Section 3(1) in The Maharashtra Mathadi, Hamal And Other Manual Workers (Regulation Of Employment And Welfare) Act, 1969
(1)For the purpose of ensuring an adequate supply and full and proper utilization of unprotected workers in scheduled employments, and generally for making better provision for the terms and conditions of employment of such workers [The words “whether registered or not” were deemed always to have been deleted by Mah. 40 of 1974, s. 2 (1) (a)* * * ], the State Government may by means of a scheme provide for the registration of employers and unprotected workers in any scheduled employment or employments, and provide for the terms and conditions of work of [registered unprotected workers-These words were deemed always to have been substituted for the words “such unprotected workers, whether registered or not”, ibid., s. 2 (1) (b)], and make provision for the general welfare in such employments.
