Section 43(2) in The Kerala Headload Workers Act, 1978
(2)In particular, and without prejudice to the generality of the foregoing power, such rules may provide for-(a)the obligations of headload workers and employers;(b)regulating the employment of headload workers whether registered or not and the terms and conditions of such employment which are not specifically provided in this Act;(c)regulating, restricting or otherwise controlling the employment by any employer of headload workers not registered in his establishment;(d)any other matter which has to be, or may be prescribed.
