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Report No. 62

10.11. Hazard constituted by mechanical contrivances used in agriculture.-

In so far as mechanical and allied contrivances are used in employment in agriculture also, the employment becomes as much hazardous as industrial employment; and the extension of the Act to injuries resulting from accidents caused by such contrivances in agricultural employment would, therefore, be justified in principle part from the additional consideration that the Second Schedule to the Act already contains mention of one type of employment in agriculture,1 relating to persons employment in farming by tractors etc., as we have already pointed out2. The question, however, still remains whether the Act should be extended to employment in agriculture.

1. Second Schedule item 29.

2. See para. 10.8, supra.







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