Section 11 in The Sikkim Labour Protection Act, 2005
11. Other facilities.
(1)It shall be the duty of every Principal Employer / Employer / Contractor / or the Owner of establishment, employing workers in connection with the work of an establishment to which this Act applies, -(a)to ensure suitable conditions of work to such workers having regard to the fact that they are required to work;(b)to provide and maintain suitable residential accommodation to such workers during the period of their employment;(c)to provide the prescribed medical facilities to the workers, free of charge;(d)to provide such protective clothing and other amenities to the workers as may be prescribed.(2)In case of fatal accident or serious bodily injury to any such worker while on duty, employer is liable to give notice to the Commissioner for Workmen’s Compensation, Sikkim under Section 10 (B) of the Workmen’s Compensation Act, 1923.
