Section 3(4) in The Bhagelas Contracts Act of 1353 F
(4)"Bhagela transaction" means a transaction, written or oral, or partly written and partly oral, wherein the consideration for the labour by any person is an "advance" made or to be made to any person, and the interest on such "advance" or a debt due by any person and the interest on such debt and it includes any settlement which is held under this Act to be such a transaction but it shall not include the following cases:-(a)a transaction for the execution of work entered into by a skilled workman;(b)a transaction for the performance of work, ultra vires of this Act: or(c)a transaction to supply a cart and cartman.
