act 051 of 1988 : The Labour Laws (Simplification of Procedure for Furnishing Returns and Maintaining Registers by certain Establishments) Act, 1988

(1) This Act may be called the Labour Laws (1[Simplification of Procedure for] Furnishing Returns and Maintaining Registers by certain Establishments) Act, 1988..

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(2) It extends to the whole of India:

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Provided that nothing contained in this Act, in relation to the Plantations Labour Act, 1951 (69 of 1951) shall extend to the State of Jammu and Kashmir*.

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(3) It shall come into force on such date² as the Central Government may, by notification in the Official Gazette, appoint, and different dates may be appointed for different States, and any reference in any provision of this Act to the commencement of this Act shall be construed as a reference to the coming into force of that provision in that State.

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1. Subs. by s. 3, ibid., for "Exemption from" (w.e.f. 1-1-2015).

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2. 1st May, 1989, vide notification No. G.S.R.436(E), dated 10th April, 1989, see Gazette of India, Extraordinary, Part II, sec. 3(i).

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*. Vide notification No. S.O. 3912(E), dated 30th October, 2019, this Act is made applicable to the Union territory of Jammu and Kashmir and the Union territory of Ladakh.

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In this Act, unless the context otherwise requires,--

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(a) "employer", in relation to a Scheduled Act, which defines such expression, has the same meaning assigned to it in that Act, and in relation to any other Scheduled Act, means the person who is required to furnish returns or maintain registers under that Act;

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(b) "establishment" has the meaning assigned to it in a Scheduled Act, and includes--

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(i) an ‘industrial or other establishment’ as defined in section 2 of the Payment of Wages Act, 1936 (4 of 1936);

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(ii) a "factory" as defined in section 2 of the Factories Act, 1948 (63 of 1948);

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(iii) a factory, workshop or place where employees are employed or work is given out to workers, in any scheduled employment to which the Minimum Wages Act, 1948 (11 of 1948), applies;

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(iv) a "plantation" as defined in section 2 of the Plantations Labour Act, 1951 (69 of 1951), and

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(v) a "newspaper establishment" as defined in section 2 of the Working Journalists and other Newspaper Employees (Conditions of Service) and Miscellaneous Provisions Act, 1955 (45 of 1955);

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(c) "Form" means a Form specified in the Second Schedule;

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(d) “Scheduled Act” means an Act specified in the First Schedule and is in force on the commencement of this Act in the territories to which such Act extends generally, and includes the rules made thereunder;

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(e) "small establishment" means an establishment in which not less than ten and not more than ¹[forty] persons are employed or were employed on any day of the preceding twelve months;

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(f) "very small establishment" means an establishment in which not more than nine persons are employed or were employed on any day of the preceding twelve months.

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1. Subs. by Act 33 of 2014, s. 4, for "nineteen" (w.e.f. 1-1-2015)

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¹[4. Exemption from furnishing or maintaining of returns and registers requires under certain labour laws.-- (1) Notwithstanding anything contained in a Scheduled Act, on and from the commencement of the Labour Laws (Exemption from Furnishing Returns and Maintaining Registers by certain Establishments) Amendment Act, 2014, it shall not be necessary for an employer in relation to any small establishment or very small establishment to which a Scheduled Act applies, to furnish the returns or to maintain the registers required to be furnished or maintained under that Scheduled Act:

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Provided that such employer--

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(a) furnishes, in lieu of such returns, annual return in Form I; and

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(b) maintains, in lieu of such registers,---

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(i) registers in Form II and Form III, in the case of small establishments, and

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(ii) a register in Form III, in the case of very small establishments,

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at the work spot:

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Provided further that every such employer shall continue to--

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(a) issue wage slips in the Form prescribed in the Minimum Wages (Central) Rules, 1950 made under sections 18 and 30 of the Minimum Wages Act, 1948 (11 of 1948) and slips relating to measurement of the amount of work done by piece-rated workers required to be issued under the Payment of Wages (Mines) Rules, 1956 made under sections 13A and 26 of the Payment of Wages Act, 1936 (4 of 1936); and

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(b) file returns relating to accidents under sections 88 and 88A of the Factories Act, 1948 (63 of 1948) and sections 32A and 32B of the Plantations Labour Act, 1951 (69 of 1951).

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(2) The annual return in Form I and the registers in Forms II and III and wage slips, wage books and other records, as provided in sub-section (1), may be maintained by an employer either in physical form or on a computer, computer floppy, diskette or other electronic media:

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Provided that in case of computer, computer floppy, diskette or other electronic form, a printout of such returns, registers, books and records or a portion thereof is made available to the Inspector on demand.

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(3) The employer or the person responsible to furnish the annual return in Form I may furnish it to the Inspector or any other authority prescribed under the Scheduled Acts either in physical form or through electronic mail if the Inspector or the authority has the facility to receive such electronic mail.

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(4) Save as provided in sub-section (1), all other provisions of a Scheduled Act, including, in particular, the inspection of the registers by, and furnishing of their copies to, the authorities under that Act, shall apply to the returns and registers required to be furnished or maintained under this Act as they apply to the returns and registers under that Scheduled Act.

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(5) Where an employer in respect of an establishment referred to in sub-section (1), to whom a Scheduled Act applies, furnishes returns or maintains the registers as provided in the proviso to sub-section (1), nothing contained in that Scheduled Act shall render him liable to any penalty for his failure to furnish any return or to maintain any register under that Scheduled Act.]

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1. Subs. by Act 33 of 2014, s. 5, for section 4 (w.e.f. 1-1-2015).

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The commencement of this Act shall not affect--

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(a) the previous operation of any provision of any Scheduled Act or the validity, invalidity, effect or consequence of anything done or suffered under that provision, before the relevant period;

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(b) any right, privilege, obligation or liability already acquired, accrued or incurred under any Scheduled Act, before the relevant period;

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(c) any penalty, forfeiture or punishment incurred or inflicted in respect of any offence committed under any Scheduled Act, before the relevant period;

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(d) any investigation, legal proceeding or remedy in respect of any such right, privilege, obligation, liability, penalty, forfeiture or punishment aforesaid,

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and any such investigation, legal proceeding or remedy in respect of any such right, privilege, obligation, liability, penalty, forfeitureor punishment shall be instituted, continued or disposed of, as the case may be, in accordance with that Scheduled Act.

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Explanation.--For the purpose of this section, the expression "relevant period" means the period during which an establishment is or was a small establishment or a very small establishment under this Act.

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Any employer who fails to comply with the provisions of this Act shall, on conviction, be punishable--

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(a) in the case of the first conviction, with fine which may extend to rupees five thousand; and

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(b) in the case of any second or subsequent conviction, with imprisonment for a period which shall not be less than one month but which may extend to six months or with fine which shall not be less than rupees ten thousand but may extend to rupees twenty-five thousand, or with both.

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(1) The Central Government may, if it is of opinion that it is expedient so to do, by notification in the Official Gazette, amend any Form and thereupon such Form shall, subject to the provisions of sub-section(2), be deemed to have been amended accordingly.

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(2) Any notification issued under sub-section (1) shall be laid before each House of Parliament, if it is sitting as soon as may be after the issue of the notification, and if it is not sitting, within seven days of its re-assembly and the Central Government shall seek the approval of Parliament to the notification by a resolution moved within a period of fifteen days beginning with the day on which the notification is so laid before the House of the People, and if Parliament makes any modification in the notification or directs that the notification should cease to have effect, the notification shall thereafter have effect only in such modified form or be of no effect, as the case may be, but without prejudice to the validity of anything previously done thereunder.

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If any difficulty arises in giving effect to the provisions of this Act, the Central Government may, by order, not inconsistent with the provisions of this Act, remove the difficulty:

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Provided that no such order shall be made after the expiry of a period of two years from the date on which this Act receives the assent of the President.

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