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[Cites 0, Cited by 1] [Section 8B] [Entire Act]

State of Tamilnadu - Subsection

Section 8B(1) in Tamil Nadu Manual Workers (Regulation of Employment and Conditions of Work) Act, 1982

(1)Notwithstanding anything contained in any law for the time being in force or any agreement, but save as otherwise provided in section 8-A,-
(a)every employer other than an employer operating a motor transport for carrying passengers or goods by roads, employing manual worker in any scheduled employment, shall be liable to pay, [to the respective Board established under section 6, for any scheduled employment, other than the scheduled employment in construction or maintenance of dams, bridges, roads, or in any building operations, a sum at such rate, in such manner and within such time, as specified in the scheme].
(b)every employer operating any motor transport for carrying passengers or goods by roads, shall be liable to pay, in addition to the tax payable by him under the Tamil Nadu Motor Vehicles Taxation Act, 1974 (Tamil Nadu Act 13 of 1974) (hereafter in this section referred to as the said Act), a sum at such rate not exceeding one per cent of the tax payable by him under the said Act, as may be fixed by the Government by notification;
(c)every manual worker in any scheduled employment other than the scheduled employment in construction or maintenance of dams, bridges, roads in any building operations, [shall pay a sum, at such rate, in such manner and within such time, as specified in the scheme in respect of such scheduled employment] [Substituted for the words 'shall pay a sum of rupees twenty per month in such manner and within such time as may be specified in the scheme' by the Tamil Nadu Manual Workers (Regulation of Employment and Conditions of Work) Amendment Act, 2001 (Tamil Nadu Act 2 of 2001).].
(d)the Government may, from time to time, make grants to the Board on such terms and conditions as the Government may, in each case, determine,
as contribution to the Fund constituted for the benefit of manual workers in the scheduled employments under a scheme framed under this Act, other than those employed in construction or maintenance of dams, bridges, roads or in any building operations.