Section 12 in The Darjeeling And Kurseong Municipal (Porters) Act, 1883
12. Registration of mazdoors when engaged as monthly servants. -
Any [mazdoor] [Word substituted for the word 'coolie' by W.B. Act 26 of 1954.] engaged as a monthly servant, or for some other fixed period of time exceeding twenty-four hours, who shall be proved to the satisfaction of the Chairman or of the Commissioners-to have deserted from such employment without reasonable cause during the period of his engagement;or to have been guilty of gross misconduct during such period of time ;or to have wrongfully prevented or endeavoured to prevent any other [mazdoor] [Word substituted for the word 'coolie' by W.B. Act 26 of 1954.] from accepting employment,shall be liable to have his license withdrawn or suspended for such period as the Chairman may direct.
