Report No. 62
10.49. Item 14.-
Item 14 refers to persons employed, otherwise than in a clerical capacity, in connection with operations for winning natural petroleum or natural gas, it needs no change.
10.50. Item 15.- Item 15 reads:
"Employed in any occupation involving blasting operations."
It needs no change.
10.51. Item 16.- Item 16 reads:
"Employed in the making of any excavation in which on any one day of the preceding twelve months more than twenty-five persons have been employed or explosives have been used, or whose depth from its highest to its lowest point exceeds twelve feet."
The reference in item 16 to twelve feet could be replaced by reference to corresponding metres. The item should cover twenty five or more persons.
10.52. Item 17.-
Item 17 refers to persons employed in operation of any ferry boat capable of carrying more than ten persons.
It needs no change.
10.53. Item 18.-
Item 18 covers persons employed, otherwise than in a clerical capacity, on any estate which is maintained for the purpose of growing cardamom, cinchona, coffee, rubber or tea, and on which on any one day in the preceding twelve months twenty-five or more persons have been so employed.
It needs no change.
10.54. Item 19.-
Under item 19, persons employed, otherwise than in a clerical capacity, in "the generating, transforming or supplying of electrical energy or in the generating or supplying of gas" are covered. We recommend that Nuclear and Chemical energy should be added in this item.1
1. Compare item 2 as proposed to be revised, para. 10.33, supra.
10.55. Item 20.-
Persons employed in a lighthouse as defined in clause (d) of section 2 of the Indian Lighthouse Act, 1927, fall within item 20, which needs no change.
10.56. Item 21.-
Item 21 relates to persons employed in producing cinematograph pictures intended for public exhibition or in exhibition or in exhibiting such pictures.
The words "public exhibition" would, presumably, cover exhibition on the television net-work.
The item needs no change.
10.57 to 10.61. Items 22 to 25.- No substantial changes are required in items 22 to 25.
