The Factories (Arunachal Pradesh Amendment) Act, 2020

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.
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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