inspector shall have the same powers as an Officer-in-'charge of a police station has under the Code of Criminal Procedure, 1898 for investigation of cognizable offences except that he shall not have the power of arrest; .
70. Every Inspector appointed under the secti~n shall be deemed to be a public servant within the meaning of section 21 of the Indian Penal Code.
15
(b) recovery of advances of wages not already earned shall be subject to any rulr . rnad e by the State Government regulating the extent to which such advances may be given and the instalments by which they may be recovered.
66. Deductions under clauses (j) and (k) of sub-section (2) of section 61 shall be subject to such conditions as the State Government may impose.
67. No employer shall dispense with the services of an employee who has been in his continuous employment-
(a) for not less than a year, without giving such persons at least thirty days' notice in writing, or wages in lieu of such notice. j
(b) for less than a year but more than three months, without giving such persons at least fourteen days' notice in writing or wages in lieu of such notice:
Provided that such notice shall not be necessary where the services of such em- ployees are dispensed with for misconduct.
Explanation.-For the purposes of this section' 'misconduct" shall include-
(a) absence from service without notice in writing or without sufficient reasons for seven days or more;
(b) going on or abetting a strike in contravention of any law for the time being in force j
(c) causing damage to the property of his employer.
CHAPTER IX
ENFORCEMENT AND PROSECUTION
68. (1) The State Government may, by notification, appoint as many Inspectors for different areas thereof as may be considered necessary.
(2) The State Government may, by notification, appoint one of the Inspectors to be the Chief Inspector for the purposes for this Act who may exercise all the powers of an Inspector.
(b)
(c)
Deductions for pay-
ments to co-operative
societies and
insurance schemes.
Notice of termination
of service.
Appointment of
Chief Inspector and
Inspectors.
5 of 1898.
Inspector to be public
servant.
45 of 1860.
7 J. No suit, prosecution or legal proceedings shallli~ against any person for anything Protection of action which is in good faith done or intended to be done under this Act or rutes made thereunder. taken in good faith.
15
Employer and Mana- ger to produce regis- ters, records and notices for inspec- tion.
Penalties.
False entries by Employer and Manager.
Penalty for obstruc- ting Inspector. Determination of employer for purposes of this Act.
Cognizance of
offences.
16
72. Every employer and in his absence the Manager shall; on demand, produce for inspection to an Inspector all registers, records and notices required to be kept under -nd for the purposes of this Act.
CHAPTER X
OFFENCES AND PENALTIES
73· Save as otherwise provided in this Chapter, whoever being an employer or manager of an establishment contravenes any of the provisions of this Act or rules made thereunder shall-
(a) on first conviction, be punished with fine which shall not be less than fifty rupees and may extend to five hundred rupees; and
(b) for second and subsequent conviction for contravening the same provision of this Act or rules made thereunder, shall be punished with fine which shall not be less than one hundred rupees and may extend to one thou- sand rupees.
74-. If any employer or manager with intention to deceive, makes, or causes or. allowS to be made, in any register, record or notice prescribed to be maintained under the pro- visions of this Act or the rules made thereunder, and entry which, to his knowledge, is false in any material particular, or wilfully omits, or causes or allows to be omitted, from any such register, record or notice, an entry which is required to be made therein under the provisions of this Act or the rules made tereunder or maintains or Causes or allows to be maintained, more than one set of any register, record or notice except the office copy of such notice, or sends or causes or allowd to be sent, to the Chief Inspector or Inspector any statement, information or notice prescribed to be sent under the pro- visions of this Act, or the rules made therunder which to his knowledge is false in any material parti cul ar , he shall, on conviction, be punished with imprisonment not exceeding six months or with fine which may extend to two thousand rupees, or with both. 7 t;. Whoever wilfully obstructs the Chief Inspector or an Inspector in the exercise of any power under this Act or rules made thereunder or conceals or prevents any employer in an establishment from appearing before or being. examined by the Chief Ins pector or an Inspector, shall, on conviction, be punished with fine which shall not be less than one hundred rupees and which may extend to one thousand rupees.
76. (I) Where the owner of establishment is a firm or other association of indi- viduals, anyone of the individuals, partners or members thereof, may be prosecuted and punished under this Act for any offences for which an employer of an establishment is punishable:
Provided that the firm or association may give notice to the Inspector that it has nominated one of its members who is resident in the State to be the employer for the pur- poses of this Act and such individual shall, so long as he is so resident, be deemed to be the employer for the purposes of this Act, until the notice cancelling nomination is re- ceived by the Inspector or until he seizes to be a partner or member of the firm or association.
(2) Where the owner of an establishment is a company, anyone of the direct- ors thereof, or in the case of a private company anyone of the share holders thereof, may be prosecuted and punished under this Act for any offence for which the employer of the establishment is punishable:
Provided that the company may give notice to the Inspector that it has nominated a director, or, in the case of private company, a shareholder who is resident in the State, to be the employer in the establishment for the purposes of this Act, and 'such director, or shareholder shall, so long as he is so resident, be deemed to be the employer of the estab- lishment for the purposes of this Act, until further notice cancelling his nomination is recieived by the Inspector or until he seizes to be a director or shareholder.
77. (I) No prosecution under this Act or the rules made thereunder shall be instituted except by an Inspector.
(2) No court inferior to that of a Magistrate of the first class shall try any offence under this Act or any rule made thereunder.
16
17
(3) Notwithstanding anything contained in any law relating to the criminal procedure for the time being in force, all offences under this Act or rules made thereunder, may be tried summarily.
78. No court shall take cognizance of an offence under this Act or any rule or order Limitation of made thereunder unless complaint thereof is made within six months of the d ite on which prosecution. the alleged commission of the offence first came to the knowledge of an Inspector.
CHAPTER XI
MISCELLANEOUS AND SUPP LEMENTARY
79. Subject to the general or special orders 0 f the State Government every employer shall maintain such registers and records and display on the premises of his establishment such notices as may be prescribed. All registers and records shall be kept on the premises of the establishment to which they relate.
80. (I) The State Government may, subject to previous publication, make rules to carry out the purposes of this Act.
(2) In particular and without prejudice to the generality of the foregoing provisions, such rules may b~ made for all or any of the following matters, namely i-
(a) the appointment of prescribed authority;
(b) the period for which, the conditions subject to which and the holidays and occasions on which, the operation of the provisions of this Act may be suspended;
the form of submitting a statement, the fees and other particulars, the manner in which the registration of establishments is to be made and the form of registration certificate and the form and the period for notifying a change and the fees;
fixing six days in a year for additional overtime; fixing ten days in a year for overtime;
further particulars to be prescribed for an iden.tity card; fixing times and method, for cleming the establishments, fixing standards and methods for ventilation, and prescribing such esta- blishments as are to be exempted from the provisions of, and, prceaution against fire to be taken in this Act; the articles which a first-aid box rnain.arned shall cont tin; the qualification of Inspectors appointed under this Act and their' powers and duties;
the register and records to be maintained and notices to be dis- played;
(c)
(d)
(e)
(f)
(g)
(h)
(i)
(j)
Maintenance of
registers or records
and display of the
notices.
Power to make
rules.
(k) any other matter which is to be or may be prescribed.
81. (I) All the notifications, rules, regulations and orders relating to shops and Repeal and Savings. establishments in Sikkim in force immedLtely before the commencement of this Act are hereby repealed.
(2) Notwithstanding such repeal anything done or any action taken under the notifications, rules, regulations, orders, on the subject, shall be deemed to have been done or taken, as far as may be, under the corresponding provisions of this Act.
18
STATEMENT OF OBJECTS AND REASONS
During last few years a large number of shops and commercial establishments have been establi~hed in the State of Sikkim and it is expected that their number is likely to increase in the near future. This will re- sult in the mployment of a large number of people. It is felt that legal provisions are required to protect the interests of these people. The Sikkim Shops an'd Commercial Establishment Bill, 1983 provides for the regu- lation of condition of work and employment in shops, commercial establishments, residential hotels, .restaurants eating houses, theatres and other places of amusement or entertainment and other establishments. . The Bill has been framed with the above objects in view.
Samten Tshering, Minister-in-Charge.
MEMORANDUM REGARDING DELEGATED LEGISLATION
The Bill confers on the State Government power to make rules for giving effect to provisions of the Bill. The matters in respect of which rules may be made relate, interelia to the appointment of prescribed authority, the manner of registration and fees for renewal of registration certificate, maintenance of records etc. '
The matters in respect of which rules may be made relate to administrative details 'andprocedure. As such, the delegation of legislative power is normal in character.
FINANCIAL MEMORANDUM
Clause 68 of the Bill empowers the State Government to appoint as many Inspectors as it may consider necessary and to designate one of the Inspectors as the Chief Inspector for the purposes of enforcing the provisions of this Bill. It is proposed to enforce the provisions of the Bill in the G.M.C. area at the first instant. For this purpose it may be necessary to have at least I Chief Inspector and 2 Inspectors. Asan interim arrangement, it has been proposed that the Under Secretary in the Department be designated as the Chief Ins- pector and the existing 2 Labour Inspectors as the Inspectors under the Act. As such, no expenditure shall be involved during the Current Financial Year. However, budget provision shall be made in the subsequent year for the appointment of other Inspectors and connected officialswhen the Act is extended to other areas in the State of Sikkim.
By Order
R. K. GUPTA,
. Secretary, Sikkim Legislative Assembly.
PRINTED AT THE SIKKIM GOVERNMENT PRESS, GANGTOK.
SIKKIM
GOVERNMENT GAZETTE
EXTRAORDINARY
______________ ~P~U~B~L~IS~H~E~D~BY.~A~U~T~H~O~R~IT~Y~_
Gangtok Thursday, 29 September, 2005 No. 361
GOVERNMENT OF SIKKIM
LAW DEPARTMENT
GANGTOK
No. 21/LD/2005 Date: 26/9105
NOTIFICATION
The following Act of the Sikkim Legislative Assembly having received the assent of the Governor on 7th day of September, 2005 is hereby published for general information.-
THE SIKKIM SH,?PS AND COMMERCIAL ESTABLISHMENTS (AMENDMENT) ACT, 2005
(ACT NO. 21 OF 2005)
AN
ACT
to amend the Sikkim Shops and Commercial Establishments Act, 1983.
Be it enacted by the Legislature of Sikkim in tile Fifty-sixth Year of the Republic of India as follows:-
Short title, extent,
and
enforcement.
1. (1) This Act may be called the Sikkim Shops and Commercial Establishments (Amendment) Act, 2005.
(2) It extends to the whole of Sikkirn.
(3) It shall corne into force on the date of its publication in the Official Gazette.
Amendment of Section73.
2. In the Sikkim Shops and Commercial Establishments Act, 1983 (hereinafter referred to as the principal Act), in Section 73, -
(1) for the existing clause (a), the following shall be substituted, namely :-
"(a) on first convtctton be .punished with a fine which shall not be less than five hundred rupees and may extend to one thousand rupees",
19
Amendment of Section 75.
(2) for the existing clause (b), the following shall be substituted, namely :-
" (b) for second and subsequent contravention of the same provision of this Act or Rules made thereunder shall be punishable with a fine which shall not be less than one thousand rupees and may extend to five thousand rupees",
(3) after clause (b), the following clause shall be inserted, namely :-
"(c) in default of such paymentof fine, the employers shall be liable to undergo simple imprisonment for six months".
3. In the Principal Act, in Section 75, for the words
"one hundred rupees and which may extend to one thousand rupees," the words
"five hundred rupees and which may extend to five thousand rupees or simple imprisonment for six months or both," shall be substituted. By Order.
R.K. PURKA YASTHA (SSJS)
LEGAL REMEMBRANCER-CUM-SECRETARY,
LAW DEPARTMENT.
File No. 16 (82)/LD/2005. S.G.P. G. - 34/Gazette/150 Nos/Dtt- 7.10.2005.
20
SIKKIM
GOVERNMENT GAZETTE
EXTRAORDINARY
PUBLISHED BY AUTHORITY
Gangtok Thursday 30th August, 2012 No. 427
GOVERNMENT OF SIKKIM
LAW DEPARTMENT
GANGTOK
No. 21/LD/P/2012
Dated 28.08.2012
NOTIFICATION
The following Act passed by the Sikkim Legislative Assembly and having received the assent of the Governor on 6'h
day of June, 2012 is hereby published for general information:-
THE SIKKIM SHOPS AND COMMERCIAL ESTABLISHMENTS (AMENDMENT) ACT, 2012
(ACT No. 21 of 2012)
AN
ACT
further to amend the Sikkim Shops and Commercial Establishments Act, 1983.
Be it enacted by the Legislature of Sikkim in tl18 sixty- second Year of the Republic of India as follows:-
Short title extent and commencement Amendment of section 2
1. (1) This Act may be called the Sikkim Shops and Commercial Establishments (Amendment) Act, 2012.
(2) It extends to the whole of Sikkim.
21
"(32) "year" means the financial year commencing from the 181
day of April and ending on 31 st day of March of thl1 following".
Amendment of
section 56
3. In the said Act, for the existing section 56, the following shall be substituted, namely:-
"56. The employees shall be entitled to gratuity as per the provisions of the Payment of Gratuity Act, 1972 and the rules framed thereunder." . Insertion of new
section 78 A
4. In the said Act, after section 78, the following new section shall be inserted, namely:-
(1) "78A. Composition of certain offences 78A. (1) Save as provided in sections 74 and 75, any of certain offences, may either before or after the institution of the prosecution, be compounded by any officer not below the rank of Joint Labour Commissioner, authorized by the Government, by notification, for an amount which shall not be less than five hundred rupees and not exceeding two thousand rupees."
(2) "(2) On payment of such sum under sub-section (1), the offender, if in custody, shall be discharged and no further proceedings shall be taken against him in respect of the said offence:
Provided that if a person commits similar offence again within the period of one year from the date of composition of first offence, the same shall not be compounded."
R.K Purkayastha(SSJS)
L.R-cum-Secreta tv,
Law Department.
S.G.P.G. - 4271Gazettel30 Nos.lOt:- 30.08.2012.
THE SUBSEQUENT AMENDMENTS TO THE SIKKIM SHOPS AND COMMERCIAL ESTABLISHMENTS ACT , ACT 1983 (ACT NO. 2 OF 1983 ) AMENDED AND UPDATED
UPTO AUGUST, 2012
22