Section 2(13) in The Maharashtra Mathadi, Hamal And Other Manual Workers (Regulation Of Employment And Welfare) Act, 1969
(13)“wages” means all remunerations expressed in terms of money or capable of being so expressed which would, if the terms of contract of employment, express or implied, were fulfilled, be payable to an unprotected worker in respect of work done in any scheduled employment, but does not include—(i)the value of any house accommodation, supply of light, water, medical attendance; or any other amenity or any service excluded from the computation of wages by general or special order of the State Government;(ii)any contribution paid by the employer to any pension fund or provident fund or under any scheme of social insurance and the interest which may have accrued thereon;(iii)any travelling allowance or the value of any travelling concession;(iv)any sum paid to the worker to defray special expenses entailed on him by the nature of his employment; or(v)any gratuity payable on discharge.
