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2. Definitions.-

In this Act, unless the context otherwise requires,-

(a) "agent" and "owner" have the meanings respectively assigned to them in clauses (c) and (l) of sub-section (1) of section 2 of the Mines Act, 1952 (35 of 1952);

(b) "factory" and "occupier" have the meanings respectively assigned to them in clauses (m) and (n) of section 2 of the Factories Act, 1948 (63 of 1948);

2[(bb) "limestone" includes minerals like lime-shell, calcareous sand and sea sand essentially composed of lime-shell, marl, kankar or lime-kankar;]

(c) "manager" means the manager referred to in section 17 of the Mines Act, 1952 (35 of 1952);

(d) a person is said to be employed in a limestone or dolomite mine,-

(1) if he is employed within the premises or in the vicinity of such mine by the owner, agent or manager of such mine or by a contractor or any other agency exclusively in any one or more of the following, namely:-

(i) any limestone or dolomite mining operation;

(ii) the operation, servicing, maintenance or repair of any machinery or any part thereof used in or about such mine;

(iii) the loading, unloading or despatch of limestone or dolomite or any other material connected with the mining of limestone or dolomite;

(iv) any work in any office, canteen or creche situate within the precincts of such mine;

(v) any welfare, health, sanitary or conservancy services or any watch and ward duties at any place situate within such premises or vicinity, not being a place occupied by any residential building; or

(2) if, in any such area as may be notified by the Central Government in the Official Gazette in this behalf, he is employed by the owner, agent or manager of such mine or by a contractor or any other agency exclusively in the loading, unloading or despatch of limestone or dolomite or any other material connected with the mining of limestone or dolomite;

(e) "prescribed" means prescribed by rules made under this Act.

1. 1st December, 1973, vide notification No. G.S.R. 1272, dated 14th November, 1973, see Gazette of India, Part II, sec. 3(i).

2. Ins. by Act 70 of 1982, s. 2 (w.e.f. 13-11-1982).









  

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