Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Motor Transport Workers (Tamil Nadu Amendment) Act, 2008 35 of 2009 CONTENTS 1. Short Title, Extent And Commencement 2. Amendment Of Section 1 3. Insertion Of New Section 32-A Motor Transport Workers (Tamil Nadu Amendment) Act, 2008 35 of 2009 An Act further to amend the Motor Transport Workers Act, 1961 in its application to the State of Tamil Nadu. Be it enacted by the Legislative Assembly of the State of Tamil Nadu in the Fifty-ninth Year of the Republic of India as follows :-- 1. Received the Assent of the President of India on October 18, 2009 -- Published in Tamil Nadu Government Gazette, Extraordinary, Part IV, Section 2, Iss. No.278, page 131, dated October 26, 2009. 1. Short Title, Extent And Commencement :- (1) This Act may be called the Motor Transport Workers (Tamil Nadu Amendment) Act, 2008. (2) It extends to the whole of the State of Tamil Nadu. (3) It shall come into force on such date as the State Government may, by notification, appoint. 2. Amendment Of Section 1 :- In Section 1 of the Motor Transport Workers Act, 1961 (Central Act 27 of 1961) (hereinafter referred to as the principal Act), for sub- section (4), the following sub-section shall be substituted, namely:- - "(4) It applies to every motor transport undertaking employing motor transport worker". 3. Insertion Of New Section 32-A :- After Section 32 of the principal Act, the following Section shall be inserted, namely:-- "32-A. Compounding of offences.-- (1) Any offence punishable under Section 29 or Section 32 may, either before or after the institution of the prosecution, be compounded by the Commissioner of Labour or any other officer as may be authorised in this behalf by the Commissioner of Labour, on payment, for credit to Government, of such sum as the Commissioner of Labour or the officer authorised by him may specify: Provided that the sum payable under this sub-section shall not exceed the maximum amount of fine which may be imposed for the offence so compounded. (2) Where an offence has been compounded under sub-section (1), the offender, if in custody, shall be discharged and no further proceeding shall be taken against him, in respect of such offence.".