LexThe Chhattisgarh Shops and Establishment (Regulation of Employment and Conditions of Service) Act, 2017
Chhattisgarh · state statute
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614 (12)
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cf> ~~ C!c'lq_i=,lxl ~ ~ \JITTTT ~ I
CHHATTISGARH ACT
(No. 21 of20 18)
THE CHHATTISGARH SHOPS AND ESTABLISHMENTS (REGULATION OF EMPLOYMENT AND
CONDITIONS Of' SERVICE) ACT , 2017.
TABLE OF CONTENTS
CHAPTER-I
PREL!fMINARY
I, Short title, extent, application and commencement.
2. Definiti9ns.
3. Act not to apply to certain persons and premises.
4. Certain rights and privileges not to be affected.
CHAPTER-II
REGISTRATION AND ISSUE OF LABOUR IDENTIFICATION NUMBER
5. Registration of shops and establishment and issue oflabour identification number.
CHAPTER-llll
DUTIES OF EMPLOYER
6. Prohibition on discrimination agai nst women workers.
7. Health and Safety of workers .
8. Working hours.
9. Wages for overtir11e.
10. Shifts and period of rest.
CHAPTER- IV
LEA VE AND HOLIDAYS
11. Annual, casual and sick leave and other holiday s ..
'
,.
,.
,.
12.
13.
Drinking water.
Latrines and urin als.
14. Creche faci I ity.
15. First-Aid.
16. Canteen.
C HAPTER -V
WELFARE lt>ROVISION S
C HA PTE R-VI
FACILITATORS AND THEIR POWER S AN D FUNCTIONS
17. Appointme nt of Chief Faci litato r, Faci litators and their powers .
CHAPTER - VII
RECORD S AND RETUR NS
18. Maintenance of register and records.
19. Annua l return .
C HAPT ER -V III
OFFE NCES AND PENA L TIES
20. Penalty for contravention of provisi ons of this Act.
21. Penalty for contrave ntion of provisions of this Act which resulted in accident.
2f. Penalty for obstructio n, refusal to provide register , etc.
23. Cog ni zance of offences .
24. Compounding of offences .
CHA PTER - IX
MISCEL LA NEOUS
25. Protection of actio n tak ing in good faith.
26. Power to grant exempt ion.
27. Application of other laws not barre d.
28. Power to make rules.
29. Power to remove difficulties.
30. Repeal and saving.
614 ( 15)
f
614 (16)
CHHIATTl~GARH ACT
(No. 21 of2018)
THE CHHATTISGARH SHOPS AND ESTABLISHMENTS (REGULATION
OF EMPLOYMENT AND CONDITIONS OF SERVICE) ACT , 2017
An Act to consolidate and amend the laws relating to regulation of employment and
other service condit ions of workers emplo yed in shops and establi shments and for matters
connected therewith or incidental thereto.
Be it enacted by the Chhattisgarh Legislature in the Sixty-eighth Year of the Republic of
India , as fo llows: -
Short title, extent.
application and
commencement.
Definitions.
I.
2.
(I)
(2)
(3)
(4)
CHAPl'ER-1
PRELI MINARY
This Act may be called the Chhattisgarh Shops and Estab lishments
(Regu lation of Employme nt and Conditions of Service) Act, 20 17.
It shall exte nd to the whole State of ChLattisgarh .
It shall app ly to the shops and estab lishments employ ing ten or more
workers.
It shall come into force on such date as the State Government may, by ·
notifica tion in the Official Gazette, appoint.
In this Act, unless the context otherwise requ ires,-
(a) 'Chief Facilitator " means the Chief Facilitator appointed und e r sub-
sec tion ( I) of Section 17;
(b) ''Day" means a period of twenty-fou r hour s beginning at mid nig ht;
(c) ·'Employer " means an ow ner or a pers on who has ultimate contro l
ove r the affai rs of a shop or a n estab lishm ent, and includ es,-
(i) in the case of a firm o r asso iation of individu a ls, a partner or
member of the firm or association ;
(ii) in the case ofa compa ny, a di rector of the company ;
(i ii ) in the case of a shop ,or an cs tab I ishme nt owned or co nt ro lled
by the Ce ntral Government or th e State Governmen t or Loc al
A uth ority , the person or person s appointed to mana ge the
affa irs of such shop or estab lishm ent by the Centra l
Govern ment or the State Government or Local Aut ho rity , as
the case may be ;
(d) "Establishment " means any premi ~es, not being the premises of a
factory or a sho p,-
(i) wherein any trade , busin ess , manu facture , or any work in
connect ion with , or inci denta l or anc illary thereto , or an y
journalistic or printin g work or bu :,iness of bank ing, insurance,
stocks and shares , brokerag e or produce excha nge, is carr ied
on ; or
(ii ) which is use d as theater , cinema o_r for any other publ ic
amusement or entertain ment, to who m the provisi ons of the
Facto ries Act, 1948 (No. 63 of 1948) does not app ly ;
(e) ·'Notification " means a notifi cation publi s. ed in the Official Gaze tte ;
,.
,
,.
,
md'lfl•l<t ~ , ~; 23 ~ 20 1s
(t) "Prescribed " means prescribed by rnles made under this Act;
(g) "Shop" means any premise s where goo ds are so ld, either by retail or
wholes ale or where services are ren cered to customers and includes an
office, a store-room , go-down , warehouse or workhouse or work place
for distribution or packing or repackin g of fini shed goods is carrie d
on.but does not include a sho p attached to a factory where perso ns
em ploye d in such shop are allowed the benefits provided und er the
Factori es Act, 1948 (No . 63 of 1948 );
(h)
(i)
"Wages " means all remuneration (whether by way of sa lary,
allowa nce s or otherwi se) expressed in terms of money or capab le of
being so expressed which would , if the te rms of employment , express
or impli ed, were fulfilled , be payable to a perso n emp loye d in respe ct
of his employment or of work fone in such employment , and ·
include s,-
(i) any remuneration payab le under any awa rd or sett lement
betwee n the parties or under any o rder of a court or tribun al;
(ii ) any remunerati on to which the person empl oye d is entitled in
respect of over time wo rk or ho lidays or any leave period ;
(iii) any additional remun eration paya ble und er the term s of
employment (w hether called a bonus or by any other nam e);
(iv) any sum which by reason of the termination of empl oy ment of
the per son employed is paya ble under any law, contract or
instrument which prov ides fo r the pay ment of such sum,
whether with or without deductions ;
(v) any su m to which the person employed is entitl ed under any
sc hem e framed und er any law, fo r the time be ing in force; and
(v i) house rent allowa nce,
but does not include ,-
(A) any bonus , w hich does not form part of the rem unera tion
payab le under the terms of em ployment or which 1s not
payab le und er any award or sett lement betw een the parti es or
under any order of a co urt;
(B) the va lue of any accommodation, or of the suppl y of lig ht,
water , medic al attendance or other amenity or of any se rvice
exc luded from the co mput at ion of wages by a ge nera l or
specia l order of the State Government;
(C) any contribution paid by the empl oye r to any pension or
providel'!t fund , and the interest which may have accrued
thereo n;
(D) any trav elling allowance or the value of any travellin g
co ncess ion ;
(E) any su m paid to the empl oye d person to defray spec ial
ex penses entailed to him by rhe nature of his empl oy ment ; or
any gratu ity payable on the termination of empl oyme nt in cases oth r
than those spec ified in sub-cl ause (iv);
"Week '' means a period of seve n days , beginning at midni ght on
Sat urday night or suc h other night as may be approve d in wr iting for a
part icu lar area by the Chief Facilitator;
614(17)
614 (18)
Act not to apply to
certain persons and
premises.
3.
Certain rights and 4.
privileges not to be
affected.
Registration of shops 5.
and establishm~nt
and issue of Labour
identification
Number.
Prohibition on
discrimination
against women
workers.
6.
(j)
(1)
··worker " means any per son (except an apprentice under the
Apprentice Act , 1961 (No. 52 of 1961)) e mployed to do any manua l,
un s killed , skilled , technical , operational or clerical work for hire o r
reward , whether the terms of employment ~e epress or implied .
The provisions of this Act sha ll not apply to,-
(a) a worker occupying a posit.on of confidential , managerial or
supervisory character in a shop or in an establishment ;
(b) a worker whose work is inherently intermittent;
(c) any office of the Gov e rnment or th e Local Authority ;
(d) any office ofthe Rese rve Bank of India ;
(e) an establishment used for the car e and treatment of the sick,
infirm , destitute or mentally unfit ; and
(t) a member of the family ofan empl oyer.
(2) A list of the workers referred to in clause (a) of sub-section ( I) shall be
displayed on the website of the shop or establishment and in absence of
the website , at a conspicuous place in the shop or establi s hment and a
copy th ereof sh al I be sent to the Faci I itator.
(I)
(2)
(3)
(4)
(I)
Nothin g contained in this Act shall adverse ly affect any right or privile ge
to which any worker is ent itled , under any law , award , agreemen t,
contrac t custom or usage for the time ')eing in force.
CHAP TER-II - --
REGISTRATION AND ISSUE OF LAlBOUR IDENTIFICATION NUMBER.
On the commencement of this Act , every shop and establi shmen t,
employing ten or more workers , sh all ap ply for reg istration within a
period of six months from the date of such commencement or the date o n
which such shop or establishment comes into existence an d obtain a
Labour Identification Number.
Every shop and establishment, employing ten or more workers , shall make
an application for registration to such authority and in such form and
manner as may be prescribed.
The authority referred to in sub-section (2) shall , on receipt of an
application under sub-section (2) , register the shop or establishment and
issue a Labour Identification Number in such form as may be pre scribed.
' Notwith standing anything contained in this section , the shops and
establishment s registered under the provis ions of the Emplo yees Sta te
Insuran ce Act , 1948 (No. 34 of 1948) or the Employe es Provident Fund
and Miscellaneous Provisions Act , 1952 (No. 19 of 1952) or any rule s,
regulations or schemes made thereun cier shall be deemed to be registered
for the purpose s of th is Act:
Provided that such shops and establishment s shall , within a
period of six month s from the commencement of this Act , obtain a Labo ur
Identifi cation Number in such manner as may be prescribed ..
CHAPTER-Ill
DUTIES OF EMPLOYER
N o woman worker shall be discriminated again st in matter s concernin g
recruitment , training, transfers , prorno :ions o r wages .
7.
8.
(2) No woman shall be required or allowed to work in a shop or
establishment except between 6 a.m. and 9 p.m.:
(I)
Provided that, where the State Governmen t or any person ,
authori zed by it in this behalf , is satisfied that the provision of shelter , rest
room, night creche , ladies' toilet , ariequate protection of their dignit y,
honour and safety , protection from sexual harassment , and the ir
transpo rtation from the shop or establishment to the door step of the ir
residence exists in such shop or est ablishment , it may , by notification ,
after obtaining the consent of the woman worker, allow her to work
between 9 p.m. and 6 a.m ., subject to such conditions as may be
specified in the notification.
Every employer shall take such measures relating to the health and safety
(including cleanliness, lighting, ventilation and prevention of fire) of the
workers as may be prescribed.
(2) Every employer shall be responsible for prc,viding constant and adequa te
provisions relating to the health and safety of the workers employed in
such shop or establishment and to ensure necessary steps given under
sub-section (I) is taken to prevent the happening of any kind of accident.
(I)
(2)
(3)
No adult worker shall be required or allowed to work continuously in a
shop or establishment for more than forty-e ight hours in a week and nine
hours in a day , unless he has been given a break of not less than half an
hour after every five hours:
Provided that , the working hours or weekly rest may be relaxed
in case of work of urgent nature and with the previous permission of the
Faci I itator.
The total number of hours of work i1 a shift including the rest interval
shall not exceed ten and half hours in any shop or establishment and in
case a worker is entrusted with intermittent nature of work or urgent
work , the spread over shall not exceed twelve hours.
Any working hour beyond nine hours a day or forty-eight hours a week
shall be treated as overtime and the total number of overtime hours shall
not exceed one hundred and twent: 1-five hours in period of three
months.
(4) The State Government shall make rules,-
(a) subject to sub-section ( 1 ), for fixing the number of hours of work
which shall constitut e a normal working day for the worke rs
employed in the shop or establishment , inclusi ve of one or more
specified intervals;
(b) for prov'iding a day of rest in ever y period of seven days which
shall be allowed to all the workers employed in the shop or
establishment and for the payment of remuneration in respect of
such days of rest.
(5) The provisions of sub-sections (I) and (2) shall, in relation to the
following class of workers employed in such shop or establishment , apply
only to such extent, and subject to such conditions , as may be prescribed ,
namely:-
(a) workers engaged on urgent work or in any emergency which
could not have been foreseen or prevented; ·
(b) workers engaged in the nature of preparatory or complementary
work which must necessarily be carried on outside the normal
hours of work laid down in th
0
rule s;
614 ( 19)
Health and safety of
workers.
Working hours.
61 4 (2 0)
Wages for overtime. 9.
Shifts and period of 10.
rest.
Annual, casual and
sick leave and other
holidays.
11.
(1)
(c) workers engaged in any work which for technical reasons has to
be completed before the day is over :
(d) workers engaged in a work which cannot be carried on except at
times dependent on the irregu lar action for natural forces ; and
(e) highly skilled workers (such as workers working in the
establishments of Information Technology , Bio-Technology and
Research and Development Divisions).
Where any worker is required to work on any day in excess of nine hours
and for ty-eight hours in a week , sha li be entitled to wages at the rate of
twice his ordinary rate of wages or such higher amount , as may be
pre scribed.
A dep artment or any section of a department of the Shop or
Establishment may work in more than one shift and the worker may be
required to work in any shift at the dis cretion of the employer.
(2) A shop or an establishment may work on all days in a week subject to the
condition that every worker shall be allowed weekly holiday of at least
twenty-four consecutive hours ofrest .
(3) If a worker is denied weekly holiday, the compensatory leave in lieu
thereof shall be given within two momhs of such weekly holida y.
(4) The period and hours of work in a week for all classes of workers in such
shift shall be informed to all workers in writing and shall be sent to the
Facilitator electronically or otherwise.
(5) Where a worker is required to work on a day of rest , he shall be entitled
to wag es at the rate of twice his ordinary rate of wages.
(1)
CHAPTER-IV
LEA VE AND HOLIDAYS.
Every worker shall be allowed a week ly holiday with wages:
Provided that the State Governm ent may , by notification , fi x
differe nt days as weekly holida y for different class of shops and
establishment s of a area.
(2) Every worker shall be entitled to eight day s' casual leave with wages in
every calendar year which shall be credited into the account of the work er
on a quarterly basis.
(3) , Every worker who has worked for a p,!riod of two hund red and forty days
or mor e in a shop or establishment duri ng a calendar year, shall be
allowed durin g the subsequent calendar year , leave with wages for a
number of days calculated at the rate of one day for every twenty day s of
work perform ed by him during the previou s calendar year.
(4) Every worker shall be permitted to accumulate the earned leave upto a
max imum of forty-five days.
(5) Where the . employer refuses to sanction the leave due when applied
fifteen days in advance , then the wor ker shall hav e a right to enca sh the
leave in excess of forty-five days :
Provided that if a worker is entit led to leave under this section ,
is discharged by his employer before he has been allowed the leave , or if,
having applied for and having been refu sed the leave , he quits his
-
12.
13.
14.
empl oy ment on account of retirement , res ignation, death or perma nent
disability, the empl oyer shall pay him full wages for the peri od of leave
due to him .
(6) A wo rker shall be entitl ed to eight paid festiva l holidays in a calendar
yea r, namely, the Independence Day, Republic Day and Gandhi Jaya nti
and fi ve such other festiva l holid ays as may be ag reed bet ween the
employe r and the wo rker s, befo re the comm encement of the year.
(7) For the purp oses of sub-sec tion (3),-
(a) any day of lay-o ff, by agreem ent or co ntra ct or as permiss ible
und er the standi ng order cert ifie d unde the Indu stri al
Empl oy ment (Standin g Ord ers) Act, 1946 (No. 20 of 1946);
(b) in the case of a femal e wo rker, the maternit y lea ve under the
prov isions of the Maternit y Benefit Act , 1961 (No. 53 of 196 1 );
(c) the leave earned in the yea r prior to that in which the leave is
ava iled; or
(d) the abse nce of the wo rker due to tempora ry disablement ca use d
by accid ent arisin g out of and in the co urse of his empl oy ment,-
shall be dee med to be days on which the wo rker has wor ked in a
shop or establishm ent fo r the purp ose of co mput ation of the
period of two hundr ed and fo rty days or mor e, but shal I not earn
leave fo r these days.
(8) Th e leave admi ss ible under sub-sec ti on (3) shall be exc lu,sive of all
ho! idays, whether occurrin g durin g or at either end of the period of lea ve.
CHAP T ER-V
WELF ARE PROVISION S
Eve ry employe r sha ll make suffic ient arrangements to prov ide and
maintain at suitable points, co nveniently situated fo r a ll perso ns
employe d in the shop or establ ishment , a sufficient suppl y of wholeso me
drin king water.
Eve ry empl oye r shall provid e sufficien t latrin e and urin al faciliti es fo r
male and fema le as may be presc ribed , which shall be so co nveniently
situated as may be access ible for the wor kers employe d in the sho p or
establishment:
Provide d that severa l empl oye rs may provide co mm on faciliti es, in
t case it is not poss ible in a shop or establish ment due to con straint in space
· or ot herwise.
In eve ry shop or establ ishm ent wherein thirt y or more wom an wo rkers are
empl oye d or fift y or more wo rkers are ordin ar ily empl oye d, empl oye r
shall provide and maintain a suitable room or rooms as crec he fo r the use
of childr en of such wo man workers:
Prov ided that if a group of shops or establishm ents, so dec ide to
prov ide a com mon crec he within a radiu s of one kilometer, then, the sa me
sha ll be permitte d by the Chief Facilit ator, by an order, subj ect to suc h
co nditi ons as may be spec ified in the order.
614 (21)
Drinkin g water.
Latrine s and urinal s.
Creche facilit y.
614 (22)
First-Aid. 15.
Canteen. 16.
Appointment of Chief' 17.
Facilitator,
Facilitators and their
powers.
(I)
(2)
(3)
(4)
m~ft'tl<I~ ~. ~ 23 ~ 2018
Every employer shall provide at the plac e of work first~aid facilities as
may be prescribed .
The State Government shall require the employer to provide and maintain
in the shop or establishment, wherein not less than one hundred worker
are employed or ordinarily employed, to maintain a canteen for the use of
its workers:
Provided that if a group of shops or establishments, so decide to
provide a common canteen, then the same shall be permitted by the Chief
Facilitator by an order, subject to such conditions as may be specified in
the order.
CHAPTER-VI
FACILITATOR AND THEIR POWERS AND FUNCTIONS
The State Government may , by notification , appoint such persons who
possess the prescribed qualification to be Facilitator for the purposes of
this Act and may assign to them such local limits as it may think fit:
Provided that the State Government may, by notification, appoint
a Chief Facilitator who shall , in addit ion to the powers conferred on him
under this Act , exercise the powers of a Fac ilitator throughout the State .
The State Government may prescribe a scheme for inspect ion of shops
and est ablishments, which shall provide for generation of a web-based
inspection schedule.
Every Facilitator and Chief Facilitator appointed under sub-sec tion ( I)
shall be deemed to be public servant within the meanin g of Section 21 of
the Indian Penal Code (No. 45 of 1860), and shall officially be
subordinate to such Authority as the State Government may specify in
this behalf.
Subject to such conditions as may be prescribed , a Facilitator may , within
the local limits for which he is appointed,-
(i) advice the employers and workers and provide them such
information as may be considered necessary for comp lying wit h
the provisions of this Act effectively ;
(ii) inspect the shop or establishment in accordanc e with the scheme
for inspection referred under sub-sec tion (2) , and may ,-
(a) examine any person who is found in any premises of the
shop or establishmen t and whom , the Facilitator has
reasonable cause to believe , is a worker of the shop or
establishment;
(b) require any person to give any information , which is in his
power to give, with respect to the name s and addresses of
the persons ;
( c) search, seize or take copie s of such reg ister, record of
wages or notices or portions thereof as the Facilitator may
consider relevant in respect of an ofExcerpt shown. Open the full act in Lexace.