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PREAMBLE
In exercise of the powers conferred by Section 112 of the
Factories Act, 1948 the Governor of Bihar is pleased to make the following
Rules to amend the Bihar Factories Rules, 1950:--
Rule1. Short title, extent and commencement.--
(1)
These Rules may be called the Bihar Factories
(Amendment) Rules, 2016.
(2)
It shall extend to the whole State of Bihar.
(3)
It shall come into force from the date of
publication in official gazette.
Rule 2. Substitution of Rule 100 of the Bihar Factories Rules, 1950.--
Rule top of the said Rules, 1950 shall be substituted by
the following:--
(1)
Annual Returns:--The manager of every factory
shall furnish, annual returns of the subsequent year to the Chief Inspector not
later than the 15th January of the present year in Form 20:
Provided that--
(a)
The information being canteen in every
factory shall be furnished annual returns of the subsequent year only by the
manager of every factory notified by the State Government wherein more than 250
Workers are ordinarily employed.
(b)
The information regarding creche facility in
such all factories shall be furnished only by the manager of every factory
where in more than 30 women workers are ordinarily employed, and
(c)
The information being shelters rest-rooms in
all the factories shall be furnished by the manager of every factory wherein
more than 150 workers are ordinarily employed.
(2)
Annual Returns of Holidays:--The manager of
every factory shall, before the end of each year, furnish a return to the Chief
Inspector giving notice of all the days on which it is Intended to close the
factory during the next year. This return shall be submitted whether the
Factory is or isn't working during the year to which it relates:
Provided further that the State Government may exempt any
specified factory or any class of factories or factories of any special areas
from this return provided that if the system of approval of the Holidays
instead of showing the actual date or dates of Holidays, it will mentioned
relating to the following:--
(a)
Sundays are observed as weekly holidays
regularly.
(b)
A fixed day in the week is observed as a holiday
regularly, or
(c)
Holidays are observed according to a list
approved by the Chief Inspector of Factories:
Provided that where the manager of any factory makes any
change in the said holidays or a list of holidays, prior intimation of the same
shall be given to the Inspector.
"Provided that the Government may allow to furnish
the above return manually or on line or on digital formats".