The Plantations Labour Act, 1951

[Act No. 69 of 19511]

[2nd November, 1951.]

Contents:
Title	The Plantations Labour Act, 1951
Sections:	Particulars:
Chapter I	Preliminary
1.	Short title, extent, commencement and application
2.	Definitions
3.	Reference to time of day
Chapter IA	Registration of Plantations
3A.	Appointment of registering officers
3B.	Registration of plantations
3C.	Appeals against orders of registering officer
3D.	Power to make rules
Chapter II	Inspecting Staff
4.	Chief inspector and inspectors
5.	Powers and functions of inspectors
6.	Facilities to be afforded to inspectors
7.	Certifying surgeons
Chapter III	Provisions as to Health
8.	Drinking water
9.	Conservancy
10.	Medical facilities
Chapter IV	Welfare
11.	Canteens
12.	Creches
13.	Recreational facilities
14.	Educational facilities
15.	Housing facilities
16.	Power to make rules relating to housing
16A.	Liability of employer in respect of accidents resulting from collapse of houses provided by him
16B.	Appointment of Commissioners
16C.	Application for compensation
16D.	Procedure and powers of Commissioner
16E.	Liability to pay compensation, etc., to be decided by Commissioner
16F.	Saving as to certain rights
16G.	Power to make rules
17.	Other facilities
18.	Welfare officers
Chapter IV A	Provisions as to Safety
18A.	Safety
18B.	Power of State Government to make rules
Chapter V	Hours and Limitation of Employment
19.	Weekly hours
20.	Weekly holidays
21.	Daily intervals for rest
22.	Spreadover
23.	Notice of period of work
24.	Prohibition of employment of children
25.	Night work for women and children
26.	Non-adult workers to carry tokens
27.	Certificate of fitness
28.	Power to require medical examination
Chapter VI	Leave With Wages
29.	Application of Chapter
30.	Annual leave with wages
31.	Wages during leave period
32.	Sickness and maternity benefits
Chapter VI A	Accidents
32A.	Notice of accident
32B.	Register of accidents
32C.	Compensation
Chapter VII	Penalties and Procedure
33.	Obstruction
34.	Use of false certificate of fitness
35.	Contravention of provisions regarding employment of labour
36.	Other offences
37.	Enhanced penalty after previous conviction
37A.	Power of court to make orders
38.	Exemption of employer from liability in certain cases
39.	Cognizance of offences
39A.	Protection of action taken in good faith
40.	Limitation of prosecutions
Chapter VIII	Miscellaneous
41.	Power to give directions
42.	Power to exempt
43.	General power to make rules