The Contract labour ( Regulation and Abolistion) ( Arunachal Pradesh Amendment) Act, 2020

The Arunachal mPradesh Gazette 
EXTRAORDINARY 
PUBLISHED BY AUTHORITY 
Naharlagun, Tuesday, July 6, 2021, Asadha 15, 1943 (Saka) 
No. 128, Vol. XXV, 
GOVERNMENT OF ARUNACHAL PRADESH LAW, LEGISLATIVE AND JUSTICE DEPARTMENT 
CIVIL SECRETARIAT 
ITANAGAR 
NOTIFICATION 
The 6th July, 2021 
No. Law/Legn-20/2020.— The following Act which was passed by the fifth session of the seventh Legislative Assembly of Arunachal Pradesh an received the assent of the President of India is here| y published for h and e dia is hereby publis 
(Received the assent of the President of India on 8th June, 2021) 
THE CONTRACT LABOUR (REGULATION AND ABOLITION) 
(ARUNACHAL PRADESH AMENDMENT)ACT, 2020 
(Act No. 10 of 2021) 
An 
Act 
further to amend the Contract Labour (Regulation and Abolition) Act, 1970 (Central Act 37 of 1970), as 
applicable 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 Ordinance may be called the Contract Labour Abolition 
(Arunachal Pradesh Amendment) Act, 2020. 
(2) Itshall be deemed to have come into force witn effect from 14th July, 2020. 
2. Amendment of section : (1) Insection 1 of the Contract Labour ( Regulation and Abolition) Act, 1970 
(Central Act 37 of 1970), as in force in the State of Arunachal Pradesh (hereinafter referred to as the 
“principal Act”), in sub-section (4) for the word “twenty” , wherever it occurs, the word “ fifty” shall be 
substituted. 
3. Insertion of section 25A : After section 25 of the principal Act, the following section shall be inserted, 
namely : 
“25A. Compounding of offences : (1) Any offence punishable under sub-section (1) and (2) 
of Section 22 and Section 24 may either before or after the institution of the prosecution, on an 
application by the alleged offender, be compounded by such officer or authority as the State Government 
may, by notification in the Official Gazette, specify in this behalf for the amount as specified in the 
table below. 
TABLE 
Number of workmen employed in establishment Composition amount 
50 to 100 % 20000 
101 to 500 335000 
% 50000 Wore than 500 
2 The Arunachal Pradesh Extraordinary Gazette, July 6, 2021 
Provided that the State Government may, by a nofification in the Official Gazette, amend the composition amount specified in the above Table. 
Provided further that the offence committed of the same nature shall be compoundable only for the first three offences : 
Provided also that such offences shall be compounded only after the alleged offender has acted to the satisfaction of such officer or authority that such offence is not continued any further. 
(2) Where an offence has been compounded under section (1) of this section, no further proceedings shall be taken against the offender in respect of such offence and the offended, if in custody, shall be discharged.” 
Onit Panyang, IAS 
Commissioner to the 
Government of Arunachal Pradesh, 
Itanagar. 
100+ Secy (LAY 50-7-2021. 25502021 —DoP-m*vassnm\er(LaNHméCmmflwmr\Lawu} Directorate of Printing, Nahariagun. - Published and prnted by

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