Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Minimum Wages (Maharashtra Amendment) Act, 2010 33 of 2011 [07 September 2011] CONTENTS 1. Short title and commencement 2. Amendment of section 20 of Act 11 of 1948 Minimum Wages (Maharashtra Amendment) Act, 2010 33 of 2011 [07 September 2011] PREAMBLE An Act further to amend the Minimum Wages Act, 1948, in its application to the State of Maharashtra. WHEREAS it is expedient further to amend the Minimum Wages Act, 1948, in its application to the State of Maharashtra, for the purposes hereinafter appearing; it is hereby enacted in the Sixty- first Year of the Republic of India as follows :-- 1. Short title and commencement :- (1) This Act may be called the Minimum Wages (Maharashtra Amendment) Act, 2010. (2) It shall come into force on such date, as the State Government may, by notification in the Official Gazette, appoint. 2. Amendment of section 20 of Act 11 of 1948 :- In section 20 of the Minimum Wages Act, 1948, in its application to the State of Maharashtra,-- (1) in sub-section (1), for the words "any officer of the State Government not below the rank of Labour Commissioner or any other officer with experience as a Judge of a Civil Court or as a stipendiary Judicial Magistrate", the words "any officer of the State Government not below the rank of the Assistant Labour Commissioner" shall be substituted; (2) for sub-section (5), the following sub-section shall be substituted, namely:-- "(5) Any amount directed to be paid under this section may be recovered by any Magistrate to whom the authority makes an application in this behalf, as if it were a fine imposed by such Magistrate.".