LexThe Telangana Muttah, Jattu, Hamal and other Manual Workers (Regulation of Employment and Welfare) Act, 1976.
Telangana · state statute
Open in Lexace · Ask the AI about this actTHE TELANGANA MUTTAH, JATTU, HAMAL AND OTHER
MANUAL WORKERS (REGULATION OF EMPLOYMENT AND
WELFARE) ACT, 1976.
(ACT NO. 61 OF 1976)
ARRANGEMENT OF SECTIONS
Sections
1. Short title, extent and commencement.
2. Definitions.
3. Schemes for ensuring regular employment of
unprotected workers.
4. Making variation and revocation of scheme.
5. Disputes regarding application of scheme.
6. Establishment of Board.
7. Powers and duties of Board.
8. Accounts and audits.
9. Disqualifications and removal of members of a
Board.
10. Resignation of office by member.
11. Vacancy to be filled as early as possible.
12. Validity of proceedings of Board.
13. Recovery of monies due to Board.
14. Advisory Committee.
15. Inspectors and their powers.
16. Prohibition of employment of children.
17. Cognizance of offences.
18. Application of Workmen’s Compensation Act to
unprotected workers.
2 [Act No. 61 of 1976]
19. Application of Payment of Wages Act, 1936 to
workers.
20. Application of Maternity Benefit Act to unprotected
women workers.
21. Right and privileges under other laws not affected
in certain cases.
22. Exemption.
23. Enquiry into working of Board.
24. Supersession of the Board.
25. Contracting out.
26. Amendment of Schedule.
27. General penalty for offences.
28. Power to make rules.
29. Savings.
30. Repeal of Ordinance 15 of 1976.
The Schedule.
THE TELANGANA MUTTAH, JATTU, HAMAL AND OTHER
MANUAL WORKERS (REGULATION OF EMPLOYMENT
AND WELFARE) ACT, 1976.1
ACT No.61 OF 1976.
1. (1) This Act may be called the 2Telangana Muttah, Jattu,
Hamal and other Manual Workers (Regulation of
Employment and Welfare) Act, 1976.
(2) It extends to the whole of the State of 2Telangana.
(3) It applies to the employments specified in the
Schedule thereto.
(4) It shall come into force on such date as the State
Government may, by notification appoint, and different
dates may be appointed for different areas, for different
employments, and for different provisions of this Act.
2. In this Act, unless the context otherwise requires:-
(1) “Advisory Committee” means an Advisory
Committee constituted under section 14;
(2) “Board” means a Board established under section 6;
1. The Andhra Pradesh Muttah, Jattu, Hamal and Other Manual Workers
(Regulation of Employment and Welfare) Act, 1976 received the assent
of the President on the 27 th December, 1976. The said Act in force in the
combined State, as on 02.06.2014, has been adapted to the State of
Telangana, under section 101 of the Andhra Pradesh Reorganisation
Act, 2014 (Central Act 6 of 2014) vide. the Notification issued in
G.O.Ms.No.7, Labour Employment Training and Factories (Labour)
Department, dated 01.02.2016.
2. Substituted by G.O.Ms.No.7, LET & F (Labour) Department, dated
01.02.2016.
Definitions.
Short title, extent
and
commencement.
2 [Act No.61 of 1976]
(3) “contractor” in relation to an unprotected worker,
means a person who undertakes to execute any work for an
establishment by engaging such workers on hire or
otherwise, or who supplies such workers either in groups,
gangs (mut tah or jattu) or as individuals ; and includes a
sub-contractor, an agent, a mugaddam or a maistry;
(4) “employer” in relation to any unprotected worker
engaged by or through contractor, means the principal
employer and in relation to any other unprotected worker,
the person who has ultimate control over the affairs of the
establishment a nd includes any other person to whom the
affairs of such establishment are entrusted, whether such
person is called an agent, manager or is called by any other
name prevailing in the scheduled employment;
(5) “establishment” means any place or premises
including the precincts thereof, in which or in any part of
which any schedule employment is be ing or is ordinarily
carried on;
(6) “Government” means the State Government;
(7) “Inspector” means an Inspector appointed under
section 15;
(8) “member of the family” in relation to an employer,
means the spouse, son, daughter, father, mother, brother or
sister of such employer who lives with him and is wholly
dependent on him;
(9) “notification” means a notification published in the
3Telangana Gazette and the word notified shall be construed
accordingly;
3. Substituted by G.O.Ms.No.7, LET & F (Labour) Department, dated
01.02.2016.
[Act No.61 of 1976] 3
(10) “prescribed” means prescribed by rules made
under this Act;
(11) “principal employer” means an employer who
engages unprotected workers by or through a contractor in
any scheduled employment;
(12) “scheduled employment” means any employment
specified in the Schedule hereto or any process or branch
of work forming part of such employment;
(13) “scheme” means a scheme made under this Act;
(14) “unprotected worker” means a manual worker who
is engaged or to be engaged in any scheduled employment;
(15) “wages” means all remunerations expressed in
terms of money or capable of being so expressed which
would, if the terms of contract or employment, express or
implied, were fulfilled, be payable to an unprotected worker
in respect of work done in an y scheduled employments but
does not include,–
(i) the value of any house accommodation, supply of
light, water, medical attendance, or any other amenity or
any service excluded from the computation of wages by
general or special order of the Government;
(ii) any co ntribution paid by the employer to any
pension fund or provident fund or under any scheme of
social insurance and the interest which may have accrued
thereon;
(iii) any travelling allowance or the value of any
travelling concession;
4 [Act No.61 of 1976]
(iv) any sum paid to the worker to defray special
expenses entailed on him by the nature of his employment;
or
(v) any gratuity payable on discharge;
(16) “worker” means a person who is engaged or to be
engaged directly or through any agency, whether for wages
or not, to do manual work in any scheduled employment,
and includes any person not employed by any employer or
a contractor, but working with the permission o f, or under
agreement with, the employer or contractor, but does not
include any member of the family of an employer.
3. (1) For the purpose of ensuring an adequate supply and
full and proper utilisation of unprotected workers in
scheduled employments, and generally for making better
provislon for the terms and conditions of employment of
such workers, whether registered or not, the Government
may by means of a scheme provide for the reg istration of
employers and unprotected workers in all or any of the
scheduled employments and provide for the terms and
conditions of work of such unprotected workers, whether
registered or not, and make provision for their general
welfare.
(2) In particular, a scheme may provide for-
(a) the application of the scheme to such classes of
employers and unprotected workers, as may be specified
therein;
(b) defining the obligations of employers and
unprotected workers subject to the fulfilment of which t he
scheme may apply to them;
(c) regulating the recruitment and entry into the
scheme of unprotected workers, and the registration of
Schemes for
ensuring regular
employment of
unprotected
Workers.
[Act No.61 of 1976] 5
employers and unprotected workers including the
maintenance of registers, removal either temporarily or
permanently of names from the registers and provision for
appeal against such removal to the prescribed authority,
and the imposition of fees for registration;
(d) regulating the employment of unprotected
workers whether registered or not, and the terms and
conditions of such employment, including rates of wages,
hours of work, maternity benefit, over -time payment, leave
with wages, provision for gratuity and conditions as to
weekly and other holidays and pay in respect thereof;
(e) securing a minimum wage subject t o the
conditions of the scheme to registered workers in respect of
periods during which employment or full employment is not
made available to them, although they are available for
work;
(f) prohibiting, restricting or otherwise controlling the
employment of unprotected workers either by employers or
otherwise, to whom the scheme does not apply;
(g) the welfare of unprotected workers covered by the
scheme, in so far as satisfactory provision therefor does not
exist, apart from the scheme;
(h) health and safety measures in places where the
unprotected workers are engaged, in so far as satisfactory
provision therefor is required but does not exist, apart from
the scheme;
(i) the constitution of any funds, including provident
fund for the benefit of unprotected workers, the vesting of
such funds, the payment and contribut ions to be made to
such funds, and all matters relating thereto;
6 [Act No.61 of 1976]
(j) the manner in which, and the persons by whom,
the cost of operating the scheme is to be defrayed,
including any contributions to be paid by employers and
unprotected workers, and the rate of such contribution;
(k) the appointment of persons or authorities who are
to be responsible for the administrat ion of the scheme or
funds aforesaid;
(l) such incidental and supplemental matter s, as may
be, necessary or expe dient for giving effect to the purposes
of a scheme.
(3) The scheme may further provide that a contravention
of any provision thereof shall be punished with
imprisonment for such term as may be specified, but in no
case exceeding three months in respect of a first
contravention or six months in respect of any subsequent
contravention or with fine which may extend to suc h amount
as may be specified, but in no case exceeding five hundred
rupees in respect of the first contravention, or one thousand
rupees in respect of any subsequent contravention, or with
both imprisonment and fine.
4. The Government may, by notification after consultation
with the Advisory Committee, and subject to the condition of
previous publication, make one or more schemes for any
scheduled employments or group of scheduled
employments in one or more areas specified in the
notification, and in like manner add to, amend, vary or
substitute another scheme made by them:
Provided that no such notification shall come into force
unless a period of one month has expired from the date on
which it is notified:
Provided further that,-
Making variation
and revocation of
scheme.
[Act No.61 of 1976] 7
(a) if the Government consider it necessary, or
(b) if a demand or request is made by a majority of the
employers or wokers in any other scheduled employment,
the Government may, after consulting the employers and
workers in such other scheduled employment, by
notification, apply the provisions of the scheme or part
thereof to any other scheduled employment, with such
modifications, if any, as may be specified, in the notification
that the provisions of any scheme so made for any
scheduled employment or any part thereof should be
applied to such other scheduled employment.
5. If any question arises whether any scheme applies to,
employers or any class of unprotected workers, the matter
shall be referred to the Government and the decision of the
Government on the question, which shall be taken after
consulting the Advisory Committee, shall be final.
6. (1) The Government may, by notification, establish a
Board to be known by such name as may be specified in
the notification for any scheduled employment in any area ;
and they may establish one Board for two or more
scheduled employments or areas.
(2) Every such Board shall be a body corporate with the
name aforesaid, having perpetual succession and common
seal, with power to acquire, hold and dispose property, and
to contract, and may by that name, sue or be sued.
(3) The Board shall consist of members nominated by
the Government, representing the emp loyers, the
unprotected workers, and the Government.
(4) The members representing employers and
unprotected workers, shall be equal in number, and the
members representing the Government shall not exceed
Disputes
regarding
application of
scheme.
Establishment of
Board.
8 [Act No.61 of 1976]
one-third of the total number of members represent ing
employers and unprotected workers.
(5) The Chairman of the Board shall be nominated by
the Government from among the members representing the
Government.
(6) After nomination of all the members of the Board
including the Chairman, the Government sh all, by
notification publish the names of all the members of the
Board.
(7) The term of the office of the members of the Board
shall be such as may be prescribed.
(8) The meetings of the Board and procedure to be
followed for the purpose and all matters supplementary or
ancillary thereto shall, subject to the approval of the
Government, be regulated by the Board itself.
7. (1) The Board shall be responsible for administering a
scheme, and shall perform such functions as may be
conferred on it by the scheme.
(2) The Board may take such measures as it may deem
fit for administering the scheme.
(3) The Board shall submit to the Government, as soon
as may be, after the 1st day of April, every year and not lat er
than 31st day of October, an annual report on the working of
the scheme during the preceding year ending on the 31st
day of March of that year. Every report so received shall be
laid as soon as may be after it is received before each
House of the State Legislature if it is in session, or in the
session immediately following the date of receipt of the
report.
Powers and
duties of Board.
[Act No.61 of 1976] 9
(4) In the performance of its functions, the Board shall
be bound by such directions as the Government may, for
reasons to be recorded in writing, give to it from time to
time.
8. (1) The Board shall maintain proper accounts and other
relevant records and prepare an annual statement of
accounts including a balance sheet in such forms as may
be prescribed.
(2) The accounts of the Board shall be audited annua lly
by such qualified person as the Government may appoint in
this behalf.
(3) The auditor shall at all reasonable times have access
to the books of accounts and other documents of the Board,
and may, for the purposes of the audit, call for such
explanation and information as he may requir e or examine
any member or officer of the Board.
(4) The accounts of the Board certified by the auditor,
together with the audited report thereon shall be forwarded
annually to the G overnment before such date as the
Government may specify in this behalf.
(5) The Board shall comply with such directions as the
Government may, after perusal of the report of the auditor,
think fit to issue.
(6) The cost of audit, as determined by the Government
shall be paid out of the funds of the Board.
9. (1) A person shall be disqualified for being chosen as or
for continuing as a member of the Board if he –
(a) is a salaried officer of the Board; or
Accounts and
audits.
Disqualifications
and removal of
members of a
Board.
10 [Act No.61 of 1976]
(b) is or at any time has been adjudged insolvent; or
(c) is found to be a lunatic or becomes of unsound
mind; or
(d) is or has been convicted of any offence involving
moral turpitude.
(2) The Government may rem ove from office any
member, who–
(a) is or has become subject to any of the
disqualifications mentioned in sub-section (1); or
(b) is absent without leave of the Board for more than
three consecutive meetings of the Board.
10. Any member of the Board may at any time, resign his
office by writing under his hand addressed to the
Government, and his office shall on acceptance of
resignation, become vacant.
11. In the event of any vacancy occurring on account of
death, resignation, disqualification or removal or ot herwise,
the Board shall forthwith communicate the occurrence to the
Government, and the v acancy shall be filled not later than
ninety days from the date of the occurrence of the vacancy,
and the person nominated to fill in the vacancy, shall hold
office for the residue of term of his predecessor:
Provided that, during any such vacancy, the continuing
members may act as if no vacancy has occurred
12. No act or proceeding of the Board shall be questioned
of or invalidated merely by reason of any vacancy in its
membership or by reason of any defect in the constitution
thereof.
Resignation of
office by member.
Vacancy to be
filled as early as
possible.
Validity of
proceedings of
Board.
[Act No.61 of 1976] 11
13. (1) On an application made by the Board for the
recovery of arrears of any sum payable to it under this Act or
any schemes and on its furnishing a statement of accounts
in respect of such arrears, the Collector may, after making
such inquiries as he deems fit, grant a certificate f or the
recovery of the amount stated therein to be due as arrears.
(2) A certificate by the Collector shall be final and
conclusive as to the arrears due. The arrears stated to be
due therein shall then be recoverable as arrears of land
revenue.
14. (1) The Government may constitute an Advisory
Committee to advise upon such matters, arising out of the
administration of this Act or any scheme made under this
Act or relating to the application of the provisions of this Act
to any employers or any particular class of unprotected
workers, or co -ordination of the work of various Boards, as
the Advisory Committee may itself consider to be necessary
or as the Government may refer to it for advice.
(2) The members of the Advisory Commi ttee shall be,
appointed by the Government and shall be of such number
and chosen in such manner as may be prescribed:
Provided that the Advisory Committee shall include an
equal number of members representing employers, workers
and the Legislature of th e State and members representing
the Government not exceeding one -fourth of its total
number of members.
(3) The Chairman of the Advisory Committee shall be
nominated by the Government from among the members
representing the Government.
(4) The Governm ent shall, by notification, publish the
names of all the members of the Advisory Committee.
Recovery of
monies due to
Board.
Advisory
Committee.
12 [Act No.61 of 1976]
(5) The meetings of the Advisory Committee and
procedure to be followed thereat shall be regulated
according to rules made under this Act.
(6) the term of office of members of the Advisory
Committee shall be such as may be prescribed.
15. (1) The Board may appoint such persons as it thinks fit
to be Inspectors possessing the prescribed qualifications for
the purposes of this Act or of any scheme and may define
the limits of their jurisdiction.
(2) Subject to any rules made by the Government i n this
behalf, an Inspector may–
(a) enter and search at all reasonable hours, with
such assistance as he thinks fit, any premises or plac e,
where unprotected workers are employed, or work is given
out to unprotected workers in any scheduled employment,
for the purpose of examining any register, record of wages
or notices required to be kept or exhibited under any
scheme, and require the production thereof, for inspection;
(b) examine any person whom he finds in any such
premises or place and who, he has reason to believe, is an
unprotected worker employed therein or an unprotected
worker to whom work is given out therein;
(c) require any person giving any work to an
unprotected worker or to a group of unprotected workers to
give any information, which is in his power to give, in
respect of the names and addresses of the persons to
whom the work is given, and in respect of payments made
or to be made, for the said work;
(d) seize or take cop ies of such registers, records of
wage or -notices or portions thereof, as he may consider
Inspectors and
their powers.
[Act No.61 of 1976] 13
relevant, in respect of an offence under this Act or scheme,
which he has reason to believe, has been commi tted by an
employer; and
(e) exercise such other powers as may be
prescribed:
Provided that no person shall be required under the
provisions of this section to answer any question or make
any statement tending to incriminate himself.
(3) Every Inspector appointed under this section shall
be deemed to be a public servant within the meaning of
section 21 of the Indian Penal Code.
16. No child shall be required or allowed to work in any
scheduled employment.
Explanation.-“Child” means a person who has not
completed fourteen years of age.
17. (1) No court shall take cognizance of any offence made
punishable by a scheme or of any abetment thereof, except
on complaint, in writing, made by an Inspector or by a
person specially authorised in this behalf by the Board or
Government.
(2) Notwithstanding anything in the Code of Criminal
Procedure, 1973, an offence made punishable by a scheme
or an abetment thereof shall be triable only by a magistrate
of the first class.
18. The provisions of the Workmen ’s Compensation Act,
1923, and the rules made, from time to time, thereunder,
shall mutatis mutandis apply to unprotected workers
employed in any scheduled employment to which this Act
applies; and for that purpose they shall be deemed to be
Prohibition of
employment of
Children.
Cognizance of
offences.
Central Act 45 of 1860.
Application of
Workmen’s
Compensation Act
to unprotected
workers.
Central Act 8 of 1923.
Central Act 2 of 1974.
14 [Act No.61 of 1976]
workmen within the meaning of that Act; and relation to
such workmen, employer shall mean where a Board makes
payment of wages to any such workmen, the Board, and in
any other case, the employer as defined in this Act.
19. (1) Notwithstanding anything in the Payment of Wages
Act, 1936 (hereinafter referred to in this section as “the said
Act”), the Government may, by notification, direct that all or
any of the provisions of the said Act or the rules made
thereunder shall apply to all or any class of unprotected
workers employed in any scheduled employment to which
this Act applies with the modification that in relation to
unprotected workers, employer shall mean where a Board
makes paymen t of wages to any such worker, the Board,
and in any other case, the employer as defined in this Act
and on such application of the provisions of the said Act, an
Inspector appointed under this Act shall be deemed to be
the Inspector for the purpose of the enforcement of such
provisions of the said Act within the local limits of his
jurisdiction.
(2) The Government may, only if the Advisory
Committee so advises, by a like notification, cancel or vary
any notification issued under sub-section (1).
20. Notwithstanding anything in the Maternity Benefit Act,
1961 (hereinafter referred to in this section as “the said
Act”), the Government may, by notification direct that all or
any of the provisions of the said Act or the rules made
thereunder shall apply to unprotected women workers
employed in any scheduled employment to which this Act
applies; and for that purpose they shall be deemed to be
woman within the meaning, of the said Act; and in relation to
such women, employer shall mean where a Board makes
payment of wages to such women, the Board; and in any
other case, the employer as defined in this Act and on such
application of the provisions of the said Act, an Inspector
Application of
payment of
Wages Act, 1936
to workers.
Central Act 4 of
1936.
Application of
Maternity Benefit
Act to
unprotected
women workers.
Central Act 53 of
1961.
[Act No.61 of 1976] 15
appointed under this Act shall be deemed to be the
Inspector for the purpose of enforcement of such provisions
of the said Act, within the local limits of the jurisdiction.
21. Nothing in this Act shall affect any rights or privileges,
which any unprotected worker employed in any scheduled
employment is entitled to on the date on which this Act
comes into force under any other law, contract, custom or
usage applicable to such worker, if such rights or privilages
are more favourable to him than those to which he would be
entitled under this Act and a scheme made thereunder:
Provided that such worker shall not be entitled to
receive any corresponding benfit under the provisions of
this Act and the scheme.
22. The Government may, after consulting the Advisory
Committee, by notification, and subject to such conditions
and for such period as may be specified in the notific ations,
exempt from the operation of all or any of the provisions of
this Act or any scheme made thereunder, all or any class or
classes of unprotected workers employed in any scheduled
employment or any establishment or part of any
establishment of any sc heduled employment, if in the
opinion of the Government all such unprotected workers of
such class or classes of workers, are in the enjoyment of
benefits which are on the whole not less favourable to such
unprotected workers than the benefits provided by or under
this Act or any scheme made thereunder:
Provided that before any such notification is issued, the
Government shall publish in the 4Telangana Gazette, a
notice of its intention to issue such notification, and invite
objections and suggestions in respect thereto, and no such
4. Substituted by G.O.Ms.No.7, LET & F (Labour) Department, dated
01.02.2016.
Right and
privileges under
other laws not
affected in certain
cases.
Exemption.
16 [Act No.61 of 1976]
notification shall be issued until the objections and
suggestions have been considered and a period of one
month has expir ed from the date of first publication of the
notice:
Provided further that the Government may, by
notification any time, for reasons to be specified rescind the
aforesaid notification.
23. (1) The Government may, at any time, appoint any
person to investigate or enquire into the working of any
Board or scheme and submit a report to the Government in
that behalf.
(2) The Board shall give to the person so appointed all
facilities for the proper conduct of the investigati on, or
enquiry, and furnish to him such documents, accounts or
information in possession of the Board as he may require.
(3) Any person so appointed to investigate or enquire
into the working of any Board or scheme may exercise all
the powers of an Inspector appointed under this Act.
24. (1) If the Government, on consideration of the report
referred to in sub -section (1) of section 23 or otherwise are
of the opinion–
(a) that the Board is unable to perform its functions ;
or
(b) that the Board has persistently made default in the
discharge of its functions or has exceeded or abused its
powers, the Government may, by notification, supersede the
Board and constitute it in the prescribed manner, within a
period of twelve m onths from the date of supersession. The
period of supersession may be extended for sufficient
Enquiry into
working of Board.
Supersession of
the Board.
[Act No.61 of 1976] 17
reasons by a like notification or by not more than six
months:
Provided that before issuing a notification under this
sub-section on any of the grounds mentio ned in clause (b),
the Government shall give a reasonable opportunity to the
Board to show cause why it should not be superseded, and
shall consider the explanations and objections, if any, of the
Board.
(2) After the supersession of the Board and until it is
reconstituted, the functions of the Board under this Act shall
be performed by the Government, or any such officer or
officers, as the Government may appoint for this purpose.
(3) When the Board is superseded the following
consequences shall ensue, that is to say –
(a) all the members of the Board shall, as from the
date of publication of the notification under sub -section (1),
vacate their office;
(b) all the functions which may be performed by the
Board shall, during the period of supersession be performed
by such persons as may be specified in the notification;
(c) all funds and other property vesting in the Board
shall, during the period of supersession, vest in the
Government and on the reconstitution of the Board, such
funds and property shall revest in the Board.
25. Any contract or agreement, whether made before or
after the commencement of this Act whereby an
unprotected worker relinquishes any right conferred by, or
any privilege or concession accruing to him under this Act
or any scheme, shall be void and of no eff ect in so far as it
Contracting out.
18 [Act No.61 of 1976]
purports to deprive him of such right or privilege or
concession.
26. The Government may, by notification, after giving not
less than three months' notice of its intention so to do, add
to the Schedule any emp loyment in respect of which they
are of opinion that the provisions of this Act should apply;
and the provisions of this Act shall thereupon apply to such
employment.
27. Save as otherwise expressly provided in this Act any
person who contravenes any of the provisions of this Act or
any rule made thereunder shall, on conviction, be punished
with fine which may extend to five hundred rupees, and in
case of continued contravention thereof, with an additional
fine which may extend to one hundred rupees per day, for
every day during which such contravention continues.
28. (1) The Government may, by notification, and subject to
the condition of previous publication, make rules for
carrying out all or any of the purposes of this Act.
(2) Every scheme under this Act and rule made under
this section shall immediately after it is made be laid before
each House of the State Legislature if it is in session, and if it
is not in session, in the session immedia tely following for a
total period of fourteen days which may be comprised in
one session or in two successive sessions, and if, before the
expiration of the session in which it is so laid or the session
immediately following, both Houses agree in making an y
modification in the scheme or rule or in the annulment of the
rule or scheme, or any provision thereof, the rule or scheme
shall, from the date on which the modification or annulment
is notified, have effect only in such modified form or stand
annulled, as the case may be; so however, that any such
modification or annulment shall be without prejudice to the
Amendment of
Schedule.
General penalty
for offences.
Power to make
rules.
[Act No.61 of 1976] 19
validity of anything previously done or omitted to be done
under that scheme, provision, or rule, as the case may be.
29. Nothing contained in this Act, shall apply to contract
labour governed by the Indian Railways Act, 1890, the
Factories Act 1948 or the Contract Labour (Regulation and
Abolition) Act, 1970.
30. The Andhra Pradesh Muttah, Jattu , Hamal and other
Mannual Workers (Regulation of Employment and Welfare)
Ordinance, 1976, is hereby repealed.
Savings.
Central Act 9 of 1890.
Central Act 63 of 1948
Central Act 37 of 1970.
Repeal of
Ordinance 15 of
1976.
20 [Act No.61 of 1976]
THE SCHEDULE
[See section 2 (12)]
1. Employment in connection with loading, unloading,
packing, carrying, weighing, measuring or such other work,
including work preparatory or incidental to such operations–
(1) in iron and steel markets or shops;
(2) in cloth and cotton markets or shops;
(3) in docks, not being employment of dock -worker
within the meaning of the Dock -Workers (Regulation of
Employment) Act, 1948 (Central Act 9 of 1948);
(4) in grocery markets or shops;
(5) in bus depots in so far as it relates to loading of
goods into public transport vehicle or unloa ding of goods
therefrom and any other operation incidental and connected
thereto;
(6) in vegetable and fruit markets (including onions
and potatoes markets);
(7) in markets or subsidiary markets established
under 5the Telangana (Agricultural Produce and Livestock)
Markets Act, 1966 (Telangana Act 16 of 1966).
2. Employment in timber markets.
3. Employment in salt pans.
5. Adapted by G.O.Ms.No.8, Agriculture and Co -operation (mrktg.II)
Department, dated 02.08.2014.
[Act No.61 of 1976] 21
4. Employment in fishing industry.
5. Employment in connection with the loading,
unloading and carrying of foodgrains into godowns and
such other work incidental and connected thereto.
6. Employment in markets, and other establishments, in
connection with loading , unloading, stocking, carrying,
weighing, measuring or such other work, including work
preparatory or incidental to such operations carried on by
workers not covered by any other entries in this Schedule.
* * *