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[Cites 0, Cited by 0] [Section 125] [Entire Act]

State of Maharashtra - Subsection

Section 125(3) in Maharashtra Factories Rules, 1963

(3)The occupier and the manager shall be jointly or severally responsible for sending also information in duplicate to the Inspector as soon as the factory or any shift, section or department thereof is re-opened in the following form, namely :-
Name of factory and full address Name of industry Date of closure Number of workers affected at the time ofclosure Factory or any shift, section or departmentthereof reopened Number of workers on muster-roll at the timeof reopening Number of workers (i) re-employed (ii) newlyemployed
1 2 3 4 5 6 7
Class of Industry, whether (1) Cotton Textile, or (2) Silk Textile, or (3) Woollen Textile, or (4) Hosiery, or (5) Engineering, or (6) Miscellaneous, should be stated.Explanation 1. - For the purposes of this rule, "closure" means the closing of a factory, or any shift, section or department thereof or the total or partial suspension of work (other than work of a temporary nature) by the occupier or manager of the factory, or total or partial refusal by the occupier or manager of the factory to continue to employ persons employed by him where such refusal does not amount to the discharge, dismissal or suspension of a worker or workers by way of punishment.Explanation 2. - This rule shall not apply in the case of a closure of any section or department of a factory if such closure does not affect the total number of workers employed in the factory.[125-A. Power of exemption. [Inserted by G.N., dated 30.9.1965.]- The State Government may, by notification in the Official Gazette, exempt subject to such conditions as it may consider necessary, any workshop or workplace where a manufacturing process is carried on and which is attached to a public institution maintained for the purposes of education, training or reformation, from all or any of the provisions of these rules].