Section 22(2) in The Dangerous Machines (Regulation) Act, 1983
(2)The amount of the compensation payable under sub-section (1) shall be determined and paid in accordance with the provisions of the Workmens Compensation Act, 1923 (8 of 1923) as if the operator were a workman within the meaning of that Act, and, for this purpose, the provisions of the said Act shall apply to him as they apply to a workman within the meaning of that Act.
