ANDHRA PRADESH (ISSUANCE OF INTEGRATED REGISTRATION AND FURNISHING OF COMBINED RETURNS UNDER VARIOUS LABOUR LAWS BY CERTAIN ESTABLISHMENTS) (AMENDMENT) ACT, 2017
Preamble - ANDHRA PRADESH (ISSUANCE OF INTEGRATED REGISTRATION AND FURNISHING OF COMBINED RETURNS UNDER VARIOUS LABOUR LAWS BY CERTAIN ESTABLISHMENTS) (AMENDMENT) ACT, 2017
THE ANDHRA PRADESH (ISSUANCE OF INTEGRATED REGISTRATION AND FURNISHING OF COMBINED RETURNS UNDER VARIOUS LABOUR LAWS BY CERTAIN ESTABLISHMENTS) (AMENDMENT) ACT, 2017
[Act No. 18 of 2017]
[15th September, 2017]
PREAMBLE
An Act Further to amend the Andhra Pradesh (issuance of Integrated Registration and Furnishing of Combined Returns Under Various Labour Laws by Certain Establishments) Act, 2015.
Be it enacted by the Legislature of the State of Andhra Pradesh in the Sixty-eighth year of the Republic of India as follows:-
Section 1 - Short title and commencement
(1) This Act may be called the Andhra Pradesh (Issuance of Integrated Registration and Furnishing of Combined Returns under various Labour Laws by certain Establishments) (Amendment) Act, 2017.
(2) It shall be deemed to have come into force with effect on and form the 30th April, 2016.
Section 2 - Amendment of First Schedule
In the Andhra Pradesh (Issuance of Integrated Registration and Furnishing of Combined Returns under various Labour Laws by certain Establishments) Act, 2015 (Act No. 10 of 2015) (herein after referred to as the Principal Act), in the FIRST SCHEDULE,-
(i) for the expression "[see section 2(c) and (i)]," the expression "[see section 2(c) , (g) and (i)]" shall be substituted;
(ii) after Sl. No.(6), the following shall be added, namely,-
"(7) The Beedi and Cigar Workers (Conditions of Employment) Act, 1966 and the Andhra Pradesh Beedi & Cigar Workers (Conditions of Employment) Rules, 1968,
(8) The Minimum Wages Act, 1948 and the Andhra Pradesh Minimum Wages Rules, 1960;
(9) The Plantation Labour Act, 1951,
(10) The Maternity Benefit Act, 1961,
(11) The Andhra Pradesh Labour Welfare Fund Act, 1987 and the Andhra Pradesh Labour Welfare Fund Rules, 1988;
(12) The Payment of Bonus Act, 1965;
(13) The Child Labour (Prohibition and Regulation) Act, 1986 and the Andhra Pradesh Child Labour (Prohibition and Regulation) Rules, 1995;
(14) The Trade Unions Act, 1926 and the Andhra Pradesh Trade Union Regulations, 1927."
Section 3 - Amendment of Second Schedule
In the Principal Act, for the Second Schedule, the following shall be substituted, namely,-
SECOND SCHEDULE
[See Sections 2(d) and 4]
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[Form A [Section 4(1)], Form B [Section 4(6)] and Form C [Section 4(2)]
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FORM-A
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APPLICATION FOR INTEGRATED REGISTRATION OF ESTABLISHMENT UNDER LABOUR LAWS
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REGISTRATION/LICENSE REQUIRED UNDER (Specify the Act with tick mark)
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1
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The A.P. Shops & Establishments Act, 1988
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2
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The Motor Transport Workers Act, 1966
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3
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The Contract Labour (R & A) Act, 1970 (Principal employer Establishment & Contractor Establishment)
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4
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The Inter State Migrant Workmen (RE & CS) Act, 1979 (Principal employer Establishment & contractor Establishment)
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5
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The Building and Other Construction Workers (RE & CS) Act, 1996
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6
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The Payment of Gratuity Act, 1972
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7
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The Beedi and Cigar Worker (COE)Act, 1966
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ESTABLISHMENT DETAILS
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1
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Name of the Establishment
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2
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Classification of Establishment (Proprietor firm, Partnership firm, Private Ltd, Public Ltd, Cooperative Society etc.)
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Category of Establishment
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3
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[Shop, Establishment, Commercial Establishment Motor Transport undertaking, Building or other construction Establishment, Contract Labour [Principal Employer/Contractor) Establishment]
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4
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Address of establishment
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5
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Nature of Business/work/construction activity
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6
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Date of
commencement of business/work/construction/activity
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7
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Date of completion of work/construction/activity (if applicable)
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8
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Date of agreement
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9
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No .of transport vehicles
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10
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Whether Form-V/Form-VI issued by Principal Employer
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11.
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Agreement No/Plan approval No.
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12
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Date of agreement/Plan approval
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13
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Estimated cost of construction & other Details (in case of building or other construction work)
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14
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Details of contractors (Contract Labour Act/Inter State Migrant Workmen Act)
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Details of contract works (Contract Labour Act/Inter State Migrant Workmen Act)
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Total No. of Workers
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17
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Details of workers
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Regular
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Casual/Badilli
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In case of beedi or cigar est.
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Male
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Female
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Male
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Female
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Industrial
premises
workers
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Home workers
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Male
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Female
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Male
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Female
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18
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Workers employed in shops & Establishments
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19
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Motor Transport Workers
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20
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Building & other construction workers
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21
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Contract workers
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22
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Inter State Migrant Workers
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23
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Beedi & Cigar workers
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24
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Factory workers
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25
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Any other Category workers (specify the category)
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EMPLOYER DETAILS (Enclose Passport size photo
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Employer Name
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Designation
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Father/husband Name
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29
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Contact details
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Applicants Details
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30
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Applicant Name
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31
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Designation
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32
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Father/husband name
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33
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Contact Details
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DECLARATION
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I/we hereby declare that I/we have complied with all relevant provisions of the Labour Acts applicable to the establishment. In case the information furnished above is found to be false, misrepresented of suppressed and material information or evaded to furnish the information. I/we are liable for prosecution as per law besides cancellation of the registration/license
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Date
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Signature of the Employer
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Place
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Name & Designation of the Employer
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FORM-B
COMBINED RETURN UNDER LABOUR LAWS
AS ON 31ST MARCH, 20
SECOND SCHEDULE
(See Section 2(d) and Section 4(6))
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ANNUAL RETURN FOR THE YEAR ENDING 31ST MARCH
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I.
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Establishment Registration/License No.(LIN)
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2.
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Establishment Name
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3.
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Address
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4.
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Establishment details
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5.
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Classification of Establishment
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6.
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Employer details
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7.
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Establishment category
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8.
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Nature of work/activity/business/industry of the Establishment
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9.
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Total. No. of Workers (furnish details in Annexure-I)
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10
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Details of payment of wages (furnish details in Annexure-2)
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11
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No. of workers allowed to work overtime in the year
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12
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Amount of over time wages paid in the year
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13.
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No. of workers covered under EDF
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14
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No. of workers covered under ESI
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15
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Details of Gratuity
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16
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Details of Bonus paid
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17
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Details of Employees Compensation paid
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18
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Leave eligibility
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19
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Details of payment of maternity benefit
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20
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Details of weekly off & other holidays allowed
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21
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Details of Welfare fund contribution
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22
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Details of settlements/Strikes/Lock-outs/Lay-offs/Retrenchments closures etc.
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23
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Whether Works Committee constituted
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24
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Details of Trade Union existing in the establishment/industry
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25
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Details of contractors under Contract Labour Act
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26
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Details of contractors under Inter State Migrant Workmen Act
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27
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Whether muster roll, wages register etc, maintained
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28
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Whether appointment letters/Identity cards issued
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29
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Details of building or other construction work
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30
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Note:- Combined Annual Return for the ending 31 March shall be furnished online before 30th June of the following year
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DECLARATION,
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I/we hereby declare that/we have complied with all relevant provisions of the Labour Act applicable to the establishment. In the case the information furnished above is found to be false, misrepresented or suppressed any material information or evaded to furnish the information, I/we are liable for prosecution as per law besides cancellation of the registration/license granted.
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Signature of the Employer
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Date
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Place
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Name & Designation of the Employer
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ANNEXURE-1
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STATEMENT SHOWING CATEGORY WISE DETAILS OF WORKERS
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Establishment category/worker category
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Direct workers
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Contract workers (contract labour act)
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Interstate migrant workers/(Interstate workmen Act)
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Casual workers
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Seasonal workers
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Badilli Workers
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Apprentice
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Others (Specify the category)
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Male
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Female
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Male
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Female
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Male
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Female
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Male
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Female
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Male
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Female
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Male
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Female
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Male
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Female
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Male
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Female
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Employees in shops (AP Shops & Estts. Act)
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Employees in Establishment s(AP Shops & Essts. Act)
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Employed in Factories
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Building and other construction Workers
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Sales promotion employees
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Plantation workers
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Beedi/Cigar Workers
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Any other category worker/Establishment (specify name
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ANNEXURE – 2
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STATEMENT OF DETAILS OF WAGES, BONUS 'PAID TO THE WORKERS DURING THE YEAR
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Sl. No
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Name of the worker
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Gender
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Establishment category (as vertical column in Annexure. 1)
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Worker category (as specified in horizontal column in Annexure. l)
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Designation
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Length of service
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Staff code No/Staff No/Token No.
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EPF No.
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ESIC No.
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DETAILS OF WAGES PAID PER MONTH
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Amount of bonus paid for the previous accounting year
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Whether covered under gratuity insurance scheme
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Basic wage
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VDA
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All other allowance
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Total wages (gross)
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Deduction
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Net wages paid
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1
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2
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3
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4
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5
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6
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7
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8
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9
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10
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11
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12
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13
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14
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15
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16
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17
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18
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GOVERNMENT OF ANDHRA PRADESH
LABOUR DEPARTMENT
FORM-C
CERTIFICATE OF REGISTRATION/LICENSE OF ESTABLISHMENT
Section 2(d) and 4(2)
The Andhra Pradesh (Issuance of Integrated Registration and Furnishing of Combined Returns under various Labour Laws by certain Establishments) Act, 2015
1. Registration/License Number (LIN):
2. Name of the Establishment:
3. Address of the Establishment:
4. Employer Name:
5. Employer Address:
6. Category of Establishment:
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No. of workers
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Nature of work/business
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Date of commencement
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Date of completion
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7. Date of issue:
8. Registration valid up to:
It is hereby certified that the establishment has been Registered/Licensed under The Andhra Pradesh Issuance of Integrated Registration and Furnishing of Combined Returns under various Labour Laws by certain Establishments) Act, 2015.
The License is granted for doing the work of _______in the Establishment of.
(Principal Employer)
REGISTERING/LICENSING OFFICER
Note:
1. The Registration/License is valid from the date of Registration/License, to 31st March of the third year. Registration/License shall be renewed for the next three years before 31st March of the third year.
2. If the information furnished by the employer is subsequently found that any of the particulars furnished are wrong, or essential information is suppressed or misrepresented, the Registration/License is liable for cancellation without any notice and the employer will be liable for penal action as per law.
3. The Certificate of Registration/License is generated instantaneously, based on the information furnished by the employer in the application, which can be verified online in the mee-seva website at www.ap.meeseva.gov.in".
