Kerala act 010 of 2002 : The Kerala Loading and Unloading (Regulation of Wages And Restriction of Unlawful Practice) Act, 2002

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THE KERALA LOADING Al\'D UNLOADING (REGULATION OF WAGES

AND RESTRICTION OF UNLAWFUL PRACTICES) ACT, 2002

Preamble

SectiOns

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(Act 10 of 2002)

Short title and Commencement Defimt10ns

Apphcatton of the Act Rtght to employ workers of One's own chotce Employment of Wotkers for non domesttc purposes Prohtbttton of Unlawful practices ProlubttJOn of entry mto property Nottfied wages ' Acknowledgement for the recetpt of amount Mamtenance of regtsters and records

Appomtment and powers of Labour InspectiOns and Inspection fenalty for conuruttmg Unlawful practices Penalty for Obstructton and damage

Penalty for obstructiOn of duttes

General provtston for pumshment of other offences Dtsquhficatlon from work

Compoundmg of offences

Certam offences to be cogmzable

VJO!atton of the provtston of thts Act not to attract other enactments Bar of Junsdtctton of Ctvtl Courts •

Delegation of powers

Power to amend Schedule

Power to remove dtfficulttes

ProtectiOn of actton taken m good fatth

Power to make rules

The Schedule

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THE KERALA LOADING AND UNLOADING (REGULATION OF WAGES

AND RESTRICTION OF UNLAWFUL PRACTICES) ACT, 2002"'

ACT 10 OF 2002

An act to regulate the wages and to re!ltlzct unlawful practices connected with loadmg and unloadmg and tran!lportatwn of good!l and art1cles and for matters connected therewzth

Preamble-WuERJ:AS, It IS exped1ent to regulate. the wages and to restrict unlawful practices connected w1th loadmg and unloadmg and transportation of goods and articles and for matters connected therewith,

Be 1t enacted m the F1fty-Th1rd year of the Repubhc of lnd1a as follows·- CHAPf[R I

PRELIMINARY

1. Sh01 t wle, e>.tent and commencement-( I) Th1s Act may be called the Kerala•Loadmg and Unloadmg (Regulatton of Wages and Restnct1on of Unlawful Practices) Act, 2002

(2) It extends to the whole of the State of Kerala

(3) It shall come mto force on such date as the Government may by notification m the offic1al Gazette appomt and d1fferent dates may be appomted for different areas and for different prov1s1ons of th1s Act

2 Definztzons -In th1s Act, unless the context othetw1sc reqUires,-

(a) "domestic purpose" means,-

(1) slnftmg, mcludmg the transportation of furmture, personal and other household art1cles for domestic use; or

• Reee1ved the a~sent of the .Governor on the 29th August, 2002 and published 1n the Kerala Gazette E:xtraordmary N.) 1277 dated 2nd Sc:ptember, 2002

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(a) work m connectwn with the shiftmg of the articles of a dwellmg house of a person mcludmg work connected with religiOus or social or public functions, or

(m) cuttn2g, removal, shiftmg and transportation of trees and wood for personal use, or

(Iv) constructiOn, repamng and mamtenance of house mcludmg the shiftmg and transportation of constructiOn matenals, eqmpments, machmery for personal use, or

• (v) dismantling, demolitiOn and shiftmg of old bu!ldmg matenals or eqUipments other than those covered by the non-domestic purpose and mdudmg Its transportation; or

(vi) sh1ftmg and transportation of ammals for personal usc, or (vu) shtftmg and transportation of matenals mcludmg agncultural produce, raw matenals, agncultural mputs and equ1pment or agncultural machmery relatmg to agncultural operation, 01

Explanation -For the purpose of th1s sub-clause, .. agncultural operation" does not mclude any actiVIty earned on m a plantation as defined m clause (f) of section 2 of the PlantatiOns Labour Act, 1951 (Central Act 69 of

1951 ),

(v111) such other work or actiVIty or process whtch the Government • may, by not1ficat1on m the official Gazette, spec1fy to be domestic purpose,

(b) "employer" means any person who engages or employs a worker for wages or otherwise to do any loadmg and unloadmg work connected w1th or relat111g to or ancillary to the purposes mcluded 111 th1s Act and 111cludes any other person who has ultimate control over the affa1rs, . .

(c) "Government" means the Government of Kerala.

(d) "1oadmg and unloadmg work" means loadmg and unloadmg or carrymg on head or person or 111 a trolley any art1cle or goods m or f10m or to a veh1cle or any place and mclude~ any other work earned out for the transportation or movement of such art1cle or goods from one place to another,

(e) "nusc\uef' means "m1sch1ef' as defined 111 section 425 of the Ind1 .. m Penal Code, 1860,

(f) "non-domestiC purpose" means,

(I) -mdustnal, agncultural or commercial purposes, or other than those covered by domestic purposes.

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(11) COilStlUCtiOil, nl.lllltt'lllnCt: Jlld L!J:>il1Jilthng Ol Jll type~ of b111ldmgs L•thct thJil tllO~t: CO\ Cl ed by dOI1ll'"'LC rut po~eS dam~, blldges. Tlllllld~, ~ub-\\ ay~ and 10ads mcludmg :Ill mfrJsltllliLII.11 plOfects or

(Ill) :.l11fllng Jnd transpoi1Jtton ol Lon~tluctlon 111Jtett.tls, equtpmcnts 01 maLhlllety. 01

(11) Clltllllg, ICJ1101al, ~htfilllg .111d llJn~pOitJtiOil of tiC\:'~ and wood IOI mdustiial ;~nd comme1ual purposes. 01

(1) ~luft111g. lllcludlllg the 11" mpotlJtion ol any good~ 01

(\ 1) m~taiiJtton, L'Iectton ;mel dJSillmtlmg of ,my elcctncal, ekl\JOI11C, ell'LtlOillJgnettL 01 othe1 soplmtiCJtL·d lll.td1I1t:Jy of any nJtuJe Jnd mdudc~ the ~ bymg 01 ll'lllOI Jl uf ptpc~ 01 <.Jblcc,, Ill

\\11\ ttbt.:dl.ttton .crclliOil and dt .m,IIHitng ol offlu: l'LJUtpmcnh lllduJtng the ~htlt111g Jlld lld!l~pultJ!IOil of ~tJllL)\lety ,1110 llllllltlllt: IIL'lll"' lll (1 Ill) .~htfttng and ttanspott,tiiOn of .'lny JllllllJh lot lllUUWIJI lll Cl!lllllllt:l CIJI put pu~L''>, 01

( 1\) !>htl11:1g and t1Jnspot1atton ol Jll) m.I'L'IIdb which Jtc mechJntcally luJded 01 unluJtkJ 1\Jih equtpllll'lll~ 01 'mallltlll'l) ltl..e UJllt:S. t!ppl·t~ 01 CJJth I ClllO\'l'l ~. 01

(\) ~~ch othct 1\0tl.. 01 .lltlVIty 01 p1occ~s 1h1ch the Gove1nmcnt 111Jy, by notllicJilon 111 the Ollict.tl GJit:\lc spl'LIIy to be m• 1-domest1c purpo..,e. ~ (g) "nottfied \\Jges'' m-=Jns all temun..:tatton 1uyJble 111 cash 01 111 kmd

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3 Appliwttoll of the ALl- fhe p10VISIOI1~ of th1~ Act shall apply to any loadmg and unloadmg wo1 k 01 act1v1ty or p10ccss wh1ch IS conn~cted \\lth 01

• 1 elated to 01 ancdlJry to, ·'t

(a) dome~t1c purpose, and

(b) non-domestic pLUpo~e. a~ spec1 fico 111 tillS Act RIGJ IT TO fREEDO~l or EMPLOYMFNT Al\iD '

PRO rECTIO N TO PROPERTY

4 Rtglll 'to emplo1 ll ot ""' •, of unc: 1 OII/I L !tot( l' - \otwJth~tJJHllllg ~ anythmg contam~d 111 the KerJ!J l·k.Jd!oJd \\'01ke1~ Act, 197g (i\ct 20 of 19~0) Jll employr• shJII hd\'C the light to (.:JIIY out luJdlllg Jlld UllloJdlllg \\Oik for domestiC plll po~c~ by h nnse If 01 by employ mg the wo1 kc1 ~ ot lu~ "on choll c

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5 E!IIJII0\111l!llt of \IOJf..et 1 jut nun-tlrmtt'\ttL fJIIIjJOH'\ --NOl\\llh~!Jlldlllg anythmg contamed 111 the Kctala HcadloJd \\'o•ket~ Act, !C)]!) (Act 20 of 19l:i0) 01 the '><.hemes made tiH.·•cundcJ, an employe• shall have the 11ght to lJIIY out loJdmg Jnd unloadmt. wo1 k fo1 non-dome!>l\C plll pose~ ctthc1 by !mmclt 01 by employmg th~ w01ke1~ of Ill', ow11 c.h01cc 111 any mdu~tliJI patk, c'.poll plOCC\\tng zone, mdust11al or comme1c 1Jl atcJ, tou11sm p1 OJCLI at ea, agllcldtul Jl mat kct a~ the Govctnment mJy. by noufi;;auon 111 th.: OtlictJI GaLelle, dcclJIC JS such flom tun~ to t1me

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/ . p, oluhtliVII of 1111/aH{III fiti/UIU'\ -No "'·u1 kc1 ~hall md11 1dually u1 JOintly com1mt any unl.llvful p1 JC!Icc~ 111 connection w1th or 1elatmg to 01 anclllal y to the purpo'>eS 1ncludcd 111 tillS Act

7 Pui111hlltnn uj L'll/1 I' tnto p1oj.)L'tl_l --Nu \\Otkel ~hall mal-e any unaulholls~:d ent1y 1nto the p1opc1ty of an employe• of oth~• pctson and lll.:atc any obstruction 01 hm.dl,mce {O the \\'Otk 01 allJ\olty 01 pwccss to be catll<:d out 01 commit any mtscl11ef or de~uuct•on 01 damage to the land and p•opcny or the "*- employet 01 othc1 per~on whether 01 1101 ~uch act constitute~ an ol knee undc1 any othe1 law fot the ume bemg 111 force

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Cll -\I' II H Ill l'\OTIFIED WAGl:S

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PIOI'Ided that If the nut1f1ed \\age~ 111 IC~pect of any goods 01 nrtu:k rncludrng J11J,·hrncry hJI'C not been prc~CIIbt:d by the GoHrnmeut. the Government 01 the offrccrs ~pccrfrc::llly autho11~cd hy the Go\ocrnmcnt 111 thJt bchJif mJy alter necc~~.uy rnquuy and ~ub)ect to the gerK·ral gurdclmes JS mJy be pr e~c11hed. lix th•: wJges on the ~pot 111 1 cspcct of Jny lo,hlmg and unloJdmg IIOIJ... Jnd the 1va!!,c~ so fi"Xed shJll h~ del.'m~·d to-be the notrlled wage~ ~ . -

(2) No worker employed or cn~~aged rn the loJJmg <~nJ unloadmg work

• connL·cted with or 1eiJted to thc purp<)Se~ ~peulled 111 thrs All ~hall demand 11 ages 111 exces~ of the notrlicd "ages

(3) No employer shJII cngJge .tny 1\0I"-cr 101 lo,tdmg 01 unloading wotk eonncLied 111th ot 1e!Jted to the purpo~es spL·ciiicd 111 thr~ L\ct 101 th~ 11age~ less than th~ nottlied wage~

(4) The Govetnment lllJ)' 1cvrse the notrl1ed wage::. ll\ed under sub- seLIIon (I) Jt lca~t once 111 evc1 y tlu ce years

9 Acl..noll'/edgemenf jr11 t!te tetetf'' of WIIOllllf -E1ery wo1J...er 11ho hild teccrved an amount fot th..: loadr11g ::111d unloJJmg wo1 "- connected wrth or H~lnted to the pUipo~e~ of tim Ac.t ~hall grve a ~rgned l(u:Ipt to the empl.oye1 01 tlu:

petson who hJ~ eng..)gt:d 01 l.'mpJoyed h11n J~ the case may be, soon aftct tts rt~CL'lpt Jlld the ICLClpt !>0 gli'L'Il ~hal! be LIJI\C)miVe e\'ldCilCe that he h::1~ aLccpteJ the amount ment10ncJ t hc•'c 111 tO\.\ ill d~ wag~·~

10 Mauth'I/111/Ll' of 1egt,fi!J \ omltc:toJt!~-The rcgrstel!> and t'ccoitb to he _.,__ mamtJmeJ by tht: Labour InspeLto•~· and employe•s. the fo11n ol •eccipt to be given by the \vo1 kcr~ and the paltiLUI,us and fo1m of 1 egistei !> and t ccoiCb to be matntamcd by any pe1 son who e mplu ys ot engilges wo1 h·r~ fo1 non-domestiL pUI poses sl·all be Ill such manm.·• as Ill.'lY be p•esciibed by the Go1.c1 nmcnt

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' 84 Ci!\PIIRIV APPOI:"l \1L ~ f -\ND POWERS :IF LABOUR INSPECIORS A'\D ll\SP[CI"QR~ II AJ>[JOIII/lllel/t and [JOHC!I.' uj Lahozn lni[JC!£,01~ (//UIIillpettoJ\

(I) The Govcmm:nt may, by notification m the Ollic1al •.J:11:ettc .1ppomt ulliLel s m the Labout Depa1tment not belo,. the ran!.. of an A .~l~tant Labout OfT1ccr 1G1adc II) ..~~ !.about ln!>pccto• tor tlw pU!pOSL'!> of tills .\ct and may define the local lumt!> \\ llhm '' lmh they ~hall C"\t'ICISC tht:n JU11Sd1C\H•n .

(2) II. Lahou1 Inspccto1 appo111ted unde1 sub·sectton (I) m..1y lot the pu1p0:,.t: ol JSCeJtallllng \\hcthc1 .111; of the plO\'J~Jons of th1~ Act has bL'l'll nolatl'd 01 to p1c' L'nt 'iuch 'JOiatJOil'i -

(a) ctthn 1110 motu 01 on a '' 1 men wmpldmt m:-dc 111 tim behalf by an emoiO)-L'J 01 clny pl'JSon aggJJC\'cu, ~·ntc1 .1ny e!>t.Jb!J,h, 1cnt 01 Jny p1cnmes c.onnected thcrew1th 01 any place at any 1 ea!>onablc t1mc and '' 1th sue~ as ,t<;t:mcc

(b) ICljUIIe an employe! 01 .111)' \\01\..ct OJ .IllY pCiSOil to fllllll~h ~u<.h

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(b) tcqun.: an emph.Jit:l 01 .Ill)' \\Od,ct 01 any pl'tson to fut111~h ~uch 111101 matron J~ he lllJ)' con~rdu ncce~~ar y,

(c) make coprcs olot to take extracb liom, .my book, tegt~h:J 01 other document~ matniJmed 111 H:l,llron to the '''01 k CJJJrcd out.

(d) e\etct~c suLi1 othct po11e1'i J~ may be ptc~crrbcd

(5) [vcty Lab,nu ln'ipl'clot 01 ln~pec101 Jppomted under ~ub-scctron (I) 01 ~uh-~cctton ( 3) J~ th~· cJse mJy be shall be deemed to be a public 'e' 1 ant wl!hlll the meJntng of ~eel ton. 21 of the lndrJn Penal Code 1860 (-15 of I 860)

(6) Any pu~on tcquncd to ptoducc Jny document 01 tl11ng 01 to gtve any rnlormJtton by J LJbout ln~pcltot 01 ln~pcctor undet lht'> ~cctton ~hJII be kg.1lly bound to do ~o wtthm the mcJtllng ot ~cctron 175 and 176 of the lnJran Pen.ll Code, 1~60 (-15 ot' 1!-;(,())

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1'[\: 1\Llll S :\:\'D I'ROCFDURC

12 Penult I ju1 £ nllllllt/1111~; tlltl(/\t/ul pull/{( l'l -- Whoc1 e1 lOilllllltS Jll) un!Jwtul pr Jl'llCl'~ othu thJII Jlllll'i 5 .md I~ ot lhl' Schedule ~h.lll be punr:.habk 1\'llh llllJ11l~OillllL'lll IOI a tellll \\ h1Li1 111JY e\lelll.i Ill ~1\ lllOlllh~ 01 \1 Jlh tim· ll'lllch

• shJIJ not be k~~ thJn one thou~and 1upee~ Jnd whrch may L'XIcnd to ltve lhOli'>Jild lll!X'l'~ 01 \\ llh both

13 JJtnaltl /01 ol!l!l II£ //!ill and clttnutge -- WhoC\'CI ~..ommtl~ Jny llllJUihOII~l'U ell II y IIllO the pl Opl'll)' of Jll employe! OJ JllY olhCI pel ~llll Jlld crcJt.:~ Jny obslllll'lton 01 hrndtance to the 1\nrl.. n1 aLII\'Jiy 01 p10ce-;s to be lJIJJed out 01 ~01111111ts ;:~ny llll'>Liw:l 01 dc~llliClJOil 01 JJmage to the l:.111d 01 p1 opcrly of the employer 01 Jny pc1 ~on, ~hJII be pnnrshJble \I'Jth nnpmonmenl ll']lllh may ntend to 1110 )'CJJ~ or 1\'Jih !Inc 1\hrdt shall not he lc~s thJn one thou~and 111pee::. Jnd "lud1 m.ty t:\tenJ to ILll thou.,Jnd rupct·s 01 wllh both

14 Pe11all\ /ol oh~llttUtoll o/ dultn ---\VIHk'Vl:'l oh~lJlll't~ JIIY I .lhOul Inspector OJ Jnspcctol 01 Jll)' othLI ot'tJcer Jppointed under tlu~ 1\ct 111 the UISLhai:,;c ot lu~ ctutll'~ oJ Iclu~c~ 01 wlllully ncglells to JtiOI(I hnn ll'J~onJhlc IJcJ!Jlrc~ 101 ma~111g Jny enlly, lllSpelllllll, l'\.IIlllll

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15 Gcnew!Jnnt'I'IOII jo1 punl\lllltt'llln/ oth<'' off< IlL<'' --t\ny pct~on •1ho contta\t·nc~ Jny of the ptO\tSton~ of tlus Act 01 of any rule or ordet made tltetl? ...,.. llll ALl, be

puntshJblc 11 tth rmp11sonment for J tcr m whtch may e\tend to th11.·e month~ or \\tth fine 1\htLh mJy e\tend to t11o thousand tupce~ or 1\lth both

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I 6 Dllquo/tftwtwn /1om ,,.u, f... - \JotlvtthstJndmg anythtng cont.uned 111 the KerJla lkadload WotJ..crs Act, 1978 (Act 20 of J9gO) no \\Otket, \\ho ha~ be..:n convtct..:d by a court of ldw lot Jll offence under tillS AL t, !>hall be grven regr~tratron as a headload worker under the satd Act for a pe11od of stx months It om the datL' of ~uch com rctton or tf he ~~ a r egr~kt ed head load \\ ur J..er under the ~Jtd •\Lt lm tegt~llallon ~hJII be ~u~pentkd lot J pt>JJod of on~ yeJt from the date of ~tiLh com tctton

PtO\ tded thJt 11hete the con1 tctton ts fot J scc.onJ ot ~uhsequent offence undct tim '\d the pettod L)f dt~qu.tltfilJtton ~hJII be lot t110 yeJr~ 17 tnlltf'OIIItdlllg uf of/<'11< ,., -(I) I he Go\'crnmcnt 111.1), by nollflc.Jtron m the OtlictJI C.iJ;ettc, uppomt olltcets of thL· I about Oep.utmcnt of Jnd Jbove the tanJ.. of Dt~tllct LJboUJ Ollicet a~ apptopJJJtc autho11ty for l'umpoundmg the offenLeS commllted undet thts •\ct, before theu LogntzJrK·e by the Colllt, on paym~:nt ol J ~lllll 11 htL h ll1J)' not b,: k:>~ thJn the mmtmum of the tine ~ltpulalt'd for ~uch alienee but mJy c\tend to the mJ\Imum ol the tine s11pu!Jted 101 sud1 offence and mJy Jbo mclude the co~! of dJmJge ~uffcted hy th\.' u11np1Jtl1Jlll. by \\ay of compo~Itron ot the offence f01 whrch suLh per.<.on r~ ~u~pectcd to h,l\ t' COtllllllltt'tl

Pto~o Hkd thJt no ~uch Lompoundtng ~hall be Jll'tmrtted 111 the ca~e of second Jnd ~uh~l·quent ol fence~

(2) On payment ot ~uch ~tun to the appropr tJte Juthor tty under sub- sect ron (I). the offender. 11 111 custody shJII be relea~ed and no further proleedmgs ~lwll be tak,·n JgJillS! ~uch offente

I::< Celllltll ojjl!llu'\ to he wg111::able -(I) Not\\'llhStJndmg Jnythll1g tontJIIlL'd 111 the Code of CtnnrnJI Ptocedure, 1973 the of knees pUtmhJhl~: under ~eLiton~ 12. 13 Jnd 14 ol tht~ ALl shall be deemed to bL· J ~..ongntiJble otfulce \\ tth111 the me.llltng of that Code

( 2) No C'oun shall taken congmzancc of the oflcnce:> tckliL'd to rn sub- ~ectton (I) t>\Cept upon a pohc.e rcpott JS ptovtdcd 111 the Code of Cr tllllll.!l Pr ouJdur e. 1973

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l11 ,,.,,,< VI vii:-,( LLLAi'.COlJS 19 l'wlalion of 1/u: fJIO\ II/OJ/I uf 11111 .It I 1101 lo Offill£ 1 olh

20 Rw of Jlllfltltc/Wtl of Cnt! Col/11\ --No Ct\!l C'ou1t sh.lll hJVL' J llll~diCtiOil to ClltCitJ Ill Jll)' ~lilt 01 lm funcllolh undc1 th1~ Act

21 Delt!giii/IJ/1 oj 1-'ollc'l 1- I hl: (HJ\l'llll11ent lll.l), b~ llOIIfiLJIIOil Ill the Ofli<.'IJI GaLetlc, duL·ct thnt Jny po11L'r L'!\l'ILI~Jbk· hy thL'Ill undc1 tim ALl 01 the Ill h:~ lllJUe thCil'lllldl'l ( 01 hc1 I ha II I he pCJ\\ L'l ~ LOll kll le'd by th I~ \L'CIIOil, ~l:LIIOlb 22, 23 Jlld 25) ~ltJII Ill IeiJ!IOII Ill ~lll'll 111JtiCI~ Jlld ~UbteLl to ~uch L'Omllllllll~, If

• .Ill\ J~ mJy be ~pl:uli

22 0/-'o11 c-1 ro Wllt!lld :)(/It dull' (I) l'hc (ioveillllll:llt lliJ], 11 11 1~ of op1111011 thJt II IS C\pt:cllt:lll 01 lll'Lt'~~.ll y Ill the public llltL'I \!St ~0 tO do, by notdicJilun 111 the Oltiu.tl GJICIIL'. Jdd to 01 aiiL'I 01 .IIlll:lld the Schedule .1nd on -,.- any ~uch nutiiicJtiun bL'IItg I~SLIL'd. the Sdt<.'dulc ~hJII be deLmeJ to have been JI11Clltkd aCCOI dmgl]

(2) L\CI)' ~uch notlfiLJtion ~hall. J~ ~oon a~ m.1y be Jltci 11 ~~ IS~lll'd, be la1d bcfo1c the Legislative A~~<.:mhly

23 Pm, SL' of Il'lllll\ mg tht: dtf ficulty

• P101 1dcd thJt no ~u<.h otd<:t ~hJIJ be pJ3~ed JltL'I ti\O yca1~ from thl' date of' commcnLetllcnt ot tim Act

{2) Ew1y oidci madt: undc1 tlw, ~cellon. ~h,dl, as ~oo11 a~ m.1y be alic1 11 1s made, bt: IJ1d bcloic the Legi~IJtt\ c A~~e1nbly

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24 PIIJ/l'£ 11011 of auro11 tu/..~:11 111 goocl furtlr -No SUit ~11\l~l:lllliOil 01 othc1 legal proceeding ~hall he aga1nst the Goi~:Inment 01 any autiH>IIl) 01 olliceJ Ill Je~pect ot anythmg 1\lllch 1~ done 01 mtcm.kd to be done m good !.11th 111 pu1~UJIICC of th1~ 1\ct 01 any Iuk 01 01dc! mJde unde1 th1~ At.t 2' Pm11:1 to maf..c 111h'1 -(I) I h~: Goleinment mJy. by not1ficat1on 111 the Ga7t'tlC, maJ..c !lde~ f01 the pUlposc of caiiYillg 11110 cfiL'Cl the p101 ISlvlb of this ALl

(2) Wnhout plt:JIIdllC to the genciahty of the foiegolllg pOI\\.'1, ~uch llllc '· lllJ \',- -

(J) ple'>Cllbt: tho.: obl1~alions of ~:mplojt:l~ and 1\ol!..et~.

(b) Jcgu!Jte the t·mplt1yment of \\OI!..c1~ .md the to.:1m~ Jnd cond1t1on~ of ~uch employment 11h1Lh .liL' not ~pcuficJIIy plt:'>L'IIh~:d 111 1h1~ .\ct.

(L) )110.:'>lllhe thL' method tll '>1111lll101llllg lll(lll'~~C~. p10LIUCl1011 of dllLlllllL'llb !Ch:\Jil( tO thO.: SUhJCLl J1l,lllt:l O{ lhL' llliL'~(I~.I(IIlll 01 ClllJIIII\ bdtll\.' the lll~pc:ltol 01 l .tbuui lmpt:t 101 01 Jny othe1 Offllel Jutho11~cd b~ IhL· (j\l\ l'llllllelll

(d) p1C.:!>LIIhe the po1\e1~ tlf LJbuul ln.,pectol o: ln~pci..!UI~ Jnd othL'I offiCt'IS appo111teJ fo1 the p111pose ol th1s All.

(e) p1c~c11be tho.: mudJIItle!> lo1 p11.'k11111g unnpiJIIIt. dlld 6l.lltl:l ~ t Oll'>Cljlll'lltla I the! cto,

(1.!) plc:~ulbl.' the piOc~.·dlllc t:Ollii\.'Llcd With contpuundmg. ol ofll'llce~.

(h) p1tl\ldc~ f01 .IllY othcl lllJllCl 11h1Lh I~ to be.: 01 lllJY be.: p1t''>LIIhed t'o1 the eff~:ctiVt: 1mplemc:ntJliOll t•f the p101 I~IOII!> of th1~ Act

(3) elt'IY IU!t'.lll.JLk undc! tim /\o.:t ~hJII be.: iJIJ, d~ !>Ollll JS nlJ) be Jftel II I~ lllJde belOit' the l cgi~IJtlle /\'>St•mbJ), 11hde It I~ Ill ~\.'~~lUll lo1 J hl!JJ pe11ud ol fourteen dJy~ \\"hlth mJy be LOillpll~ed Ill onL ~e~~1on ''I 111 t110 ~ucces~IIL ~L·~~Iolls Jlld II. b~.·fmc the: C\PIIY L.lf tht ~L'~'>IOll Ill wiHLil ll I'> '>ll l.11d 01 the ~c~~1on Illllllcthatcly follow111g, the LLgi~IJti\L' A~~L'IIlhly lll.tkt·~ Jlly modlf1t.at1on 111 th~: 1ule 01 dco.:1de., tlut the 111le ~hould IIlli bt: mJdc. 1hc ltdc ~hJII, thcicJftcr, hJH! eiTcct only 111 ~uch modified 1o1m 01 bl' Llf no o.:tlcu, J~ the

•

89

THE SCHEDULE t [See Section 2 (.))] '

UNLAWFUL PRACTICES

IntentiOnally puttmg an employer m fear of any InJUIY to hm1 or any other person or damage to h1s goods or property for gettmg any work done or demandmg amounts m excess of the notified wages for the loadmg and unloadmg work connected w1th or ancillary to the purposes specified m tlus Act

2 Int1m1datmg an employer by threat or v1olence to compel h1m to engage any person or group of person for loadmg and unloadmg work or for paymg amounts m excess of the not1fied wages prescnbed for the work peifom1ed

3 Demandmg the nght to undertake the loadmg and unloadmg work connected w1th or related to domestiC purposes after the employer has refused to engage any worker or group of workers

4 Demandmg, cla1mmg or rece1vmg any amount Without executmg any work or for the work done by others

5 Ind1v1dually or JOintly makmg any obstruction or hmdrance to the Joadmg or tmloadmg work and the transportat1on of goods and artJcles to be earned out 111 connectiOn With or relat1ng to or ancillary to the purposes specified m this Act

6. Obstructmg the movement of vehicles or persons carrymg goods OI arllcles and d~laymg of the work connected w1th or related to the purposes specified m th1s Act

7 IntentiOnally causmg damage to the art1cles or vehicles or machmery or goods wh1le carrymg out the loadmg and unloadmg work 8 lndulgmg m acts of threat, viOlence, force, usmg abus1ve languages and the hke m connection With the work related to purposes specified m th1s Act

9 Indulgmg m work under the mfluence of alcohol or other mtoxicants

10 Rece1vmg amounts m excess of the notified wages prescnbed for the work or rece1vmg any amount 111 any other fonn or manner

II Rece1vmg any amount Without 1ssumg pwper receipt on demand

12 Demandmg or claurung any Joadmg and unloadmg work m an area where the wo1 ker has no preference to do the work

_._ 13 Unauthonsed entry mto the property of an employer or any person or prem1ses of an estabiJshment for demandmg or cla1mmg the Ioadmg and unloadmg work connected wtth or related to the purposes spectfied m thts Act

341227/2003/DTP

12