Report No. 62
1.2. Importance of the Act.-
It is not disputed that the Act is one of the most important legislative measures of socio-economic justice. It is an oft-repeated slogan: "The cost of the product should bear the blood of the workman."1
This objective may not have been realised fully. But it gives us, in striking language, a clue to the governing principle of the Act, and its socio-economic importance. It is well-known that since the adoption of the Constitution, our country has been committed to justice-social, economic and political, and that has introduced radical change in outlook. This radical change is reflected in the directive principles in the Constitution to which we shall presently refer.
1. See Prosser Torts, 1956, 2nd Edn., p. 333, n. 96.
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