Section 2(12) in The Maharashtra Mathadi, Hamal And Other Manual Workers (Regulation Of Employment And Welfare) Act, 1969
(12)“worker” means a person who is engaged or to be engaged directly or through any agency, whether for wages or not, to do manual work in any scheduled employment, and includes any person not employed by an employer or a contractor, but working with the permission of, or under agreement with the employer or contractor; but does not include the members of an employer’s family;
