Section 12 in Darjeeling and Kurseong Municipal (Porters) Act, 1883
12. Registration of mazdoors when engaged as monthly servants. - Any [mazdoor] engaged as a monthly servant, or for some other fixed period of time exceeding twenty-four hours, who shall be proved to the satisfaction of the Chairman or of the Commissioners-
to have deserted from such employment without reasonable cause during the period of his engagement;or to have been guilty of gross misconduct during such period of time ;or to have wrongfully prevented or endeavoured to prevent any other [mazdoor] from accepting employment,shall be liable to have his license withdrawn or suspended for such period as the Chairman may direct.
