Section 2(xix) in Bihar Coal Mining Area Development Authority Rules, 1988
(xix)"Colliery Labourer" means a labourer employed in a mine or colliery or residing on colliery premises in a room intended for the habitation of labourer and includes a dependent or relatives of any such labourer or any other person living with him in such a room even though such dependent, relative or persons be not employed in a mine.
