The Andhra Pradesh Muttah, Jattu, Hamal and other Manual Workers (Regulation of Employment and Welfare) Act, 1976.

THE ANDHRA PRADESH MUTTAH, JATTU, HAMAL AND OTHER MANUAL
WORKERS (REGULATION OF EMPLOYMENT AND WELFARE) ACT, 1976
Act No.61 of 1976
ARRANGEMENT OF SECTIONS
SECTIONS
1. Short title, extent and commencement
2. Definitions
3. Schemes for ensuring regular employment of unprotected workers
4. Making variation and revocation of scheme
5. Disputes regarding application of scheme
6. Establishment of Board
7. Powers and duties of Board
8. Accounts and audit
9. Disqualifications and removal of members of Board
10.Resignation of office by member
11.Vacancy to be filled as early as possible
12.Validity of proceedings of Board
13.Recovery of monies due to Board
14.Advisory Committee
15.Inspectors and their powers
16.Prohibition of employment of children
17.Cognizance of offences
18.Application of Workmen's Compensation Act to unprotected
workers
19.Application of Payment of Wages Act to Workers
20.Application of Maternity Benefit Act (Central Act 53 of 1961) to
unprotected women workers
21.Rights and privileges under other laws not affected in certain cases
22.Exemption
23.Enquiry into working of Board
24.Supersession of the Board
25.Contracting out
26.Amendment of Schedule
27.General penalty for offences
28.Power to make rules
29.Savings
30.Repeal of Ordinance 15 of 1976
SCHEDULE
THE ANDHRA PRADESH MUTTAH, JATTU, HAMAL AND OTHER MANUAL
WORKERS (REGULATION OF EMPLOYMENT AND WELFARE) ACT, 1976
Act No.61 of 1976
 (27th December, 1976)
AN ACT TO PROVIDE FOR REGULATING THE EMPLOYMENT OF
UNPROTECTED MANUAL WORKERS SUCH AS MUTTAH, JATTU AND
HAMAL ENGAGED IN MARKET AREAS, FACTORIES AND THE LIKE
IN THE STATE OF ANDHRA PRADESH IN CONNECTION WITH
LOADING, PACKING, CARRYING, WEIGHING, MEASURING,
STITCHING, ETC., FOR ENSURING AN ADEQUATE SUPPLY AND
FULL AND PROPER UTILISATION OF, SUCH WORKERS TO PREVENT
AVOIDABLE UNEMPLOYMENT, FOR SECURING TO SUCH WORKERS
BETTER TERMS AND CONDITIONS OF EMPLOYMENT AND FOR
MATTERS CONNECTED THEREWITH.
BE it enacted by the Legislature of the State of Andhra Pradesh  in the
Twenty-seventh Year of the Republic of India as follows :-
1. Short title, extent and commencement - (1) This Act may be called the
Andhra Pradesh Muttah, Jattu, Hamal and other Manual Workers (Regulation
of Employment and Welfare) Act, 1976.
(2) It extends to the whole of the State of Andhra Pradesh.
(3) It applies to employments specified in the schedule thereto.
(4) It shall come into force on such date as the State Government may, by
notification appoint, and different dates may be appointed for different areas,
for different employments, and for different provisions of this Act.
2. Definitions - In this Act, unless the context otherwise requires :-
(1) “Advisory Committee” means an Advisory Committee constituted
under section 14;
(2) “Board” means a Board established under section 6;
(3) “contractor” in relation to an unprotected worker, means a person
who undertakes to execute any work for an establishment by engaging such
workers on hire or otherwise, or who supplies such workers either in groups,
gangs (muttah or jattu) or as individuals; and includes a sub-contractor, an
agent, a mugaddam or a maistry;
(4) “employer” in relation to any unprotected worker engaged by or
through contractor, means the principal employer and in relation to any other
unprotected worker, the person who has ultimate control over the affairs of the
establishment and includes any other person to whom the affairs of such
establishment are entrusted, whether such person is called an agent, manager
or is called by any other name prevailing in the scheduled employment;
(5) “establishment” means any place or premises including the precincts
thereof, in which or any part of which any schedule employment is being or is
ordinarily carried on;
(6) “Government” means the State Government;
(7) “Inspector” means an Inspector appointed under section 15;
(8) “member of the family” in relation to an employer, means the spouse,
son, daughter, father, mother, brother or sister of such employer who lives with
him and is wholly dependent on him;
(9) “notification” means a notification published in the Andhra Pradesh
Gazette and the word notified shall be construed accordingly;
(10) “prescribed” means prescribed by rules made under this Act;
(11) “principal employer” means an employer who engages unprotected
workers by or through a contractor in any scheduled employment;
(12) “scheduled employment” means any employment specified in the
Schedule hereto or any process or branch of work forming part of such
employment;
(13) “scheme” means a scheme made under this Act;
(14) “unprotected worker” means a manual worker who is engaged or to
be engaged in any scheduled employment;
(15) “wages” means all remunerations expressed in terms of money or
capable of being so expressed which would, if the terms of contract or
employment, express or implied, were fulfilled, be payable to an unprotected
worker in respect of work done in any scheduled employments but does not
include.-
(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 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 his employment; or
(v) any gratuity payable on discharge.
(16) “worker” means a person who is engaged or to be engaged directly or
through any agency, whether for wages or not, to do manual work in any
schedule employment, and includes any person not employed by any employer
or a contractor, but working with the permission of, or under agreement with,
the employer or contractor, but does not include any member of the family of
an employer.
3. Schemes for ensuring regular employment of unprotected Workers - (1)
For the purpose of ensuring an adequate supply and full and proper utilisation
of unprotected workers in scheduled employments, and generally for making
better provision for the terms and conditions of employment of such workers,
whether registered or not, the Government may by means of a scheme provide
for the registration of employers and unprotected workers in all or any of the
scheduled employments and provide for the terms and conditions of work of
such unprotected workers, whether registered or not, to make provision for
their general welfare.
(2) In particular, a scheme may provide for-
(a) the application of the scheme to such classes of employers and
unprotected workers, as may be specified therein;
(b) defining the obligations of employers and unprotected workers
subject to the fulfillment of which the scheme may apply to them;
(c) regulating the recruitment and entry into the scheme of
unprotected workers, and the registration of employers and
unprotected workers including the maintenance of registers,
removal either temporarily or permanently, of names from the
registers and provision for appeal against such removal to the
prescribed authority, and the imposition of fees for registration;
(d) regulating the employment of unprotected workers whether
registered or not, and the terms and conditions of such
employment, including rates of wages, hours of work, maternity
benefit, over-time payment, leave with wages, provision for gratuity
and conditions as to weekly and other holidays and pay in respect
thereof;
(e) securing minimum wage subject to the conditions of the scheme
to registered workers in respect of periods during which
employment or full employment is not made available to them,
although they are available for work;
(f) prohibiting, restricting or otherwise controlling the employment
of unprotected workers either by employers or otherwise, to whom
the scheme does not apply;
(g) the welfare of unprotected workers covered by the scheme, in so
far as satisfactory provision therefor does not exist, apart from the
scheme;
(h) health and safety measures in places where the unprotected
workers are engaged, in so far as satisfactory provision therefor is
required but does not exist, apart from the scheme;
(i) the constitution of any funds, including provident fund for the
benefit of unprotected workers, the vesting of such funds, the
payment and contributions to be made to such funds, and all
matters relating thereto;
(j) the manner in which, and the persons by whom, the cost of
operating the scheme is to be defrayed, including any
contributions to be paid by employers and unprotected workers,
and the rate of such contribution;
(k) the appointment of persons or authorities who are to be
responsible for the administration of the scheme or funds
aforesaid;
(l) such incidental and supplemental matters, as may be,
necessary or expedient for giving effect to the purposes of a
scheme.
(3) The scheme may further provide that a contravention of any provision
thereof shall be punished with imprisonment for such term as may be
specified, but in no case exceeding three months in respect of a first
contravention or six months in respect of any subsequent contravention or
with fine which may extend to such amount as may be specified, but in no case
exceeding five hundred rupees in respect of the first contravention, or one
thousand rupees in respect of any subsequent contravention, or with both
imprisonment and fine.
4. Making variation and revocation of scheme- Government may, by
notification after consultation with the Advisory Committee, and subject to the
conditions of previous publication, make one or more schemes for any
scheduled employments or group of scheduled employments in one or more
areas specified in the notification, and in like manner add to, amend, vary or
substitute another scheme made by them:
Provided that no such notification shall come into force unless a period
of one month has expired from the date on which it is notified;
Provided further that,-
(a) if the Government considers it necessary, or
(b) if a demand or request is made by a majority of the employers
or workers in any other scheduled employment, the Government
may, after consulting the employers and workers in such other
scheduled employment by notification, apply the provisions of the
scheme or part thereof to any other scheduled employment, with
such modifications, if any, as may be specified, in the notification
that the provisions of any scheme so made for any scheduled
employment or any part thereof should be applied to such other
scheduled employment.
5. Disputes regarding application of scheme - If any question arises whether
any scheme applies to, employers or any class of unprotected workers, the
matter shall be referred to the Government and the decision of the Government
on the question, which shall be taken after consulting the Advisory Committee,
shall be final.
6. Establishment of Board- (1) The Government may, by notification,
establish a Board to be known by such name as may be specified in the
notification for any scheduled employment in any area; and they may establish
one Board for two or more scheduled employments or areas.
(2) Every such Board shall be a body corporate with the name aforesaid,
having perpetual succession and common seal, with power to acquire, hold and
dispose of property, and to contract and may by that name, sue or be sued.
(3) The Board shall consist of members nominated by the Government,
representing the employers, the unprotected workers, and the Government.
(4) The members representing employers, and unprotected workers, shall
be equal in number, and the members representing the Government shall not
exceed one-third of the total number of members presenting employers and
unprotected workers.
(5) The Chairman of the Board shall be nominated by the Government,
from among the members representing the Government.
(6) After nomination of all the members of the Board including the
Chairman, the Government shall, by notification, publish the names of all the
members of the Board.
(7) The term of the office of the members of the Board shall be such as
may be prescribe.
(8) The meetings of the Board and procedure to be followed for the
purpose and all matters supplementary or ancillary thereto, to shall, subject to
the approval of the Government, be regulated by the Board itself.
7. Powers and duties of Boards- (1) The Board shall be responsible for
administering a scheme, and shall perform such functions as may be conferred
on it by the scheme.
(2) The Board may take such measures as it may deem fit for
administering the scheme.
(3) The Board shall submit to Government, as soon as may be, after the
1st day of April, every year, and not later than 31st day of October, an annual
report on the working of the scheme during the preceding year ending on the
31st day of March of that year. Every report so received shall be laid as soon as
may be after it is received before each House of the State Legislature if it is in
session, or in the session immediately following the date of receipt of the
report.
(4) In the performance of its functions, the Board shall be bound by such
directions as the Government may, for reasons to be recorded in writing, give to
it from time to time.
8. Accounts and audit- (1) The Board shall maintain proper accounts and
other relevant records and prepare an annual statement of accounts, including
a balance sheet in such forms as may be prescribed.
(2) The accounts of the Board shall be audited annually by such qualified
person as the Government may appoint in this behalf.
(3) The auditor shall at all reasonable time have access to the books of
accounts and other documents of the Board, and may, for the purposes of the
audit, call for such explanation and information as he may require, or examine
any member or officer of the Board.
(4) The accounts of the Board certified by the auditor, together with the
audited report thereon shall be forwarded annually to the Government before
such date as the Government may specify in this behalf.
(5) The Board shall comply with such directions as the Government may,
after perusal of the report of the auditor, think fit to issue.
(6) The cost of audit, as determined by the Government, shall be paid out
of the funds of the Board.
9. Disqualifications and removal of members of Board– (1) A person shall
be disqualified for being chosen as or for continuing as a member of the Board
if he-
(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.
(2) The Government may remove from office any member, who-
(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.
10. Resignation of office by member- Any member of the Board may at any
time, resign his office by writing under his hand addressed to the Government,
and his office shall, on acceptance of resignation, become vacant.
11. Vacancy to be filled as early as possible - In the event of any vacancy
occurring on account of death, resignation, disqualification or removal or
otherwise, the Board shall forthwith communicate the occurrence to the
Government, and the vacancy shall be filled not later than ninety days from the
date of the occurrence of the vacancy, and the person nominated to fill in the
vacancy, shall hold office for the residue of term of his predecessor;
Provided that, during any such vacancy, the continuing members may
act as if no vacancy has occurred.
12. Validity of proceedings of Board - No act or proceeding of the Board shall
be questioned or invalidated merely by reason of any vacancy in its
membership or by reason of any defect in the constitution thereof.
13. Recovery of monies due to Board- (1) On an application made by the
Board for the recovery of arrears of any sum payable to it under this Act or any
schemes and on its furnishing a statement of accounts in respect of such
arrears, the Collector may, after making such inquiries as he deems fit, grant a
certificate for the recovery of the amount stated therein to be due as arrears.
(2) A certificate by the Collector shall be final and conclusive as to the
arrears stated to be due. The arrears stated to be due therein shall then be
recoverable as arrears of land revenue.
14. Advisory Committee - (1) The Government may constitute an Advisory
Committee to advise upon such matters, arising out of the administration of
this Act or any scheme made under this Act or relating to the application of the
provisions of this Act to any employer or any particular class of unprotected
workers, or co-ordination of the work of various Boards, as the Advisory
Committee may itself consider to be necessary or as the Government may refer
to it for advice.
(2) The members of the Advisory Committee shall be, appointed by the
Government and shall be of such number and chosen in such manner as may
be prescribed:
Provided that, the Advisory Committee shall include an equal number of
members representing employers, workers and the Legislature of the State and
members representing the Government not exceeding one-fourth of its total
number of members.
(3) The Chairman of the Advisory Committee shall be nominated by the
Government from among the members representing the Government.
(4) The Government shall, by notification, publish the names of all the
members of the Advisory Committee.
(5) The meetings of the Advisory Committee and procedure to be followed
thereat shall be regulated according to rules made under this Act.
(6) The term of office of members of the Advisory Committee shall be
such as may be prescribed.
15. Inspectors and their powers - (1) The Board may appoint such persons as
it thinks fit to be Inspectors possessing the prescribed qualifications for the
purposes of this Act or of any scheme and may define the limits of their
jurisdiction.
(2) Subject to any rules made by the Government in this behalf, an
Inspector may-
(a) enter and search at all reasonable hours, with such assistance
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 reason to believe, is 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) seize or take copies of such registers, records of wage 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:
Provided that no person shall be required under the
provisions of this section to answer any question or make any
statement tending to incriminate himself.
(3) Every Inspector appointed under this section shall be deemed to be a
public servant within the meaning of section 21 of the Indian Penal Code
(Central Act 45 of 1860).
16. Prohibition of employment of children - No child shall be required or
allowed to work in any scheduled employment.
Explanation- "Child" means a person who has not completed fourteen years of
age.
17. Cognizance of offences - (1) No court shall take cognizance of any offence
made punishable by a scheme or of any abetment thereof, except on a
complaint, in writing, made by an Inspector or by a person specially authorised
in this behalf by the Board or Government.
(2) Notwithstanding anything in the Code of Criminal Procedure, 1973
(Central Act 2 of 1974), an offence made punishable by a scheme or an
abetment thereof shall be triable only by a magistrate of the first class.
18. Application of Workmen's Compensation Act to unprotected workers -
The provisions of the Workmen's Compensation Act, 1923 (Central Act 8 of
1923), and the rules made, from time to time, thereunder, shall mutatis
mutandis apply to unprotected workers employed in any scheduled
employment to which this Act applies; and for that purpose they shall be
deemed to be workmen within the meaning of that Act; and in relation to such
workmen, employer shall mean where a Board makes payment of wages to any
such workmen, the Board, and in any other case, the employer as defined in
this Act.
19. Application of Payment of Wages Act, 1936 to workers - (1)
Notwithstanding anything in the Payment of Wages Act, 1936 (Central Act 4 of
1936) (hereinafter referred to in this section as "the said Act"), the Government
may, by notification, direct that all or any of the provisions of the said Act or
the rules made thereunder shall apply to all or any class of unprotected
workers employed in any scheduled employment to which this Act applies with
the modification that in relation to unprotected workers, employer shall mean
where a Board makes payment of wages to any such worker, the Board, and in
any other case, the employer as defined in this Act and on such application of
the provisions of the said Act, an Inspector appointed under this Act shall be
deemed to be the Inspector for the purpose of the enforcement of such
provisions of the said Act within the local limits of this jurisdiction.
(2) The Government may, only if the Advisory Committee so advises, by a
like notification, cancel or vary any notification issued under sub-section (1).
20. Application of Maternity Benefit Act to unprotected women workers-
Notwithstanding anything in the Maternity Benefit Act, 1961 (Central Act 53 of
1961) (hereinafter referred to in this section as "the said Act"), the Government
may, by notification direct that all or any of the provisions of the said Act or the
rules made thereunder shall apply to unprotected women workers employed in
any scheduled employment to which this Act applies; and for that purpose they
shall be deemed to be women within the meaning, of the said Act; and in
relation to such women, employer shall mean where a Board makes payment of
wages to such women, the Board; and in any other case, the employer as
defined in this Act and on such application of the provisions of the said Act, an
Inspector appointed under this Act shall be deemed to be the Inspector for the
purpose of enforcement of such provisions of the said Act, within the local
limits of his jurisdiction.
21. Rights and privileges under other laws not affected in certain cases -
Nothing in this Act shall affect any rights or privileges, which any unprotected
worker employed in any scheduled employment is entitled to on the date on
which this Act comes into force, under any other law, contract, custom or
usage applicable to such worker, if such rights or privileges are more
favourable to him than those to which he would be entitled under this Act and
a scheme made thereunder:
Provided that such worker shall not be entitled to receive any
corresponding benefit under the provisions of this Act and the scheme.
22. Exemption- The Government may, after consulting the Advisory
Committee, by notification, and subject to such conditions and for such period
as may be specified in the notifications, exempt from the operation of all or any
of the provisions of this Act or any scheme made thereunder, all or any class or
classes of unprotected workers employed in any scheduled employment or any
establishment or part of any employment of any scheduled employment, if in
the opinion of the Government all such unprotected workers of such class or
classes of workers, are in the enjoyment of benefits which are on the whole not
less favourable to such unprotected workers than the benefits provided by or
under this Act or any scheme made thereunder:
Provided that before any such notification is issued, the Government
shall publish in the Andhra Pradesh Gazette, a notice of its intention to issue
such notification, and invite objections and suggestions in respect thereto, and
no such notification shall be issued until the objections and suggestions have
been considered and a period of one month has expired from the date of first
publication of the notice:
Provided further that the Government may, by notification at anytime, for
reasons to be specified rescind the aforesaid notification.
23. Enquiry into working of Board - (1) The Government may, at any time,
appoint any person to investigate or enquire into the working of any Board or
scheme and submit a report to the Government in that behalf.
(2) The Board shall give to the person so appointed all facilities for the
proper conduct of the investigation, or enquiry, and furnish to him such
documents, accounts or information in possession of the Board as he may
require.
(3) Any person so appointed to investigate or enquire into the working of
any Board or scheme may exercise all the powers of an Inspector appointed
under this Act.
24. Supersession of the Board - (1) If the Government, on consideration of the
report referred to in sub-section (1) of section 23 or otherwise are of the
opinion-
(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, the
Government may, by notification, supersede the Board and
constitute it in the prescribed manner, within a period of twelve
months from the date of supersession. The period of supersession
may be extended for sufficient reasons by a like notification or by
not more than six months:
Provided that before issuing a notification under this sub-
section on any of the grounds mentioned in clause (b), the
Government shall give a reasonable opportunity to the Board to
show cause why it should not be superseded, and shall consider
the explanations and objections, if any, of the Board.
(2) After the supersession of the Board or until it is reconstituted, the
functions of the Board under this Act shall be performed by the Government,
or any such officer or officers, as the Government may appoint for this
purpose.
(3) When the Board is superseded the following consequences shall
ensue, that is to say-
(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 functions which may be performed by the Board shall,
during the period of supersession be 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 Government and on the
reconstitution of the Board, such funds and property shall revest
in the Board.
25. Contracting out - Any contract or agreement, whether made before or
after the commencement of this Act whereby an unprotected worker
relinquishes any right conferred by, or any privilege or concession accruing to
him under this Act or any scheme, shall be void and of no effect in so far as it
purports to deprive him of such right or privilege or concession.
26. Amendment of Schedule - The Government may, by notification, after
giving not less than three months notice of its intention so to do, add to the
Schedule any employment in respect of which they are of opinion that the
provisions of this Act should apply; and the provisions of this Act shall
thereupon apply to such employment.
27. General penalty for offences - Save as otherwise expressly provided in
this Act any person who contravenes any of the provisions of this Act or any
rule made thereunder shall, on conviction, be punished with fine which may
extend to five hundred rupees, and in case of continued contravention thereof,
with an additional fine which may extend to one hundred rupees per day, for
every day during which such contravention continues.
28. Power to make rules - (1) The Government may, by notification, and
subject to the condition of previous publication, make rules for carrying out all
or any of the purposes of this Act.
(2) Every scheme under this Act and rule made under this section shall
immediately after it is made be laid before each House of the State Legislature
if it is in session, and if it is not in session, in the session immediately following
for a total period of fourteen days which may be comprised in one session or in
two successive sessions, and if, before the expiration of the session in which it
is so laid or the session immediately following, both Houses agree in making
any modification in the scheme or rule or in the annulment of the rule or
scheme, or any provision thereof, the rule or scheme shall, from the date on
which the modification or annulment is notified, have effect only in such
modified form or stand annulled, as the case may be; so however, that any
such modification or annulment shall be without prejudice to the validity of
any thing previously done or omitted to be done under that scheme, provision,
or rule, as the case may be.
29. Savings - Nothing contained in this Act, shall apply to contract labour
governed by the Indian Railways Act, 1890 (Central Act 9 of 1890), the
Factories Act, 1948 (Central Act 63 of 1948) or the Contract Labour (Regulation
and Abolition) Act, 1970(Central Act 37 of 1970).
30. Repeal of Ordinance 15 of 1976 - The Andhra Pradesh Mutta, Jattu,
Hamal and other Manual Workers (Regulation of Employment and Welfare)
Ordinance, 1976, is hereby repealed.
THE SCHEDULE
[See Section 2(12)]
1. Employment in connection with loading, unloading, packing, carrying,
weighing, measuring or such other work, including work preparatory or
incidental to such operations-
(1) in iron and steel markets or shops;
(2) in cloth and cotton markets or shops;
(3) In docks, not being employment of dock-worker within the meaning of
the Dock-Workers (Regulation of Employment) Act, 1948 (Central Act 9 of
1948);
(4) in grocery markets or shops;
(5) in bus depots in so far as it relates to loading of goods into public
transport vehicle or unloading of goods therefrom and any other operation
incidental and connected thereto;
(6) in vegetable and fruit markets (including onions and potatoes
markets);
(7) in markets or subsidiary markets established under the Andhra
Pradesh (Agricultural Produce and Livestock) Markets Act, 1966 (Andhra
Pradesh Act 16 of 1966).
2. Employment in timber markets.
3. Employment in salt pans.
4. Employment in fishing industry.
5. Employment in connection with the loading, unloading, and carrying of food-
grains into godowns and such other work incidental and connected thereto.
6. Employment in markets, and other establishments, in connection with
loading, unloading, stocking, carrying, weighing, measuring or such other
work, including work preparatory or incidental to such operations carried on
by workers not covered by any other entries in this Schedule.

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