Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com ASSAM WORKMENS PROTECTION ACT, 1984 1 of 1985 [29th December, 1984] CONTENTS 1. Short title, extent and commencement 2. Definitions 3. Besetting certain places with a view to recover debt 4. Offences under this Act to cognizable and non-bailable ASSAM WORKMENS PROTECTION ACT, 1984 1 of 1985 [29th December, 1984] An Act to prevent the recovery of debts from certain classes of workmen by besetting the places where they work or receive their wages and protect such workmen from molestation and intimidation by their creditors in the State of Assam Preamble. Whereas it is expedient to prevent recovery of debts from certain classes of workmen by besetting the places where they work or receive their wages and protect such workmen from molestation and intimidation by their creditiors ; It is hereby enacted in the Thirty-Fifth Year of the Republic of India, as follows : 1. Short title, extent and commencement :- (i) This Act may be called the Assam Workmen's Protection Act, 1984. (ii) It extends to the whole of the State of Assam, (iii) It shall come into force at once. 2. Definitions :- In this Act, unless there is anything repugnant in the subject or context (1) 'Workman' means any person employed by local authority on a system of public conservancy or sanitation or employed in any industrial establishment to do any skilled, unskilled, manual or clerical labour for hire or reward; 3. Besetting certain places with a view to recover debt :- Whoever (1) loiters at or near any place where a workman works or receives his wages in a manner or in circumstances indicating that he is so loitering with a view to recover any debt from such workman ; or (2) molests or abets the molestation of any such workman for the recovery of a debt owned by him to his creditor, shall be punishable with imprisonment which may extend to 6 (six) months and with a fine up to five thousand rupees or with both. 4. Offences under this Act to cognizable and non-bailable :- Notwithstanding anything contained in the Code of Criminal Procedure, 1973 (Act 2 of 1974) offences punishable under this Act shall be cognizable and non-bailable.