Section 8A in Tamil Nadu Manual Workers (Regulation of Employment and Conditions of Work) Act, 1982
8A. [ Contribution to fund for benefit of manual workers in the employment in construction or maintenance of dams, bridges, etc. [Inserted by the Tamil Nadu Act 26 of 1993.]
(1)Notwithstanding anything contained in any law for the time being in force or in any agreement,-(a)every person who makes an application for building permit for any building work to a local authority shall be liable to pay the local authority concerned, in addition to the fee for the building permit; and(b)every person who undertakes or is in charge of, any construction [work other than the building work referred to in clause (a) shall be liable to pay, a sum at such per cent not exceeding one pet cent of the total estimated cost of the building or construction work proposed to be constructed, as may be fixed by the Government by notification, as contribution to the fund constituted for the benefit of manual workers in the employment in construction or maintenance of dams, bridges, roads or in any building operations, under a scheme framed under section 3.(2)Notwithstanding anything contained in any law for the time being in force, every local authority shall, while sanctioning the building permit, collect the sum specified in clause (a) of sub-section (1), in such manner as maybe prescribed.(3)(a)Notwithstanding anything contained in any law for the time being in force, every application made to any local authority for building permit, shall also be accompanied by a detailed estimated cost of the building proposed to be constructed for which a building permit is applied for.(b)The detailed estimate referred to in clause (a) shall be certified by such authority as may be prescribed as to the correctness of such estimate.(4)Every local authority referred to in clause (a) and every person referred to in clause (b) of sub-section (1) shall, within such period as may be prescribed, remit the sum collected or liable to pay, as the case may be, under the said sub-section (1), to the Board established under section 6 in respect of the manual workers in the employment in construction or maintenance of dams, bridges, roads or in any building operations, in such manner as may be prescribed, for being credited to the Fund constituted for the benefit of the said workers under a scheme framed under section 3.(5)(a)The provisions of this section shall apply to-(i)the City of [Chennai];(ii)the City of Madurai; and(iii)the City of Coimbatore,on the date of the commencement of the Tamil Nadu Manual Workers (Regulation of Employment and Conditions of Work) Amendment Act, 1993.(b)The Government may, by notification, direct that this section shall apply on such date as may be specified in the notification to the local area comprised in-(i)any municipal town;(ii)any township; or(iii)any panchayat.Explanation. - For the purposes of this section,-(a)"local authority" means-(i)the Municipal Corporation of [Chennai] [Substituted for the words 'Madras' by city madras (Alteration of Name) Act, 1996 (Tamil Nadu Act 28 of 1996)], Madurai, Coimbatore or any other Municipal Corporation that maybe constituted under any law for the time being in force; or(ii)a municipal council constituted under the Tamil Nadu District Municipalities Act, 1920 (Tamil Nadu Act V of 1920); or(iii)a Township Committee constituted under the Tamil Nadu District Municipalities Act, 1920 (Tamil Nadu Act V of 1920) or the Tamil Nadu Pancha-yats Act, 1958 (Tamil Nadu Act XXXV of 1958) or the Mettur Township Act, 1940 (Tamil Nadu Act XI of 1940) or the Courtallam Township Act, 1954 (Tamil Nadu Act XVI of 1954) or the Bhavani Sagar Township Act, 1954 (Tamil Nadu Act XXV of 1954) or under any other law for the time being in force; or(iv)a panchayat constituted under the Tamil Nadu Panchayats Act, 1958 (Tamil Nadu Act XXXV of 1958);(b)"person" includes-(i)[ the Central Government, the Central Government Undertakings, any State Government or Union Territory Administration;] [Substituted for '(i) any State Government or Union Territory Administration;' by Act No. 17 of 2014, dated 2.9.2014.](ii)a local authority including a Panchayat Union Council; and(iii)an individual, a family, a firm, a company or an association or body of individuals, whether incorporated or not.]
