2013 LAB. I. C. 1565 ::2013 (2) ABR 1233 ::(2013) 1 CurLR 771 ::(2013) 4 AllMR 79 (BOM) ::(2013) 7 Bom CR 467 ::(2013) 2 Mah LJ 509

Bombay High Court

Hon'ble Judge(s): B. P. Dharmadhikari, Prasanna B. Varale , JJ

( A ) Maharashtra Agricultural Produce Marketing (Regulation) Act (20 of 1964) S. 14 — Industrial Employment (Standing Orders) Act (20 of 1946), S. 2(e) — Payment of Wages Act (4 of 1936), S. 2(ii) — Industrial and other establishment — Word “other” has been used in S. 2(ii) of Act (1936) only to indicate that establishment in which articles are produced, adopted or manufactured may not be necessarily a workshop — Intention of legislature was to widen scope of the definition — Agricultural Produce Market Committee (APMC) provides market yard, sheds etc. to conduct sale of agricultural produce in regulated and controlled manner — For that purpose it employs its own staff — Presentation of agricultural produce is included in word “produce” as employed in S. 2(ii)(f) of Payment of Wages Act (1936) — Model standing orders and provisions of Industrial Employment (Standing Order) Act (1946) are applicable to APMC — Market Committee has to pay subsistence allowance according to Model Standing Orders to its employees.The Agricultural Produce Market Committee (APMC) provides market yard, platform, sheds, warehouses, cold storage etc., where persons licensed by it undertake various activities which ultimately result in either transport or sale of agricultural produce by them. Said sale is also conducted in regulated and controlled manner so as to see that innocent farmers are not cheated and get best consideration for their output. The....