Section 3(1) in The Maharashtra Unemployment Allowance Payment To Workmen In Factories (For Temporary Period) Act, 1976
(1)Where any workman, whose name is borne on the muster roll or, as the case may be, Badli Register, of a factory on, the first day of the temporary period is not provided, with employment therein on any days during the temporary period, due to short working of factories on account of shortage of power or on account of discontinuance or reduction of the supply of power to the factory for contravention of any provisions of the Bombay Electricity (Special Powers) Act, 1946 (Bom. XX of 1946), or of any orders of directions issued thereunder then notwithstanding anything contained in any law for the time being in force, he shall, subject to the provisions of this Act be paid by the employer an unemployment allowance at such rate per day and for such number of days in each calendar month during the temporary period as is provided in sub-section (2) of this section.
