The West Bengal Labour Welfare Fund (Amendment) Act, 2023

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iciAct‘394a 
Extraordinary 
Published by Authority 
Registered No. WB/SC-247 No. WB(Part-III)/2023/SAR-21 
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AGRAHAYANA 22] 	
WEDNESDAY, DECEMBER 13, 2023 	 [SAKA 1945 
PART III—Acts of the West Bengal Legislature. 
GOVERNMENT OF WEST BENGAL 
LAW DEPARTMENT 
Legislative 
NOTIFICATION 
No. 2058-L.-13th December, 2023.—The following Act of the West Bengal Legislature, having been assented to 
by the Governor, is hereby published for general information:— 
West Bengal Act XI of 2023 
THE WEST BENGAL LABOUR WELFARE FUND 
(AMENDMENT) ACT, 2023. 
[Passed by the West Bengal Legislature.] 
[Assent of the Governor was first published in the Kolkata Gazette, 
Extraordinary, of the 13th December, 2023.] 
Short title and 
commencement. 
An Act to amend the West Bengal Labour Welfare Fund Act, 1974. 
WHEREAS it is expedient to amend the West Bengal Labour Welfare Fund Act, 
1974, for the purposes and in the manner hereinafter appearing; 
It is hereby enacted in the Seventy-fourth Year of the Republic of India, by the 
Legislature of West Bengal, as follows:- 
1. (I) This Act may be called the West Bengal Labour Welfare Fund (Amendment) 
Act, 2023. 
West Ben. Act 
XXXVIII of 1974. 
2 	 THE KOLKATA GAZETTE, EXTRAORDINARY, DECEMBER 13, 2023 	 [Pt RT III 
Amendment of 
section 2 of the 
West Ben. Act 
XXXVIII of 1974. 
Amendment of 
section 9. 
Amendment of 
section 21. 
The West Bengal Labour Welfare Fund 
(Amendment) Act, 2023. 
(Sections 2 — 4.) 
(2) It shall come into force on such date as the State Government may, by 
notification in the Official Gazette, appoint. 
2. In section 2 of the West Bengal Labour Welfare Fund Act, 1974 (hereinafter 
referred to as the principal Act),— 
(1) in clause (3), in sub-clause (b), for the words "wages exceeding sixteen hundred 
rupees per mensem", the words "wages exceeding ten thousand rupees per mensem" 
shall be substituted; 
(2) to sub-clause (iii) of clause (5), the second proviso shall be omitted. 
3. In section 9 of the principal Act, for sub-section (6), the following sub-section 
shall be substituted:— 
`(6) An employer shall pay the employer's and the employee's contribution to the 
Board electronically through the designated "portal" created and maintained by the 
Board and shall bear the expenses of remitting to the Board such contributions.'. 
4. In section 21 of the principal Act,— 
(1) in sub-section (1),— 
(a) for clause (a), the following clause shall be substituted:— 
"(a) for the first offence, with fine which may extend to twenty-five 
thousand rupees; and"; 
(b) for clause (b), the following clause shall be substituted:— 
"(b) for a second or subsequent offences, with fine which may extend to 
fifty thousand rupees."; 
(c) the proviso shall be omitted; 
(2) in sub-section (2), for the words "he shall be punishable with imprisonment for 
a term which may extend to one year or with fine which may extend to two thousand 
rupees or with both", the words "he shall be punishable with fine which may extend to 
fifty thousand rupees" shall be substituted. 
By order of the Governor, 
PRADIP KUMAR PANJA, 
Pr. Secy. to the Govt. of West Be gal, 
Law Department. 
Published by Law Department, Government of West Bengal and 
Printed at Saraswaty Press Ltd.(Government of West Bengal Enterprise), Kolkata 700 056. 

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