Section 62A in The Bombay Shops and Establishments Act, 1948
62A. [ Employer to furnish identity card to employees. [These section was inserted by Gujarat 26 of 1977, section 12.]
(1)This section shall apply to every residential hotel, restaurant and eating house in the whole of the State and it shall apply to such other establishments or classes of establishments in the whole of the State or any part thereof as may be specified by a notification in the Official Gazette, from such date as may be specified in such notification.(2)The employer of every establishment to which this section applies shall furnish each employee therein with an identity card which shall be produced by the employee on demand by an Inspector. Such card shall contain the following and such other particulars as may be prescribed, namely:-(a)name and address of the employer;(b)the name, if any, and postal address of the establishment;(c)full name, address and designation of the employee;(d)date of birth of the employee;(e)the date on which the employee joined service in the establishment;(f)recent passport size photograph of the employee duly signed by the employee;(g)hours of works, the interval for rest and holiday, of the employee;(h)signature (with date) of the employer or manager;Provided that it shall not be necessary to furnish such identity card to any employee to whom an identity card containing similar particulars and information is furnished under any other law applicable to him.(3)The cost of such identity card including the cost of the photograph shall be borne by the employer.(4)If the identity card furnished by the employer is lost by the employee, a duplicate card shall be furnished free of charge by the employer immediately on production of his passport size photograph by the employee for being affixed on the card.(5)No employee shall work as an employee in an establishment to which this section applies unless he holds an identity card required to be furnished under this section and no employer shall permit or require any person who does not hold such card to work in such establishment.(6)If an employer of any establishment to which this section applies contravenes any of the provisions of this section, he shall, on conviction, be punished with fine which shall not be less than ten rupees and which may extend to fifty rupees.
