Section 2(1)(h) in The Mines Act, 1952

[Cites 0, Cited by 2] [Section 2(1)] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(1)(h) in The Mines Act, 1952

(h)a person is paid to be “employed” in a mine who works as the manager or who works under appointment by the owner, agent or manager of the mine or with the knowledge of the manager, whether for wages or not—

(i)in any mining operation (including the concomitant operations of handling and transport of minerals upto the point of dispatch and of gathering sand and transport thereof to the mine);

(ii)in operations or services relating to the development of the mine including construction of plan therein but excluding construction of buildings, roads, wells and any building work not directly connected with any existing or future mining operations;

(iii)in operating, servicing, maintaining or repairing any part of any machinery used in or about the mine;

(iv)in operations, within the premises of the mine, of loading for dispatch of minerals;

(v)in any office of the mine;

(vi)in any welfare, health, sanitary or conservancy services required to be provided under this Act, or watch and ward, within the premises of the mine excluding residential area; or

(vii)in any kind of work whatsoever which is preparatory or incidental to, or connected with, mining operations;

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Union of India - Subsection

Section 2(1)(h) in The Mines Act, 1952