Report No. 62

10.45. Item 11.- Item 11 refers to persons employed in the service of any fire brigade, and needs no change.

10.46. Item 12.-

Item 12 applies to persons employed upon a railway as defined in clause (4) of section 3, and sub-section (1) of section 148, of the Indian Railways Act, 1890, either directly or through a sub-contractor, by a person fulfilling a contract with the railway administration. The principal object seems to be to cover persons employed by (independent) contractors on railway works. Such persons need not claim under the general provision as to sub¬contractors. No change of substance is required in this item. But the words "by a person fulfilling a contract" etc. go with the word "employed". A slight re-casting is desirable to bring this out.