LexThe Chhattisgarh Shops and Establishments (Regulation of Employment and Conditions of Service) Act, 2017
Chhattisgarh · state statute
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m ~ '-t=r C!c'lq_/:;lxl ~ fcom \JITTTT ~ I
CHHATTISGARH ACT
(No. 21of20 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 of labour identification number.
CHAPTER-llII
DUTIES OF EMPLOYER
6. Prohibition on discrimination against women workers.
7. Health and Safety of workers .
8. Working hours.
9. Wages for overti111e.
10. Shifts and period of rest.
CHAPTER- IV
LEA VE AND HOLIDAYS
11. Annual, casual and sick leave and other holiday s ..
i
i
i
i
12.
13.
Drinkin g water .
Latrines and urinals.
14. Crec he facility.
15. First-Aid.
16. Canteen.
CHAPTER-V
WELFARE i0 ROVISIONS
C HA PTE R-VI
FACILITATORS AND THEIR POWERS AN D FUNCTIONS
17. Appointment of Chief Facilitator , Facilitators and their powers .
CHAPTER - VII
RECORDS AND RETURNS
18. Maintenance of register and records.
19. Annual return .
CHAPTER -V lll
OFFEN CES AND PENA L TIES
20. Penalty for contravention of provisi ons of this Act.
21. Penalty for contravention of provisi ons of this Act whic h resulted in accident.
2f. Penalty for obstruction, refusa l to provide register , etc.
23. Cogn izance of offences.
24. Compounding of offences.
CHAPT.ER - IX
MISCEL LANEOUS
25. Protection of action tak ing in good faith.
26. Powe r to grant exemptio n.
27. Application of other laws not barre d.
28. Power to make rules.
29. Power to remove difficulties.
30. Repeal and savi ng.
614 ( 15)
f
614 (16 )
CHH!ATTIS'GARH ACT
(No. 21 of2018)
THE CHHATTISGARH SHOPS AND ESTABLISHMENTS (REGULATION
OF EMPLOYMENT AND CONDITIONS OF SERVICE) ACT , 2017
An Act to con solidate and amend the laws relating to regulation of emplo yment and
other ser vice condit ions of workers emplo yed in s hops and establi shments and for matter s
connected therewith or incidental thereto.
Be it enacted by the Chh attis ga rh Legis lature in the Sixty -eighth Year of the Republi c of
Indi a, as fo llows: -
Short title, extent.
application and
commencement.
Definition s.
I.
2.
( I )
(2)
(3)
(4)
CHAP TER- I
PRELIMlINARY
This Act may be called the Chhatt isgarh Shops and Establishments
(Regulation of Employment and Conditions of Service) Act, 201 7.
It shall extend to the whole State of ChLattisgarh.
It shall apply to the shops and establishments employ ing ten or more
workers.
It shall come into force on such date as the State Government may, by ·
notification in the Official Gazette, appoint.
In this Act, unless the conte xt otherwise requires,-
(a) 'Chief Facilitator " mean s the Chi ef Facilit ator appo inted und er sub-
sec tion (1) of Sec tion l7;
(b) "'Day" means a period of tw enty-four hours beg innin g at mid night;
(c) ·'Empl oye r" mea ns an ow ner or a person who has ultimate co ntro l
ove r the affa irs ofa shop or an esta blishm ent, and includ es, -
(i) in the case of a firm or asso~ iation of individu als, a partner or
member of the firm or asso ciat ion;
(ii) in the case of a com pany, a d irecto r of the co mp any;
(ii i) in the case of a shop 1or an es tab I ishment owned or co ntro lled
by the Ce ntral Gove rnm ent or th e State Gove rnm ent or Local
Autho rity, the person or perso ns appointed to manage the
affa irs of such shop or estab lishm ent by the Ce ntral
Gove rnm ent or the State Gove rnm ent or Loca l A uth ori ty, as
the case may be ;
(d) "Establi shment " means any premi ~es, not bei ng the prem ises of a
factor y or a shop,-
(i) wherei n any tra de, business , manufac ture, or any wor k in
co nnec tion with , or incidenta l r anci llary thereto , or any
jo urnalistic or printin g wor k or bu:, iness of bankin g, insurance,
stocks and shares, brokerag e or pro du ce exc hange , is carr ied
on; or
(ii ) w hich is used as thea ter, cinema o.r fo r any other public
amuse ment or enterta inm ent, to whom the prov isions of the
Facto ries Act, 1948 (No. 63 of 1948) does not apply;
(e) ·'Notification '' means a not ifi cat ion published in the Offic ial Gazette;
i
i
i
i
mfflw1¢ (NfC1'31, ~; 23 m 20 1s
(f) "Prescribed " means prescrib ed by rules made under this Act;
(g) "Shop" means any premises where goods are so ld, either by retail ·or
wholesale or where services are ren dered to customers and includes an
office, a store-room , go-down , warehouse or workhouse or work place
for distribution or packing or repacking of finished goods is carried
on ,but does not include a shop attached to a factory where person s
employed in such shop are allowed the benefits provided under the
Factori es Act, 1948 (No. 63 of l 948 );
(h)
(i)
"Wages " means all remuneration (whether by way of salary ,
allowa nce s or otherwise) expressed in terms of money or capable of
being so expressed which would , if the te rms of employment , express
or implied , were fulfilled, be payable to a person employed in respec t
of his employment or of work fone in such employment , and ·
include s,-
(i) any remuneration payable under any awa rd or settleme nt
between the parties or under any order of a court or tribun al;
(ii) any remuneration to which the person employed is entitled in
respect of overtime work or holid ays or any leave period;
(iii) any additional remuneration pa yable under the term s of
employment (whether called a bonus or by any other name) ;
( iv) any sum ~hich by reason of the termination of employment of
the person employed is payable under any law , contract or
instrument which provides for the payment of such sum ,
whether with or without deductions ;
(v) any sum to which the pers on employed is entitled under any
scheme framed under any law , for the time being in force ; and
(v i) house rent allowance ,
but does not include ,-
(A) any bonus , which does not form part of the rem unerati on
payable under the terms of employment or which 1s not
payable under any award or settlement between the parties or
under any order of a court ;
(B) the value of any accommodation, or of the supply of ligh t,
water , medical attendance or other amenity or of any service
excluded from the computation of wages by a ge neral r
special order of the State Government;
(C) any contribution paid by the employer to any pension or
provident fund , and the intere st which may have accrued
thereon ;
(D) any travelling allowance or the value of any travellin g
concession ;
(E) any sum paid to the empl oye per so n to defray speci al
expenses entailed to him by i:he nature of hi s employment ; or
any grat uity payable on the termina tion of employment in cases oth r
than tho se specified in sub-cl a use (iv);
·'Week '' means a peri od of seve n days , beginning at midni g ht on
Saturd ay night or such other nig ht as may be approved in writing for a
particu 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)
(I)
··worker " means any person (except an apprentice under the
Apprentice Act, 1961 (No. 52 of 1961)) emp loyed to do any manua l,
unskilled , skil led, technical , operat iona l or c lerical work for hire or
reward. whether the terms of employme nt :,e epress or impli ed.
The provisions of this Act sha ll not apply to, -
(a) a worker occupying a posit.on of confide ntial , managerial or
supervisory character in a shop or in an estab lishment;
(b) a worker whose work is inherently intermittent;
(c) any office of the Governmem or th e Local Authority ;
(d) any office ofthe Rese rve Bank of lndi a;
(e) an establ ishment used for the car e and treatment of the sick,
infirm , destitute or mentally unfit ; and
(t) a member of the fami ly ofan empl oye r.
(2) A I ist of the workers referred to in clause (a) of sub-section ( I) shal l be
disp layed on the website of the shop or establishment and in absence of
the webs ite, at a conspicuous place in the shop or estab lishment and a
copy thereof sha ll be sent to the Facil itator.
( I)
(2)
(3)
(4)
(I)
Noth ing conta ined in this Act shall adverse ly affect any right or privile 0 e
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 NUM BER.
On the commencement of this Act , every shop and establishmen t,
emp loying ten or more workers , sha ll apply for reg istration within a
period of six months from the date of such commencement or the date on
which such shop or establishment comes into ex istence and obta in a
Labour Identification Number.
Every shop and establishme nt, emp loying ten or more workers , shall make
an app licat ion for registration to such autho rity and in suc h form and
manner as may be prescribed.
The author ity referred to in sub -section (2) sha ll, on receipt of an
app lication under sub- section (2), register t e shop or estab lishment and
issue a Labo ur Iden tification Number in such form as may be prescribed.
' Notwithstand ing anyt hin g contained m this section , the shops and
estab lishments registered under the provis ions of the Emp loyees State
Insura nce Act , 1948 (No. 34 of 1948) or the Emp loyees Provident Fund
and Misce llaneous Provi sio ns Act , 1952 (No. 19 of 1952) or any rules ,
regulations or schemes made t ereuncer shall be deemed to be register ed
for the purposes of th is Act:
Provided that such shops and estab lishment s sha ll , within a
period of six month s from the commencement of this Act , obtain a Labour
Identifi cation Number in such manner as may be prescribed ..
CHAPTER-Ill
DUTIES OF !EMPLOYER
No woman worker shall be disc rimin ated against in matters concern ing
recruitment , trainin g, transfers , promo :ions or wages.
7.
8.
(2) No woman shall be required or allow ed 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, a ·equate protection of their dignit y,
honour and safety , protection from sexual harassment , and the ir
transportation from the shop or establishment to the door step of their
residence exists in such shop or est ablishment, it may, by notiti'cation ,
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 providing 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
Facilitator.
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 hour s a day or forty-eight hours a week
shall be treated as overtime and the total number of overtime hours sha ll
not exceed one hundred and twent: ✓ -five hours in period of three
months.
(4) The State Government shall make rules ,-
(a) subject to sub-section (I) , for fixing the number of hours of work
which shall constitute a normal working day for the worke rs
employed in the shop or establishment , inclusi ve of one or more
specified intervals;
(b) for providing 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 relati on 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 norm al
hours of work laid down in th e rule s; '
614 ( 19)
Health and safety of
workers.
Working hours.
61 4 (20)
Wages for overtime. 9.
Shifts and period of o I .
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 fort y-eight hours in a week , shal i be entitled to wages at the rate of
twice his ordinary rate of wages or such higher amount , as may be
prescribed.
A dep artment or any section of a department of the Shop c,r
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 of rest.
(3) If a worker is denied weekly holiday, the compensatory leave in lieu
thereof shall be given within two morn:hs of such weekly holida y.
(4) The period and hours of work in a we~k 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 wages at the rate of twice his ordinary rate of wages.
(1)
CHAPTER-IV
LEA VE AND HOLIDAYS.
Every worker shall be allowed a weekly holiday with wages:
Provided that the State Governm ent may , by notification , fi x
different days as weekly holiday for different class of shops and
establishments 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 performed by him during the previous calendar year.
(4) Eve ry 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 ap plied
fifteen days in advance, then the wor ker shall hav e a right to encash the
leave in excess of forty-five da ys:
Provided that if a worker is entit led to leave under thi s sec tion,
is dischar ged by his employer before he has been allowed the leave, or if,
hav ing applied for and having been refu sed the leave, he quit s his
12.
13.
14.
empl oy ment on account of retirement , resignation, deat h or per ma nent
disabil ity, 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 fes tiva l holidays in a calendar
yea r, namely, the Independence Day, Republi c Day and Gandhi Jaya nti
and fiv e such other festiv al holid a)'S as may be agreed between the
empl oye r and the wor kers, befo re the comm encement of the year.
(7) For the purp oses of sub-sec tion (3),-
(a) any day of lay-off, by ag reem ent or contra ct or as permiss ible
under the standin g order ce rtified 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 leave 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 o ut of and in the co urse of his empl oy ment,-
shall be dee med to be days on which the wo rker has wo rked 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 for these days .
(8) Th e leave admi ss ible under sub-sec ti on (3) shall be exclu,sive of all
holidays, wheth er occurring during or at either end of the peri od of leave.
CHAP lf ER-V
WELF ARE PROVISION S
Every employe r shall make suffic ient arra ngements to prov ide and
maintain at suitable points, co nve niently s ituated fo r a ll perso ns
empl oye d in the shop or establi shment, a suffic ient suppl y of wholeso me
drinkin g water.
Every empl oye r shall provide sufficient latrin e and urin al faciliti es fo r
male and fe male as may be presc ribed , which shall be so co nveniently
situated as may be acc essi ble for the wor kers empl oye d in the sho p o r
establishment:
Provi de d that severa l empl oyers may provide comm on faciliti es, in
: case it is not poss ible in a shop or establishment due to co nstraint in space
· or other wise.
In eve ry shop or establishment where in thirt y or more wo man workers are
employe d or fift y or more wor kers are ordin ar ily empl oye d, empl oyer
shall prov ide and maintain a suitable room or roo ms as crec he fo r the use
of childr en of such wo man worke rs:
Prov ided that if a gro up of shops or establishments, so dec ide to
prov ide a com mon crec he within a radius of one kilometer, then, the sa me
sha ll be permitt ed by the Chief Fac ilitator, by an order, su bject to such
co nditions as may be spec ified in the orde r.
614 (21)
Drinkin g water.
Latrines and urinals.
Creche facilit y.
614 (22)
First-Aid. 15.
Canteen. 16.
Appointment of Chief 17.
Facilitator,
Facilitators and their
powers.
(I)
(2)
(3)
(4)
Every employer shall provide at the plac ,~ 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 notificatio n, 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 hirn
under this Act , exercise the powers of a Fac ilitator throughout the State.
The State Government may prescribe a scheme for inspection of shops
and est ablishments, which shall provide for generation of a web-based
inspection schedule.
Every Facilitator and Chief Facilitator appointed under sub-section ( 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 with
the provisions of this Act effectively ;
(ii) inspect the shop or establishment in accordance 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 hi s
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 notice s or portions thereof as the Facilitator may
consider relevant in respect of an offence under thi s Act
and which the Facilitator has reason to believe has been
committed by the empl oyer ;
(d) bring to the notice of the State Government defe cts r
abuses not covered by the law for the time being in fo rce;
and
'
'
18.
19.
20.
'
21.
' 22.
(5)
(6)
( I )
(e) exe·rcise such other powers as may be pre scr ibed ;
Provided that no perso n shall be compelled under
this section to answer any question or give any evidence
that tends to incriminat ~ him self.
Any perso n required to produce any doc ument or to give any informati o n
required by a Facilitator und eExcerpt shown. Open the full act in Lexace.