Beedi and Cigar Workers (Conditions of Employment) Act, 1966

No.32 OF 1966

Contents
Sections	Particulars
1	Short title, extent and commencement
2	Definitions
3	Industrial premises to be licensed
4	Licenses
5	Appeals
6	Inspectors
7	Powers of Inspectors
8	Cleanliness
9	Ventilation
10	Overcrowding
11	Drinking water
12	Latrines and urinals
13	Washing facilities
14	Creches
15	First aid
16	Canteens
17	Working hours
18	Wages fee overtime work
19	Interval for rest
20	Spread over
21	Weekly holidays
22	Notice of periods of work
23	Hours of work to correspond with notice under section 22
24	Prohibition of employment of children
25	Prohibition of employment of women or young persons during certain hours
26	Annual leave with wages
27	Wages during leave period
28	Application of the Payment of Wages Act, 1936 to industrial premises
29	Special provisions
30	Onus as to age
31	Notice of dismissal
32	Penalty for obstructing Inspector
33	General penalty for offence
34	Offences by Companies
35	Indemnity
36	Cognizance of offences
37	Application of the industrial Employment (Standing Orders) Act, 1946 and the Maternity Benefit Act, 1961
38	Certain provisions not to apply to industrial premises
39	Application of the Industrial Disputes Act, 1947
40	Effect of laws and agreements inconsistent with this Act
41	Power to exempt
42	Powers of Central Government to give directions
43	Act not to apply to self employed persons in private dwelling houses
44	Power to make rules

[30th November, 1966]

An Act to provide for the welfare of the workers in beedi and cigar establishments and to regulate the conditions of their work and for matters connected therewith.

Comment: The aim of this Act is Act to provide for the welfare of the workers in beedi and cigar establishments and to regulate the conditions of their work.

BE it enacted by Parliament in the Seventeenth year of the Republic of India as follows:--