Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com BEEDI AND CIGAR WORKERS (CONDITIONS OF EMPLOYMENT)(KARNATAKA) RULES, 1969 CONTENTS CHAPTER 1 :- Preliminary 1. Title and commencement 2. Definitions CHAPTER 2 :- Licensing of Industrial Premises 3. Form of application for grant of licence and licence fees 4. Applications for renewal 5. Form and terms and conditions of licence 6. Issue of duplicate licences 7. Appeals under Rule 5 8. Fees 9. Refund of Fees CHAPTER 3 :- Health and Welfare 10. Cleanliness 11. Ventilation 12. Latrines 13. Urinals 1 4 . Latrines and Urinals to be connected to sewage system wherever possible 15. Whitewashing and colour-washing of latrines and urinals 16. Construction and maintenance of drains 17. Water taps etc., in latrines 18. Washing facilities 19. Creches 20. First aid 21. Canteens CHAPTER 4 :- Working Hours, Leave, Appeals, in Cases of Dismissal etc 22. Notice and register of periods of work 23. Method of calculating cash equivalent of concessional sale of foodgrains, etc. 24. Register of leave with wages 25. Leave Book 26. Appeals under Section 31 CHAPTER 5 :- Miscellaneous 27. Disputes relating to issue of raw materials by the employers 28. Supervision of distribution of raw materials 29. Rejection as Chhat 30. Payment of wages to a home-worker 31. Protection against fire 32. Returns 33. Maintenance of certain Registers 34. Record of outside work BEEDI AND CIGAR WORKERS (CONDITIONS OF EMPLOYMENT)(KARNATAKA) RULES, 1969 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: CHAPTER 1 Preliminary 1. Title and commencement :- (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. 2. Definitions :- 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. CHAPTER 2 Licensing of Industrial Premises 3. Form of application for grant of licence and licence fees :- (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. 4. Applications for renewal :- (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. 5. Form and terms and conditions of licence :- (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. 6. Issue of duplicate licences :- (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. 7. Appeals under Rule 5 :- 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. 8. Fees :- (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. 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 9. Refund of Fees :- (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. CHAPTER 3 Health and Welfare 10. Cleanliness :- (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, whitewashed 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. 11. Ventilation :- 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. 12. Latrines :- (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. 13. Urinals :- (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). 14. Latrines and Urinals to be connected to sewage system wherever possible :- 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. 15. Whitewashing and colour-washing of latrines and urinals :- (1)The walls, ceilings and partitions of every latrine and urinal shall be whitewashed 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 whitewashing 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. 16. Construction and maintenance of drains :- 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. 17. Water taps etc., in latrines :- 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. 18. Washing facilities :- (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. 19. Creches :- (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 creche 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. 20. First aid :- (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 white 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. 21. Canteens :- (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) (a) 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 last varnished 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. CHAPTER 4 Working Hours, Leave, Appeals, in Cases of Dismissal etc 22. Notice and register of periods of work :- (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. 23. Method of calculating cash equivalent of concessional sale of foodgrains, etc. :- (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. 24. Register of leave with wages :- (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 muster roll 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). 25. Leave Book :- (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. 26. Appeals under Section 31 :- (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. CHAPTER 5 Miscellaneous 27. Disputes relating to issue of raw materials by the employers :- (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 1[Assistant Labour Commissioner having jurisdiction over the Area]: Provided that the 2 [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. 1. Substituted by GSR No. 38, dated 22-3-1982, Karnataka Gazette, Extraordinary, dated 25-3-1982. 2. Substituted by GSR No. 38, dated 22-3-1982, Karnataka Gazette, Extraordinary, dated 25-3-1982. 28. Supervision of distribution of raw materials :- 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. 29. Rejection as Chhat :- 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. 30. Payment of wages to a home-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. 31. Protection against fire :- In every industrial premises, the employer shall provide adequate fire-fighting equipment. 32. Returns :- 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. 33. Maintenance of certain Registers :- (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. 34. Record of outside work :- The record to be maintained by the employer of the work permitted under sub-section (1) of Section 29 tc be carried on outside the industrial premises shall be in Form XVII.