Contents |
Sections |
Particulars |
Chapter I |
Preliminary |
1 |
Short title, extent and commencement |
2 |
Interpretation |
3 |
References to time of day |
4 |
Power to declare different departments to be separate factories or two or more factories to be a single factory |
5 |
Power to exempt during public emergency |
6 |
Approval, licensing and registration of factories |
7 |
Notice by occupier |
Chapter II |
The Inspecting Staff |
7A |
General duties of the occupier |
7B |
General duties of manufacturers, etc., as regards articles and substances for use in factories |
Chapter II |
The Inspecting Staff |
8 |
Inspectors |
9 |
Powers of Inspectors |
10 |
Certifying surgeons |
Chapter III |
Health |
11 |
Cleanliness |
12 |
Disposal of wastes and effluents |
13 |
Ventilation and temperature |
14 |
Dust and fume |
15 |
Artificial humidification |
16 |
Overcrowding |
17 |
Lighting |
18 |
Drinking water |
19 |
Latrines and urinals |
20 |
Spittoons |
Chapter IV |
Safety |
21 |
Fencing of machinery |
22 |
Work on or near machinery in motion |
23 |
Employment of young persons on dangerous machines |
24 |
Striking gear and devices for cutting off power |
25 |
Self-acting machines |
26 |
Casing of new machinery |
27 |
Prohibition of employment of women and children near cotton-openers |
28 |
Hoists and lifts |
29 |
Lifting machines, chains, ropes and lifting tackles |
30 |
Revolving machinery |
31 |
Pressure plant |
32 |
Floors, stairs and means of access |
33 |
Pits, sumps, opening in floors, etc. |
34 |
Excessive weights |
35 |
Protection of eyes |
36 |
Precautions against dangerous fumes, gases, etc. |
36A |
Precautions regarding the use of portable electric light |
37 |
Explosive or inflammable dust, gas, etc. |
38 |
Precautions in case of fire |
39 |
Power to require specifications of defective parts or tests of stability |
40 |
Safety of building and machinery |
40A |
Maintenance of buildings |
40B |
Safety officers |
41 |
Power to make rules to supplement this Chapter |
Chapter IV-A |
Provisions Relating
To Hazardous Processes |
41A |
Constitution of Site Appraisal Committees |
41B |
Compulsory disclosure of information by the occupier |
41C |
Specific responsibility of the occupier in relation to hazardous processes |
41D |
Power of Central Government to appoint Inquiry Committee |
41E |
Emergency standards |
41F |
Permissible limits of exposure of chemical and toxic substances |
41G |
Workers' participation in safety management |
41H |
Right of workers to warn about imminent danger |
Chapter V |
Welfare |
42 |
Washing facilities |
43 |
Facilities for storing and drying clothing |
44 |
Facilities for sitting |
45 |
First-aid appliances |
46 |
Canteens |
47 |
Shelters, rest rooms and lunch rooms |
48 |
Creches |
49 |
Welfare officers |
50 |
Power to make rules to supplement this Chapter |
Chapter VI |
Working Hours Of
Adults |
51 |
Weekly hours |
52 |
Weekly holidays |
53 |
Compensatory holidays |
54 |
Daily hours |
55 |
Intervals for rest |
56 |
Spreadover |
57 |
Night shifts |
58 |
Prohibition of overlapping shifts |
59 |
Extra wages for overtime |
60 |
Restriction on double employment |
61 |
Notice of periods of work for adults |
62 |
Register of adult workers |
63 |
Hours of work to correspond with notice under section 61 and register under section 62 |
64 |
Power to make exempting rules |
65 |
Power to make exempting orders |
66 |
Further restrictions on employment of women |
Chapter VII |
Employment Of Young Persons
|
67 |
Prohibition of employment of young children |
68 |
Non-adult workers to carry tokens |
69 |
Certificates of fitness |
70 |
Effect of certificate of fitness granted to adolescent |
71 |
Working hours for children |
72 |
Notice of period of work for children |
73 |
Register of child workers |
74 |
Hours of work to correspond with notice under section 72 and register under section 73 |
75 |
Power to require medical examination |
76 |
Power to make rules |
77 |
Certain other provisions of law not barred |
Chapter VIII |
Annual Leave With
Wages
|
78 |
Application of Chapter |
79 |
Annual leave with wages |
80 |
Wages during leave period |
81 |
Payment in advance in certain cases |
82 |
Mode of recovery of unpaid wages |
83 |
Power to make rules |
84 |
Power to exempt factories |
Chapter IX |
Special Provisions |
85 |
Power to apply the Act to certain premises |
86 |
Power to exempt public institutions Power to apply the Act to certain premises |
87 |
Dangerous operations |
87A |
Power to prohibit employment on account of serious hazard |
88 |
Notice of certain accidents |
88A |
Notice of certain dangerous occurrences |
89 |
Notice of certain diseases |
90 |
Power to direct enquiry into cases of accident or disease Notice of certain diseases |
91 |
Power to take samples |
91A |
Safety and occupational health surveys |
Chapter X |
Penalties And
Procedure |
92 |
General penalty for offences |
93 |
Liability of owner of premises in certain circumstances |
94 |
Enhanced penalty after previous conviction |
95 |
Penalty for obstructing Inspector |
96 |
Penalty for wrongfully disclosing results of analysis under section 91 |
96A |
Penalty for contravention of the provisions of sections 41B, 41C and 41H |
97 |
Offences by workers |
98 |
Penalty for using false certificate of fitness |
99 |
Penalty for permitting double employment of child |
101 |
Exemption of occupier or manager from liability in certain cases |
102 |
Power of Court to make orders |
103 |
Presumption as to employment |
104 |
Onus as to age |
104A |
Onus of providing limits of what is practicable, etc. |
105 |
Cognizance of offences |
106 |
Limitation of prosecutions |
106A |
Jurisdiction of a court for entertaining proceedings, etc., for offence |
Chapter XI |
Supplemental |
107 |
Appeals |
108 |
Display of notices |
109 |
Service of notice |
110 |
Returns |
111 |
Obligations of workers |
111A |
Right of workers, etc. |
112 |
General power to make rules |
113 |
Powers of Centre to give direction |
114 |
No charge for facilities and conveniences |
115 |
Publication of rules |
116 |
Application of Act to government factories |
117 |
Protection to persons acting under this Act |
118 |
Restriction on disclosure of information |
118A |
Restriction on disclosure of information |
119 |
Act to have effect notwithstanding anything contained in Act 37 of 1970 |
120 |
Repeal and saving |
|
Schedule I |
|
Schedule II |
|
Schedule III |