The Tripura Agricultural Workers Act,1986

Tripura Act No. 9 of 1986, 
  
The Tripura Agricultural Workers 
Act, 1986 
  
Berner de 
ErpmrasB 
 

Published in the 
EXTRA-ORDINARY ISSUE OF TRIP URA GAZETTE. 
Agartala, Tuesday, July 8, 1986 A. D. 
Asadha 17, 1908 S. E. 
Government of Tripura 
Law Department 
No. F.2(11)-LAW/LEG/84 Dated, Agartala, the 26th June, 1986. 
Tripura Legislative Assembly received assent of 
The following Act of the 
ereby published for general information. 
the Governor on 10-4-1986 and, is bi 
ar 
 
TRIPURA ACT NO. 9 of 1986 
JHE TRIPURA AGRICULTURAL WORKERS ACT, 1984 
AN 
ACT 
‘ 
to provide for welfare of agricultural workers in the State of Tripura and to 
regulate the conditions of their works. 
Whereas it is expedient to provide for the welfare of Agricultural workers ® 
in the State of Tripura and to regulate the conditions of their works ; 
BHit enacted in the Thirty Seventh Year of the Republic of India as follows :— 
CHAPTER—I 
Preliminary 
J. Short title, exten¢ and commencement—(I) This Act may be called the 
Tripura Agricultural Workers’ Act, 1986. 
4) It extends to the whole of the State of Tripura. 
(3) It shall come into force on such date as the State Government may, 
by notification in the Official Gazette, appoint, and different dates may be 
appointed for different areas and for different provisions of this Act. . 
2. Definitions—In this Act, unless the context otherwise requizes,— 
(a) “adult” means a person who has completed his eighteenth year 
of age ; 
(b) “agricultural dispute’ means any dipute or difference between 
landowners and landowners or between landowners and agricul- 
turalal workers or between agricultural workers and agricultural 
workers whichis connected with the employment or non-employ- 
ment or the terms of employment or with the conditions of labour 
of any agricultural workers :; 
Explanation :—Where any landowner discharges, dismisses, retrenches , 
ot otherwise terminates the services of, or denies employment io, an indi- 
vidual agricultural worker, any dispute or difference between that agricultural 
worker aud his employer connected with, or arising out of such discharge, 
dismissal, retrenchment, termination or denial of employment shall be deemed ~ 
to be an agricultural dispute notwithstanding that no other agricultural worker 
nor any Union of agricultural workers is a party to the dispute. 
(c) “agricultural land” means any land used for cultivation, but does 
not include any Plantation as defined in the Plantations Labour 
Act, 1951 (Central Act 69 of 1951); 
(d) “Agricultural Tribunal” in relation to any area, means the 
Agricultural Tribunal constituted under this Act for that area ; 
(ce) “agricultural worker” means a person who, in consideration of the 
wages payable to him by a landowner, works on, or does any other 
agricultural operation including maintenance of livestock in 
relation to the agricultural land of such landowner ; 
 
(f) “Conciliation officer” means in relation to any area, the conci- 
liation Officer appointed under this Act for that area ; 
(g) “family” means husband, wife and their unmarried children or 
any of them as may exist ; 
(h) ‘Inspector’? means an Inspector appointed under sub-section (1) 
of section 5 or deemed, under sub-section (3) of that section to be 
E appointed for the purposes of this Act. 
Gi) “landowner” means :— 
(i) in relation to a land under personal cultivation, the owner of 
e such land ; 
(ii) in relation to a land held by a Bargadar or under Raiyat, 
such Bargadar or under Raiyat as defined in the Tripura Land 
Revenue and Land Reforms Act, 1960 (Act 43 of 1960) ; 
(iii) in any other case, the person in actual possession of the land, and 
includes his heirs, assignees and legal representatives. 
Explanation—I—In the purpose of this clause— 
“Personal cultivation”, with its grammatical variation and cognate 
expressions, means cultivation by a person on his own account— 
(i) by his own labour, or 
(ii) by the labour of any member of his family, or 
Gii) by servants or by hired labour on wages, payable in cash or in 
kind but not as a share of produce, under his personal super- 
vision or the personal supervision of any member of his family ; 
Explanation-II :—For the avoidance of doubts it is hereby clarified that the 
Government shall be deemed. to be the landowner, where the land referred 
to in sub-clause (i) or sub-clause (iii) is land owned by, or as the case may 
be, in the actual possession of, the Government ; 
(j) “Minor” means a person who has not completed the age of eighteen 
years 5 
(k) “prescribed wages” means wages at such rate, not being— 
(a) less than the minimum rate of wages fixed or revised under the 
* Minimum Wages Act, 1948 (Central Act II of 1948) ; or 
(b} more than fifteen percent in excess of such minimum rate of wages, 
as may be specified by the Government by notification in the 
Gazette ; or 
(c) the agreed rate of wages, whichever is higher. 
‘() “Prescribed” means prescribed by rules made under this Act ; 
(m) “wages” means ail remunerations, whether payable in cash or in 
kind, which would, if the terms of employment, express or implied 
were fulfilled, by payable to a person employed in respect of his 
employment or of work done in such employment but does not 
include. 
(i) the value of 
(a) any house accommodation, supply of light, water or medical atten- 
dance ; or 
 
(b) any other amenity or any service excluded by general or special order 
of the Government ; or 
(ii) any sum paid to the person employed to defray special expenses 
entailed on him by the nature of his employment. 
CHAPTER Ji 
Officers and Agricultural Tribunal 
3. Appointment of Conciliation Officer-—The Government may, by 
notification in. the Official Gazette, appomt for any area specified therein any. 
officer of the Labour Department, not below the rank of Labour Officer, to 
be a Conciliation Officer for the purpose of performing the functions entrust- 
ed:to a Conciliation Officer by or under this Act. 
4. Constitution of Agricultural Tribunals.—(1) The Government may, 
by notification in the Official Gazette, constitute for any area specified therein 
an Agricultaral Tribunal for the purpose of performing the functions of the 
Agricultural Tribunal under this Act. : 
(2) An Agricultural Tribunal shall consist of a sole member, who shall 
be an officer not below the rank of Deputy Collector, appointed by the 
Government. 
5. Appointment of Inspector.—(1) The Government may, by notifica- 
tion in the Official Gazette, appoint— 
4a) such officers, or 
such person .as possess, the prescribed qualification, as they think 
fit, to be Inspectors for the purposes of this Act and, define the local 
limits within which they shall exercise their’ powers. 
(2) Subject to rules made in this behalf, an Inspector may, within 
the local limits for which he is appointed,— 
(a) enter, at any time after sunrise and before sunset with such assis- 
tants, being persons in the service of the Government or any 
local or other public authority, as he thinks fit, prémises or places 
_ where agricultural workers are employed or where he has reasons 
to believe that records are Kept, for the prupose of examining any 
register or record of wages required to be kept under this Act ‘or 
the rule made thereunder and require the production thereof for 
inspection ; 
(b) examine any person who he finds in any such premises or place 
and whom he has resonable cause to belizve to be an agricultural 
worker ; 
(c). seize or take copies of such register or record or portions thereof 
as he may consider relevant in respect of an offerice under this Act 
which he has reason to believe has been committed by a land- 
owner ; and 
(d) exercise such other powers as may be prescribed,. 
(3) Until Inspectors are appointed under this Act the - Inspectors 
appointed under the Minimum Wages. Act (Central Act II of 1948), shall 
be deemed to be Inspectors appointed under this Act for the area in which 
they exercise jurisdiction under the said Act. 
 
6. Facilities to be afforded to Inspectors.—Every landowner shall afford 
an Inspector all reasonable facilities for making an entry, Inspection, exami- 
nation or enquiry under this Act. . 
CHAPTER IIT 
ie yj Security of Employment anJ Welfare 
   “7 ‘Preference for employment as agricaltaral workers— 
(i) The landowner shall not employ any agricultural worker other than 
an agricultural worker who has worked in the same land during the previous 
agricultural season : 
Provided that preference shall be given to agricultural workers employed 
for the previous agricultural operation m the same agricultural land during the 
same agricultural season : 
Provided further that where there are permanent workers of the landowner, 
such workers shall be given preference over other agricultural workers. 
Explanation :—For the purposes of this sub-section “permanent worker”, 
in relation to a land owner, means a1 agricultural worker who is bound by 
contract or otherwise to work in the agricultural jand of that landowner. 
(2) Notwithstanding anything contained in sub-section (1) where any 
agricultural worker has worked in the land of a landowner during three con- 
secutive agricultural seasons, prior to the previous agriculiural season, he 
shall not be denied employment merely on the ground that he has not workea 
during the previous agricultural season, provided his absence during that season 
was due to reasons beyond his conir ok. 
*     
3) Nothing contained in sub-sestion (1) or sub-section (2) shall be 
deemed. to enable the land owner to refuse employment, during an agricultural 
season, to an agricultural worker eligible to be employed by the Jand owner 
undet either of those sub-sections but who has not offered himself for employ- 
ment on any previous day of that agricultural season. 
(4) Where the agricultural workers mentioned in sitb-section (J) or sub- 
section (2) or sub-section (3) are not available or the number of such agricul- 
tural workers available is less than the number required by the landowner for 
the agricultural operation in his land, nothing in those sub-section shall be 
deemed to prevent him from employizg otter agricultural workers. 
(5) Notwithstanding anything contained in the foregoing provisions of 
‘this section, no landowner shall be under an obligation to employ any agti- 
cultural worker— 
(a) who does not offer himself for employment ; of 
(b) who is more than sixty-five years of age in the case of male worker 
or sixty-years of age in the case of a female worker ; or 
(c) who is incapacitated and is unable to do the work ; or 
(d) who has imtentionally caused damage of crops belonging to the 
landowner or caused any other loss to the landowner, 
 
8. Framing of welfare schemes for agricuitural workers: — 
(1) The State Government may, by one or more Notifications frame 
one or more schemes, namely Tripura Agricultural Workers Contributory 
Provident Fund Scheme, Tripura Agricultural Workers Group Insurance 
Scheme, Tripura Agricultural Workers (Old-age and Invalid) Pension Scheme or 
any other beneficial schemes of whatever nomenclature as may be found ex- 
pedient for the agricultural workers on terms and conditions as may be specified 
in the Notification and different schemes, may be framed for different areas or 
for different classes of agricultural workers and different date may be appointed 
for different schemes for different areas. 
(2) Any scheme framed by the State Government under sub-section (1) 
shall provide the mode of administration of such scheme and all other matters 
incidental thereto. 
(3) Every Notification publishing’ any scheme under sub-section (1) 
shall be laid as soon as may be after itis made, before the Legislative Assmebly, 
while it is in sesvion for a total period of fourteen days which may be comprised 
in oae session or in two successive yessions, and if, before the expiry of the 
session it is so laid, or session immediately following, the House agres in making 
any modification in the scheme, or the House agrees that the scheme should not 
be made, the scheme shall thereafter have effect only in such modified form or 
be of no effect, as the case may be, so however, that any modification or annul- 
ment shall be without prejudice to the validity of anything done under that 
scheme. 
CHAPTER—IV 
Hours and Limitations of Employment and Wages 
9, Hours of work.—Save as otherwise expressly provided in this Act, 
no adult agricultural worker shall be required to work for more than eight 
hours in any day and no minor for more than six hours in any day : 
Provided that nothing contained in this section shall be deemed to pro- 
hibit an agreement between the land-Owner and the agricultural workers for 
working for less than eight hours or six hours, as the case may be, on any parti- 
cular day or days or on all day: of Employment or to effect any custom or 
practice prevailing in the locality ‘under which the agricultural worker 
is required to work for less thax eight hours or six hours, as the case may be. 
10. Daily intervals for rest—-The period of work on each day shall be 
so fixed that no period shall exceed four hours and that no agricultural worker 
shall work for more than four hours before he has had an interval for rest for 
at least half an hour. 
11, Wages payable to agricuttural workers.—(1) Every landowner shall 
pay to any agricultural worker employed by him the p escribed. wages for each 
day of work done ; 
(2) The Government may, from time to time by notification in the Official 
Gazette, fix the number of hours of work which shall constitute a aermal 
workirg day i-clusive of one or more specified intervals for the purpose of sub- 
section (1) either for the whole State or any part thereof. : 
 
Provided that where the Government have fixed the number of hours of 
work which shall constitute a normal working day in respect of any of the 
categories of agricultural workers in the employment in agriculture under 
section 13 of the Minimum Wages Act, 1948 (Central Act, II of 1948), the hours 
of work so fixed shall, until a notification is issued under this sub-section, be 
deemed to have been Fixed under this sub-section. 
12. Wages for harvest—(i) The prescrived wages for harvest shall be 
paid at the thrashing floor on which the thrashing takes place and no portion 
of the produce shall be removed from the thrashing floor without payment of 
the prescribed wages to the agricultural worker concerned ; 
(2) Notwithstanding anything contained in sub-section (1) where the 
quantum. of prescribed wages is in dispute and such quantum cannot be 
determined without settling the dispute under the provisions of this Act, an 
officer not below the rank of a Labour Inspector authorised in this behalf by 
the Government by Notification in the official Gazette shall, if he is satisfied 
that the harvested produce if kept in the thrashing floor till the settlement of the 
dispute will perish or be otherwise lost take such action as he thinks expe- 
dient in each case to ensure that the harvested produce does not perish or is 
not otherwise lost itifl the settlement of the dispute. 
13. Enforcement of payment of prescribed wages.—-(1) If any landowner 
pays less than the prescribed wages or refuses to pay the prescribed wages to 
any agricultural worker, the agricultural worker or an official of the union 
of which he is a member may make an application to the Conciltation Officer 
for a direction under sub-section (2). 
(2) On receipt of an application under sub-section (1) the Conciliation 
Officer shall, after giving the applicant and the landowner an opportunity of 
being heard and after such inquiry, if any, as he may consider necessary, 
direct,— 
(a) in the case of a claim arising out of the payment of less than the 
prescribed wages, the payment to the agricultural worker of the 
amount by which the prescribed wages payable io him exceeds 
the amount actually paid by the landowner ; 
(b) in the case of a claim arising out of non-payment of prescribed 
wages, the payment of the prescribed wages to the agricultural 
worker. 
(3) [fas a result of a direction under sub-section (2), any amount of the 
prescribed wages becomes payable to an agricultural worker, the Conciliation 
Officer may,— 
(a} in the case of harvest,— 
G) recover in, kind or in cash such amount of the prescribed wages 
at the thrashing floor from out of the harvested paddy ; and 
(ii) if the harvested paddy or any portion thereof has been removed 
from the thrashing floor in contravention of the provisions of 
section 12 recover in kind of in cash the amount of prescribed 
wages from the land ewner concerned and if such recovery is not 
possible, the Conciliation Officer shall make a report to the 
Collector specifying the full particulars regarding the amount of 
casa value of the prescribed wages due to the agricutural worker 
concerned and on receipt of such report, the Collector shall 
proceed to recover the same from the landowner concerned as 
if it were an arrear of public revenue due on land ;
(b) in the case of any work other than harvest, recover in kind or in 
cash the amount of prescribed wages from the land owner con- 
cermed, and if such recovery is not possible, the Conciliation.O fiicer 
shall make a report fo the Collector specifying the full particulars, 
regarding the amount of cash value of the prescribed wages due 
to the agricultural worker concerned and on receipt of such report 
the Collector shall proceed to recover the same from the landowner 
conce-aed as if it were an arrear of land revenue due on land. 
Explanation. —in this sub-section, “Collector” means the Collector of 
the District or any other officer appointed by the Government to exercise 
the powers and perform the functions of a Collector under the Tripura Land 
Revenue and ‘Lane Reforms Act, 1960. 
(4) The Conciliation Officer shall have such powers as are necessary 
to effect the payment of the prasciibed wages to the agricultural worker, inclu- 
ding the power to eater upon ary Jand on which, or into any building in which, 
the harvested crop is kept. 
14. Wages for over-time work.—Where an agricultural worker is required 
by the land owner to work for more than the number of houts of work fixed 
or deemed to have been fixed under sub-section (2) of Section 11 he shall be 
entitled im respect of each hour of such over-time work to wages at the rate 
of twice his ordinary rate of wages for one hour 5 
CHAPTER—V 
Disputes 
15. Settlement of agricultural disputes. —(1) Where an agricultural 
dispute exists oT is apprehended, the Conciliation Oificer may hold concilia- 
tion proceedings aad shall, for the purpose of bringing about a settlement of 
the dispute, without delay iavestigate the same and all matters affecting the 
merits and the right goitlemeat thereof and may do ail such things, as he thinks 
fit, for the purpose of inducing the parties to come to a fair.and amicable 
settlement of the dispute. 
(2) Ifa settlement of the dispute or of any of the matters in dispute 
is arrived at in the course of conciliation proceedings, the Conciliation Officer 
shall send a report thereof to the such Odicer as may be specified -by the State 
Government by Notification in this behalf together with a memorandum of 
settlement signed by the parties to the dispute. 
. @) Iino such settlement if arrived at, the Conciliation Officer, shall, 
as soon as practicable after the close of the investigation send to the Collector 
of the District through the Officer appointed under sub-clause (2) a full report 
setting forth the steps taken by him for ascertaining the facts and circumstance 
relating to the disputes and for bringing about a settlement thereof, together 
with full statement of such facts and circumstances, and the reasons on account 
of which, im his opinion, 4 settlement could not be arrived at : 
Provided that in a case where the agriculiuial dispute relates to an agri- 
cultural jand situated within the local limits of more than one District, the 
Conciliation ONicer shall send the report to the Collector of the githe. District 
with intimation to another. 
  
 
(4) If on a consideration of the report referred to in sub-section GB), the Collector of the District is satisfied that there is a case of reference to an agricultural Tzibunal ; he may, by order in writing, refer the agricultural dispute to the said Tribunal for adjudication ana where the Collector of the District does not make such a reference, he shall record and communicate to the parties concerned his reasons therefor. 
(5) Where an agricultural dispute has been referred to an Agricultural Tribunal under sub-section (4), the Tribunal shall hold its procecdings expedi- tiously and shall, as soon as practicable after the conclusion of the proceedings, 
but not later than thirty aays from the date of receipt of the reference by the Tribunal, submit its award to the Collector of the District, 
(6) The Collector of the District shall, within a period. of fifteen, days from the date of receipt of the award referred to in sub-section (5), cause the same to be published in his office and in the office of the Agricultural Tribunal in such manner as may be prescribed and shall also forward copies of the award, to the parties concerned. 
(7) An award referred to in sub-section (5) shall subject to any order of the Government under section 19 become enforceable on the expiry of ter days from the date of its publication in the manner provided in sub-section (6). (8) Every memorandum of setilement referred to in sub-section (2) and, subject to any order of the Government under section 19 every award of an Agricultural Tribunal shall be final and shall be given effect to by the parties to the agricultural dispute. 
16. Appeal—(1) Against any order passed by 2 Conciliation Officer under section 13 an appeal shall lie to the Agricultural Tribunal within a period of -thirty days from the date of the order appealed against, and the decision of the Agricultural Tribunal on such appeal shall be final. 
@) The Agricultural Tribunal shall have power to stay the operation of the order of the Conciliation Officer pending disposal of the appeal. 
i7. Decision in appeal in respect of prescribed wages to be given effect to. 
(1) Where the amount of prescribed wages paid to an agricultural worker under section 11 or recovered under section 13 for payment to an agricultural worker is less than the amount of prescribed wages payable as a result of the decision in appeal, the balance shall be recovered from the land owner concerned as if it were an arrear of Jand revenue due on land and paid to the agricultural worker, concerned. 
(2) Where the amount of prescribed wages paid to an agricultural worker under section 11 or recovered under section 13 for payment to an agri- cultural workers is in excess of the amount of prescribed wages payable as a result of the decision in appeal, such excess shail be recovered from the agricul- tural worker concerned for payment to the land owner concerned and the procedure contained in Section 32 shall apply for such recovery. 
18. Reference of decision of disputes by” Govermment.— 
(1) Notwithstanding anything contained in section 15, where any agui- cultural dispute exists or is apprehended the Government may, by order in writing and for reasons to be stated therein,— 
(a) refer the dispute to the Agricultural Tribunal constituted for the area in which the dispute exists or is apprehended, for adjudi- cation ; or 
  
 
10 
(b) decide the dispute themselves and pass an award. 
(2) Where a dispute is referred to an Agricultural Tribunal under 
clause (a} of sub-section (1), the provisions of gub-sections (5), (6), (7) ant(8) of 
section. 15 shall apply as if the reference to fhe Tribunal were made by the 
Collector of the District under sub-section (4) of that Section. 
(3) . The Government shall cause every award passed by them under 
clause ib) or sub-section, (1) to be published in the Official Gazette and in such 
other manner as may be prescribed, : : 
(4) An award referred to in sub-section (3) shall be final, shall be. given 
effect to by the parties to the agricultural dispute and shall be enforceable on 
the-expiryjof five -days from the date of its publication in the Official Gazette. 
19. Power of Govevnment in respect of awards.--(1) Ifthe Government is 
of opinion that it is inexpedient on public grounds cffecting rationa economy 
social justice to give effect to the whole or any part cf an award referred 6 
in sub-section (5) of section 15, it may by Notification in the official Gazette 
declared that the award shall not become enforceable on the expiry of the 
period imentioned in sub-section (7) of the said section. 
(2) Where any declaration has been made in relation to an award 
ander sub-section (1), the Government may within thirty days from the date of 
publication of the award under sub -section (6) of section 15 make an order 
rejecting or modifying the award and such order shail be published in ‘the official 
Gazette. 
(3) Where no order has been passed by the Government under sub- 
section (2), the award shall become enforceable on the expiry of the period of 
thirty days mentioned in that sub-section. 
(4) Where an order has been made by the Government under sub- 
section (2), the award shall not be enforceable or, as the case may be, the award. 
as modified shall be erforceable on the expiry of a pericd of five days from the 
date of publication of such order in the official Gazette. 
CHAPTER—Vi 
Penalties and Procedure 
30. Penalty for obstructions, etc. (1) Whoever obstructs any Inspector 
or Conciliation Officer in the discharge of this ‘duties under this Act of réfuses 
or wilfully neglects to afford any Inspector reasonable facilities for making 
an inspection, examination or enquiry authorised by of under this Act, shail 
be punishable with imprisonment for a term which may extend to six months, 
or with fine which may extend to one thousaid rupees, or with both. 
(2} Whoever wilfully refuses to produce on the demand of an Inspector 
any register or other document kept ia pursuance of this Act or prevents or 
attempts to prevent or does anything which he has reason to believe is likely 
to prevent any person from appearing before, of being examined by, an 
Inspector acting m puisuance of his duties under this Act, shail be punish- 
able with imprisonment for a term which may extend to six months’ or with 
fine which may extend to one thousand rupees, or with both. 
 
a 
It 
21. Penalty for making false statements, ete.—Whoever for the purpose 
of avoiding any payment to be made by him under this Act or for enabling 
any other person to avoid such payment, knowingly makes or causes to be 
any other person to avoid such payment, knowingly makes or causes to be 
made any false statement or false ‘ve-presentation, shall be punishable with 
imprisonment for a term. which may extend to six months or with fine which 
may extend to one thousand rupees, or with both. 
22. Penalty for breach of settlement or award.—Any person who commits 
4 breach of any term of any settlement or award shall'be punishable with, inypri- 
sonment for a term which may extend to oné year, or with, fine which “may 
extend to one thousand rupees, or with beth and where the. breach is a conti- 
tinuing one, with a further fine which-may extend to one hundred rupees for 
every day duting which the breach continue after conviction for the first such 
breach, and the Cowt trying the offence may direct that the whole or any part 
Of the fine realised from him shall be paid by way of compensation to any person 
who in its ‘opinion has been injured by such breach. 
23. Other Penalties,-Whoever contravenes OF makes default in complying 
with any of the provisions of this Act, or of any rule made under this Act shall, 
if no other penalty is elsewhere provided by o# under this Act for such contra- 
vention or non-compliance, be punishable with imprisonment for a term which 
may extend to six months, or with:-fine which may extend to one thousand rupees, 
or with both and, in the case of continuing contravention, with an additional 
fine which may extend to one hundred rupees for every day during which 
such contravention continues after conviction for the first such contravention. 
24.’ Fahanced penalty after previous conviction.—If any person who has 
been convicted of any offence punishable under this Act is again found guilty 
of an offence involving a contravention of the same provision, he shall be puni- 
shable on a subsequent conviction with imprisonment for a term which shall 
not be fess than one month, but which may exterid to six months and with fine 
which shall not be less than five hundred rupees, but which may extend to two 
thousand rupees < 
Provided that for the purpose of this section , no cognizance shall be taken 
of airy conviction, made more than five years before the Commission. of the 
offence which is being punished. 
25. ‘Offences by compantes,—(1) Where an offence under this Act has 
been. committed. by a company, every person who at the time the offence was 
committed, was in charge of, and was responsible to the Company for the con- 
duct of the business of Company, as well as the Company, shall be deemed to 
be guilty of the offence and shall be liable to be proceeded against and punished 
accordingly : 
Provided that nothing, contained in, this stib-section, shall render any such 
person liable to any punishment if he proves that the offence was committed 
_without his knowledge or that he exercised afl due diligence to prevent the 
‘Commission of such offence. 
(2) Notwithstanding anything contained in sub-section (1) where an 
offence under this Act has been committed by a company and it is proved that 
: the offence has been committed with the consent or connivance of or is aitri- 
, butable to any neglect om the part of, any director, ninager, Secretary or 
other officer shall aiso be deemed to be guilty of that offence and shall be liable 
‘to be proceedéd against and punished accordingly. 
 
12 
Explanation,—For the purpose of this section,— 
(a) “company” means any body corporate and includes a frm or other 
association of individuals ; and 
(b) “Director”, in relation to a firm, means a partner in the firm. 
26. Cognizance of offences,—No court shall take cognizance of 
offence punishable under this Act, except on complaint made by, or with the 
previous sanction in writing of, the Government or an. officer authorised by the 
Government in this behalf by notification in the official Gazette, and no Court 
inferior to that of a Judicial Magistrate of the First Class shall try any offence 
punishable under this Act. 
27. Limitation of prosechtions,-—No Court shall take cognizance of an 
offence punishable under this ‘Act unless complaint thereof is made within three 
months from the date on which alleged Commission of the offence comes to 
the knowledge of the Government or the officer authorised under section 26. 
CHAPTER VII 
Miscellaneous 
28. Register of agricultural workers,--(1) The executive authority of 
every local authority shall prepare a register of agricultural workers residing 
within the jurisdiction of that local authority. 
(2} The register shall contain such particulars as may prescribed. 
QG) The register shall be maintained by the executive authority in such 
manner as may be prescribed. 
Explanation— For the purpose of this section “Local authority’ in relation 
to 2n agricultural worker means a municipality or a Notified 
Area Authority established under the Bengal Municipality 
Act, 1932 as adopted in Tripura or a Gaon Panchayat 
established under the Tripura Panchayats Act, 1983 under 
the local jurisdiction of which such agricultural worker resides. 
29. Maintenance of registers and records by landowners :— 
(1) Every landowner shall maintain such registers and records as may 
be prescribed. 
(2) The registers and records referred to in sub-section (1) shall 
contain such, particulars and shall be kept in such place, as may 
be prescribed. 
30. Bar of jurisdiction of civil courts, -No civil court shall entertain any 
suit ot other proceedings to set aside or modify any order or decision, passed 
by any outhority or officer under this Act in vespect of any of the matters falling 
within its or his scope. © 
fo 
 
13 
31. Power to take evidence on oath, etc,—Any authority or officer exer 
cising powers under this Act shall have the same powers as are vested in a civil 
court under the Code of Civil procedure, 1908 (Central Act 5 of 1908), when 
trying a suit in respect of the following matters, namely :-— 
(a) enforcing the attendance of any person and examining him on oath ; 
(b) requring the discovery and production of documents ; 
(c) receiving evidence on affidavit ; 
(d) issuing commissions for the examination of witnesses ; 
and 
(ce) such other matters as may be prescribed ; and any proceeding, 
before such authority or officer shall be deemed to be a judicial 
proceeding within the meaning of sections 193 and 228 and for 
the purpose of section 196, of the Indian Penal Code (Central 
Act 45 of 1860). 
32, Recovery of money due from landowners,—Where any money is due 
to an agricultural worker from a landowner under a settlement referred to in 
sub-section (2) of Section 15 or an award under sub-section (5) of that section 
or under clause (b) of sub-section (1) of Section 18 or an award as modified by 
the Government under sub-section (2) of Section 19 the agricultural worker 
himself or any other person authorised by him in writing in that behalf or, in 
the case of the death of the agricultural worker, his assignees or heirs may 
without prejudice to any other mode of recovery make an application to the 
Collector of the District for the recovery of the money due to him and if the 
Collector of the District is satisfied that any money is so due, he shall proceed 
to recover the same as if it were an arrear of land revenue due on land : 
Provided that every such application shall be made within one year from 
the date on which the money become due to the agricultural worker from the 
landowner : 
Provided farther that any such application may be entertained after the 
expiry of the said period of one year if the Collector or of the District is 
satisfied that the applicant had sufficient cause for not making the application 
within the said period. 
33. Effect of laws and agreements inconsistent with this Act—(1) The 
provisions of this Act shall have effect notwithstanding anything inconsistent 
therewith contained in any other law or in the terms of any award, agreement 
or contract of service, whether made before or after the commencement of this 
section, ; 
Provided that where under any such award, agreement contract of service, 
custom or otherwise, any agricultural worker was enjoying immediately before 
the commencement of this section tenefits in respect of any raatter, which 
are more favourable to him than thos: to which. he would be entitled under this 
Act, the agricultural worker shall be entitled tothe more favourable benefits in 
respect of that matter notwithstanding that he receives benefits in respect of 
other matter under this Act. 
12) Nothing contained in this Act shall be construed as precluding 
any agricultural worker from entering into an agreement with a land owner 
for granting him rights or privileges in respect of any matter, which are more 
favourable to him than those to which he would be entitled under this Act. 
 
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(3) For the avoidance of doubts, it is hereby declared that nothing 
contained in sub-section (1) or sub-section, (2) shall be deemed to enable a 
land owner to enter into any agreement in contravention of the provisions of 
section—7. 
34, Exemption—(1) Nothing contained in this Act other than section— 
13, 14, 16, 17, clause (>) of sub-section (1) and sub-sections.(3),and (4) of section 
18 and sub-section (1} of Section 33 shall apply in,relation toa Jand owner who 
does not hold more than one hectare in extent of agricultural land. 
Explanation. Where the landowner is a member of a family, the extent 
of land held individually by any member of his family or jointly by some or 
all of the members of such family shall, for the purposes of this sub-section be 
deemed to be held by the landowner. 
(2) The Government may, by Notification in the Gazette, for reasons 
to be recorded in writing, exempt any landowner.or class of ladowners or any 
agricultura! land or class of agricultural lands from all or any of the provisions 
‘of this Act other than sections 11,13,14,16, 17clause(b) ofstib-section U}and 
sub-sections (3) and (4) of section 18 and sub-section (1) of section 33. 
35. Eelegation of Powers.—The Government--may, by notification in 
the Official Gazette, direct that any power exercisable by them-under this Act 
or the rules made thereunder shall, in relation to such matters and subject to 
such conditions, if any, as-may be specified in the direction, be exercisable also 
by such officer or authority subordinate to the Government as may be specific 
in: the Notification. 
36. Power to remove difficulties.—If any difficulty arises in giving effect 
to the provisions of this Act or any award or settlement under this Act, the 
Government may, by order, do anything not inconsistent, with such provision 
which appear to them necessary or expedient for the purpose of removing 
the difficulty. 
37. Protection of action taken in good faith.—No suit, prosécution or 
other legal proceeding shall lie against the Government or any authority or 
officer in respect of any thing which is in good faith done orintended to be done 
in pursuance of this Act, or any rule or order made under this Act. 
38. Power to make rules.—(1) The Government may, by Notification in 
the Gazette, make rules to carry out the purposes of this Act. 
(2) In particular, and without prejudice to the generality of the ‘fore- 
goifig power, such rules may provide for— 
(a) The procedure to be followed by the Conciliation officer and the 
Aéricultural Tribunal ; 
(b) the fees. to be paid for applications and appeals under this Act ; 
- (c) The powers of the Conciliation Officer necessary for the effective 
enforcement of the previsions of this Act ; 
(i) .the manner of estimating the cash value of. the prescribed wages 
in, kind. 
 
15 
(e) the procedure to be followed by the Government under sections 
18 and 19. 
(f) any other matter which has to be, or may be, prescribed under 
the provisions of this Act. 
(3) Every rule made under this section and every notification issued 
under section 36 shall be laid, as soon as may be after it is made or issued, 
before the Legislative Assembly while it is in session for a total period of four- 
teen days which may be comprised in one session or in two sucsssive sesions, 
and if before the expiry of the session in which it is so laid or the session imine- 
diately following, the Legislative Assembly makes any modification in the rule 
or notification or decides that the rule or notification should not be made or 
issued, the rule or notification shall thereafter have effect oniy in such modified 
form or be of no effect, as the case may be ; so however that any such modifi- 
cations or annulment shall be without prejudice to the validity of anything 
previously done under that rule or notification. 
By order of the Governor, 
A. B. Paul 
Deputy Secrerary, Law. 
  
  
Printed at the Tripura Government Press, Agartala.

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