- In this Act unless there is anything repugnant in the subject or context :-(1)"advance" means an advance in cash or in kind or partly in cash and partly in kind and includes any transaction which is held under this Act to be substantially an advance;(2)"executant" means a party to the Bhagela contract which undertakes that it, or some other person under its guardianship, shall work for wages:(3)"Bhagela" means a person who under the term of the Bhagela contract is responsible to work for wages;(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.(5)"Labour" means the work of agricultural labour and includes domestic service and labour whether performed indoor or outdoor.
