Section 2(2) in The Motor Transport Workers Act, 1961
(2)“subsidiary work” means work in connection with a transport vehicle, its passengers or its load which is done outside the running time of the transport vehicle, including in particular—(i)work in connection with accounts, the paying in of cash, the signing of registers, the handing in of service sheets, the checking of tickets and other similar work;(ii)the taking over and garaging of the transport vehicles;(iii)travelling from the place where a person signs on to the place where he takes over the transport vehicle and from the place where he leaves the transport vehicle to the place where he signs off;(iv)work in connection with the upkeep and repair of the transport vehicle; and(v)the loading and unloading of the transport vehicle;
