Ravi S. Dhavan, J. - (1.) The issue in the present petition is in reference to proceedings under the Provident Funds and Miscellaneous Provision Act, 1952, hereinafter referred to as the Provident Fund Act. The petitioner, Messers Samaj Bidi Company, is a partnership firm at Farrukhabad, hereinafter referred to as the petitioner. A certain category of workers have been required by the Regional Provident Fund Commissioner, hereinafter referred to as the Provident Fund Commissioner, to be amenable to the benefit of the Provident Funds Act. The petitioner states in the writ petition that he holds a licence under die Bidi and Cigar Workers (Conditions of Employment) Act, 1966, hereinafter referred to as the Bidi and Cigar Workers Act. The issue is in reference to the class of workers known as 'home - workers', an expression used in die aforesaid Act.
(2.) It is clear from Section 4 of the Bidi and Cigar Workers Act that any person who intends to use or allow to be used tiny place or premises as industrial premises would take out a licence under this Act.
(3.) The petitioner received a notice dated 26 May, 1987 calling upon him to send a representative on 15 June, 1987 in reference to the coverage of its establishment between January, 1986 to March, 1987 and requiring it to produce certain records mentioned in paragraph 2 of the notice. The notice was issued under the Provident Fund Act.;