Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Contract Labour (Regulation And Abolition) (Maharashtra Amendment) Act, 2005 13 of 2006 [02 May 2006] CONTENTS 1. Short Title 2. Amendment Of Section 1 Of Act 37 Of 1970 3. Amendment Of Section 10 Of Act 37 Of 1970 Contract Labour (Regulation And Abolition) (Maharashtra Amendment) Act, 2005 13 of 2006 [02 May 2006] PREAMBLE An Act to amend the Contract Labour (Regulation and Abolition) Act, 1970, in its application to the State of Maharashtra. WHEREAS it is expedient to amend the Contract Labour (Regulation and Abolition) Act, 1970 (37 of 1970), in its application to the State of Maharashtra, for the purposes hereinafter appearing; it is hereby enacted in the Fifty-sixth Year of the Republic of India as follows:- 1. Short Title :- (1) This Act may be called the Contract Labour (Regulation and Abolition) (Maharashtra Amendment) Act, 2005. 2. Amendment Of Section 1 Of Act 37 Of 1970 :- In section 1 of the Contract Labour (Regulation and Abolition) Act, 1970 (37 of 1970) (hereinafter referred to as "the principal Act"), i n sub-section (5), after clause (b), the following clause shall be added, namely:- "(c) Notwithstanding anything contained in clause (b) or any other provisions of this Act, the work performed or carried out in the area of Special Economic Zone (declared as such by the Government of India), which is of ancillary nature such as canteen, gardening, cleaning, security, courier services, transport of raw material and finished products, or loading and unloading of goods within the premises of a factory or establishment and the work in the factories and establishments which are declared 100 per cent. export units by Government, required to achieve the objective of a principal establishment in the said area, shall be deemed to be of temporary and intermittent nature irrespective of the period of performance of the work by the workers in such ancillary establishments." 3. Amendment Of Section 10 Of Act 37 Of 1970 :- I n section 10 of principal Act, in sub-section (1), after the words "Notwithstanding anything contained in this Act," the words "but, subject to the provisions of clause (c) of sub-section (5) of section 1," shall be inserted.