Bare Acts Live

The Maharashtra Mathadi, Hamal and other Manual Workers' (Regulation of Employment and Welfare) Act, 1969

Maharashtra Act No. 30 of 1969

MH152

(i) the value of any house accommodation, supply of light, water, medical attendance; or any other amenity or any service excluded from the computation of wages by general or special order of the State Government;

(ii) any contribution paid by the employer to any pension fund or provident fund or under any scheme of social insurance and the interest which may have accrued thereon;

(iii) any travelling allowance or the value of any travelling concession;

(iv) any sum paid to the worker to defray special expenses entailed on him by the nature of this employment; or

(v) any gratuity payable on discharge.

(a) for the application of the scheme to such classes of [registered unprotected workers and employers,] as may be specified therein;

(b) for defining the obligations of [registered unprotected workers and employers] subject to the fulfillment of which the scheme may apply to them;

(c) for regulating the recruitment and entry into the scheme of unprotected workers, and the registration of unprotected workers and employers, including the maintenance of registers, removal, either temporarily or permanently, of names from the registers, [* * *], and the imposition of fees for registration;

(d) for regulating the employment of [registered unprotected workers,] and the terms and conditions of such employment, including rates of wages, hours of Work, maternity benefit, overtime payment, leave with wages, provision for gratuity and conditions as to weekly and other holidays and pay in respect thereof;

[(d-i) for providing the time within which registered employers should remit to the Board the amount of wages payable to the registered workers for the work done by such workers; for requiring such employers who, in the opinion of the Board, make default in remitting the amount of wages in time as aforesaid, to deposit with the Board, an amount equal to the monthly average of the wages to be remitted as aforesaid; if at any time the amount of such deposit falls short of such average, for requiring the employer to make good the amount of such average, and for requiring such employer who persistently make default in make such remittances in time to pay also, by way of penalty, a surcharge of such amount not exceeding 10 per cent of the amount to be remitted as the Board may determine;]

(e) for securing that, in respect of period during which employment or full employment is not, available to registered unprotected workers though they are available for work, such unprotected workers will, subject to the conditions of the scheme, receive a minimum wage;

(f) for prohibiting, restricting or otherwise controlling the employment of unprotected workers to whom the scheme does not apply, and the employment of unprotected workers by employers to whom the scheme does not apply;

(g) for the welfare of [registered unprotected workers] covered by the scheme in so far as satisfactory provision therefor, does not exist, apart from the scheme;

(h) for health and safety measures in places where the [registered unprotected workers] are engaged, in so far as satisfactory provision therefor is required but does not exist, apart from the scheme;

(i) for the constitution of any fund or funds including provident fund for the benefit of [registered unprotected workers], the vesting of such funds, the payment and contributions to be made to such funds, [(provision for provident fund and rates of contribution being made after taking into consideration the provisions of the Employees' Provident Funds Act, 1952, (XIX of 1952) and the scheme framed thereunder with suitable modifications, where necessary, to suit the conditions of work such registered unprotected workers),] and all matters relating thereto;

(j) for the manner in which, [the day from which (either prospective or retrospective)] and the persons by whom, the cost of operating the scheme is to be defrayed [* * *]

(k) for constituting the persons of authorities who are to be responsible for the administration of the scheme, and for the administration of funds constituted for the purposes aforesaid;

[(k-i) for specifying the powers and duties which the persons or authorities referred to in clause (k) may exercise or perform, for providing appeals and; revision applications against the decisions or orders of such persons and authorities; and for deciding such appeals and applications and for matters incidental thereto;]

(l) for such incidental and supplementary matters, as may be necessary or expedient for giving effect to the purposes of a scheme;

[* * *]

(a) if it considers necessary, or

(b) if a demand or request is made by a majority of the employers or workers in any other scheduled employment, that the provisions of any scheme so made for any scheduled employment or any part thereof should be applied to such other scheduled employment, after consulting the employers and workers in such scheduled employment, by notification in the Official Gazette, apply the provisions of such scheme or part thereof to such scheduled employment, with such modifications, if any, as may be specified in the notification.

(a) is a salaried officer of the Board; or

(b) is or at any time has been adjudged insolvent; or

(c) is found to be a lunatic or becomes of unsound mind; or

(d) is or has been convicted of any offence involving moral turpitude.

(a) is or has become subject to any of the disqualifications mentioned in sub-section (1); or

(b) is absent without leave of the Board for more than three consecutive meetings of the Board.

(a) enter and search at all reasonable hours, with such assistants as he thinks fit, any premises or place, where unprotected workers are employed, or work is given out to unprotected workers in any scheduled employment, for the purpose of examining any register, record of wages or notices required to be kept or exhibited under any scheme, and require the production thereof for inspection;

(b) examine any person whom he finds in any such premises or place and who, he has reasonable cause to believe, in an unprotected worker employed therein or an unprotected worker to whom work is given out therein;

(c) require any person giving any work to an unprotected worker or to a group of unprotected workers to give any information, which is in his power to give, in respect of the names and addresses of the persons to whom the work is given and in respect of payments made, or to be made, for the said work;

(d) size or take copies of such registers records of wages or notices or portions thereof, as he may consider relevant, in respect of an offence under this Act or scheme, which he has reason to believe has been committed by an employer; and

(e) exercise such other powers as may be prescribed:

(a) against a conviction by a Labour Court, by the person convicted;

(b) against an acquittal by a Labour Court, by the Complainant;

(c) for enhancement of a sentence awarded by the Labour Court by the State Government.

(a) that the Board is unable to perform its functions; or

(b) that the Board has persistently made default in the discharge of its functions or has exceeded or abused its powers,

(a) all the members of the Board shall, as from the date of publication of the notification under sub-section (1) vacate their office;

(b) all the powers and functions, which may be exercised or performed by the Board shall, during the period of supersession, be exercised or performed by such persons as may be specified in the notification;

(c) all funds and other property vesting in the Board shall, during the period of supersession, vest in the State Government and on the reconstitution of the Board, such funds and property shall revest in the Board.

Schedule

[See section 2(9)]

Industries, Energy And Labour Department

Mantralaya, Bombay 400 032, dated The 16th February, 1987.

Maharashtra Mathadi, Hamal and other Manual Workers (Regulation of Employment and Welfare) Act, 1969.

Schedule

Notifications

(1) Employment in Iron and Steel Market or shops in connection with loading, unloading, stacking, carrying, weighing, measuring or such other work including work preparatory or incidental to such operations.

(2) Employment in Grocery Market or shops in connection with loading, unloading, stacking, carrying, weighing, measuring or such other work including work preparatory or incidental to such operations.

(1) Employment in ,markets and factories and other establishments, in connection with loading, unloading, stacking, carrying, weighing, measuring or such other work including work preparatory of incidental to such operations carried on by workers not covered by any other entries in this Schedule.

(2) Employment in railway yards and goods-sheds in connection with loading, unloading, stacking, carrying, weighing, measuring or such other work preparatory or incidental to such operations by workers who are not employed by Railway Authorities.

(i) employment in connection with loading of goods into public transport vehicle or unloading of goods there form and any other operation incidental and connected thereto;

(ii) employment in cloth and cotton markets or shops in connection with loading, unloading, stacking, carrying, weighing, measuring or such other work including work preparatory or incidental to such operations.

1. Employment in Iron and Steel Market or shops in connection with loading, unloading, stacking, carrying, weighing, measuring or such other work including work preparatory or incidental to such operations.

(1) Employment in Grocery Markets or shops, in connection with loading, unloading, stacking, carrying, weighing, measuring filling, stitching, sorting, cleaning or such other work including work preparatory or incidental to such operations,

(2) Employment in railway yards and good-sheds in connection with loading, unloading, stacking, carrying, weighing, measuring or such other work preparatory or incidental to such operations by workers who are not employed by Railway Authorities.

(3) Employment in Khoka making and in Timber Market.

(1) Employment in Grocery Markets or shops, in connection with loading, unloading, stacking, carrying, weighing, measuring, filling, stitching, sorting, cleaning or such other work including work preparatory or incidental to such operations.

(2) Employment in markets or subsidiary markets established under the Maharashtra Agricultural Produce Marketing (Regulation) Act, 1963 in connection with loading, unloading, stacking, carrying, weighing, measuring filling, stitching, sorting, cleaning or such other work including work preparatory or incidental to such operations.

(1) Employment in Iron and Steel Markets or shops in connection with loading, unloading, stacking, carrying, weighing, measuring or such other work including work preparatory or incidental to such operations;

(2) Employment in Cloth or Cotton Markets or shops in connection with loading, unloading, stacking, carrying, weighing, measuring, filling, stitching, sorting, cleaning or such other work including work preparatory or incidental to such operations;

(3) Employment in Grocery Markets or shops in connection with loading, unloading, stacking, carrying, weighing, measuring, filling, stitching, sorting, cleaning or such other work including work preparatory or incidental to such operations;

(4) Employment in markets, and factories and other Establishments, in connection with loading, unloading, stacking, carrying, weighing, measuring, filling, stitching, sorting, cleaning or such other work including work preparatory or incidental to such operations carried on by workers not covered by any other entries in the schedule;

(5) Employment in connection with loading of goods into public transport vehicles or unloading of goods therefrom and any other operation incidental and connected thereto;

(6) Employment in vegetable markets (including onions and potatoes markets) in connection with loading, unloading, stacking, carrying, weighing, measuring, filling, stitching, sorting, cleaning Or such other work including work preparatory or incidental to such operations;

(7) Employments in Markets or Subsidiary Markets established under the Maharashtra Agricultural Produce Marketing (Regulation) Act, 1963 (Maharashtra XX of 1964) in connection with loading, unloading, stacking, carrying, weighing, measuring filling, stitching, sorting, cleaning or such other work including work preparatory or incidental to such operations; and

(8) Employment in Khokha making and in timber markets.

(1) Employment in Grocery Markets or Shops in connection with loading, unloading, stacking, carrying, weighing, measuring, filling, stitching, sorting, cleaning or such other work including work preparatory or incidental to such operations;

(2) Employments in Markets or Subsidiary Markets, established under the Maharashtra Agricultural Produce Marketing (Regulation) Act, 1963 (Maharashtra XX or 1964) in connection with loading, unloading, stacking, carrying, weighing, measuring, filling, stitching, sorting, cleaning or such other work including work preparatory or incidental to such operations;

(3) Employment in connection with loading of goods into public transport vehicles or unloading of goods therefrom and any other operations incidental and connected thereto;

(4) Employment in Iron and Steel Markets or Shops in connection with loading, unloading, stacking, carrying, weighing, measuring or such other work including work preparatory or incidental to such operations; and

(5) Employment in Cloth and Cotton Markets or Shops in connection with loading, unloading, stacking, carrying, weighing, measuring, filling, stitching, cleaning or such other work including work preparatory or incidental to such operations.

(1) Grocery Markets or Shops in connection with loading, unloading, stacking, carrying, weighing, measuring, filling, stitching, sorting, cleaning or such other work including work preparatory or incidental to such operations;

(2) Markets or Subsidiary Markets established under the Maharashtra Agricultural Produce Marketing (Regulation) Act, 1963 (Maharashtra XX of 1964), in connection with loading, unloading, stacking, carrying. weighing, measuring, filling, stitching, sorting, cleaning or such other work including work preparatory or incidental to such operations;

(3) Public Goods Transport Undertakings in connection with loading of goads into public transport vehicle or unloading of goods therefrom and any other operation incidental and connected thereto.

(1) Employment in grocery markets or shop in connection with loading, unloading, stacking, carrying, weighing, measuring, filling, stitching, sorting, cleaning or such other work including work preparatory or incidental to such operations;

(2) Employment in markets or subsidiary markets established under the Maharashtra Agricultural Produce Marketing (Regulation) Act, 1963 (Maharashtra XX of 1964), in connection with loading, unloading, stacking, carrying, weighing, measuring, filling, stitching, sorting, cleaning or such other work including work preparatory or incidental to such operations;

(3) Employment in Iron and Steel Markets or Shops in connection with loading, unloading, stacking, carrying, weighing, measuring, or such other work including work preparatory or incidental to such operations;

(4) Employment in Cloth and Cotton Markets or Shops, in connection with loading, unloading, stacking, carrying, weighing, measuring, filling, stitching, sorting, cleaning or such other work including work preparatory or incidental to such operations;

(5) Employment in markets, and factories and other establishments in connection with loading, unloading, stacking, carrying, weighing, measuring, filling, stitching, sorting, cleaning or such other work including work preparatory or incidental to such operations carried on by workers not covered by any other entries in the schedule;

(6) Employment in connection with loading of goods into public transport vehicle or unloading of goods therefrom and any other operation incidental and connected thereto;

(7) Employment in connection with the loading, unloading and carrying of foodgrains into godowns (sorting and cleaning of foodgrains, filling foodgrains in bags, stitching of such bags) and such other work incidental and connected thereto situated within the municipal limits of the Municipal Council, Jalna; for efficient performance of work and generally for making better provisions for terms and conditions of employment of such workers and make provisions for their general welfare and safety.

(1) employment in Grocery Markets, or Shops, in connection with loading, unloading stacking, carrying, weighing, measuring, filling, stitching, sorting, cleaning or such other work including work preparatory or incidental to such operations;

(2) employment in markets or subsidiary markets, established under Maharashtra Agricultural Produce Marketing (Regulation) Act, 1963, in connection with loading, unloading, stacking, carrying, weighing, measuring, filling, stitching, sorting, cleaning or such other work including work preparatory or incidental to such operations;

(3) employment in connection with loading of goods into public transport vehicle or unloading of goods therefrom and any other operation incidental land connected thereto;

(4) employment in Cloth Markets or Shops in connection with loading, unloading, stacking, carrying, weighing, filling, stitching, sorting, cleaning or such other work including work preparatory or incidental to such operations;

(5) employment in Vegetable Markets (including onions and potatoes markets) in connection with loading, unloading, stacking, carrying, weighing, measuring, filling, stitching, sorting, cleaning or such other work including work preparatory or incidental to such operations;

(6) employment in markets, factories and other establishments in connection with loading, unloading, stacking, carrying, weighing, measuring, filling, stitching, sorting, cleaning or such other work including work preparatory or incidental to, such operations carried on by workers not covered by any other entries in schedule to the said Act;

(7) employment in Iron and Steel Markets, or Shops in connection with loading, unloading, stacking, carrying, weighing, measuring or such other work including work preparatory or incidental to such operations;

(8) employment in railway yards and goods sheds in connection with. loading, unloading, stacking, carrying, weighing, measuring or such other work including work preparatory or incidental to such operations by workers who are not employed by Railway Authorities;

(9) employment in connection with the loading, unloading, and carrying of foodgrains into godowns, sorting and cleaning of foodgrains, filling foodgrains in bags, stitching of such bags and such other work incidental and connected thereto;

(10) employment in establishments engaged in cleaning, sorting, loading, unloading, stacking, carrying, weighing, measuring, stitching, filling, of onions or onion bags and such other work including work preparatory or incidental to such operations.

Schedule

Schedule

Schedule

(1) employment in Grocery Markets or shops, in connection with loading, unloading, stacking, carrying, weighing, measuring, filling, stitching, sorting, cleaning, or such other work including, work preparatory or incidental to such operations;

(2) employment in markets or subsidiary markets, established under Maharashtra Agricultural Produce Marketing (Regulation) Act, 1963, in connection with loading, unloading, stacking, carrying, weighing, measuring, filling, stitching, sorting, cleaning, or such other work including work preparatory or incidental to such operations;

(3) employment in connection with loading of goods into public transport vehicle or unloading of goods therefrom and any other operation incidental and connected thereto;

(4) employment in Cloth Markets or Shops in connection with loading, unloading, stacking, carrying, weighing, measuring, filling, stitching, sorting, cleaning, or such other work including work preparatory or incidental to such operations;

(5) employment in Vegetable Markets (including onions and potatoes markets) in connection with loading, unloading, stacking, carrying, weighing, measuring, filling, stitching, sorting, cleaning or such other work including work preparatory or incidental to such operations;

(6) employment in markets, factories and other establishments in connection with loading, unloading, stacking, carrying, weighing, measuring, filling, stitching, sorting, cleaning or such other work including work preparatory or incidental to such operations carried on by workers not covered by any other entries in schedule to the said Act;

(7) employment in Iron and Steel Markets, or Shops in connection with loading, unloading, stacking, carrying, weighing, measuring, or such other work including work preparatory or incidental to such operations;

(8) employment in railway yards and goods sheds in connections with loading, unloading, stacking, carrying, weighing, measuring or such other work including work preparatory or incidental to such operations by workers who are not employed by Railway Authorities;

(9) employment in connection with the loading, unloading, and carrying of foodgrains into godowns, sorting, and cleaning of foodgrains, filling foodgrains in bags, stitching, of such bags and such other work incidental and connected thereto;

(10) employment in establishments engaged in cleaning, sorting, loading, unloading, stacking, carrying, weighing, measuring. stitching, filling, of onions or onion bags and such other work including work preparatory or incidental to such operations.

(1) employment in Iron and Steel Markets or Shops in connection with loading, unloading, stacking, carrying, weighing, measuring, or such other work including work preparatory or incidental to such operations;

(2) employment in Markets and Factories and other establishments in connection with loading, unloading, stacking, carrying, weighing, measuring, filling, stitching, sorting, cleaning, or such other work including work preparatory or incidental to such operations carried on by workers not covered by any other entries in the Schedule to the Maharashtra Mathadi, Hamai and Other Manual Workers (Regulations of Employment and Welfare) Act, 1969 (Maharashtra XXX of 1969);

(3) employment in Railway Yard and Goods Sheds in connection with loading, unloading, stacking, carrying, weighing, measuring or such other work preparatory or incidental to such operations by workers who are not employed by Railway Authorities;

(4) employment in connection with loading of goods into public transport vehicles or unloading of goods therefrom and any other operations incidental and connected thereto;

(5) employment in vegetable markets (including onions and potatoes markets) in connection with loading, unloading, stacking, carrying, weighing, measuring, filling, stitching, sorting, cleaning or such other work including work preparatory or incidental to such operations;

(6) employment in Khokha making and Timber Market.

(1) Employment in Iron and Steel Markets or Shops in connection with loading, unloading, stacking, carrying, weighing, measuring, twisting and cutting or such other work including work preparatory or incidental to such operations;

(2) Employment in Cloth Markets or shops in connection with loading, unloading, stacking, carrying, weighing, measuring, filling, stitching, sorting, cleaning or such other work including work preparatory or incidental to such operations;

(3) Employment in Grocery Markets or shops, in connection with loading, unloading, stacking, carrying, weighing, measuring, filling, stitching, sorting, cleaning or such other work including work preparatory or incidental to such operations;

(4) Employment in markets, and factories and other establishments, in connection with loading, unloading, stacking, carrying, weighing, measuring, twisting and cutting, filling, stitching, sorting, cleaning or such other work including work preparatory or incidental to such operations carried on by workers not covered by any other entries in schedule to the said Act;

(5) Employment in railway yards and goods sheds in connection with loading, unloading, stacking, carrying, weighing, measuring, or such other work including work preparatory or incidental to such operations, by workers who are not employed by Railway Authorities;

(6) Employment in connection with loading of goods into public transport vehicle or unloading of goods therefrom and any other operation incidental and connected thereto;

(7) Employment in vegetable markets (including onions and potatoes markets) in connection with loading, unloading, stacking, carrying, weighing, measuring, filling, stitching, sorting, cleaning or such other work including work preparatory or incidental to such operations;

(8) Employment in markets or subsidiary markets established under Maharashtra Agricultural Produce Marketing (Regulation) Act, 1963, in connection with loading, unloading, stacking, carrying, weighing, measuring, filling, stitching, sorting, cleaning or such other work including work preparatory or incidental to such operations;

(9) Employment in connection with the loading, unloading, stacking, carrying of foodgrains into godowns, sorting and cleaning of foodgrains, fining foodgrains in bags, stitching of such bags and such other work incidental and connected thereto.

(1) Employment in Iron and Steel Market or Shops in connection with loading, unloading, stacking, carrying, weighing, measuring, twisting and cutting or such other work including work preparatory, or incidental to such operations;

(2) Employment in Grocery Markets or shops, in connection with loading, unloading stacking, carrying, weighing, measuring, filling, stitching, sorting, cleaning or such other work including work preparatory or incidental to such operations;

(3) Employment in markets and factories and other establishments, in connection with loading, unloading, stacking, carrying, weighing, measuring, twisting and cutting, filling, stitching, sorting, cleaning or such other work including work preparatory or incidental to such operations carried on by workers not covered by any other entries in the Schedule to the said Act;

(4) Employment in railway yards and goods sheds in connection with loading, unloading, stacking, carrying, weighing, measuring, or such other work including work preparatory or incidental to such operations by workers who are not employed by Railway Authorities;

(5) Employment in Public Goods Transport Undertakings in connection with loading of goods into public transport vehicle or unloading of goods therefrom and any other operation incidental and connected thereto;

(6) Employment in markets or subsidiary markets established under the Maharashtra Agricultural produce Marketing (Regulation) Act, 1963 in connection with loading, unloading, stacking, carrying, weighing, measuring, filling, stitching, sorting, cleaning or such other work including work preparatory or incidental to such operations;

(7) Employment in connection with the loading, unloading and carrying of foodgrains into godowns sorting and cleaning of foodgrains, filling foodgrains in bags stitching of such bags and such other work incidental and connected thereto.

(1) Employment in Iron and Steel Market or Shops in connection with loading, unloading, stacking, carrying, weighing, measuring, twisting and cutting or such other work including work preparatory, or incidental to such operations;

(2) Employment in Cloth, Yarn and Cotton Markets or Shops in connection with loading, unloading, stacking, carrying, weighing, measuring, twisting and cutting, filling, stitching, sorting, cleaning or such other work including work preparatory, or incidental to such operations;

(3) Employment in Grocery Markets or shops, in connection with Loading, unloading, stacking, carrying, weighing, measuring, twisting and cutting, filling, stitching, sorting, cleaning or such other work including work preparatory, or incidental to such operations;

(4) Employment in markets and factories and other establishments, in connection with loading, unloading, stacking, carrying, weighing, measuring, filling, stitching, sorting, cleaning or such other work including work preparatory, or incidental to such operations, carried on by workers not covered by any other entries in the Schedule to the said Act.

(5) Employment in railway yards and goods sheds in connection with loading, unloading, stacking, carrying, weighing, measuring or such other work including work preparatory, or incidental to such operations, by workers who are not employed by Railway Authorities;

(6) Employment in connection with loading of goods into public transport vehicle or unloading of goods therefrom and any other operation incidental and connected thereto;

(7) Employment in vegetable markets (including onions and potatoes markets) in connection with loading unloading, stacking, carrying, weighing, measuring, filling, stitching, sorting, cleaning or such other work including work preparatory or incidental to such operations.

(8) Employment in markets or subsidiary markets established under Maharashtra Agricultural Produce Marketing (Regulation) Act, 1969, in connection with loading, unloading, stacking, carrying, weighing, measuring, filling, stitching, sorting, cleaning or such other work including work preparatory or incidental to such operations;

(9) Employment in Khokha making and in timber market.

(10) Employment in connection with loading, unloading and carrying of foodgrains, into. godown sorting and cleaning of food-grains, filling food-grains in bags, stitching of such bags such other work incidental and connected thereto.

Maharashtra Mathadi, Hamal and other Manual Workers (Regulation of Employment and Welfare) Act, 1969

Notifications

July 21, 2008

Schedule