Dock Workers (Safety, Health and Welfare) Act, 1986

2. Definitions. –

In this Act, unless the context otherwise requires, -

a.      “Appropriate Government” means, in relation to any major port, the Central Government, and, in relation to any other port, the State Government;

b.     “Cargo” includes anything carried or to be carried in a ship of other vessel;

c.      “Chief Inspector” means the Chief Inspector of Dock Safety, appointed under sub-section (1) of section 3;

d.     “Dock work” means any work in of within the vicinity of any port in connection with, or required for, or incidental to, the loading, unloading, movement or storage of cargoes into or from ship or other vessel, port, dock, storage place of landing place, and includes-

              i.         Work in connection with the preparation of ships or other vessels for receipt or discharge of cargoes or leaving port; and

Chipping, painting or cleaning, of any hold, tank, structure of- lifting machinery or any other storage area in board the ship of in the docks;

a.     

b.     

c.     

d.     

e.      “Dock worker” means a person employed or to be employed directly or by of through any agency (including a contractor) with or without knowledge of the principal employer, whether for remuneration or not, on dock work;

f.      “Employer”, in relation to a dock worker, means the person by whom he is employed of is to be employed on dock work, whether for remuneration of not:

g.     “Principal employer”, in relation to a dock worker employed or to he employed by or through any agency (including a contractor), means the person in connection with those work he is employed or is to be employed by such agency;

h.      “Regulation” means a regulation made under this Act.

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