Section 11(1) in The Sikkim Labour Protection Act, 2005
(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.
