The State Government may make rules for the purposes of giving effect to the provisions of section 15 and, in particular providing for-(a)the standard and specification of the accommodation to be provided;(b)the selection and preparation of sites for the construction of houses and the size of such plot;(c)the constitution of advisory boards consisting of representatives of the State Government, the employer and the workers for consultation in regard to matters connected with housing and the exercise by them of such powers, functions and duties in relation thereto as may be specified;(d)the fixing of rent, if any, for the housing accommodation provided for workers;(e)the allotment to workers and their families of housing accommodation and of suitable strips of vacant land adjoining such accommodation for the purpose of maintaining kitchen gardens, [* * *], and for the eviction of workers and their families from such accommodation;(f)access to the public to those parts of the plantation wherein the workers are housed.[16-A. Liability of employer in respect of accidents resulting from collapse of houses provided by him.-(1)If death or injury is caused to any worker or a member of his family as a result of the collapse of a house provided under section 15, and the collapse is not solely and directly attributable to a fault on the part of any occupant of the house or to a natural calamity, the employer shall be liable to pay compensation.(2)The provisions of section 4 of, and Schedule IV to, the Workmen's Compensation Act, 1923 (8 of 1923), as in force for the time being, regarding the amount of compensation payable to a workman under that Act shall, so far as may be, apply for the determination of the amount of compensation payable under sub-section (1).
