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State of Madhya Pradesh - Section

Section 39 in The M.P. Motor Transport Workers Rules, 1963

39. Returns.

- The employer of every undertaking shall furnish to Chief Inspector or other officer appointed by the State Government in this behalf not later than the first February' of the year immediately succeeding to that to which it relates the annual return in duplicate in Form XIII.Form I[See Rules 4 and 8]Application for Registration and Grant or Renewal of Certificate of Registration
1. Name of motor transport undertaking ...  
2. Full address to which communications relating to the motortransport undertaking should be sent ...  
3. Nature of motor transport service, e.g. City Service, longdistance passenger service, long distance freight service ...  
4. Total number of routes ...  
5. Total route mileage ...  
6. Total number of motor transport vehicles on the last date ofthe preceding year ...  
7. Maximum number of motor transport workers employed on any dayduring the preceding year ...  
8. Full names and residential addresses of the -    
  (i) Proprietor and partners of the motor transport undertakingin case of a firm not registered under the Companies Act, 1956;or    
  (ii) General Manager in case of a public sector undertaking    
9. Full name and residential address of the Directors in thecase of a company registered under the Companies Act, 1956 ...  
10. Amount of fee Rs. …....... paid in.............   (Rupees …......
  (Vide Challan No. …......... enclosed).   Treasury on ..
Signature of the employerDate...................................Note. - This form should be completed in ink in block letters or typed.Form II[See Rule 5]Certificate of Registration to Work as Motor Transport UndertakingFee Rs.........Registration No. ...........Serial No.........Certificate of Registration is hereby granted to to operate motor transport services employing not more than................persons on any one day during the year subject to provisions of the Motor Transport Workers Act, 1961, and the Rules made thereunder.The Certificate of Registration shall remain in force till the 31st day of December, 19....The............19.......Chief Inspector/Inspector
Date of Renewal Date of Expiry Signature of the ChiefInspector/Inspector
(1) (2) (3)
................................... ................................... ...................................
................................... ................................... ...................................
................................... ................................... ...................................
Form III[See Rule 16]Certificate of Fitness
1. Serial No. .......... Date .......... Serial No. .......................... Date .................
2. Name ................................... I certify that I have personally examined
3. Father’s name ....................... (name)....................................................................
4. Residence.............................. son of......................................................................
5. Date of birth, if available, and/or certified age............. residing at..............................................................
6. Physical fitness.................... Who is desirous of being employedin a motortransport undertaking and that his age, asnearlyas can be ascertained from myexamination is ….........years, and that he is fitfor employment in motortransportundertaking as an adolescent.
7. Descriptive marks........................
8. Reasons for -
  (1) Refusal of certificate..........
  (2) Certificate being revoked His descriptive marks are.......................
  ............................................ ...................................................................
  Thumb impression Thumb impression
  Initials of Certifying Surgeon Certifying Surgeon
Note. - Exact details of cause of physical disability should be clearly stated.Form IV[See Rule 17]Record of Lime - Washing Painting etc.
Name of room Parts Lime-washed, painted, varnished, e.g.walls, ceilings, wood work, etc., Treatment, whether lime-washed, painted,varnished Date on which lime-washing, painting, varnishingwas carried out (according to the English calendar) Remarks
Day Month Year
(1) (2) (3) (4) (5) (6) (7)
             
Signature of EmployerForm V[See Rule 28]Notice of Periods of Work for Motor Transport Workers for the Year 196....
Name ofUndertaking.............................................................................................................. Place..............................................................................................................
Periods of work Total number of men employed Total number of adolescents employed Description of groups Remarks
Groups A B C D E F G H Groups Nature of work Day on which weekly holiday is allowed
Relays 1.2.3. 1.2.3. 1.2.3. 1.2.3. 1.2.3. 1.2.3. 1.2.3. 1.2.3.
(1) (2) (3) (4) (5) (6) (7) (8) (9) (10) (11) (12) (13)
Hours of work on working days.                        
1. From.....To....                 A.      
2. From.....To....                 B.      
3. From.....To....                 C.      
4. From.....To....                 D.      
5. From.....To....                 E.      
6. From.....To....                 F.      
On partial working days                        
7. From.....To....                 G.      
8. From.....To....                 H.      
Date on which this notice is first exhibited.Signature of EmployerForm VI[See Rule 30]Register of Compensatory Holidays
Serial No. S.No. in the register of workers Name No. and date of exempting order Weekly rest days lost due to the exempting orderin Date of compensatory holidays given in Lost rest days carried to the next year Remarks
Year Jan. to Mar. Apr. to June July to Sept. Oct. to Dec. Jan. to Mar. Apr. to June July to Sept. Oct. to Dec.
(1) (2) (3) (4) (5) (6) (7) (8) (9) (10) (11) (12) (13) (14) (15)
                             
Form VII[See Rule 33]Register of Leave With Wages Adults/AdolescentsS.No.....................Name of the Undertaking.......................................................................Name....................................................................Father's name.....................................................Address................................................................Date of entry into service....................................Date of discharge................................................Date and amount of payment made in lieu of leave due..................................................................................................
Calendar Year of Service Wage period from to Wages earned during the wage period No. of days work performed Leave to credit
Balance of leave from preceding year Leave earned during the year mentioned in col.(1)
(1) (2) (3) (4) (5) (6)
           
Total of cols. (5) and (6) Whether leave was refused Leave enjoyed from to Balance of leave to credit Normal rate of wages Cash equivalent of advantage accruing throughconcessional rate of foodgrains and other articles Rate of wages for the leave period [Total ofcols. (11) and (12)] Remarks
(7) (8) (9) (10) (11) (12) (13) (14)
               
Note - Separate page will be allotted to each worker.Form VIII[See Rule 34]Leave Book Adults/adolescentsS. No................................Name of Undertaking...........................................Address.....................................................................Date of entry into service................................Date and amount of payment made in lieu of leave due
Calendar year of service Wage period from to Wages earned during the wage period No. of days of work performed Leave to credit Total of Cols. (5) and (6)
Balance of leave from preceding year Leave earned during the year mentioned in col.(1)
(1) (2) (3) (4) (5) (6) (7)
             
Whether leave was refused Leave enjoyed from to Balance of leave to credit Normal rate of wage Cash equivalent of advantage accruing throughconcessional rate of foodgrains and other articles Rate of wages for the leave period total of cols.(11) and (12) Remarks
(8) (9) (10) (11) (12) (13) (14)
             
Signature of Employer or his AgentNote - The leave book shall be made out for each worker on thick bound sheets.Form IX[See Rule 35]Register of Workers