Section 11(1) in The ASSAM PRIVATE PLACEMENT AGENCIES FOR RECRUITMENT OF WORKERS (REGULATION) ACT, 2019
(1)Every Private Placement Agency shall ensure safe travel to and from place of work to the residence of the worker. Every Private Placement Agency shall ensure payment of Government notified minimum wages vis-a-vis the scheduled employment applicable in the State where the worker IS deployed through individual bank account of the worker. Other functions and duties' of Private Placement Agencies shall be such, as may be prescribed from time to time by the Government. Any person who contravenes the provisions of section 4 of this Act shall be punishable with imprisonment for a term which may extend to 7(seven) years or fine which may extend to one lakh or both.
