(2) Itextends tothewhole of theState
of.Manipur. THE t'VIAN.l..PUR
SHOPS
AND ESTA.llLISHJVlENTS
ACT,
1972.
]
AN
ACT
to
provide
for
better
regulation
of
conditions
of
service in
shops and
establishments and
for purposes pertaining
thereto. BE it enacted
by
the
Legislature
of
Manipur
in the
Twentyfourth Year of the
Republic;
of Indiaasfollows:-
CHAPTER I
PRELIMINARY
1.
(1)
This Act may
be called
the
Manipur Shops and Establishments Short
title, Act,
1972.
extentand commence- ment.
/
'·
,
(3)
It shall
come into force on such date as the State Government
'1
may, by
notification
in
the Official
Gazette, appoint, and different dates may be
appointed
for different
provisions of thisActor for
different areas orfor different
classes of
shops
or establishments. ·
2. In this
Act,
unless
there is
anything
repugnant
in the
subject or context, ·
·
(1) "apprentice"
meansa
person who is
employed,
whetheron payment ofwages or not, forthe
purpose of
being
trainedin any trade, craft,
businessor.employment
ina
shop or anesta- blishment;
I
(2)
"child" meansa
personwho has not
completed histwelfth
year -of age
;
(3)
"closed" meansnot open for theservice of any
customer or for any businesa connected
witha
shop oran establishment involving work
by an
employee; Definitions,
(4)
"commercial establishment"
means an establishment
which carries onthe
business,
tradeor
profession of
advertising, com- mission agency, ·forwarding orcommercial agency or which
is a clerical
department
ofafactory orofanyindustrialorcom- mercial' undertaking,
includes-
(a) anestablishment undertaking the
business, trade or
pro- fession, of
public
transport ;
(5)
(6)
(b) aninsurance company, joint
stock company,
broker's office or
exchange ; and
(c) suchother establishmentorclass
thereofastheState
Goveca-, ment
-may, by
notification
in the Official
Gazette, doclari to beacommercial establishment
for
thoJpurpoi:?
of
!?i?
Act;
.
.
but does
not include a
shop
oranestablishment for
pubha entertainment or amusement ;
"day"
meansa
period of
twenty-four
hours
beginning at
midnight;
"employee"
means a
person wholly or
principally
employed in, and inconnection
with, a
shop oranestablishmentandi•- eludes an
apprentice
but doesnotincludeamember of theem- ployer's
family ;
(7).
·
"employer'"
meansa
person having charge of,or
owning 01· having
ultimate
controloverthe
affairs ofa shop or an establishment andincludes the
manager, agent orother person acting inthe
general
management orcontrol ofa
shop oran establishment;
(8) "employer's family"
meansthehusbandorwife, children, father or
mother,
of the
employer
and includes thebrotheror sister,
brother's son, sister's son; daughter'sson,son'ssou,of such
employer
living
with,
and
dependent onhim ;
(9)
"establishment" means acommercial establishmentoranesta- blishment for
public
entertainment or amusement ;
(10)
"establishment for
public
entertainmentoramusement" means a
restaurant, eatinghouse,
cafe,
residential
hotel,
cinema.
theatro. and such other establishment or class thereof asthe
State Govera- ment
may, by
notification in the Official
Gazette,
declare to
be, for the
purposes of
this Act,
an establishment for
public
enter- tainment or
amusement,
but does not include a
shop
or a com- mercial establishment ;
(11) "factory"
meansa
factory as'definedin the
Factories Aet, 194l (63 of
1948) ; -
(12)
"holiday"
meansa. day onwhicha shop oran
establithmfl';t shall remain closed or on which an
employee
shall
be
Jivtll
• holiday
underthe
p?ovisionsofthisAct; .
.
(13)
"Inspector'?
meansan
Inspector appointed
underthis AQf;
(14)
.
"Official Gazette" means
the
Manipur
Gazette ;
(15)
(16)
P)
"opened"
means opened fortheservice of
anyfcustom.er orfor any
business connected witha
shop oranestablishment;
"period ofwork" meansthetime
during
whichan
1-mph?JH is at the.
disposal
of the
employer ; ·
"prescribed"
means
prescribed
by
rulesmad,
und?r jhisA?l;
08)
-
(19)
(20)
(21)
"shop;'
means any premises used
wholly orin
part forwhole- sale or retail
sale of
commodities or
articles,
either for cash or on credit,
and such other
premises
as the State
Government may, by
notification
in the Official
Gazette,
declaretobea
shop for the purposesofthis
Act,
but
doesnotinclude a commercial establishment for
public
entertainment or amusement
;
"spread-over"
meansthe
period
betweenthecommencement and
the termination
of
work in an establishment on
any day ;
"State Government" means the State Government of
Manipur ;
"Wage
period", in
relation tothe
payment ofwagesofan em- ployee,·
meansa
wage period
fixed by an
employer
under section 16 in
respect of
such
employee ;
(22) "Wages"
means
wages asdefined inthe
Payment of
Wages A1.:t,
1936
(IV of
1936)
and includes any allowancetowhich an
em- ployee isfor thetime
being
entitled;
(23) "Week" means a
period ofseven daysbeginning at
midnight of
Saturday night ;
(24)
"Year" means a
period oftwelve monthsofthe
Gregorian
Calen- dar
commencing
on the first
day
of
January .
.
J.
(I): Notwithstanding anything
containedin,this
Act, theStats Govemment may, by
notificationintheOfficial
Gazette,
declare any shop or
any establishmentor
any class
thereof to bea
shop or
an
establishment, ( asthecase maybe, forthepurposesofthis Act.
(2) Onsuchdeclaration under sub-section
(l) the
shop ortheesta- blishment
specified inthe
notification
shall be
deemedtobea
shop oran e&tablishment, asthecase
maybe, towhichthisAct
applies, andthe provisions ofthis Actshall
apply tosucha shop orsuchanestablishment.
4.
(1) Nothing
in
this Act
shall
apply to- (a)
officesofthe
UnionortheState Governmentoroflocal authorities and
of the Reserve Bank of
India,
the State Bank of
India and
other nationalised
banks
and
corporations ;
(b) any transport service,
motor
service, any industry,
business or
undertaking
which
supplies power, light
or water to the
public
and such other
public
utility corporate
bodies and
associations or classes thereof as the State
Government may, by
notification in the Official
Gazette, exempt
from
.
the
operation
of
this Act ; (c)
establishmentsrun by theUnionortheState
Government :
(d)
establishments for thetreatmentorcareofthe
sick, the infirm or the
mentally
deranged;
and for the
benefit of the destitute ;
(e) pharmacies or
shops dealing
mainly in
medicines,
surgical or medical
applicances,
so far as the
sale
of
these articles is concerned ; ·
(f) surgical orclinical
homes ; Declaration by theState Governtllent. Act not
·applicable to certain
s.hops establish- ments and perSOlll.
4
(g)
shops dealing inarticles
required for
funerals,
burialsor cremations sofarasthesaleofthese articlesisconcerned; (h)
(i)
(j)
(k)
(1)
shops orstalls
dealing mainly in
vegetables,
meat, fish,
dairy produce,
bread,
pastries,
sweetmeats,
flowerssofarasthe retail sale of these article;
is concerned; stalls or refreshment roo.nsrun
by, orwiththe
permission of, theUnionorthe
State
Government, andsituate within the
premises or
precincts ofinstitutions
belonging
to, orrun by suchGovernment; shop,
stallsorrefreshment roomsinanypublic
exhibition M show, or sofaras
such shops,
stallsorrefreshment rooms deal inretail trade
which is
solely subsidiary orancillary to the main
purposes ofsuchexhibitionorshow; shops orstalls inanypublic fair; shops orestablishments
dealing in
petroleum products; Suspension
of
provisions of the
Act. Exemption of child. Woman and young-man to work
only between 7 a. m.and 7. p.m.
(m)
excise
shops; (n)
persons whoseworkis
inherently
intermittent, suchas a traveller, a
canvasser, a
watchman, a
messenger ora
care- taker ;
(o) persons exclusively employed in connectionwiththe
collection, despatch,
delivery or
conveyanceof
goods orthecustoms formalities thereof ;and ' •
(p) such
other
shops, establishmentsor
persons orsuchclassesof any of
themas!he State .Government may, by
notification
in the Official Gazette
exempt
from the
operation
of
allor
any, of the
provisions
of this
Act. . ·
(2) Notwithstanding anything
contained insub-section
(1), theState Government may, by
notification
in the Official Gazette declare
thatany shop,
estabiishmentor
person specified inthatsub-section
shallnotbe exempt fromthe
operation ofsuch
provisions ofthisActas maybe specified inthenotification andthat this
provisions ofthisAct
specified in such notification
shall
apply tosuch
shop,
establishmentor-
person.
5. Prior toor
during afestivalorother
special
occassions the State Government maysuspend,
by
order
notifiedinthe
Official Gazettethe operation ofallor
??)1of
t?e
provisioi;isof thisActforsuchperiod°and ·
subject tosuchconditionsasit maydeemfit..
CHAPTER II
EMPLOYMENT OFWOMANAND
YOUNG-MAN
6. Nochild
shall be
employed
in any shop orestablishment.
7. Notwithstanding anything
contained in
this
Act, no manwho has- not attained
majority
unde?
the Indian
Majority
Act,
1875
(IX
of
1875)
and no woman shall · be
required orallowedtoworkwhetherasan
employee or otherwise
ina
shop oranestablishment before
7 ante meridiem and after 1
post meridiem. -
(b)
8.
Notwithstanding anything
contained
in this
Act,-.
(a) no manwhohasnotattained
majority
under theIndian
Majo- rity Act, 1875
(IX of
1875) and
no_
woman shallbe
requ?red or allowed to work as an
employee
in a
shop
or an establish- ment for more than seven hours
ina
day
or
forty-two
hours in in a week ; and no such man and no woman shall be
required
or allowed to work in a
shop
or
an establishment for more than
four hours con- tinuously ina
day
unlesssuchan
employee hashadan interval for restofatleast one hour. Explanation.-The
period of"seven hours"or
"forty-two
hours" referred to in clause
(a)
does not include the
intervals for rest.
CHAPTER III
SHOPS
Daily and weekly
hours of work for woman and young-man. Opening · and
closing hours of shops.
9.
(l)
No
shop
shall on
any day
be
_opened
before the hour of seven o'clock ante meridiem
during
the
months of
September, October, November,
Decem- ber,
January and
February, and
before the hour of six
O'clock ante meri- diem
during
the
months of
March,
April, May, June,
July
and
August:
(2) .No
shop
shallon
any day
remain open afterthe
hour
of seven O'clock post
meridiem
during the
months of
September, October,
November,
De- cember, January and
February, andafterthe
hour of
eight
O'clock
post meridiem
during the
months of
March,
April, May,
June,
July
and
August.
IO.
(1)
Every
shop
shall
be closed on one
day
in each week. (?) TheState
Governmentmay,by
notification
in. the
Official
Gazette,
?;°sst??s.dJy require in
respect
of every shop, orof any specific
class
of
shops
that it shall beclosed at such hour as
may be
specified
in the
afternoon of one specified day ineach
week,in
additiontothe
day
referred toin
sub-section/I), '
\ .·
(3) The day onwhicha
shop
shallbe
closed ineachweek
under sub- section (1)
shall be
specified
and
displayed by
the
employer
in a
conspicuous place
in.the
shop:
Provided that no
employer shall; more often than once in a·
period bf three
m:onths,
after the
day
so
specified. ·•
.
.
'(4) Nodeduction shallbemade from
the wages of any employee
in a
shop
on account of any day
on which
it has remained closed
under this section.
11.
(1)
No
employee
in a
shop
shall be
required
or allowed to work .- in such
shop
for more than nine
hours in a
day
and
for more than
forty eight
hoursinaweekorafter thehours
prescribed
under sub-section
(2)
of section 9. ·
(2) An
employee ina
shop
shallbe
allowed an interval for rest
of at least halfanhour
after every three
hours of
continuous work. Hours of
work
and intervals.for rest
in
shops.
(3) The
periods of work andintervals forrestof each
employee
ina shop
shall besoarranged by the
employer thattogether
they do not extend overmorethan twelve·
hoursin aday. Explanation
.---The period of "nine hours"or"fifty hours"
referresi to
in sub-section (I)
does not include theintervais. for
rest. ·
CHAPTER IV
ESTABLISHMENTS
Maximwrt
point of time , for
.!Pf9&
over inan establish· ment for publiccmt9· taimncnt or ammemG.
15. Notwithstanding
anything contained insection 14,
the
spread-over of an establishment for
public entertainment oramusement shall not extend,
beyond 12mi.dnigbt.
-
12 . (1)
Every employee ina commercial
establishment oran establish- ment for
public entertainment or amusement
sball
be allowed asholiday at least oneday
inaweek. · (2) Nodeduction
shall be made
from the wages of any employee in such anestablishment on. account ofanyholiday
under this section. . I3.
(I) No
employee ina commercial
establishment
shall berequired or permitted
to work
in such establishment for morethan
seven hours in a day. (2) Anemployee in a commercial
establishment
shall be allowed an interval for restof atleasthalfan hour after the
first three or four hours, as
may be
specified?y
?he employer,
of continuous work: Provided that theintervalforrest in the caseof each employee
shall not exceed onehour. Explanation.-The
period of
"seven hours" referred toinsub-section (1) does notinclude the. interval
for
rest. 14. (\) No . employee inanestablishment for
public entertainment or amusement shall
be
required or allowed towork insuchestablishment for morethan tenhours in a day. (2) Anemployee inan establishment for
public
entertainment oramuse- ment shall
be allowed an·interval for restof atleasthalf anhour after every three orfourhours, as may be
specified
by
the
employer,
of conlinuous work. ·. (3) The
periods ofwork and intervals for restof each
employee
in art establishment for
public
entertainment or amusement
shall besoarranged by theemployer that
together they do notextendovermore than twelve hours in aday. Expla1tation.-The period of"ten
hours" mentioned inseb-section (1) does notinclude the intervals for
rest. · Hours of workand- interltls for ,estinesta- bliments for
public tntertain· mentor amusement. HoorJ of ?1'
andin- tertals for restin com- mercial
esta- bfilbment, Holidays iii utablish· --"·
6
16.
Every employer shall n., u
·pi.'ri,;d 1;1
respect or'
which wnges shallpayabie to
the
empioyee ; Provided that the
en,,.,luver inav
Bx
diifcrenr wage
periods
f01:
different ?mployees OJ'
different
classes of
en1p!oyee:
Provided further that no
wage
pc;riod shall exceed one
month, ·17.
(1) All
wages
payable to an
employee in a
shop or
an
establishment Paymellt of shall be
paid
by
hrs
employer before the
expiry
of
the seventh
day after the wqea. last
day
of the wage
period in respect of
which the wages are
payable :
.
Provided that in case an
employee
is
absent until such
expiry
the wages shall be
paid within a
period of
three
working days from the
day on
which he attends
for work
again. ·
(2) Where an
employee
in a
shop or
an
establishment is
required towork in excess
of
the
limits of
hours of
work
specified in section 1 J or
section 13 or
section
14, as
the case
may be,he shall be
entitled in respect
of
the over.time
work,
to
propo.rtionatt!" wages
at
the rate
of
twice
the
ordinary rate
ofwages received
by
him 'for the
time
being. C3) Where the service of an
employee is
terminated
by or on
behalf of
his
employer, or
where it
is
terminated on
account
of
the
closure of
theshop or the
establishment for any reason
other
than a
weekly or
other reco-gnised
holiday,
the
wages earned
by
him
shall be
paid
before the
expiry of
the second
working day
from the
day on
which his service is
terminated, (4) All payments
of
wages shall be
madt on a
working day
at or
nearthe
place of
work and
during working hours. F;xplcmation.-The provisions contained in
sub?section
(1) shall notbe construed as a
bar to the payment of
wages,
on
accouµt
of a
festival orotherwise, before the
expiry
of
the wage
period in respect or which thewases
are
payable.
·
18.
No
deductions other than
those which may be
prescribed shall be
maoe
by
the
employer from the wages
of
bis
employee.
19. An
employee
in a
shop
or an
establisb.men.t shall be entitled- J.c4v., (a)
after every twelve months'
continuous
service, to
privilege leave on full wages for a
total
period of one
month ;
(b) in
every year,
to
casual
leave on full
wages
for .a
total
period not
exceeding twelve
days ; and (c)
after every twelve months'
continuous
service, to
sick
leave onhalf wages for a
period not
exceeding one
month on
the certi-fication of
registered medical
practioner whose name
is
in theIndian
Medical Council
Act,
1956
(CII
of
1956); ),•,wid?j
.th
it n o
leave admissible under this
section shall be
accnnnilated.
Limited application of thepay· ment or Wages Act,
1 936.
Appoint- ment of inspectors. Inspectors. to the
public servant. Powers and jurisdiction of anIns; pector, Explanationr--Ycs the
purposes ofthis
section, anemployee
shall be
deemed tohave
completed a
period oftwelve months'
continuous service in a
shop or anestablishment notwithstanding interruptions in the service
during
those twelve
months caused
by
sickness,
accidentor authorised
leave not
exceeding
ninety days
in
the
aggregate
for all
three, or
by a lock-out or
by
intermittent
period
of
involuntary unemployment not exceeding
thirty days in the
aggregate, andauthorised
leave shall bedeemed not to include any weekly holiday
aliowed under this Act which occursatthe beginning orend ofaninterruption
caused by such
leave..
20.
(1) Notwithstanding anything
contained
in the
Payment
of
Wages Act, 1936
(IV of
1936),
herein referred toas"thesaid
Act", the Government may, by
notification
in the Official
Gazette,
direct that
subject tothe
pro- visions ofsub-section
(2), thesaid Actshall
apply tosuch
shops orestablish- ments as
may be mentioned
in that notification.
(2) Onthe
application ofthe
provisions ofthesaid Actto anyshop or establishment
under sub-section
(1),
the
Inspector appointed
under this Act, shall bedeemedtobethe
Inspector forthe
purpose ofenforcement -
of the
provisions ofthesaid Actwithin the local limits of
his
jurisdiction.
CHAPTER VI
INSPECTION ANDPENALTIES
21.
(1)
The State Governmentmay,by _notification
in the Official Gazette,
flppoint such
persons orsuchclasses of
persons .asitmay. think
fit to be
Inspectors forthe
purposes of this
Act within such local
limits as it may assign
to them
respectively.
(2) TheState Governme?t-may,by
notification- asaforesaid, appoint any person tobe
the Chief
Inspecting
Officer
who
shall, in addition tosuch powers as maybe
prescribed,
exercise
the
powers ofan
Inspector throughout the State. -
22.
Every Inspector appointed
under section 21
of this Act shallbe
deemed tobea
public
servant within the
meaning ofsection 21
ofthe ·
Indian Penal
Code
(ActXL Vof
1860).
-
23.
(1) Subject to
any rules
made under this
Act
by the State Govera- ment, an
Inspector maywithin thelimits ofhisjurisdiction- (a)
enter, during such· hours asmay be
prescribed
?nd
with..?uch assistance, ifarty,as maybenecessary,anypremises which
is;; or which
he
has reason to believe as,
a
shop
or an establishn:tent ;
.
'
.
''
.
(b) inspect·any registers,
other .documents andnotices maintained under this
Act or the rules
made thereunder;1 (c)
recordonthe spot orotherwise thestatement of any person
which hemay -consider necessary for
carrying outthe
purposes of this
Act:-
·
·
Provided thatnoperson
shall be
compelled toanswer anyquestion or give anyevidence
tending toincriminate- himself; and
'- .
(d)
exercise suchother powers asmay be
prescribed for
carrying out the purposes of this
Ac!,
9
(2) The
Inspector
shall for the purposes of any
inquiry
under
thisAct have the same
powers
regarding
the
summoning
and
attendance of witnesses and
'production
or
documents as a Civil
Court has under the Code of
Civil
Procedure,
190:-;
(Y
of
1908).
24.
Any person who
voluntarily obstructs an
Inspector
in
the exercise of any power conferred on him
by or under this Act or
any person law- fully
assisting
an
Inspector
in
the exercise of such power
or who failswithout
sufficient cause to
comply
with any lawful
direction made
by
an Inspector
shall be
punishable
with
imprisonment which may extend to six months or with fine
which may extend to
two
hundred
and·fifty rupees
or with
both.
25.
Any person who contravenes any provision
of
this Act or
any ruleer order made
thereunder
shall,
if no other
penalty
is
provided
for the affence,
be
punishable
with a fine which may extend to two
hundred and fifty rupees for the
first
offence and to
five
hundred rupees for every subsequent
offence after the
first
conviction:
Provided that in case such a
person is a
company
or a
registered part- 11.ershipfirm, every director, partner, manager
or
secretary
thereof or
every officer thereof who
functions as such
by
whatever
designation shall,
unless'
lle proves that the contravention took
place
without his
knowledge or that1le
exercised
due
diligence
to
prevent
such
contravention,
be
deemed to
have eommitted such
contravention. krL. 26.
(1)
No
Court
inferior to a
Magistrate
of the
First
Class shall
try bt:·a11. offence
punishable
under
this Act or rules or orders made
thereunder.
(2) NoCourt shalltake
cognizance
of such
offence
except
on a
complaintmade
by
an
Inspector
or
by
an
aggrieved
employee
in a
shop
or
an
establish- ment or
by
a relative of such an
employee,
including
his
legal representativein
the case of a minor :
Provided that a
complaint
under this
sub-section shall be
made within t ninety days
from the date on which the
offence is
alleged
to
have been ! eommitted. ?
f Explanation.,--For the purposes of
this
section,
"relative" means
any .. !
lineal discendant or
ascendant;
brother or
sister, or
father-in-law, or
mother- {
in-law of
the
employee.
,
CHAPTER VII
REMOVAL AND
RE-EMPLOYMENT Penalty for obstructing Inspector. General
Penalties. Cognizance of
offences. ·27.
(1)
No
employee
in a
shop
or an
establishment,
who
has
been ,,·n continuous service fornotlessthansix
months inthat shop oresta- ':;;??ent, sh.allbe
discharged from hisservice
except fora
reasonable cause 'i
(a)
he has been
given one
months' notice in
writing
indicating
the reasons for
discharge
and
the
period
of notice
has
expired, or he has
been
paid
in
lieu of
notice, one
month's wages in advance;
and
(b) he hasbeen
paid,
at the
time of
discharge, compensation which shall be
equivalent to fifteen
days' wages
:
Discharge ol employees.
Re-emplpy.- ·
· meat;of.di:;,0., charaed
eIJ1ployee.
Termination
of service by or on behalf of emplo-
yces.
10
Provided that nonotice under
clause (a)
shall be
ne.::s..?· cf
the discharge isunder an agreement
which specified a date for
:?::
:2?at:0r:
of service ;and Provided
further thatsuch notice shall notbe
necessary if thejjsci,.a:ge?
is on acharge
of such misconduct as may be
prescribed oronhis .:onncrion on acriminal
charge involving
moral turpitude.
(2) Adischarge done against
the provisions of sub-section
(I)
sh.ai.?
be anoffence
under· this Act, and the
Court shall,
without prejudice toaB?
other provisions
of thisAct, have
power to
give
relief to the aggrieved person by wayofreinstatement or money compensation or both.
Explanation.-Forthe
purposes of this section, anemployee shall be
deemed tobe incontinuous service in ashop oran establishment
notwith- standing- anyinterruption in the service caused by sickness, accident, llutho-
rised
leave orlock-out, or by intermittent periods of involuntary urtemple-y- ment, and authorised leave shall
be deemed not toinclude
any w.eekly helid,?Y allowed-under this Actwhich occurs at the beginning or end of--an irttetrup- tion caused by
such leave.
28. (1) Noemployee in ashop oran establishment shall
.terminate his service
unless he has given tothe employer a notice
in writing of at
l?ast one
month. ' .·•, -
'
(2)
Where anemployee in ashop oran establishment c;Qn?r.?v?ae$ the provision
of sub-section (1), theempioyer may foi:feit any:unpaid w?git?:r?:=:1:::?:s.fi::; ::y:?esta))lish,ocnt has..\>
under section27, and the.employer
proposes subseq??ntly to.take i.a,to:the shop orthe establishment, asthe casemay be, anyperson'
asaa employee
thereof, he shall, in such
manner as:
may be prescribed;
give
an 0p:r,ortunityto:the', discharged e:inployee tooffer
himself for r:e-erilployrp.elit, and such discharged
employee, as offers himself
for' ·re-employmenf,
shall have
preferenceoverother
persons
:
·
Pro.vided
that
in
case the discharged
employee is not a citizen/of-India or has left Manipur without giving hisaddress to the employer, the"e'mplic,'ycr shall notgive himsuch
OJ?Por:tunity.
CHAPTER VIII
MISCEL?ANEOUS Annual
statement of the emplo- yer ..
- .
30. (
l) Theemployer
ofashop or an establishment
shall, in such
manner.., as may be
pre?cr_ibed, submit to the Chief
}nsp_ectin? OfpfCr, ;tfl, AAUual \-1
statement shO"".'lil?the
number of
employees in
_h1s shop Or ei;:t?9\t?h,?e?h the ·rates otwages
and other benefits given to the. 'em,pl.9.Y,l';C?, before theend of the month ofJanuary following the year towliich,
thf statement
relates.. -??
(2) lncaseanemployer fails,
without reasonable cause to the satisfactioG of theChi?f Inspecting, Officer tosubmit thestatement as)r6vided in,ubwi
seetion {1) and therules made thereunder, hesha11 be
liablet'opay ann•i not exceeding ifty
rupees. ·
··
?
·1 i 1
(3) Non-payment ofsucharin,:;
,11a1! be.anoffence
punishable uader this Act
31.
(I) The
employer ora
shop
or an establishment shall
maintain such
registers
and other
documents.
and
display
such
notices,
a
smay be
prescribed.
(2) Such
employer
shallondemand
produce for
inspection of an
Inspector,
all
registers,
documents
and notices
required
to be
kept under or for
the purposes or thisAct.
32. An
offence under
this
Act may be
compounded
by
the com-
.
plaina,nt or
by his
legal representative inthecaseofa
minor, and thecomposition
shall have theeffectof
acquittal oftheaccused with- whom theoffencehas
been
compounded
:
Provided thatifthe
complainant isan
Inspector,
se shall Bot com- po?nd the
offence
without .,_econcurrenceof the
employee, ifany,for whose
benefitthe
-cornplaint
was made.
33. All
offences
under this Act shall be
bailable. 3"4. No suit or
any other
legal proceeding
shall
lie
against any person in
respect
of
anything
done in
good
faith under
ihis
Actor rules or orders made thereunder.
35.
Notwithstanding anything
contained in
this
Act, every
em- ployee ina
shop or anestablishment shall
be
.
entitle to
.leave
of absence for three national
holidays
and for any days
he. may. select, .
.
not more than three in
number in a
year, for the
purpose
of
attending
)
eeremcniesor
performing
functionsorduties connectedwithor
en- ?oincd by his
religious
faith. Mainteaaace of
registers, etc.
Composition of
offences
.
Bail. lndemaity. GClleral holiday.
36. The
employer
shall,
in
accordance with rules made
by
the
Provident Sta,te
Government, provide a
provident· fundforthe
benefit of every
F\iader employee inhis
shop- orestablishmentand
shall
contribute to this fund· •·hiployecs, aa amount of 6
1/4 percent
of the total
wages of every such
emyloyee:
?ovided thatthissection
shall
apply
only
to such
places or such ela,sacs of·
shops orestablishment as
may by
notification in the
Official Gazette, be
specified inthat
behalf
by theState
Government ; and Provided further that such
employers
as
fail
.to
provide provident fU;1ui. ill..
$pite of suchanotification
shall be.
punishable
with
impri-. seament which may .extend to six months or with a fine not
exceeding Ive
h?dr?tj r:u..?es,
or with both. :::B ll1 ·.41)
The.State ·Government may, by
notification in.
the Official ??
a,id.s.ubjcct tothe
conditionof
previous
.publication
thcr?in, ma.kc
niles
to
carry
out the purposes of
this Act. & ·
(2) In
particular and
without
prejudice
to the
generality
of tae lfi>regoing power,suchrulesmayprovide for-
(a) the
special
circumstances wherein deductions from the· wages of
employees may be made
by
the
employCl' ;
(b) the
_powers of
the
Chief
11
(c) thepowers of the
Inspectors, and the
hours
during wbioh tho Inspector can
enter
certain
premises, under section 23 ; ( d) themanner of
giving opportunity
to a
discharged employee for offering
himself for
re-employment under
section 29 ;
.
(e) themanner of
submission of annual
statement
under
section 30 ;
(f) the
registers
and
other
documents to be
maintained
by
the em- ployer
of a
shop
or an
establishment, and the
notices to
be dis- played,
under section
31,
and
the mode
of
display
of such
noti-c!I;
(g) measures of
sanitation, proper
upkeep
and
ventili\tion of
shopsand
establishments,
and ./
(h) the
provident
fund of
employees
in a
shop
or
an
establisbmeasunder section 36.
(3) Every rulemade
under this section shall be
laid, as
soon as
may be
after it
is.
made,
before the
Legislative
Assembly
of
Manipur while it iiisession for a total
period
of
fourteen
days
which may be
comprised in oae session or in two
successive
sessions and
if,
before the
expiry
of
the
session.n
which it
is so laid or in
the session
immediately
following,
the
Assembly·resolves that any modification be
made in the rule or that the
rule
should
.
not be
made,.
the
rule shall
thereafter have
effect
only
in such
modified fori» ·
01 be of no
effect, as the case
may be,
so
however, that any such.
modifi.c?ti-o11or annulment
shall be
without
prejudice
to
tho
validity
of
anything previolll'sJydone under that
rule.
38.
The?ovisions
of the
_Workmen's Compensation Act, 192]
(Yl!Iof
1923)
and
of rules made
thereunder
shall, mutatis
mutendis, a.ppiy
to
every
.
employee-in a
shop
or
an
establishment.
39. On and
from the date on which this Act comes
into
operatioa i:aany
area or in
respect
of any class of
shops or
establishments, the
WeeklyHolidays Act,
1942
(XVIII
of
1942)
shall cease to
apply
to
such area or
Slica dass.
40:
·
Nothing inthisAct shall be
deemed to
apply to any persoa
cnapley?
factory
which is
governed
by
the
Factories
Act,_ 1948
(L VIII of
1948).
.
. (2)
Anything
done or
any action
taken
(including any
not:itlcati-,order,
rule,
form made or
issued)
under the
repealed
Act
shall in so
far aa it is not
inconsistent with the
provisiens
of this
Act, continue
in
f crce
'imlOiland
until it
is?superseded by
anything
do:ne or
any a?ion taken
m acesr- dance;..wi1h?!A?
·
· Persom ·emp1o,ectm factonesta benotgo.. vemed
b7 this
A?
1lepeal and41.
(I) The
Assam
Shops
and
Establishments
Act,
1948
(Assut A.ct •vmss. ., XIII of
1948)
as
extended to
Manipur
is
hereby repealed?