The SIKKIM LABOUR PROTECTION ACT,2005

t t/
GOVEHNNfiEhlT
s6KKffhls
EXTRAOBDINAHY
PUBLISHED BY AUTHORITY
GAZETTE
GanEtok Thursday, 29 September, 2005 No.360
GOVERNlllENT OF SII(KIIlI
LAW DEPANTNlENT
GANGTOK
. NOTIFICATION
Nor 20/LD/2005 Dare,. 24l9l15
The tollowing Aci of ihe S kklm Legislauve Assembly having Ieceived the assent of the Governor on 7th
day ol Seplember, 2005 s hereby published fo r general inforrnatio n :'
IHE SIKKII\4 LABOUH PROTECTION ACT,2OO5
(Act No.20 oJ 2005)
AN
ACT
lo regulale the employmenl and conditions of seru ces of empLoyed worker / labour and individualwolker/
labour and to protect from exploiiations and for statistical purpose, by registration of individualworker/ labollr and
to make provlsions foT ceataln r.atters jn the interesl of public order therelo.
Whereas t is exped ent to requlate the employment and conditlons of services oJ worker/ labour and io
protect trom exploilalions and for stalistlca purPose, by registration o{ lndlvidual worker / abo!r and 10 make
provjsions forcetain nLalters in the interest oi pLrblic olderthere lol
Be lt onacted by ihe Legislalure of Sikkim in the Fifiy' slxth Year ol the Hepublic of lndja as fol ows ;_
Shorttitle extent,
CHAPTEB I
1. 1) This Act may be called the Sikkim Labour Protectiof Act 2005.
2) t extends to the whole of S kkim.
3) lt shall come inio force on such date or dates as the Staie Government may, by
Notlfication ln the Oificial Gazette appoint and dlfferent dates may be appointed
lor d ff-^rent provlsions oJ the Act.
4) lt shall apply, to al the worker/ laboLrrand indivldualworker/labourworking wiihin
ihe Siate of Sikkim but does not include the Musier Ro I and the Work Charged
workers in lhe Governmenl Deparlrnents.
z 'n rhrs A'l unless he co la,lolrarw'14 req- €s '
(a) 'Appellaie Author ty" rneans the aulhorily as specilied under Seclior B olthls Acti
o ,rpoo...ecole me , .rea s -6.a(e 
""j;i":llli l,:" "...".,., '""-""* r.,f."t means lhose who work rn
- 
":-..,,".""..'.. TJ;;;: ;,.:;" >orb, n-o4 a,o'^^, lbou e <6-ooreoalc -L'uo{5s
" ;;;;;; .r'-'.,..o Bc cro'i o^n"ro sloos aro rsr"o''sr -e1rs' "'c
(e) "establishmenl' means:"" 
-' "iti-", o"o"t-"nr orr -e co err -on'o'd
li :;; ;: ;; ; ;;", r.Js'n doe ous'res
,"0...r', a wo' 'o'oc"uoa 'o' 'sca' edon
t "" . , ' "r- ."r'. a" /ea|o-me1c 10 o_ I1e 1 'l oa ' ol pprl'
";; ;" -",,"'aooJ/' r'!ea'| s d v o""pr"obo'rr' wro ed' s' rs"re'r'"'r ood
;.";:;" ;"; ";",r^o\ nc-d,,ob'oou lee'cc'ro o ra"^o r 5'ors5
" 
- 
,-.,_. rr'o i,e',,0 t''pag n b' l ooe> nol eoJ' e academ'c o-a 'rc'lro' ar d
: ;; ^;,.. : ",;;* "",.,'"q,,u,"o., 
u-, o,".',,,,u e o'|'|esL'3'i o- 1'o fa,
as cornpele.ce lo do such work s concefned
',"."".," " _ 
"".. "" "*"'lo "opo nleo - 'oe"h's Acl
^;'::-," . ;.":. l,"., Nr,rq ", ar a d',r.oes c1:'''Ld c'a' t"rasiq"dr'
"l\!."''""U" " -*"t " '"( 
rica o_ o ro + r'o - I re O'' cial Gazel e'
.'r'"";'J:.:;; fi;; ;"";,s *ho are ori(ins n bazars godowns rn estabrishment'
o
(s)
(h)
(i)
(i)
(()
frl ipi"s"rlo"o m"an" plescribed bv r!rles madc under lhis Actl
rm) PrlncrpalEmPloYe' merns '
,, ;;';,''" '",", "'a " e' 6"6' - -erro *C
';" """" ", "'= 'ofe orr'cordb'rpco e-n'e-'orr1n oca a'tno'r'
as lhe case 'nay 
be' specily in this behaLll
r rnrLa',on ooroLrol aeoa'e'o o_c'por o'IFe'a-lor)'rddlerPa
pe so. 'a oee" laaeo a' ra" l'lanaq
, ,',""""t"" ,""ero5lrbrs_ne-:',a'\ oe so|esoo' s o " 'o' (hP
sLpel's'o' a_o _o- ro' o' 're estao <1r enl_'
" ",.;; ;,* " """'"''." "'ao'| rero-orooo"or essterso ''o'Fd
;"...r"'"' "' '' "'cn 
rorn "' -al o'soe- 'ed
^ "treo slcr .q Orr:cer -ea 's '' Ol cer cooo lleo u'o"r Se'"o_ 3 o' lhc pc''
. "aa""* " 
n eans lle Scneo _re aope rae^ ro rl e A .li
', :","",:;";:";;-.", -ed-sa ,6np'orre , r neo sa.zeoo Jro'ea zed
qe.lor as 5Pecrled n rhe Sched!le
i;:: ;";;' ;--1"rP1'or'aoaD e or o" ns e'o esseo ia -r s o' - o e!
",,,;:"";"",, ',-"'" " *- "'"=*'''-"'"dl'l-"
;,;; ;;;,,";" ".""so 
emo'o eor-espe!ro'I-'se pov'e'(oror'orr
done inslrch emP oymenti
rsl "roL€r aoo- er _ea-saoL qo_erodg'd:llneSc'eoLedEmoo/mentw5ot 
"rr ""-" " "0 
a" *e o '4 ) ear5 a' o doov€ a1o a_) oerso,r emp'or eo r or 'r
."..*,1" -*n,it tt'n 
"1 
any'eslabllsh'menllo doa::::}5 ff::::,r, ",r pP1so., 'o ' c-d" c J 
sBmpo.ed-a,.1,,'1"
Seclron 2 bur does nol inc ude anv sucn I
manaoe rial or admin islrat ve ca pacily
,
Appointmentaf
ol Regislering
Registration of
CHAPTER II
REGJSTBATION
The Stale Governrnent rnay, by notilicat on in the Ollicial Gazetlei_
(a) appoinisuch persons, being Group B Olflcers ofGovernment, asltthinksliilobe
Regislering Oflicers for the p!rposes of this Chapter and
(b) deline the limils, wilhin which a Registering Olflcer shall exercise the powers
conlerred on him by oI under lhis Act
4. (1) Every Princlpal Emp oyer/ Employer/Contractor/Owners of an estabLishment to
which this Act applies shaLl withln such period as I re Stale Government rnay, by
Nolillcal on in the Olf cial Gazette, iix in this behalf, rnake an app jcation lo the
Begisteling Oificel, in such folms and rnanner and on payrnent ol such iees as
rnay be prescrlbed, lol lhe reglstralion oi all indlvidual workers employed'
(2) Every indiv dualworkers or, bazar porlars, carpenters, masons, rag picker, quilt
maker, plumbels, iilters, cooks, waiters, chanawalas, electricians drivers (other
than govern0lenl drivers), gothalas, donlestlc servant, mechanic' balbers,
cobblers, hawkers, urnble la repa rers, scTappaperand bottle colleclors etc who
are work ng independently to whom lhis Act app les shall wlthin sLrch peiod, as
theslate Government may by notificalion ntheOfficia Gazetie, fixinthis
beha i, make an applicallon 10 the Regislering Oiflcer, in such iorm and mannel
and on payment of such fees as may be prescr bed' lorlhe registraUon of indivldual
workersl
Provided that ihe Reglstering Ofijcer nray enterlain any such application Ior reglstlaiion
afterthe expiryol the peliod irxed in lhis behali,lfthe Registering Officer s sal siiedthatlh_"
appllcant was prevented by suificlent caLlse ilom mak ng the applicalion in I me:
Provided lurther lhat possession oi ce.lificate oi reglsiration of abo!r / worker shal
nol confer on any individual slatlls or clalm ol being an ordinary residenl oi the State
(3) Wilhln one monlh aftel the.eceipt ot an appllcation for regisiration under sub'
section (1) or (2), the Fegistering Officer shall ,-
(a) il lhe appiicauon is complete in all respects, register the lndlvidua workers
and issue lo individual workels/ LaboL-lrers a Cefiilicate of Registrat on in the
' prescribed Iorm, andloken numbertothe porters;
(b) il lhe applicalion ls not complete, return the application to the applicant'
(4) Where,,!ilhin a perlod ofone month afterlhe recelptof an applicat on for registration
oi inclivldualworkers ulrdersub-section (2)ancl (3), the Regislering OJflcerdoes
not granlCenificate ot Reglsiral on as applied for underclause (a)ofsub_ seclion
(3) and does not relurn the appLicaUon underc ause (b) of sub'secllon (3) th-'
Reglslering Oflicer sha l, wilhln 45 (io'tyiive) days of the receipt of an applicai on
in this behall, reglster the individ ual worker an d lssue ihe Certilicate of Begistrailon
10 the applicant in the plescribed iorm'
5. lt the Registering Olilcer is salislied, elther on a reierence made 10 him in this beha i
r H- r th 6 ra^icr.a rl^n ^l , nr Mr^.kFr h, c heen ofrla ned bV mis Teoresentatlon
or sLrppression oi any mate.aliact o.lhal lo. any olher reason the rcgislration has
beconreLrseessorlneliecliveandlherelore,rcquireslob€revoked,theBegiste.ing
Oflicermay, aflergiving an oppodunrty io lhalworker lo be heard and wilh the prev ous
approvaloithe Govenment revoke byorder nw l nO the rcg stration andcommunicate
lhe orderto workerand/or employer,
T!o P ncipalEmployer/ Ernp oyerlConkactor/ Owner an eslabtshmentlo which
thisAcr applies sha lemploy workerin lhe eslabtshmenis un ess aworker
possesses a ceniii.are of Flegislralion and token number underthls Acl.
Noindivdualworkerorbazarponarscarpentors,masons,ragpickers,qultnrakers,
plumbers, ilters, quill makers, cooks, walerc, chanawaas, elect cians drvers
(oiier Ihan gove rimenl d ve6) golho as, domestic soruani mechantc, panwalas,
barbers, cobblers, hawkers erc, to which lhis Ad app ies shatt be altowed lo work
in Sikk m, unless he or she possesses a Cerli,icate ot Begisvatjon issued under
7. Th e Certilicale oj Hegislralion of workers gra n16d u.der cta use (a) ot sub section (3)
ofsectio;4, shan bevalid up Io the end of Firanctat Yea r tor which ii is granled.
An apprcallon ror.enewalsha lbesubmned nol less than litieen (1s)days beiore rhe date oi
expiryoflhe Reg slrallon Ce.til.ate oroire.ewed registration wilh loken number as rhe case
may be, aid sha be accompaf ed bysu.h lees as anybe prescribed.
6. (1)
(2',)
I (r)
(4)
(2)
(3)
Any person ag9rieved by an order ol Ihe Fegisleing Oificer relustng lo gra.t
Cenlcale ol Begistralon or by an order oi the Feg stering Ofiicer revok ig
Certi,icate o, Beg slrallon may preieran appeatagaiis he Orderlothe Secretary
ln the Depanment .1 Labour, Govemment ol S kkirn within thidy days lrom lhe
daleotcornmLrnicalionoltheorderolreiusatorrevocation,asthecase..aybe,
providedrhatanappea maybeadmtiedafi€Ilheexpiryotihepe odollhirty
days, if the appellant salsfies the Secrelary lhal he was preventod bysutijcionl
causei.ompreferiing lhe app6alw thin Ih€ sald period.
Every appea u nde r this section sh6l be mad6 by a p6Uiion in wr UnE and shatt be
accompanied by abrieislalernenlo,lhereasonsforlheorderappeatedaga.sl
whore such slalemenl has beenlurn shed by Ihe appe ant and bysuchtees as
No appeall led und6rlhls section shallbe disposed ol untilappellant is g ven
€asonable oppodunily ol beiig heard.
Every orderol Appellale Aulhorltyconlirmi.g modilying, or reve rsing ihe order
aPpealed aga nsl shallbe lina.
DUTIES AND
Duties ol
Employe
Cohtractors/
Owners ol
CH,APTEN III
O.BLIGATION OF PBINCIPAL EillPLOYEF / EIl4PLOYER/ CONTBACTORS/ OWNERSOF ESTABLISHMENT OR OF INDEPENDENT INDIVIDUAL WOR;d;;
9. (1) tr shatJbe lhe duly oi principa Employer /Emptoyer / Contracror/ Owner of
estabtishment or of lndependenl individual worl(ers :-
(a) to furn sh such parl cltars and in such form as any be prescribed and shal
appty lo lhe specified authority wilhin iifleen (j S) days irom the dale of
employment and lor reglslration of workersl
(b) io furnish such particu ars and n such form as any be prescribed to the
specified aulhority within iifleen (j5) days where any change occLrrs rn any
of the particulars so ,urnished;
(c) tosuftenderthe Cerlifcateof Regiskation ofworkers in lhe oiilce of Registeing
Oiiicer after completion oi worl(s if any such worl(er leaves Sikkim on
vacalion or lorever as the case may be;
(d) to furnish the llsl ol wort(ers who have leit Sikkim to the Fegisterlng OJilcer
with a copy Io nearest potice Slation anct area lnspeclor Station jn s;ch torm
as any be prescribed;
(e) tomainlarn a record registerwith pafriculars oiworl(ers namely, names, iather s
name / husband name, sex, age, lemporary addr,ess, pennaoent address
deslgnalion, rales ol wages, date oiemployment, natureofwork with passpon
size pholograph.
CHAPTEF IV
WAGES, WELFARE AND OIHER FACILITIES]'O BE PROVIDED TO WORKEBS
Wage rates and l0 (1)
theirconditions
Th e wag e rates, holidays, ho u rs ol r,!o rk and olher condilions of serv ce of wo rl(ers
shall,"
(a) ln case where such worker performs in any esiab rshment : the sarne or
sirnilar kind of work as is be ng perlo.med by any other worker n that
establishment, be the same as those appticab e to such other workersr and
.Oi .. d LaSe wrere a I a e *Orl.eI arO a (end.C ,O.{er OO t-e Sane dnd S.T,t JI
nalure ol work, lhen the employer has to pay eq!a rem!neration witho!t
discriminalion on the ground ot Sex.
(c ) Every worker shal n no case, be paid less lhan the wages iixed as per
existing policy and aw oi lhe Siate Governmeni oi Stkktm_
(d) if a worker works w thoul being absent dur n9 the period of 6 (six) days
consecutively in a week, he / she sha I be given one paid holiday either on
Sunday or any other holtdays
(e) Normal working hours of Wort(ers sha be B (eight) hours a day
(l) No person betowlhe ageof t4 (iourleen) years shaltbe employed in any
work.
'1
12
(2) The wages oleverr'!e6on empayed in anvworksha be patd betorethe exp .y
ol lhe seventh dayoj lhe su.cee.|n! monrtr.
{a) Aiy eslablishment rpon or in which less lhan one rhousand persons are
employed, sha lbe pa d beiore rhe expiry of ihe seventh day.
(b) Any orher€stab ishment upon or in which more than one thousand persons
emptoyed, shaitbe paia betore rhe expiryofthelenth day.
(3) Nolwilh standnganyrhing conrained in anyolhertaw iorthel me beinginforce,
wages payab e to worker u.derrhis se.rion shat be Daid in cash
(r ) lt shal be lhe duly of every princ pat Emptoye/ Emptoyer/Conlractor/ or the Owner
olesialrllshmenr empoy ngworkers in connecl onwilh lheworr oian esiabtish.neni
lowhichthisActappies .
(a) 10 ensue s! ilab e con.l rons otwork tosuchworkers havi.a reoar.lro rhe
iact ihar lhey are requtred lo worr.
(b) ro provide and matntain sLrirab e residenlia accommodation lo such workers
duri.g the pe.iod oi ihe remptoymenl;
(c) toprovide the prescribed medicat jacitiUes 10 the won<ers, iree oichargei
(d) to provdesuch protect ve clorhino and oiheranenilies ro theworkers as
may be prescrtbed.
(2) ncaseofrata accidenr or ser ous bodiry intury to any s uch worl(e .whi e on .jr ty
enrployer ls iable ro give nol ce ro rhe commiss oner ior workmen,s compensation,
Sin(im unde.Se.iion lO (B)ot the Worl( men,s Co.npensation Aci,I S23
(1) An emp oyerloonrra.lor/Owner or esla bt shment sha be responsibte ior payrnent
of wages lo each won(ers emp oyed by h m a nd such waqes shalt be Dai.j beio.e
lhe expi.y ol period as specitied in crauses (a)and (b) orsub-secrion(2)oiseorion
10,
(2) Every P rincipal Emp oyer shat nomnareareprese.tarived!yaurho.is,adbyhir.
ro be prcsent ar lhe i me ot disb!rsedjenr ofwages by the contractorand tt shaLt
be rhe dlty ot such represenralve tocerritythe anounls paid aswages in sr ch
manneras may be prescribed
. ' ._al be.teoutvotrheCo .!cjo.loersretn-dsorr5ere,totwaoeq - rne
piesence oflho aurhorsed representaiive o,ihe principa s Employe..
(4) ln casethe CoDtractorrats ro make ft y.rent of wag6s whhi. rhe prescribed
pe.iod or makes sho.i payment lhen th6 pr nc pat Emptoyer shal be liabte to
mako payme.totwages in tul or rhe pa].rbatanco due, as the case may be, ro lhe
worl(ers employed by the Conrracror and recoverlhe amount so patd trom rhe
conlEcio'erlher by deduct o. from.lryamouft payabt6 ro the contractorunder
o.y Jon,rd.r o.d.,d-r ..a!ab e by tn4 Lo-ractor
Appointment
CHAPTER V
INSPECTION AND ENFORCEITIENT
13. {1) The Stale Governmenl may, by notiticali0n in the Oflic al Gazette, appo nt suchp0rsoos as it deems Irt lo be lnspeclors lor the purposes oi lhis Act, and define
the local timits w thin whrch they sha exe.cise thek powers under this Act.(2) subrecr 1o any rures made in this behari, wrrhin the Ioczr iirniis for which he/sne is
appointed, an nspeclor raay,-
(a) il he has reasons to betieve thal any worker is employed in an estab,shment,
prernises or place to enter, at all teasonable hoLIS, with such assistants (if
any), being persons ln the serutce of the Government or any oca or oiher
public authority as he thlnks tit, such premises, establishmenl or p ace for
tho purpose ol, -
o sarisrying himsel wheiher the provisions oi this Act in reraron ro the regrstration
ot workers, condilions of servlce, payrnent ol wages or otherjacilities to be provided
to such workers are berng complied w th;
(ii) oxarnine any register or record or notices required lo be kept or exhlbited by theprovtsions oj Ihls Act or the rules rnade there under, and requirjng the produciion
Ihere Ior inspection;
(iii) examine any person fo!nd rn any such premises, estabrishrnent or prace for thepurposes oi deterrnin jng whether such person is worker;
(iv) selze or take copies of such register, record ot wages or notices or parliculars ot
wotkers or portions there as he may consideaed televant in Tespect of an ofience
under ihis Act which he has reason to beljeve has been committed by principal
Enrployer, Emp oyer, Conlraclor or Owner of estab ishmenlsi
(v) exercise s-cn olne powe.s. as .ray oe prFscr,beo:
Provided that no one shaltbe required underthls section to ans!./er any questton orgtveany slaiemenl tending to incriminate himselJ, for lhe pLrrpose oi investigation of olJencesunderthisAcl, shal have same powers as an Oiiicer_in"Charge of a police Siation irnderthe
Code of Criminal procedure, 1973 for investigation oicognizable oifence except that he shal
r]ol have lhe power lo a(es1,
15.
14. Every lnspector or any other olllcer as nay be appointed by the Registering Ofticer
shall be deemed to be a ,public Servant, wlthin the rneaning oj Section 21;j ihe
lndian Penal Code. 1860_
Any p€rson required 10 produce any docurnents or th ng or to gjve any information
requir6d, by the Hegistering Ollcerand lnspector shallbe deemedlo be legalty bound
to doso wllhin the meaning oi Secl on 175and Seciion 176olthe lndian penalCode {5
o'l86Or.
The provisions oltheCode ol Crimjnal procedure I973 (2 or 1974)shaltsotarmaybe,
apply lo any search or a seizure under sub-ctaL.rse (lv) of Clause (a) oi suU-section 1e;
sdruant.
C mihal
16.
18.
or Section 13, as app led lo anv search or seizure mad6 underlhe alllrority o1a wa(ani
issued under Soclon s4 ofthe saidCode'
No suil, pros€cltio. o1legalProceedlngs sha liie agai'st anv person ior anyllring
*i,"n ," l"* ," *" "'i'' "r 
inrended io be do'e un'ler thls Act or r!]es made rhere
L.,.^, pn.. rbal Ero ovp' 'E1p o)e' 'Con'ra^lo'/O^'q ol ps'db Eha"'l'a-d'n r "
;:. ;" ;;;"."r": r. c, d,ee sh., o- denand. orooLce'or n"pe*ol ro a-
l1;:;";,; ;;'.;- .""o o.'".0 no'."" -0,'"o,o oe oo -nde aro o'I'h6
CHAPTEF VI
OFFENCES, COGNISANCE O F OFFENCES AND PEN ALTIES
1q Non cor plat" o' a1l p'ovB oaso' S€clo's 4' o 7' 9 rO'1"'"5"8 2i 25 o' a4V
orqF. p,ovjro1" u.oF h's A_ s'ral, b€ ar 0r'6r ce
20.
21.
coon:sa-cFororrenceccoa-'ll'otld"rt1' A!' Ta) o''a^'rolconcorlr'l€o
Lt'.,""" i""i "i 
, r."", ,asiskate bv a ressreredworkerora Government
fil:o;,"i-;;;;"raiorsanrzatron oran tnspectorapponred undelthsAct
af,d such Cou shalitry lhe oll€nce'
A.vPe'sorBro.o-r'a.e'esl_poro\ sor o"rs aLl s'1a'oep'"rs edaccordlqlo
;"'J":"-;,;"":; ,h" pua's\'e- ror 'r ote"a .a/ be c"reqor sed as
':l'i';,. "," """" r -'t,rous or: or s"c1ol d 6'-d 7 c'ai' b6 a' o,,elce ano'e
_ .i"**'."'o"o-'= "b'e 
wir s -ole no"so'ror 'w5'!h -av e'ero _oro'wo
;;;;;;i'";;;i" "" 
25oor or bolh and in d.laurr lo pav rh€ irne s mpre
imorisonme nl lor a p€riod oi 20 days'
,", .";-;;,; :"";,', "''; o'o' s'ons o' ss('ron e'o' dnd s'2'r 06'1 o.ence
' ;:#";; " -; ",-'l'o1trf , rb a oo' oo d oe troq'|- o' a 
"-e 
up'o Fs
uoOO'.*au*'"* "_'( 
norrso"nel o_ 20 davs'
," ;,:::" ; ;;o;, ; - 
".o,s:o-s 
o, s6. io. 15.r8. 24 aid ?c s-o' oe'- otence
" ""..i"i." *',"' "o'" .o"oarenr'plo a 06''0o o"s ddvs or a'rre or's
".OOO'- 0","" ".""" 
I ' ap e iTp' so'r 6r I 'or ' 5 davs'
,nr ro seconda1drtoc6q-o_rolF_ce\ovcoanrllr9a'?o'theoi'ercesu-de 
lhe
" #";;;;,;,;" ";"D€ 
rp"oneelr idve' "rororlo r's'"'"Isrcr
:# ::.:;,;; ";'6 
666u 6, o6" "no, 
d6'du I s'rore rp' 5o-re'r Loro o-e
O, ri"" **u"" "t" *opcl to chango bvwav ol issua ol Notr cation bvlhe
No JudioialMagisiral6 shalltak6 cognisance oJ an ollenc€ Underlhis Aci or 
'ule 
or
)ill""#"'"i.r-n"t ttl"'"ol is m;dewirhin 6 (sit) monrhs rromth€ dareonwhich22.
Appeal,
the alleged commiss on oi lhe olience Iirst come to the know edge of registered wolker
or ernployet or an lnspector appoinled under this Act.
23, Anappealshal ietotheDislrictandSessionsCourlottherespectlveiurisdiclioniithe
party s n01 satlslled with the order ol tho Judicial [,4a9]strate. The period o{ lirnitatlon
!nder th s Seclon shall be 60 (sixty) days.
Display ot
Changeof
$avings.
24.
27
26.
0)
\2)
28. 0)
12)
25
CHAPTER VII
I\4ISCELLANEOUS AND SI.JPPLEMENTARY
Every reg sieredworkers haveto displaylheirtoken numbsr by wearing on chesl or on.
shoulder and if tequired sha I prodLrca such documents or recold as may be the case
Every Employer sha I ana ntain such legistors and records as per clause (e) ol sub_
seclion 1l ) of Section I and dlsplay oa the premises/ establ shanents or place, such
notices as may be prescribed. All reglslers and recordsshalLbe kept on the premises of
the establishment 10 whioh they relate.
-' e reg sl-al o r lees o _o,vid-a wo'-ers a1d re'ewal lees aIe suoleLL Lo cnange bv
,,!ay ol Notil cation by the Government aiter interval oi every compleiion of (5) five
years,
Thg Slate Government may, subjeclio plevious publicalion make aules tocarry
oul lho purposes oi this Ac1.
ln particular and without prejudice to the generality oi the loregoing prbvisions,
slch rules may be made for all or any ol the tollow ng matters, namely:_
(a) The iorm oi applicatlon, lorm oi subrnitting a statement, the lees and other
parliculars,lhe manner in whlch the registlalion of ind vidLralworkers ls to be
made and iornr oi Registralion Ce ilicale, sample ol token 6xpand iees fo.
renewal oi Certiiicate ol Registrqilon and other relevanl iorms.
(b) Fixing the rate of wages.
(c) [rledical ass]stance, iirst ald box, protective clothing and other amenll es.
(d) Qualiicalion of lnspectors appoinled under ihis Ac1 and thelr duties.
(e) Power o'D"g slerlng O'licer "1d dJl es.
(l) Regisler and records to be mainiained and notice to be disp ayed.
(g) Any other maller wh ch is 10 be or may be prescribed
Al the notifications, rules and olders relating to registraiion oi indlvidual wofters in
Sikklm n force i.nmediately belorelhe commencement this Acl are hereby rep€aled-
Notwilhstanding such repeal, anything done or any actlon iaken under lhe
not flcatlons, rules, regulations, orders on the sublect, shall be deemeC lo have
been done io taken, as lar as may be, undeT the corresponding plovislons ol this
IHE FIESTSCHEDIJLE
(Seesecrion2(o)
SCHEDULEO EI,IIPLOYMENT
l. Agriculture workers.
2. AutomoblleEnglneerlngworks
3. Bakelies and coniectioneries.
4. Conslruclonand malnle.ance oi Foads and Euildings
5.Co.slrucllonotproieclsincudingdams,lLinnels'thermal'hyd'oeLeclrlcandolhe'mulllpurPose'
6 Dairy, pou tryand anlma hlsbandryrarmng'
i 
"""r,i 
*"r"g"- r"tkers ensaged bv Govemrnent Semlgovern meni Govemment undedakings' Pubric
sector and Privala sector undariak nqs'
8. Distileriesand Brewe es.
I Electronicindusl.ies.
o Handloom induslrles and eslablishmenls'
1. Holels, Beslauranl Eating housos, Teashopsand S hops and commercia eslabLishmenls'
2. Loading and unloadlng ol goods and other mate 'Ls
4 P vate motor iransporl andpub c motor lransport'
5. I/aking oiqullis, maltress, and 
'epa 
ngorcookeies'
6. Sand,done andchips qua ies,
7. ToulSardlrave and lheir relaled trade/busine9sl
18. CarPenlryandlrasonry.
i9, Srnallscalelndustries,
lo. lnduslriesandfactories.
l1 Cinoma and video and their relaled trade/works'
22. wood wolks and iunrlture.
BY oider.
F.K. PUFKAYASTHA (SSJS)
LEGAL FE[4EMBAANCEA. CUM'SECRETARY,
LAW DEPAFTMENT,
FILE NO. 16(82yLD/2005
s.c.P.G. - 33/Gazene/l50 Nos/Dtt 7 10-2405.
s{KK{fitil
ffi#vffifr-{trdr\fiffi,r..lY ffiITZH]-TI!
EXTIiA{,IT fi Ii$AH V
!:]IJ I]L[$}^IED BY I\Ul FIOI1JTY
fiarIgtdk rr''Je.l n es dn:,, lltii;anuIi:yJ-ri6T
G OVHfiII It4Il N,,IT Oi: S1I(K!M
T-AW DEFATiTUIENT
c,4.t\GTOt.i
l{o. 43 /l-$/2r}07 Daiecri i0.Ei -2007
I,io1fii:tcaTI(}N
'ihe iollowinu Act pzlssed by tire Sikkinr Legjslaiive Assembty having recejved ihe asser]l ol tileGovernor o 18ih day of LleiremL,er, 2006 is hereby plrbtislrecl ior genJat infor.rnafion:,
TilE StKtdtM Lrx$o*R pRotECfloN {AMENDMEN-I) ACT, 20U6
(Act llo,1S ot 200ti)
a],t
ACT
lo afircnd ihe Sikkinr L:1bo!r Irroieciion Aci, 2000.
8e ii e.acted by t'r.r L.e!isiiriLrrc ol sikkim ifi the Fiity, sciventh year ot india s9 io|ov/s:-
Sirortiit{eit(j)
I\: o. :i
-lhis 401 nll1y tie called lhe Sikkirfl Labour
!rctectioo {Afi renrlnr.r l) Act, 2006.
li e)itencls to ihe whoie ot Siktlirn.
It $hallire deemed io have come tnto lorce on thei.,dayoiJune,
200c
lfi the Sikkim Laborr protectlon, Act, 2005 (herelnajlor refefied to a9 the
said Aci) in Sedion 4
(1) oi sLir-seciion (31for ihe v,/orcls,,one t.-lonih,, the words ,,a period
not exce€din9 six lronths,,shail be substitLrted.
(2) | r sub-gefiio 1 (4) for the v.rords.,one r.l,lonilr,,the wods,.six rtro,rths,,
aiicl [or tie worcls and the iiglrre ,45 Cay$, the figure & ihe wc,rds
'160 (sixty) days, respectjvety sha be substituted.
12)
(31
$eciio 4,
Arrle!ldmEnt oa
Sectior ig.
3.
(3) Aiier sob-sectiofi (4) ahe foltou/trg proviso shi: bo deenleit
slvrays to l-rave been inserteci narnely:-
"Nohlithst.lnding alything coaiairreLl iD sub"se.rirjlr (3) ar.lcr (4i .ii
applillation caln be rnade ro the arthority to e)xeL1d ra ireri.rd r.Lrfitrel
by arother 30 ilhid!4 days ior which necessary gL-ouncls Lnay be
indicaled by the applicant ahd ihe authorily also tnily in cieger-vlng
,rases extend the tinrc. by aperiodof OrJ (thiltyj dey-.r fordisposrjci
srucr applicalion.
lflhelaidAciingeciiotllStfefollovl,in{rirrovisos.tsLiDeCeenel.r.ii,!.1y9
ta nJ\c beei r. seded. rar rely:.
''Providr-d lhai llo cogniz:]fiCe oloife c-r slra be takefl iti Llris rcgarciLintess
coftlraini in lhis regard fras been fited:
l)rovideal iLrrther lhat vvherc an applicatio ) harg ireen mr.te joi rg9iltr:ilior
or whcre aD individual workerl vr,od(er entptoyed vollrnlariiy urrde-tallo:
lo sLlbfirit necei;ssry pape rs/clocLlrne 1is lor ih_a l)urposc ol reg,str.a ian
cognizance oi offence srall no1 ll,:, taken.
in thc sit d,.\cl iI Section 2U the wol1ls,a reoisiereciv!/o (eior:i
ULl?em'rierri rccogrlzed nolr.govi oroarrizaliori rJr,,shall lre onriiied a ct
aiter the vlo lrl ' Inspeclor" tlle words . or.ruch otherolJioer oi the i airor,
DrSpa[trient as rnllyi:]e" shall be irse{.,Jci
BY ')rder.
fi .K. Purkayasahr i$:i.JSi
l,.R--cllrfi -Sei-:retz\r,
fjcveflrrlreilt of Sikk;oi, Gar,gro(
File No. 16 (82i LtI u006
Seotiori i0.
S.c.p.G. - 0A Gazeie /lso N.s,/ot! ft).2ito?.
GOVERNMENT
SIKKIM
EXTBAORDINARY
PUBLISHED BY AUTHORITY
GAZETTE
G an gtok
No. 12JLDlP l2OO7
GOVEBNMENT OF SIKKIII,l
LAW DEPARMTENT
GANGTOK
NOTIFICATION
Saturday 2'1st Aprn No. 156
Datet 21.04.20A7
The torrowing aci passed by the srkkrm Legisrarive Assembry and having recerved rhe asseni ofrhe covernor on I6th day or Aprit. i0o7 is hereoy pirbrished fo. geneiat inf.;;*..;, - -
THE StKKltll LABOUR pBOTECTTON (At\4ENOMENT) ACT, 2007
(Act No.12 of 2007)
ACT
Fu(herlo amend the Sikkim Labour prolection Act,2005.
Be it enacted by lhe legistaiu.e oi Sikkinr in the Fity, eighth year o, Repubtic tndia as fo tows i_
Shorttnle and. t. (t)ThisActmaybecaledTheskkimLabour prolection (Amend me nr)commencemenl Ac1, 2007.
(2)it exlends to the whote ot Sikkinr.
(3)li sha lbe deenred to have come rnro force on the lsLday ofJune,2006.
n rhe SL"iT _aoour Protection Acl 2005 (.re.ei1a,l.r re.er.edrodsrfepnlcpal A,l) rt'ro"gfoJl tre p,irc.pa Acr,-rtess olletu.se e<p,essyo-o!ided, lor l1e ,o os cen,-care or.egisl.arior. o. oegislrarro. Cert ticaie
l;:l::[* ** rre words lohe. o. reLe:pr oi sJcr app rcairon.. shal De
in the prifc palAct, in Section 4,
1) nclause (a)o'suo-secto. /3),o. tl.e\{o,ds !e9 sle.lle.id.t oJctwo.ke.san0.ssJe lo :rd v d_.two.,{ers,taboLrers a ce'1i,iLare o. egigt,atiol - r,eoresclbeolor-drrroalotelnLnoerlo.fepon",s,lne fotowrgshJi,oe
slrost Iuted, name y -
Subslitution of 2.
relerence to certain
exPresslon by
certain oiher other
Amendment of B.
Section 4
l
' the authoriry may aonsid_er.ro k eep a record in €gister or n such oth e r form
as may be consideted expodient and may also issue,,e ther aloken or receipt
ofs tcr aopl'car o. 'l
(2) n sub. sectior (4) tor thb Words,register the individuat workers and issue
rie cenif care or regtst.alo,r tol.e appt:carl l the o.escr oed ior.l,,,the
Jo towing shdllbe strbstiiuted, namety:-
"th e authorlly may considei 10 keep a .ecord in reg isier o r in s uch oth er lorm
as may be considered expedienl and may atso issue eithera loken or recetpt
ol sLc app rcauo'r .
'. (3) aiter proviso to slb section (4), the lolow n9 shatl at!.]ays be,deemed 10
haJe beer '_se.leo' ra_ eiv ;
,provided funher that the aulhorry mayalits dscreltoffor Teasons to De
recorded may deat lrith appiicarons b€yond the period sitpLrlaled heretn
above tn a manner as may be conside.eil expedienl.
amendmentof 4 n the principalAct, n Sectio.6, in sub-secron (I), torthe wo rds ,,C ertiiicate ot
Section 6 registra|on andtoken nLrmbe/,, the worcjs 
,, 
ioken or rsceipt ol appt catio n', shal
be sLbs( r-red
t|mendment of 5. ln the principa Act, in Sedion 7, ,or rhe e.,isting marg nal heading the words
SectionT "Appllcaionlorrenewat"shatlbeofsLrbslirutdd:
Amendment of 6. lntheprincpaAct,tn;eclion22,thewords,registeredworl(eroremployerot
seclion 22 shall be onrified.
A$endm ent oi 7. ln the prlncipal Act, ir I S eclion 24, lor the words registered wort(ers ,, the wo rds
Section 24 "worke€/ tabourers who haveapptied tor r€gist.at on,, s ha be substliuled.
Ahendrreot of 8 nrheprinclpaiAcr,inslb-secuon(1) ofseclton 27, the words,,subje4tto
Sectjon 27 previols publicaUon", shattbe omi ed,.
By Order.
R.K Purkayastha, (SSJS)
LR-cum-Secretary
Law Departmenl
File No. 16(82) I-D12007
S.G.P.G. - 1 s6/ Gazefie /t,a Nos./Ott 22.4_2OOZ.
SIKKIM
GOVERNMENT GAZETTE
EXTHAORDINARY
P U BLISH ED BY AUTHORITY
Gangtok Wednesday 16th April, 2008 No, 135
GOVERNMENT OF SIKKII\,'I
LAW DEPARTI!1ENT
GANGTOK
No.23lLD/P/z008 Date:1O.04.2008,
NOTIFICATION
The lollow ng Act of the S kkim Legislal ve Assembly hav ng recel\red the assent ollhe Governol on the
28" day ol [,1arch, 2008 ]s hereby publ shed ior genera ifiormalion:'
THE SIKKII\4 LABOUR PROTECTION (AMENDMENT) ACT,2OO8
(ACT NO.07 OF2008)
AN
ACT
Jurlher lo anrend lhe Sikklm Labour Proleciion Acl' 2005,
8e I enacied bv the Legislaiure ol Sikkim in the Filly-nlnlh Year of the Repub ic 01 !nd a as io lows
Short title, extent, 1 (1) Thls Acl may be caLled Sikklm LaboLrr Protectlon (Amendment) A€1, 2008
(2) Ll exlends io the whole oi Sikk rn.
(3) ll shalL come inio lorce at once.
iai tt sh att app ly, to att workers/labou re rs and individ ual wo rkels/labo Lr rers wo rkin g
wlthin lhe Stale ol Slkkim bul does nol include the Musler Fo L and the work
Chargedurorkers in the Govornment Departmenl
2. ln lhe Sikkim Labour Protecilon Act, 2005, the exisling seclion 19 shalL be
renumbered as sub'section (1) ol that seciion and alier the sub'seclion (1)as so
renumberedthe folowing sub-seclion (2)shaLlbe inse ed namely:
"(2) The Author ty/F€gistering Olficer or s!ch olher olficers as nray be authorised in
tt',lr t"f,"lt.uy 
"ornpound 
any ora lthe ollences on rea izallon oJ minimurn amouni of
line$,hich sha lnol b€ less than rupees one thousand lrorn lhe person concernedwho
ls accused olcommillng the ol{ence oI oiiences."
By Order.
B.K. PUHKAYASTHA (SSJS)
L,N.CUM.SECRETARY
LAW DEPARTI\,1EN-T
FrLE NO.15 (82) LD/2008
S-G.P.G. - 135/ Gazettel 15a Cps./16 04.2044
THE SUBSEQUENT AMENDMENTS TO THE SIKKIM LABOUR PROTECTION ACT, 2005 (ACT NO. 20 OF 2005) AMENDED AND UPDATED UPTO  APRIL, 2008. 

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