(2)If, a person decides to leave his employment in the mine, he shall be entitled to compensation as may be admissible under the provisions of the Workmen's Compensation Act, 1923 (8 of 1923), as contracting of such disease is deemed to be an injury by accident under that Act. In case the disease is not covered under Schedule III of that Act, he shall be paid by way of disability compensation at the same rates as provided under that Act as if it is an injury. The lump sum compensation payable under this rule shall not be in addition to the compensation payable under that Act.Explanation .-For the purposes of this rule, "wages" shall have the same meaning as defined in clause (m) of sub-section (1) of section 2 of the Workmen's Compensation Act, 1923 (8 of 1923).
