Section 2 in The Rajasthan P.W.D. Contractor's Labour Regulations, 1966
2. Definitions.
- In these regulation unless otherwise expressed or indicated the following words and expressions shall have the meaning here by assigned to them respectively that is to say-(a)'Labour' means workers employed by a Rajasthan P.W.D. contractor direct indirectly through a sub-contractor other or person by an agent on his behalf.(b)'Fair wage' means minimum wages for time or piece works fixed or revised by the State Government under the Minimum wages Act, 1948.(c)'Contractor' shall include every person whether a Sub-contractor or Head man or Agent employing labour on the work taken on contract.(d)'Wages' shall have the same meaning as defined in the payment of wages Act and includes time and piece rate wages.
