The ASSAM WORKMEN'S PROTECTION ACT, 1984

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... ,.....~ ... ~~ Registered No. A-12 
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, The Assam Gazette· 
~~ 4 f~XJ~~ , <f< ~ ~fus<'l~ . 17 ISiT~~r<l"t, 19'' 5. 2 7 "'''!( fQO) ( ~'41 • 
No. 4 Dispur, Thur sd.a), 17th Ja-n uary, 198 5, 27th Pau sa , 
1906 (S . E.) 
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GOVERNMEN T OF A~ SAM 
ORDE~S BY T Ht: GOVERNOR 
LEGISLATIVE DEPAR TMENT : LEGISLATIVE BRANCH 
NOTIFIC ATION 
The 1 6th J anuary 1985 · 
I 
No.LGL.130/83/34.-The followin~ Act of the Assam Legislat i-ve 
A~s~bly rec;eived the assent of the President ~s .ll.eteby published 
for general mfo~mation . . 
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36 THE ASSAM GAZETTE, EXTRAORDINARY, JA'. 17, 1985 --------
. ASSAM ACT No. I OF 1985 
(Received the assent of the President on 29th December, 1984) 
THE • ASSAM WORKMEN'S PROTECTION ACT, 1984 
An 
Act 
to prevent the recovery of debts from certain classes 
of workmen by besetting the places where they work or 
receive their wages and protect such workmen from mole­
station and intimidation by their creditors in ;the State of 
Assam. 
Preamble. Whereas it is expedient to prevent the recovery of 
debts from certain classes of workmen by besetting the 
places where they work or receive their wages and protect 
such workmen from molestation and intimidation by their 
creditors; 
It is hereby enacted in the Thirty-fifth Year of the 
Republic of India. as follows:-
Sh 1 t title, 1. 
extent nd 
commence­
ment. 
(i) This Act, may be called 'The Assam Workmens' 
Protection Act. 1984'. 
. 
(ii) It extends to the whole of the StaJte of Assam. 
(iii) It shall come· into force at once. 
efbirio n. 2. In this Act. unless there is anything repugnant in 
the subject or context :-
l • .• .• ,..~ ; • ;. -" ~ • ,. 
(1) 'Workman' means any person employed by local 
authority on a system of public conservancy or 
sanitation or · employed.' in any industrial establish­
ment to do any skilled, unskilled, manual or cleri­
cal labour for hire or reward; 
(2) 'Industrial Establishment' means-
(i) A factory as defined in clause (m) of Section 2 
of the Factories Act. 1948 (63 of 1948); ,. 
(ii) A Railway as defined in clause (iv) of Secti~n 3 
of the Indian Railways Act, 1890; · 
(iii) The establishment of a person who, for the 
, purpose of fulfilling a contract with the owner 
.. o~ a,ny inqustrial establ:shment, employs work-men; ·· ·. .· ", 
' • . ,-..,..· . • • ~- .• ._ -~ ~ - - --· ~ ·., A .,. ·" ··' <" <' '<" -; ... •J ~ 
fHE ASSAM QAZETTE, EXTRAORDINARY, JAN 17, 1985 37 
(iv) Transport Vehicles Services; 
(v) Dock, Wharf or Jetty; 
(vi) Inland Steam Vessel Services; 
(vii) Mine, Quarry . 
(viii) Plantations as defined in clause (f) of Section 
2 of the Plantations Labour Act, 1951 (69 of 
1951), and 
(ix) Workshop or other establishment in which 
articles are~ produced, adopted or manufactured 
with a view to their use, transport or sale. 
(3) A person who, with intent to cause a workmen to 
abstain from doing or to do any act which he has 
a right to do-
(a) obstructs. threaten or uses violence to , or inti ­
m idates such wor kman ; or 
(b) pers istently follows such workmen from plac e 
to place or interferes with any prop erty owned 
or used by him or deprives him of, or hind ers 
him in the use thereof ; or 
(c) loiters or does any similar act at or near a hous e 
or oth er places wher e such workman work s o r 
carries on business ; 
shall be deemed to molest such warkman. 
3. BESETTING CERTAIN PLACES WITH A VIEW 
' TO RECOVER DEBT : 
Whoever-
(1) loiters at or near any place . where a workman . 
works or receives his wage .:; in a manner or in 
circumstances indicating that he is so loitering 
with a view to recover any debt from such work ­
man; or 
(2) molests. or abets the molestation of any such 
workman for the recovery of a debt owned by him 
to his creditor shall be punishable with imprison­
ment which may extend to 6 (six) months and with 
a fine upto five thousand rupe es or with both . 
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38l'HE ASSAM GAZETTE, EXTRAORDINARY, JA~. 17, 1985 
4. OFFENCES UNDER THIS ACT TO BE COGNIZA­
BLE AND NON-BAILABLE: 
Notw ithstanding anything contained in lthe Code of 
Criminal Procedure, 1973 (Act 2 of 1974) offences 
punishable under this Act shall be cognizable and 
non-bailable. 
M '), S I\!\ DULLA 'i , 
:iecr ran o th ~ Gov oJ \ssa rrr, 
·l egis)alive Deptt . 
. ;,,l.J HATI. .• Print ed and o t bi~h " r1 f-J,. he Su,ri •. i/c. Ass arn Gwt. P rinting Pres • . · 
(Ex-G azette) No.7 -1,126-400-17-1-198 5 . 

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