Industrial Employment (Standing Order) (Uttar Pradesh Amendment) Act, 2017 1. Short title and extent 2. Insertion of Section 13C in Act 20 of 1946 The Industrial Employment (Standing Order) (Uttar Pradesh Amendment) Act, 2017
(U.P. Act 16 of 2018)
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(As passed by the Uttar Pradesh Legislature)
Received the assent of the President on January 9, 2018 and published in the U.P. Gazette, Extra., Part I, Section (Ka), dated 31st January, 2018, p. 3. An Act further to amend the Industrial Employment (Standing Order) Act, 1946 in its application to Uttar Pradesh It is hereby enacted in the Sixty-eight Year of the Republic of India as follows - 1. Short title and extent - (1) This Act may be called the Industrial Employment (Standing Order) (Uttar Pradesh Amendment) Act, 2017. (2) It shall extend to the whole of Uttar Pradesh. Object & Reasons6
2. Insertion of Section 13-C in Act 20 of 1946 - After Section 13-B of the Industrial Employment (Standing Order) Act, 1946 the following section shall be inserted, namely - "13-C. Composition of offences - (1) Any offence punishable under this Act shall be compounded on the application of accused either before or after institution of prosecution by a competent authority notified by the State Government in this regard, after imposing 50% of the fine for the offence as compounding fee along with the prescribed fine:
Provided that remedy for compounding shall be available for the first offence only.
(2) Every officer referred to in sub-section (1) shall exercise the power to compound an offence, subject to direction, control and supervision of the State Government.
(3) Every application for the compounding of an offence shell be made in such form and in such manner as may be prescribed.
(4) Where any offence is compounded before the institution of any prosecution, no prosecution shall be instituted in relation to such offence, against the offender in relation to whom the offence is so compounded.
(5) Where the composition of any offence is made after the institution of any prosecution, such composition shall be brought by the officer referred to in sub-section (1) in writing to the notice of the court in which prosecution is pending and on such notice of the composition of the offence being given, the person against whom the offence is so compounded shall be discharged.".
