Section 1(4) in West Bengal Workmen's House-Rent Allowance Act, 1974
(4)It shall apply to every industry in which fifty or more workmen! are employed:Provided that the State Government may. after giving not less than sixty days' notice of its intention so to do, by notification, apply the provisions of this Act to any industry employing such number of workmen less than fifty as may be specified in the notification.[Provided further that this Act, if it once applies to any industry shall continue to apply to that industry even if the number of workmen employed in that industry falls below fifty or, as the case may be below such number as may be specified in the Notification under the first proviso.Explanation. - for computing the number of workmen employed in any industry for the purposes of this sub-section the number of workmen employed in all the units and the branches of the industry in and outside West Bengal, shall be taken into consideration and if there is any dispute or difference in this regard, the decision of the State Government thereon shall be Final.] [Inserted by W. B. Workmen's House-Rent Allowance (Amendment) Act 1980 (act L of 1980).]
