Report No. 62
10.21. Recommendation relating to employments in agriculture.-
We now proceed to deal with the lines on which the amendment should be made. The principal consideration will, of course, be the actual or potential hazards in the employment. Such hazards may be evidenced by the size of the undertaking, or by the nature and area of work, and the like. In the first place, therefore, we recommend extension of the Act to any agricultural employment which satisfies the criterion to be inserted in this regard after determination by Parliament. We have already1 indicated the possible criteria.
1. Para. 10.7, supra.
10.22 and 10.23. In addition to what we have recommended above,1 we recommend that where any agricultural operation involves the use or handling of any contrivance driven by steam or other mechanical power or by electricity, the Act should apply. The hazard supplies the justification in such cases2. In such cases, the application of the Act should be irrespective of the capacity to pay, this being merely an extension of what contained in the Second Schedule, item 29.
1. Para. 10.21, supra.
2. See para. 10.11, supra.
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