State of Maharashtra - Act
Factories (Maharashtra Amendment) Act, 2006
MAHARASHTRA
India
India
Factories (Maharashtra Amendment) Act, 2006
Act 28 of 2006
- Published on 1 August 2006
- Not commenced
- [This is the version of this document from 1 August 2006.]
- [Note: The original publication document is not available and this content could not be verified.]
PREAMBLEAn Act further to amend the Factories Act, 1948, in its application to the State of Maharashtra.WHEREAS it is expedient further to amend the Factories Act, 1948 (Act 63 of 1948), in its application to the State of Maharashtra, for thr purposes hereinafter appearing; it is hereby enacted in the Fifty-seventh Year of the Republic of India as follows:-(1)This Act may be called the Factories (Maharashtra Amendment) Act, 2006. (a)after the words "restaurant or eating place" the words and letter "or a poly house or green house engaged in the activity of floriculture or pomology or High Value Crops" shall be added; (b)after Explanation II, the following Explanation shall be added, namely:- Explanation III.-For the purposes of this clause, the term "High Value Crops" shall mean and include,-(i)Plantation of fruits, flowers and vegetables in a green house or shed-net house; (ii)Plantation of exotic fruits, flowers and vegetables; (iii)Plantation of crops by use of bio-technology; (iv)Plantation of medicinal and aromatic plants and processing industry; (v)Production of mushroom and processing industry; (vi)Production of fruits by micro-drip irrigation by use of plastic and mulching; (vii)Nurseries and processing industry where vegetables are produced in a green house; (viii)Nursery of ornamental plants;"