Report No. 62
10.6. Considerations to be borne in mind.-
At the same time, we realise that it would be impracticable to extend the Act to agricultural employment in general, because such an extension would bring in, within the scope of the Act an unmanageably large number of persons. We have to have due regard to the employer's capacity to pay, as also to the need for the existence of an organised activity, and also to the nearness of hazards, in deciding the activities to which the Act should be extended.
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