Section 2(1) in The Iron Ore Mines, Manganese Ore Mines And Chrome Ore Mines Labour Welfare Fund Act, 1976
(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
