Section 45 in Occupational Safety, Health and Working Conditions Code, 2020
45. Applicability of this Part.
(1)This Part shall apply to-(i)every establishment in which fifty or more contract labour are employed or were employed on any day of the preceding twelve months through contract;(ii)every manpower supply contractor who has employed, on any day of the preceding twelve months, fifty or more contract labour.(2)This Part shall not apply to the establishment in which work only of an intermittent or casual nature is performed:Provided that if a question arises as to whether work performed in an establishment is of an intermittent or casual nature, the appropriate Government shall decide that question after consultation with the National Board or a State Advisory Board and its decision thereon shall be final.Explanation. - For the purpose of this sub-section, work performed in an establishment shall not be deemed to be of an intermittent nature-(i)if it was performed for more than one hundred and twenty days in the preceding twelve months; or(ii)if it is of seasonal character and is performed for more than sixty days in a year.
