Section 2 in The Iron Ore Mines, Manganese Ore Mines And Chrome Ore Mines Labour Welfare Fund Act, 1976
2. Definitions.—
In this Act, unless the context otherwise requires,—(a)“agent” and “owner” have the meanings respectively assigned to them in clauses (c) and (l) of sub-section (1) of section 2 of the Mines Act, 1952 (35 of 1952);(aa)“chrome ore” includes ferro-chrome;(b)“contractor” has the meaning assigned to it in clause (c) of sub-section (1) of section 2 of the Contract Labour (Regulation and Abolition) Act, 1970 (37 of 1970);(c)“factory” and “occupier” have the meanings respectively assigned to them in clauses (m) and (n) of section 2 of the Factories Act, 1948 (63 of 1948);(d)“Fund” means the Iron Ore Mines , Manganese Ore Mines and Chrome Ore Mines Labour Welfare Fund formed under section 3;(e)“manager” means the manager referred to in section 17 of the Mines Act, 1952 (35 of 1952);(f)“manganese ore” includes ferrogenous manganese ore or ferro-manganese ore;(g)“metallurgical factory” means—(i)a factory in which iron or steel or manganese or chrome is being processed or manufactured;(ii)any other factory, being a factory in which iron ore or manganese ore or chrome ore is used for any purpose which the Central Government may, by notification in the Official Gazette, declare to be a metallurgical factory for the purposes of this Act;(h)a person is said to be employed in an iron ore mine or manganese ore mine,or chrome ore mine,—(1)if he is employed within the premises or in the vicinity of such mine by the owner, agent or manager of such mine or by a contractor or any other agency exclusively in any one or more of the following, namely:—(i)any iron ore or manganese ore or chrome ore mining operation;(ii)the operation, servicing, maintenance or repair of any machinery or any part thereof used in or about such mine;(iii)the loading, unloading or despatch of iron ore or manganese ore or chrome ore or any other material connected with the mining of iron ore or manganese ore or chrome ore;(iv)any work in any office, canteen or creche situated within the precincts of such mine;(v)any welfare, health, sanitary or conservancy services or any watch and ward duties at any place situated with such premises or vicinity, not being a place occupied by any residential building; or(2)if, in any such area as may be notified by the Central Government in the Official Gazette in this behalf, he is employed by the owner, agent or manager of such mine or by a contractor or any other agency exclusively in the loading, unloading or despatch of iron ore or manganese ore or chrome ore or any other material connected with the mining of iron ore or manganese or chrome ore;(i)“prescribed” means prescribed by rules made under this Act.
