Laws - The Plantations Labour Act, 1951

The Plantations Labour Act, 1951

(Act no. 69 of 1951)

CONTENTS
Sections	Particulars
s	Preamble
s	s
1	Short title, Extent, Commencement and Application
2	Definitions
3	Reference to time of day
3A	Appointment of registering officers
3B	Registration of Plantations
3C	Appeals against order of registering officer
3D	Power to make rules
4	Chief Inspector and Inspectors
5	Power and Functions of Inspectors
6	Facilities to be afforded to Inspectors
7	Certifying surgeons
8	Drinking water
9	Conservancy
10	Medical Facilities
11	Canteens
12	Creches
13	Recreational Facilities
14	Educational Facilities
15	Housing Facilities
16	Power to make rules relating to housing
16A	Liability or Employer in respect or accidents resulting from collapse of houses provided by him
16B	Appointment or Commissioners
16C	Application for Compensation
16D	Procedure and Powers
16E	Liability to pay compensation, etc., to be decided by commissioner
16F	Saving as to certain rights
16G	Power to make rules
17	Other Facilities
18	Welfare Officers
18A	Chief Inspector to provide facilities on default by empoyer
19	Weekly Hours
20	Weekly Holidays
21	Daily Intervals for rest
22	Spread-Over
23	Notice of period of work
24	Omitted
25	Night work for women and children
26	Nonadult workers to carry to tokens
27	Certificate of Fitness
28	Power to require medical examination
29	Application of Chapter
30	Annual leave with wages
31	Wages during leave period
32	Sickness and maternity benefits
32A	Notice of Accident
32B	Register of Accidents
33	Obstruction
34	Use of false certificate of fitness
35	Contravention of provisions regarding employment of labour
36	Other Offices
37	Enhanced Penalty after previous conviction
37A	Power of Court to make orders
38	Exemption of employer from liability in certain cases
39	Cognizance of offences
40	Limitation of Prosecutions
41	Power to give directions
42	Power to exempt
43	General power to make rules
s	s
s	Appendix