PERIERA Vs. STATE OF MADRAS

JUDGEMENT

(1.) PERLERA, the managing director, Modern Embroidery (Private), Ltd. , and proprietor, Colombo Saree Works, Oppanakar Street, Coimbatore, has filed these criminal revision oases against his conviction and sentence confirmed in C. A. Nos. 544 and 545 of 1959, by the District Magistrate, Coimbatore. He was charged by the Assistant inspector of Labour, Circle I, Coimbatore (P. W. 1), for having contravened Rules 16 (1) and 16b of the rules framed under the Madras Shops and Establishments Act, 1947, in that on 30 May 1959 when P. W. 1 visited the establishments he found columns (3) to (5) (for the months of February, March and April 1959) in form F left blank and the register of wages was not made available for inspection. The sub-magistrate convicted the petitioner of both the offences and sentenced him to pay a fine of Rs. 25 in each case, in default simple imprisonment for two weeks. In appeal, the District Magistrate confirmed the convictions and sentences and hence these revisions.

(2.) IT is not disputed that when P. W. 1 inspected the petitioner's establishments on 30 May 1959, columns (3) to (5) of the register in form F had been left blank for the months of February, March and April and the register of wages was not available for his inspection. The plea of the petitioner in respect of the first charge was that, instead of the register in form F, he bad exhibited a notice in form G and kept a record of hours of work in form H and therefore he had not contravened Rule 16 (1 ). His plea in respect of the second charge was that since the register of wages was with his auditor at the time of inspection he could not make it available then and there. Both the Courts have found that the petitioner's plea that he had exhibited a notice in form G or kept a record of hours of work in form H was an afterthought, and that, since admittedly columns (3) to (5) in form F had not been filled up, the petitioner was guilty of contravention of the provisions of Rule 16 (1 ).

(3.) UNDER Rule 16 (2) an employer may, instead of maintaining a register as provided in Sub-Rule (1) of that rule, exhibit in his establishment a notice in form G specifying the daily hours of work and the intervals for rest and meals to be allowed to the persons employed. Rule 16 (3) provides that after such notice is exhibited he shall keep a record of hours of work in form H. If an employer complies with the provisions of Sub-Rules (2) and (3), he is not liable to be proceeded against for non-compliance with the provisions of Rule 16 (1 ). In this case, P. W. 1 has admitted that for the months of July to October 1958, against columns (3) to (5) in form P, was written "see in the form G notice. " He noted this on 15 October 1958. Apparently no action was deemed necessary. He would now explain that he was not concerned with the form G notice. What is urged for the petitioner is that when the exhibition of form G notice was indicated in the register in form F. P. W. 1 was bound to satisfy himself whether such notice had been exhibited and a record of hours of work kept in form H. Not having done so, it is argued, the petitioner cannot be said to have contravened Rule 16 (1) as it was open to him either to keep a register in form F or to exhibit a notice in form G and keep a record in form H. After his inspection on 30 May 1959, P. W. 1 issued a notice to the petitioner to show cause why he should not be proceeded against for contravention of the Rules 16 (1) and 16b. In his reply, the petitioner stated that he would fill up the columns in the register in form F and would make the register of wages available. The sub-magistrate and the District Magistrate relied on this reply to hold that no notice in form G could have been exhibited by the petitioner. That the petitioner wrote to the Inspector that he would fill in columns (3) to (5), is not conclusive that he had not exhibited the notice in form G. Before he proceeded to take action for contravention of Rule 16 (1) he should have satisfied himself that the petitioner had not compiled with Rule 16 (2) and (3 ). Not having done that, it seems to me that a charge for contravention of Rule 16 (1) cannot be sustained. The stand taken by P. W. 1 that he was not concerned with notice in form G is hardly tenable. Exhibition of notice in form G and keeping a record of hours of work in form H is a sufficient compliance under the rules; be that if this had been done the register in form F would be a superfluity, the defect wherein would not render the petitioner liable to be proceeded against under Rule 16 (1 ). I am satisfied that the charge under Rule 16 (1) has not been conclusively established.