[Act
No. 08 of 2018] [25th
May, 2018] An Act
Further To Amend The Odisha Shops And Commercial Establishments Act, 1956 Be it
enacted by the Legislature of the State of Odisha in the Sixty-ninth Year of
the Republic of India as follows:-- This
Act may be called the Odisha Shops and Commercial Establishments (Amendment)
Act, 2018. In the
Odisha Shops and Commercial Establishments Act, 1956 (Odisha Act 30 of 1956)
(herein after referred to as the principal Act), in section 2,-- (i)
after clause (1), the following clause shall
be inserted, namely:-- '(1-a)
"adolescent" means an adolescent as defined in the child and
adolescent Labour (Prohibition and Regulation), Act, 1986 (61 of 1986);' and (ii)
after clause (2), the following clause shall
be inserted, namely:-- '(2-a)
"child" means a child as defined in the Child and Adolescent Labour
(Prohibition and Regulation) Act, 1986 (61 of 1986);' In the
principal Act, in section 4, after sub-section (2), the following sub-section
shall be inserted, namely:-- "(2-a)
the name of the establishment shall be displayed in a sign board in front of
the establishment in Odia language prominently in addition to other language,
if any: Provided
that the establishments displaying any sign board prior to the commencement of
the Odisha Shops and Commercial Establishments (Amendment) Act, 2018 shall
display the same in Odia language within one month from the date of such
commencement." In the
principal Act, in section 7, for sub-section (2), the following subsection
shall be substituted, namely:-- "(2) No adolescent shall be allowed to work in any
employment for more than six hours in a day." In the
principal Act, in section 14, for the words "a child" occurring in
sub-sections (1) and (6), the words "an adolescent" shall be
substituted. In the
principal Act, in section 16, for the words "a child", the words
"an adolescent" shall be substituted. In the
principal Act, in section 22, the words "who has not completed the age of
twelve" shall be omitted. In the
principal Act, in section 23, for the words "a child between the age of
twelve and fifteen" the words "an adolescent" shall be
substituted. In the
principal Act, for section 35, the following section shall be substituted,
namely:-- "35.
Whoever contravenes any of the provisions of the Act shall, on conviction, be
punishable with fine which for the first offence shall not be less than one
thousand rupees and may extend to five thousand rupees and for the second or
subsequent offence shall not be less than two thousand rupees and may extend to
twenty-five thousand rupees." In the
principal Act, in section 42, in sub-section (3), for the words, "fifty
rupees", the words" two thousand rupees" shall be substituted.THE ODISHA SHOPS AND COMMERCIAL ESTABLISHMENTS
(AMENDMENT) ACT, 2018
PREAMBLE