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Government of Kerala Regn. No. KERBll/2012145073 dated S-9·2012 with RNI 'f«-s..No. KJ..nY
2018
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KERALA GAZETTE
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EXTRAORDINARY
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· PUBLISHED BY AUTHORI1Y 2011 nf)L~m& 7·
7th April ,018
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·Vol. VII
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. Sa~rday 1193 -~1cno 24 24th Meenam 1193
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No .. .. 1940 QQ41l,.Cl>o 17 17th Chaithra 1940
GOVERNMENT OF KERALA
.. Law (Legislation-C) Department
NOTIFICATION
No. 2146~/Leg.C3/2017 Lt.aw. 7th April, 1018
Dated. Thiruvananthapurani, 24th Meenan!. 1193 · J 7th Chaithra, J 940.
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The following Act of the Keralri St":te Legisl~ture is hereby published for general information: The Bill as passed by the Legislative Assembly · received the assent of the Governor on the 7th day of April, 2018. By order of the Governor,
B. G HARINORANATH,
Law Secretary. P.RINTED AND P1J8lJSHED BV THE SUPl!ftlN11:"Nl>ENT Of GOVL:RNME!l:'f fRESSt;s AT THE GOVERNME~n CENTRAL rRtSS. rtURU\'ANANTllAPllRA~i. 201S. 331133912018/$-11.
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ACT 13 OF 2018 . . .
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THE KERALA INVESTMENT PROMOTION AND
FACILITATION ACT. 2018
An Act to ·give effect 10 certain proposals of the Government of Kera/a to avoid delay in granting various licences. permission.s. approvals. clearances required under various enactments and to provide for other matters .connected therewith .or incidental the~to .
. .Pt-eamb/e.-WHEREA~, it is expedient to give effect to certain proposals .. of the Government of Kerala to avoid delay in granting various licences,
• _penn.issions .. approva~ clearan~ ~uired under various enactments _and to provide for other matters conriected therewith or incidental thereto; . . . BE it enacted in the Sixty-ninth Year of the Republic of India, as ,. follows:-
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1. Short · title .and commencement.-(1) This Act may be called the Kcrala Investment Protnotion. and Facilitation Act,· 2018. .
(2) It shall be deemed to ~ve corne ·into force on. the 20th day of October, 2017. .
• 2 . .Amendment of Act 34 of 1960.-In. the ~erala Shops and Commercial Establishments Act, 1960 (34 of 1960), in ·section SA, in· sub-se.ction (4), after the w.ords •'in the prescribed form'\ the words
"on the same day of the receipt of application" shall be inserted.
3. Ame1.1dment of Act 20 of 1980.-In the Kerala Headload Workers Act, 1978 (20 . of 1980), after section 9, the ft>llowing section 'shall be. · msCrted. namely:- · ·
"9A. Engaging the services of headload workers.~~) Subject to the provisions of this Act, an employer shall engage a headload worker registered under the Act in connection with the work of his establishment:
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· Provided that in the ca5e of works whic~ require assistance of skilled persons and which are to be done with due diligence or require the aid of machinery, such works may be done by engaging the pcrs0ns having such skill or by. the machinery, as ·the case may be .
. (2) Every Headload worker shall be entitled to wages as prescnl>ed by the Government under the provisions of this Act only if their services have been engaged by the employer or .t~e owner of an .establishment".
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4. Pow~ to make 'rotes."-{!) The Government may, by notification in the Gazette make rules either prospectively or retrospectively for the purposes of carrying into effect the pro~sions of. this Act.
(2) Every rule made under this Act shall ~ laid. as soon as may ·• be after ·it is made, before the J,Cgislative Assembly, while it is. in ses5ion for a totaJ period of fourteen· days which may be comprised in one session or in two successive sessions, and if. before the expiry of the session. in which it is so laid or the session · immediately following, the Legislative Assembly makes any· modification in the rule or decides that the rule should not be made, the' rule s~ll thereafter h.ave effect only in such modified fonn or be of no effect, as the case may be; so however that any such modification or annulment shall be without prejudice to the validity of anything previ9usly done under that rule. .
5. Repeal and savi11g.-(l) The Kerala Investment Promoti_on and ·. Facilitation Ordinance, ~018 (8 of 2018) is hereby repealed.
(i) Notwithstanding such repeal .. a~ything done or deem~ to h~ve been done ~r any action taken or deemed to have been taken under the Kt?rala Shops and Commercial Establis~ents Act, 1960 (34 of 1960) and the Kera la Headloa4 Workers Act, 197 8 (20 of 1980) . as amended by the said ·ordinance, shall be deemed to have been done or taken under the above said_ Acts as. amended by this ~Cl.
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