Section 2(s) in The Kerala Headload Workers Act, 1978
(s)"Wages" means all remuneration, whether payable in cash or in kind, which would, it the terms of employment, express or implied, were fulfilled, be payable to a headload worker employed in an establishment or for work done in such establishment, but does not include-(i)the value of--(A)any house accommodation, supply of light, water or medical attendance or;(B)any other amenity or service excluded by general or special order of the Government; or(ii)any contribution paid by the employer to any pension fund or any scheme of social insurance and the interest which may have accrued thereon; or(iii)any travelling allowance or value of any travelling concession; or(iv)any sum paid to a headload worker to defray special expenses entailed on him by the nature of his employment;(v)any gratuity payable on discharge;(vi)any bonus.
