In
exercise of the powers conferred by Section 44 of the Beedi and Cigar Workers
(Conditions of Employment) Act, 1966 (Central Act 32 of 1966), the Government
of Karnataka hereby makes the following rules, the draft of the said rules
having been previously published in the Karnataka Gazette, dated 8th August,
1968, in Notification No. FCL 54 LBW 68, dated 22nd July, 1968 as required by
sub-section (3) of the said section, namely: Preliminary (1)
These rules may be called the Beedi and Cigar
Workers (Conditions of Employment) (Karnataka) Rules, 1969. (2)
They shall come into force on such date as the
State Government may by notification in the Official Gazette approved. In
these rules, unless the context otherwise requires: (a)
"Act" means the Beedi and Cigar
Workers (Conditions of Employment) Act, 1966 (Central Act 32 of 1966); (b) "Form"
means a Form appended to these rules; (c) "Section"
means a section of the Act. Licensing of Industrial Premises (1)
Every application under sub-section (1) of
Section 4 for a licence to use or allow to be used any place
or premises as an industrial premises shall be made in duplicate in Form 1. (2)
The application shall be accompanied by the
following documents, namely: (a)
plans in triplicate showing (i)
the site of such place or premises, the areas
therein to be used for manufacturing process and the immediate surroundings of
such place or premises, including, adjacent buildings, structures, roads,
drains and the like; and (ii) the
plan, elevation and necessary cross-sections of the details relating to natural
lighting, ventilation, means of escape in case of fire, position of the plant
and machinery, if any used, sisles and passage-ways in or in relation to, the
various buildings which are intended to be used for manufacturing processes; (b)
the treasury receipt showing that the
appropriate fee for the licence as specified in Rule 8 has been paid. (3)
The application in duplicate together with the
documents specified in sub-rule (2) shall be sent by registered post or
delivered by hand under acknowledgment to the competent authority. (1)
Every application for renewal of a licence
under Section 4 shall be made in Form 1. The application shall be accompanied
by the following documents, namely: (a)
the licence sought to be renewed; (b) the
treasury receipt showing that the appropriate fee for the renewal of the
licence specified in Rule 8 has been paid; (2)
The application together with the documents
specified in sub-rule (2) shall be sent by registered post or delivered by hand
under acknowledgment to the competent authority. (1)
A licence under Section 4 shall be in Form II. (2)
Every licence granted or renewed under Section
4 shall be subject to the following conditions, namely: (i) the
manufacturing process shall be carried on only in that part of the industrial
premises specified for the purpose in the licence; (ii) the
maximum number of employees employed in the industrial premises shall not on
any day exceed the number specified in the licence; (iii) power-driven
machinery not specified in the licence shall not be used in the manufacturing
process in the premises; (iv) except
with the prior permission in writing of the competent authority, the industrial
premises shall not be extended and except with the like permission, no
structural alterations shall be made in any building on such premises; (v) the
licence shall not be transferable; (vi) except
as provided in Rule 9 the fees paid for the grant, or as the case may be,
renewal of the licence shall be non-refundable. (1)
If a licence under Section 4 is lost, stolen
or destroyed, the licensee shall forthwith report the matter to the competent
authority by whom the licence was issued, or as the case may be, last renewed
and may make an application to that authority for the issue of a duplicate
licence. (2) The
application shall be accompanied by a treasury receipt showing that the fee for
the issue of a duplicate licence as specified in Rule 8 has been paid. (3)
On receipt of the application, the competent
authority shall grant to the applicant a duplicate copy of the licence duly
stamped "Duplicate" in red ink. An
appeal under Section 5 of the Act shall (a)
be made in writing within a period of thirty
days from the date of receipt of the order sought to be appealed against; (b) be
accompanied by a treasury receipt showing that the appropriate fee in respect
of the appeal as specified in Rule 8 has been paid. (1) The
fees to be paid for the grant or renewal of a licence under Section 4 shall be
specified in table below: TABLE If the number of employees Rs. proposed to be employed on any day during the financial year for Fees for industrial Premises in which power driven machinery is used Fees for industrial premises in which power driven machinery is not
used Rs. Rs. which the renewed licence is required or Rs. Rs. (a) does not exceed ten 55 30 (b) exceeds ten but does not
exceed twenty 90 60 (c) exceeds twenty
but does not
exceed fifty 240 150 (d) exceeds fifty but does not
exceed hundred 300 450 (e) exceeds hundred
but does not exceed two hundred and fifty 900 750 (f) exceeds two hundred
and fifty but does not exceed five hundred 1650 1500 (g) exceeds five?
hundred 3750 3000 Provided
that if the application for renewal is not made within the time specified in
clause (b) of sub-section (4) of Section 4, a fee of twenty-five per cent in
excess of the fee ordinarily payable for the renewal of the licence shall be
paid: Provided
further that the State Government or subject to the control of the State
Government, the authority specified by the State Government under Section 5 of
the Act, may if it is satisfied that there is sufficient reason for the
employer for not making the application for renewal before the expiry of the
time limit specified in clause (b) of sub-section (4) of Section 4 of the Act,
by an order, in writing, waive the payment of surcharge by the employer in
respect of the renewal of the licence applied for. (2)
The fees to be paid for the grant of a
duplicate licence shall be [1][rupees
fifteen]. (3)
The fees payable in respect of an appeal under
Section 5 of the Act shall be (a) [2][rupees
forty-five], in the case of an appeal against an order refusing to grant or
renew a licence in respect of any place or premises the maximum number of
employees proposed to be employed whereon is one hundred or more; (b) [3][rupees
thirty], in any other case. (4)
The fees payable specified in this rule shall
be paid into the nearest Government treasury under the head of account XXXII
Misc. Social and Development Organisations-(a) Labour and employment-(b) Fees
realised under the Beedi and Cigar Workers (Conditions of Employment) Act,
1966. (1)
If the competent authority refuses to grant or
renew any licence under Section 4, it shall order the refund of the fees paid
thereof. (2) If no
industry of manufacturing process connected with the making of beedi or cigar
is carried on in an industrial premises at any time during the period of
validity of the licence in respect thereof, the licensee may within a period of
three months from the last date of the financial year for which the licence was
granted or renewed apply to the competent authority for the refund on the fee
paid by him for such licence and the competent authority shall after making
such enquiry as he may deem necessary and after satisfying himself about the
correctness of the statements made in the application, order refund of such
fee. Health and Welfare (1)
Every industrial premises shall be kept clean
and free from effluvia, arising from any drain, privy or other nuisance and in
particular (a)
accumulations of? dirt?
and? refuse shall be removed daily
by sweeping or by any other effective method from the floors
and passages of work rooms and from staircases and passages and disposed of in
a suitable manner; (b)
the floor of every work room shall be cleaned
at least once in every week by washing, using disinfectant, where necessary, or
by some other effective method; (c)
all inside walls and partitions, of seilings
of rooms and of walls sides and staircases shall (i) where
they are painted or varnished or where they have smooth impervious surface, be
cleaned with fresh water and dried at least once in every period of fourteen
months; (ii) where
they are painted or varnished, repainted or revarnished at least once in every
period of five years; (iii) in any
other case, be kept, transparentwashed or colour-washing, varnishing, painting or cleaning,
as the case may be, was carried out under sub-rule (1) shall be entered by the
employer in a register maintained in Form III. In
every work room or hall of an industrial premises, windows and other forms of
openings for ventilation shall be provided in sufficient numbers to admit a
continued supply of fresh air so as to keep the atmosphere inside such room or
hall comfortable and free from dust, fumes and other impurity. (1)
Latrine accommodation shall be provided in
every industrial premises at the rate of one latrine seat for every twenty-five
male employees up to the first hundred and one seat for every twenty female
employees: Provided
that where the number of such male employees exceeds hundred it shall be
sufficient if there is one latrine seat for every fifty in excess thereof. Explanation.
In calculating the number of seats required in accordance with the provisions
of this sub-rule, any odd number of employees less than twenty, twenty-five or
fifty, as the case may be, shall be reckoned as twenty, twenty-five or fifty. (2)
Where female employees are employed on any
industrial premises, separate latrine accommodation shall be
provided for them in accordance, with the same scale as the scale for male employees
specified in sub-rule (1). (3)
Every latrine shall be under over and every
seat in the latrine shall be so partitioned off as to secure privacy and each
partition shall have a private door and fastenings. (4)
Where employees of both sexes are employed on
any industrial premises, there shall be displayed outside each latrine block
thereon a notice in the language understood by the majority of the employees
reading "for men only" or, as the case may be, "for women
only" and such notice shall also bear the picture of a man or a woman, as
the case may be. (1)
Urinal accommodation shall be provided in
every industrial premises (other than industrial premises where less than fifty
persons are employed or where the latrines are connected to a water-borne
sewage system) and such accommodation shall not be less than six metres in
length for every fifty employees: Provided
that where the number of employees employed on the premises exceeds five
hundred, it shall be sufficient if there is one urinal for every fifty
employees up to the first five hundred employees and one for every hundred
employees in excess thereof. Explanation.
In calculating the urinal accommodation required under this rule any odd number
of employees less than fifty or hundred, as the case may be, shall be reckoned
as fifty or hundred. (2)
Where female employees are employed on an
industrial premises separate urinal accommodation shall be provided for them in
accordance with the same scales as the scale for male employees specified in sub-rule
(1). When
any general system of underground sewage with an assured water supply is
provided for or exists in any particular locality, all latrines and urinals in
an industrial premises in such locality other than a septic tank latrine, shall
be connected with such sewage system if the industrial premises is situated
within 30.5 metres of that sewage system. (1)
The walls, ceilings and partitions of every
latrine and urinal shall be transparentwashed or colour-washed and the same shall be
repeated at least once in every period of four months. (2) Nothing
in sub-rule (1) shall apply in respect of walls and ceilings of, and partitions
in, a latrine or urinal or any portions of such walls, ceilings and partitions
which are laid in glazed tiles or otherwise finished to prove a smooth polished
impervious surface but such walls, ceilings, partitions or portions thereof shall
be washed with suitable detergents and disinfectants at least once in every
period of four months. (3) The
dates on which the transparentwashing or colour-washing is carried out under sub-rule
(1) or, as the case may be, washing with detergents and disinfectants is
carried out under sub-rule (2), shall be entered by the employer in the
register maintained in Form III. All
drains work on an industrial premises for carrying waste or sullage water shall
be constructed in masonry or other permeable materials and shall be regularly
flushed and effluent disposed of by connecting such drains with suitable
drainage lines: Provided that where there is no such drainage line, the
effluent shall be deodorized in order to render it innocuous and then disposed
of. Where
piped water supply is available, a sufficient number of water taps conveniently
accessible shall be provided in or near latrines on an industrial premises and where
there is no continuous supply of water, water cisterns with cans shall be
provided for washing purposes in or near such latrines. (1)
There shall be provided and maintained in
every industrial premises for the use of employees engaged in blending and
sieving of tobacco or warming of beedis in hot ovens, adequate and suitable
facilities for washing which shall include soap and nail brushes or other
suitable means of cleaning and such facilities shall be conveniently accessible
and shall be made available in clean and orderly condition. (2) If
female employees are employed on any industrial premises, separate washing
facilities on the same lines as those specified in sub-rule (1) in respect of
male employees shall be provided for such female employees in enclosed or
screened places in such manner that the interior portions of such places are
not visible from any place where male employees work or pass through and the
entrance to every such place shall bear a notice in the language understood by
the majority of the employees reading "For women only" in bold and
conspicuous letters and such notice shall also bear the picture of a woman. (3)
Water supply for purposes of washing
facilities under sub-rule (1) or sub-rule (2) shall be such as to provide at
least 27.3 litres per day for each person employed in the industrial premises
and such water shall be drawn from a hygienic source: Provided
that where an Inspector is satisfied that it is not practicable to make
available water-supply in accordance with the scale specified under this
sub-rule, he may be certificate in writing permit the supply of a lesser
quantity which shall in any case by a not less than 4.5 litres per day for each
employee. (1)
The employer shall submit for the approval of
the competent authority detailed plans in triplicate the rooms to be
constructed for use or adopted for use as creche under Section 14. (2) The
creche shall conform to the following standards, namely: (a)
the creche shall be conveniently accessible to
the mothers of the children accommodated therein and so far as is reasonably
practicable it shall not be situated in close proximity to any part of the
industrial premises where obnoxious fumes, dust or odours are given off; (b) the
room or rooms used as creche shall be soundly constructed and all the walls and
roof thereof shall be of heat resisting materials and shall be water proof; (c) the
floor and internal walls of the creche up to a height of 1.2 metres shall be so
laid or finished as to provide a smooth impervious surface; (d) the
height of such room used as creche shall be not less than 3.7 metres from the
floor to the lowest part of the roof and there shall not be
less than 1.9 square metres of floor area for each child to be accommodated
therein; (e) effective
and suitable provisions shall be made in every part of a creche for securing
and maintaining adequate ventilation by the circulation of fresh air; (f) the
creche shall be adequately furnished and equipped and in particular there shall
be made available. (i)
for each child of more than two years of age a
suitable bedding; (ii) for
each child of not more than two years of age a suitable cot or cradle with the
necessary bedding; (iii)
at least one chair or other similar sitting
accommodation for the use of each mother while she is feeding or attending to
her child; and (iv)
a sufficient supply of suitable toys for the
older children. (3) There
shall be in or adjoining a creche a suitable washing room for the washing of
the children and their clothing and such room shall conform to the following
standards, namely, (a)
the floor and internal walls of the room up to
a height of 0.9 c.m. shall be so laid or finished as to provide a smooth
impervious surface; (b)
the room shall be adequately laid and
ventilated and the floor shall be effectively drained and maintained in a clean
and tidy condition; (c) the
supply of water for washing shall be from a hygienic source and if practicable
shall be through taps; (d)
supply of at least 22.7 litres of water per
day for each child shall be made available; (e) an
adequate supply of clean clothes, soap and clean towels shall be made available
for the use of each child; (f) adjoining
the wash room, a septic type latrine shall be provided for the sole use of the
children in the creche and the same shall be kept clean and in a sanitary
condition. (4) The
employer shall make available at least half-a pint of pure milk for each child
on everyday it is accommodated in the cr?che and the mother
of such child shall, in the course of daily work be allowed adequate intervals
of not less than fifteen minutes to feed the child. (5) In
addition to providing milk in accordance with the provisions of sub-rule (4),
the employer shall provide for children above two years of age who are
accommodated in the creche an adequate supply of wholesome refreshments. (6) The
employer shall appoint a woman trained in the care of children and infants and
sufficient number of ayahs for the purpose of looking after the children
accommodated in a creche and he shall also provide suitable equipment and facilities
for the purpose. Explanation.
The number of ayahs to be appointed in the creche shall be calculated at the
rate of one ayah for every thirty children. (7) The
employer shall provide for the staff employed in a creche suitable clean
clothes for use while on duty in the creche. Explanation.
In this rule, 'child' means a child under six years of age of a female
employee. (1)
In every industrial premises, there shall be
provided and maintained so as to be readily accessible during all working hours
first-aid boxes or cupboards containing the equipment specified in sub-rule (2)
and the number of boxes or cupboards to be so provided and maintained shall not
be less than one for every hundred and fifty employees ordinarily employed at
any one time in the premises. (2) The
first-aid boxes or cupboards shall be distinctively marked with a red cross on
a transparent background and shall contain the following equipment, namely: (i)
six small sterilised dressings; (ii) three
medium-size sterilised dressings; (iii) three
large-size sterilised dressings; (iv) three
large-size sterilised burn dressings; (v) one (1
oz.) bottle containing 2 per cent alcoholic solution of iodine; (vi) one (1
oz.) bottle containing solvolatile having the dose and mode of administration
indicated on the label; (vii)
a snake-bite lancet; (viii)
one (1 oz.) bottle of potassium permanganate
crystals; (ix)
one pair of scissors; (x)
eye drops; (xi)
adhesive plaster. (3) Each
first-aid box or cupboard shall be kept in the charge of a person who is
trained in first-aid treatment and who shall always be readily available during
the working hours of the industrial premises. (1)
The employer of every industrial premises
wherein not less than 250 employees are ordinarily employed shall provide in,
or near, the industrial premises, a canteen. (2) The
canteen shall not be situated within 15.2 metres of any latrine, urinal or any
other source of dust. (3) The
canteen building shall consist of at least a dining hall, kitchen, store room
and pantry in addition to washing places separately for employees and for
utensils. (4) The
canteen shall be sufficiently lighted at all times when any person has access
to it. (5) In
every canteen (i)
all inside walls of rooms and all ceilings and
passages and staircases shall be lime-washed or colour-washed at least once in
each year or painted once in three years dating from the period when last
lime-washed or colour-washed or painted, as the case may be; (ii)
all wood-work shall be varnished or painted
once in three years dating from the period when last varnished or painted; (iii)
all internal structural iron or steel work
shall be varnished or painted once in three years dating from the period when
lastvarnished or painted: Provided that the inside portion
of the walls of the kitchen shall be lime-washed once in every four months; (b) The
dates on which lime-washing, colour-washing, varnishing or painting is carried
out shall be entered by the employer in the Register maintained in Form III. (6) The
precincts of the canteen shall be maintained in a clean and sanitary condition.
Waste water shall be carried away in suitably covered drains and shall not be
allowed to accumulate so as to cause a nuisance. Suitable arrangements shall be
made for the collection and disposal of garbage. (7) (a) The
dining hall shall accommodate at a time at least 30 per cent of the employees
working at a time. (b) The
floor of the dining hall, excluding the area occupied by the service counter
and any furniture except tables and chairs shall be not less than 93 square
metres per dinner to be accommodated as specified in clause (a). (c) A
portion of the dining hall and service counter shall be partitioned off and
reserved for women employees in proportion to their number. Washing places for
women shall be separate and screened to secure privacy. (d) Sufficient
tables, chairs, or benches shall be available for the number of diners to be
accommodated as specified in clause (a). (8) (a) There
shall be provided and maintained sufficient utensils, crockery, cutlery,
furniture and any other equipment necessary for the efficient running of the
canteen. Suitable clean clothes for the employees serving in the canteen shall
also be provided and maintained. (b) The
furniture, utensils and other equipment shall be maintained in a clean and
hygienic condition. A service counter, if provided, shall have a top of smooth
and impervious material. Suitable facilities including an adequate supply of
hot water shall be provided for the cleaning of utensils and equipment. (c) Food
and food materials shall be stored in fly-proof safes and handled with the help
of wooden ladles or suitable metal forceps whichever is
convenient. Vessels once used shall be scaled before being used again. (9) Food,
drinks and other items served in the canteen shall be served on a no profit, no
loss basis. Working Hours, Leave, Appeals, in Cases of Dismissal etc (1)
Every Employer shall exhibit in his industrial
premises a notice in Form IV specifying clearly the daily hours of work,
intervals for rest and week holiday allowed to the employees or, as the case
may be, to each class of employees. (2) Every
employer shall maintain a register showing the hours actually worked including
overtime in Form V. (1)
The cash equivalent of the advantage accruing
through the concessional sale to an employees of foodgrains and other articles
shall be computed at the end of every wage period fixed under the provisions of
the Payment of Wages Act, 1936 (Central Act 4 of 1936). (2)
For the purposes of Section 18, the cash
equivalent of the advantage accruing through the concessional sale of
foodgrains and other articles to an employee required to work overtime shall be
computed as a sum equivalent to the difference between the value of such
foodgrains and other articles at the average market rates prevailing during the
wage period in which the employee worked overtime and the concessional price
thereof. (1)
The employer shall in respect of employees
employed in his industrial premises keep an up-to-date register in Form IV
(hereinafter referred to as the Register of Leave with wages) (Regular
Employees): Provided
that if the competent authority is of opinion that any muster roll or register
maintained by the employer gives the particulars required for the enforcement
of the provisions of Sections 26 and 27, he may by order in writing permit such
musterr o l l or register to be treated as the register
required to be maintained under this sub-rule. (2)
The employer shall in respect of the employees
who are permitted to work in their houses (hereinafter referred to as the
home-workers) maintain an up-to-date register in Form VII (hereinafter referred
to as the Register of Leave with wages) (home-workers). (1)
The employer shall provide each employee
(including a home-worker) with a book in Form VI or Form VII, as the case may
be (hereinafter referred to as the Leave Book). (2)
The leave book shall be the property of the
employee and the employer shall not demand it except for making entries therein
and shall not keep it for more than a week at a time. (3) If an
employee loses his Leave Book, the employer shall provide him with a duplicate
copy on payment of six paise. (1)
The appellate authority for the purposes of
sub-section (2) of Section 31 shall be the Chief Inspector. (2)
An employee who is discharged, dismissed or retrenched
may prefer an appeal under sub-section (2) of Section 31, to the appellate
authority specified under sub-rule (1) within a period of thirty days from the
date of communication of the orders of such discharge, dismissal or
retrenchment: Provided
that an appeal may be admitted after the said period of thirty days if the
appellant satisfied the appellate authority that he had sufficient cause for
not preferring the appeal within the said period. (3)
The notice to be given by the appellate
authority under clause (b) of sub-section (2) of Section 31 shall (a)
in the case of a notice to an employer, be in
Form VIII; and (b) in the
case of a notice to an employee, be in Form IX, and every such notice shall be
sent to the party concerned by registered post acknowledgment due. (1)
Any dispute between an employer and an
employee or employees in relation to: (a)
the issue by the employer of raw materials to
the employee; (b)
the rejection by the employer of beedi or
cigar or both made by an employee; or (c) the
payment of wages for the beedi or cigar or both rejected by the employer; may
be referred in writing by the employer or the employee or employees to the Inspector
for the area who shall, after making such enquiry as he may consider necessary
and after giving the parties an opportunity to represent their respective cases
decide the dispute and record the proceedings in Form X. (2)
Any party to the dispute aggrieved by the
decision thereon under sub-rule (1) may prefer an appeal within a period of
thirty days from the date of the decision to the [4][Assistant
Labour Commissioner having jurisdiction over the Area]: Provided that the [5][Assistant
labour Commissioner having Jurisdiction over the Area], may admit an appeal after the said period if the appellant
satisfies such authority that he had sufficient cause for not preferring the
appeal within that period. No
employer shall, if he is required so to do by an Inspector by an order in
writing, distribute, except under the supervision of the Inspector making the
order or the supervision of another Inspector, raw materials to such employee
or employees and during such period as may be specified in the order. No
employer or contractor shall ordinarily reject as sub-standard or Chhat or
otherwise more than 2% of the beedis or cigars or both received from a worker
including a home-worker: Provided
that the employer or contractor may effect such rejection upto
5 per cent for reasons to be recorded and communicated in writing to the
worker. Where
raw materials are supplied to a home-worker at his home, the wages due to him
shall also be paid at his home: Provided
that an Inspector may, if he considers it expedient so to do in the
circumstances of any case, specify in respect of any home-workers any other
place or places at which wages shall be paid. In
every industrial premises, the employer shall provide adequate fire-fighting
equipment. The
employer in respect of every industrial premises shall send to the competent
authority on or before the 10th day of every month, a monthly return in Form XI
and furnish to that authority an annual return in Form XII on or before the
30th April of every year. (1)
Every employer shall, in respect of the
employees employed on the industrial premises, maintain a muster roll in Form
XIII, and entries therein shall be made at the commencement of the work each
day. (2)
Every employer shall provide free of cost to
each home-worker two books in Form XIV (hereinafter referred to as the
'home-workers log books') and the home-worker shall keep a record of the daily
work done by him, the number of beedis and cigars manufactured by him and the
wages received by him in the said book and the supply of books shall be so arranged
that one book remains with the home-workers, at all times during the period
between two successive supplies of raw materials by the employer. (3) Every
employer shall maintain a home-workers employment register in Form XV
containing the names and particulars of all the home-workers employed under him
and the entries in the register shall be made and kept up-to-date on the basis
of the entries in the home-workers log books. (4) Every
employer shall maintain a visitor's book in which an Inspector visiting the
industrial premises may record his remarks regarding any
defects that may come to his notice at the time of his inspection and the
employer shall produce such book whenever required so to do by the Inspector. (5)
Every employer shall maintain a register of
overtime work in Form XVI. (6)
An abstract of the Act and the rules made
thereunder shall be displayed in some conspicuous part of every industrial
premises. (7)
Every register referred to in this rule shall
be preserved for a period of three years from the date of the last entry noted
therein and shall be readily available for inspection during working hours of
the industrial premises. The
record to be maintained by the employer of the work permitted under sub-section
(1) of Section 29 to be carried on outside the industrial premises shall be in
Form XVII. [1]
Substituted for the words "rupees five" by GSR 199, dated 8-5-1991 [2]
Substituted for the words "rupees fifteen" by GSR 199, dated 8-5-1991 [3]
Substituted for the words "rupees ten" by GSR 199, dated 8-5-1991 [4] Substituted by GSR No. 38, dated 22-3-1982,
Karnataka Gazette, Extraordinary, dated 25-3-1982. [5]Substituted by GSR No. 38, dated 22-3-1982,
Karnataka Gazette, Extraordinary, dated 25-3-1982.BEEDI AND
CIGAR WORKERS (CONDITIONS OF EMPLOYMENT) (KARNATAKA) RULES, 1969