- In these rules, unless the context otherwise requires-(a)"Act" means the Payment of Wages Act, 1936 (4 of 1936);(aa)[ "agent" means an agent as defined in clause (c) of section 2 of the Mines Act, 1952 (35 of 1952);] [ Inserted by S.O. 794, dated 24.2.1964.](b)"authority" means an authority appointed under sub-section (1) of section 15;(c)"contractor" means a person engaged under a contract by the owner of the mine for work on the mine and includes a sub--contractor;(d)"Court" means the Court mentioned in sub-section (1) of section 17;(e)"deduction for breach of contract" means a deduction made in accordance with the provisions of the proviso to sub-section (2) of section 9;(f)"deduction for damage or loss" means a deduction made in accordance with the provisions of clause (c) of sub-section (2) of section 7;(ff)[ "Deputy Chief Labour Commissioner (Central)" means an officer appointed as such by the Central Government;] [ Inserted by G.S.R. 99(E), dated 23.2.1963.](g)[ "employer" means the owner of the mine and includes a contractor, an agent or manager or any other person responsible under section 3 of the Act for payment of wages and includes in the case of a deceased employer, his legal representative;] [ Substituted by S.O. 3844, dated 18.11.1970.](h)"Form" means a Form appended to these rules;(i)"Inspector" means an Inspector referred to in section 14;(ii)[ "manager" means the person appointed under section 17 of the Mines Act, 1952 (35 of 1952) to discharge the functions of a manager;] [ Inserted by S.O. 1795, dated 30.5.1962.](j)"mine" means a mine as defined in clause (j) of section 2 of the Mines Act, 1952 (35 of 1952);(jj)[ "oil field" means an oil field as defined in clause (c) of section 3 of the Oil Fields (Regulation and Development) Act, 1948 (53 of 1948); [Inserted by S.O. 1795, dated 30.5.1962.](jjj)"owner" means the owner as defined in clause (1) of section 2 of the Mines Act, 1952 (35 of 1952);](k)[ "person employed" or "employed person" means a person employed in a mine or an oil field to whom the Act applies and includes, in the case of a deceased employed person, his legal representative;] [ Substituted by S.O. 3844, dated 18.11.1970.](kk)[ "Regional Labour Commissioner" ] [Inserted by S.O. 1650, dated 24.6.1960. ][(Central)] [ Inserted by G.S.R. 99(E), dated 23.2.1983.][means an officer appointed as such by the Central Government;] [Inserted by S.O. 1650, dated 24.6.1960. ](l)"section" means a section of the Act; and(m)words and expressions used in these rules and not defined but defined in the Act shall have the same meanings respectively assigned to them in the Act.
