The Arunachal Pradesh Gazette
EXTRAORDINARY
PUBLISHED BY AUTHORITY
No. 11, Vol. XXXI, Naharlagun, Wednesday, January 17, 2024, Pausa 27, 1945 (Saka)
GOVERNMENT OF ARUNACHAL PRADESH
LAW, LEGISLATIVE AND JUSTICE DEPARTMENT
CIVIL SECRETARIAT
ITANAGAR
NOTIFICATION
The 16th January, 2024 No. Law/Legn-21/2020.— The following Act which was passed by the Arunachal Pradesh Legislative Assembly and received the assent of the President of India is hereby published for general information.
(Received the assent of the President of India on 2nd January, 2024)
THE FACTORIES (ARUNACHAL PRADESH AMENDMENT) ACT, 2020
AN
ACT
(ACT NO. 1 OF 2024)
further to amend the Factories Act, 1948 (Central Act 63 of 1948), as in force in the State of Arunachal Pradesh.
BE it enacted by the Legislative Assembly of Arunachal Pradesh in the Seventy first year of the Republic of India as follows:-
1 Short title and commencement : (1) This Act may be called the Factories (Arunachal Pradesh Amendment) Act, 2020.
(2) Itshall be deemed to come into force 14th July, 2020 Amendment of section 2 : In section 2 of the Factories Act, 1948 (Central Act 63 of 1948), as in force in the State of Arunachal Pradesh (hereinafter referred to as the 'principal Act'), in clause (m),—
(i) in sub-clause (i), for the words "ten or more workers", the words "twenty or more ~ workers"
shall be substituted;
(i) in sub-clause (ii), for the words "twenty or more workers®, the words *"forty or more workers"
shall be substituted
Insertion of section 5A : After section 5 of the principal Act, the following section shall be inserted, namely:-
"5A. Where the State Government is satisfied in the public interest that it is necessary to create more economic activities and employment opportunities, it may, by notification in the Official Gazette, exempt, subject to such conditions as it may think fit, any new factory or class or description of new factories which are established and whose commercial production start, from all or any of the provisions of this Act for a period of one thousand days from the date on which such commercial production start.
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2 The Arunachal Pradesh Extraordinary Gazette, January 17, 2024 Explanation : For the purposes of this section, the expression "new factory or class or description of new factories" means such factory or class or description of factories which are established and whose commercial production start within a period of one thousands days after the commencement of the Factories (Arunachal Pradesh Amendment) Act, 2020
4. Amendment of section 85 : In section 85 of the principal Act, in sub-section (1), in clause (i), for the words "ten" and "twenty", the words "twenty" and "forty" shall be respectively substituted. Onit Panyang, IAS
Commissioner to the
Government of Arunachal Pradesh,
Itanagar.
Published and printed by Directorate of Printing and Stationery, Naharlagun.-28/2024-DoP-250+ (E 3 £ - -Secy. Law)-50+Secy. (Labour)-50+Secy.(LA)-50-1-2024. e oorbecy
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