Section 6 in The War Injuries (Compensation Insurance) Act, 1943
6. Workmen to whom the Act applies.-
The workmen to whom this Act applies are-(a)workmen employed in any employment or class of employment to which the Essential Services (Maintenance) Ordinance, 1941 (11 of 1941), has been declared under section 3 of that Ordinance to apply, whether such declaration is or is not subsequently revoked;(b)workmen employed in any factory as defined in clause (j) of section 2 of the 2the Factories Act, 1934 (25 of 1934);(c)workmen employed in any mine within the meaning of 3the Indian Mines Act, 1923 (4 of 1923);(d)workmen employed in any major port;(e)workmen employed on any estate which is maintained for the purpose of growing cinchona, coffee, rubber or tea, and on which on any one day in the preceding twelve mon-ths twenty-five or more persons have been employed as workmen;(f)workmen employed in any employment specified in this behalf by the Central Government by notification in the Official Gazette.
