PREAMBLE
In exercise of the powers conferred by
sub-section (1) of Section 13 read with sub-section (1) of Section 18 of the
Child Labour (Prohibition and Regulation) Act, 1986 (Central Act No. 61 of
1986), the Governor of Andhra Pradesh hereby makes the following rules for
health and safety of the Children employed or permitted to work in any
establishment or class of establishments, the same have been previously
published as required under sub-section (1) of Section 18 of the Child Labour
(Prohibition and Regulation) Act, 1986.
Rule - 1. Short title and Commencement:--
(1)
These rules may be called the Andhra Pradesh
Child Labour (Prohibition and Regulation) Rules, 1995.
(2)
They shall come into force at once.
Rule - 2. Definitions:--
In these rules unless the context
otherwise requires:
(a)
"Act" means the Child Labour
(Prohibition and Regulation) Act, 1986 (Central Act 61 of 1986);
(b)
"Child Labour" means every Child
who has not completed his fourteenth year of age and employed for wages on
piece rate, weekly, daily, monthly basis or on contract basis;
(c)
"Government" means the Government
of Andhra Pradesh;
(d)
"Section" means a section of the
Act;
(e)
"Form" means a form appended to
these Rules;
(f)
"Register" means the register
required to be maintained under Section 11 of the Act;
(g)
"Inspector" means an inspector
appointed under Section 17 of the Act;
(h)
"Establishment" means an
establishment as defined in Section 2(iv) of the Act;
(i)
"Local Authority" means the Commissioner
in the case of an area within the limits of a municipality or corporation, the
Executive Officer in the case of an area within the jurisdiction of a Panchayat
and the president of district board in the case of any other area;
(j)
"Occupier" means occupier as
defined in Section 2 (vi) of the Act;
(k)
"Employer" means an employer as
defined in Section 2 of the Plantation Labour Act, 1951 and in Section 2 of the
Andhra Pradesh Shops & Establishments Act, 1988 (Act No. 20 of 1988).
Rule - 3. Cleanliness in the place of work and its freedom from nuisance:-
(1)
The work site or place where child labour is
engaged for work shall be swept, washed and dried atleast once in a day to keep
them adequately clean and free from slippery agents or substances giving offensive
smell.
(2)
Where the floor of work site is liable to
become wet in the course of any process, affective means of drainage shall be
provided and maintained.
(3)
No rubbish filth or debris shall be allowed
to accumulate or to remain on or near in a work site in such position that
effluent can arise there from.
Rule - 4. Disposal of Waste and Effluents:--
(1)
In the case of work site where the child is
engaged, the drainage system proposed to be connected to the public sewerage
system, prior approval of the arrangement made shall be obtained from the local
authority, as the State Government may appoint in this behalf.
(2)
In the case of a work site situated in a
place where no public sewerage system exists, prior approval of the arrangement
made for the disposal of waste effluents shall be obtained from the Public
Health Authorities or the Local Authority or such authority as the State
Government may appoint in this behalf.
Rule - 5. Ventilation and Temperature:--
Effective and suitable provision shall
be made in every work premises for securing and maintaining in every work room
adequate ventilation by the circulation of fresh air and such air and
temperature shall be provided to child labour engaged therein so that
reasonable conditions of comfort and prevent injury to health.
Rule - 6. Lighting:--
(1)
The place of every work site shall be
provided and maintained with sufficient and suitable lighting, natural or
artificial or both.
(2)
An efficient portable electric battery or
torch with an efficiently protected bulb shall be available in a suitable place
for emergency lighting.
Rule - 7. Drinking Water:--
The drinking water provided for
drinking at the work site shall be supplied,--
(i)
From the taps connected with public water
supply system; or
(ii)
From any other source approved in writing by
the Health Officer;
(iii)
If drinking water is not supplied by the
above mentioned source, it shall be kept in suitable vessels and renewed
atleast daily. All practicable steps shall be taken to preserve the water and
vessels free from contamination and to keep the vessels clean.
Rule - 8. Latrines and Urinals:--
(1)
Latrines and Urinals shall be provided
separately for Male and Female Children and shall be situated so as to be
conveniently accessible in every work site in sufficient number for the use of
children at all times. The walls, ceiling and partitions of every latrine and
urinal shall be made of glazed tiles as far as practicable and whenever they
are not made of glazed tiles they shall be transparent washed once in three months.
(2)
All latrines and urinals provided shall be
adequately lighted ventilated and at all times maintained in clean and sanitary
conditions.
(3)
Every latrine shall be under cover and so
partitioned off as to secure privacy and shall have a proper door and
fastenings.
Rule - 9. Spittoons:--
The spittoons shall be either of the
following types,--
(1)
A galvanized iron container with a conical
funnel shaped cover, a layer of suitable disinfectant liquid shall always be
maintained in the container.
(2)
A container filled with cleaned sand and
covered with a layer of bleaching powder.
(3)
The spittoons mentioned under sub-rule (1)
and (2) above shall be emptied, cleaned and disinfected atleast once in every
day.
Rule - 10. Excessive Weight:--
No child shall be permitted to lift,
carry or move by hand or head any weight exceeding the maximum limit of 10
kilograms.
Rule - 11. Protection of Eyes:--
Effective screens or suitable goggles
shall be provided for the protection of children in any work site where they
are employed in or in the vicinity of processes which involve risk of injury to
the eyes from particles of fragments thrown off during the process or which
involve risk of injury to the eyes by reasons of exposure to excessive light.
Rule - 12. Explosive or Inflammable Gas etc.:--
Every work site where child workers
are employed shall be free from any inflammable substance or explosive gas,
dust, etc.
Rule - 13. Precaution in case of Fire:--
(1)
Every work site shall be provided with
adequate means of escape in case of fire for the children employed therein and
these means of escapes are so positioned that each child will have reasonable,
fair and unobstructed passage from his work site to those exists.
(2)
No exist intended to be used in case of fire
shall be less than 21/2 ft. in width not less than 5 ft. 6 inches in height.
(3)
Every work site shall be provided and
maintained with all possible fire extinguishing appliances at all times.
Rule - 14. Safety of Building and Machinery:--
Adequate measures shall be provided
for proper safety of buildings and machineries where child is engaged.
Rule - 15. Hours and period of Work:--
(1)
No child shall be permitted to work in any
establishment or class of establishments for more than three hours before he
has had an interval for rest.
(2)
No child shall be permitted to work for more
than six hours. These six hours will include the following.
--rest interval,
--time spent in waiting for work,
--2 hours spent for education and
recreational activities.
Rule - 16. Weekly Holidays:--
Every child labour shall be entitled
to one day in the week as a holiday, and for that holiday, the child labour
shall be paid wages at a rate equal to the daily average of his wages for the
days on which he has worked during the week immediately preceding the holiday.
Rule - 17. Medical Facilities to be Provided:--
(1)
Every employer or occupier shall provide the
medical requirements of all the child labour employed.
(2)
Every employer or occupier shall get the
medical checkup done every month of all the child labour employed.
(3)
Every employer or occupier shall maintain a
Medical Register of all the Child Labour employed as in Annexure-I.
Rule - 18. In Cases of Accidents:--
(1)
Every employer or occupier shall be required
to report to the concerned inspector about an accident of any child labour.
(2)
Every employer or occupier shall be required
to bear all the medical expenses that may occur due to the accident.
(3)
Every employer or occupier shall maintain a
register of all accidents and dangerous occurrences which occur in Annexure-II.
Rule - 19. Evidence as to Age of a Child Labour:--
(1)
In respect of a child in an establishment,
the inspector of the area within whose jurisdiction the establishment is
situated may, at any time, in writing require the employer or occupier to
produce at his own cost within such time, not being less than ten days from the
date of requisition one of the following documents showing the age of such
child labour employed viz., a certified copy of any extract from.
(i)
The records of any school;
(ii)
The birth register of local authority;
(iii)
Certificate granted by any Government Medical
and Health Officer.
(2)
In the case of employer's failure to produce
either of the documents required under sub-rule (1) above, the inspector, shall
at the cost of the employer arrange to get the medical checkup done or
determine the age of the child labour employed, through medical examination by
an Assistant Surgeon of a district or regular doctor of equivalent rank
employed in E.S.I. Dispensaries or hospitals, wherever necessary. The Medical
Authority shall issue the certificate in Form No. A appended to these Rules.
Rule - 20. Registers:--
Every employer or occupier shall be
required to maintain in respect of children employed or permitted to work in
any establishment a register to be available for inspection by an inspector at
all times during working hours or when work is being carried on in any such
establishments showing the particulars in Form No. B appended to the Rules.
Rule - 21. Letter of Appointment:--
Every employer or occupier shall be
required to give a letter of appointment to every child labour employed by him
in From C appended to the Rules.
Rule - 22. Powers of Inspectors:--
Subject to any rules made in this
behalf, an inspector may within the local limits for which he is appointed
enter, examine any premises which he has reason to inspect.
Every employer or occupier shall be
required to make available for inspection by an inspector at all times during
the working hours or when work is being carried all such registers as
prescribed under these Rules.
Rule - 23. Return:--
Every employer or occupier shall
furnish to the inspector on or before the 30th January of every following year,
the annual return ending 31st December of the preceding year in Form No. D
appended to the Rules in duplicate who will submit the same to the Labour
Commissioner on or before 31st January of every year.
Rule - 24. Interpretation:--
If any difficulty arises as to
interpretation of these rules, the decision of the State Government shall be
final.
ANNEXURE-I
(See Rule 17(3))
Health Register
|
Sl. No.
|
Department/works
|
Name of
the worker
|
Sex
|
Age (Last
Birth-day
|
Date of
Employment on present work
|
Nature of
Job or Occupation
|
|
(1)
|
(2)
|
(3)
|
(4)
|
(5)
|
(6)
|
(7)
|
|
|
|
|
|
|
|
|
|
Raw
Materials Product's or bye-products likely to be exposed to
|
Date of
Medical Examination & the Results thereof
|
Signs and
Symptoms observed During Examination
|
Nature of
tests & Results thereof
|
|
Date
|
Result
(fit/unfit)
|
|
(8)
|
(9)
|
(10)
|
(11)
|
(12)
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
ANNEXURE-II
(See Rule 18(3))
Accident Book and Register of Accident and Dangerous
Occurrences..................
Name of the Factory ................................................
Location of Postal Address of the Factory .................
Factory Licence No..................................................
|
Sl. No.
|
Date &
time of notice to inspector
|
Name &
Address of the injured person
|
Sex
|
Age
|
Date of
the injury Accident or dangerous occurrence
|
Cause of
injury
|
Nature of
injury or Accident or dangerous occurrence
|
|
(1)
|
(2)
|
(3)
|
(4)
|
(5)
|
(6)
|
(7)
|
(8)
|
|
|
|
|
|
|
|
|
|