Section 92(2) in Occupational Safety, Health and Working Conditions Code, 2020
(2)An employer of a plantation shall be responsible to provide and maintain welfare facilities for which the workers in the plantation are entitled under this Code either from his own resources or through the schemes of the Central Government or State Government, Municipality or Panchayat for the locality in which the plantation is situated.Explanation. - For the purposes of this sub-section-(i)the expression "Municipality" has the same meaning as assigned to it in clause (e) of article 243 of the Constitution; and(ii)the expression "Panchayat" has the same meaning as assigned to it in clause (d) of article 243 of the Constitution.
