Beedi and Cigar Workers (Conditions of Employment) Act, 1966

2.Definitions.-

In this Act, unless the context otherwise requires,-

(a) "adult" means a person who has completed eighteen years of age;

(b) "child" means a person who has not completed fourteen years of age;

(c) "competent authority" means any authority authorized by the State Government by notification in the Official Gazette to perform all or any of the functions of the competent authority under this Act and for such areas as may be specified therein;

(d) "contractor" means a person who, in relation to a manufacturing process, undertakes to produce a given result by executing the work through contract labor or who engages labor for any manufacturing process in a private dwelling house and includes a sub-contractor, agent munshi , thekedar or sattedar ;

(e) "contract labor" means any persons engaged or employed in any premises by or through a contractor, with or without the knowledge of the employer, in any manufacturing process;

(f) "employee" means a person employed directly or through any agency, whether for wages or not, in any establishment to do any work, skilled, unskilled, manual or clerical, and includes-

( i ) any labor who is given raw materials by an employer or a contractor for being made into beedi or cigar or both at home (hereinafter referred to in this Act as "home worker"), and

(ii) any person not employed by an employer or a contractor but working with the permission of, or under agreement with, the employer or contractor;

(g) "employer" means,--

(a) in relation to contract labor, the principal employer, and

(b) in relation to other labor, the person who has the ultimate control over the affairs of any establishment or who has, by reason of his advancing money, supplying goods or otherwise, a substantial interest in the control of the affairs of any establishment, and includes any other person to whom the affairs of the establishment are entrusted, whether such other person is called the managing agent, manager, superintendent or by any other name;

(h) "establishment" means any place or premises including the precincts thereof in which or in any part of which any manufacturing process connected with the making of beedi or cigar or both is being, or is ordinarily, carried on and includes an industrial premises;

( i ) "industrial premises" means any place or premises (not being a private dwelling house), including the precincts thereof, in which or in any part of which any industry or manufacturing process connected with the making of beedi or cigar or both is being, or is ordinarily, carried on with or without the aid of power;

(j) "Inspector" means an Inspector appointed under sub-section (1) of section 6;

(k) "manufacturing process" means any process for, or incidental to, making finishing or packing or otherwise treating any article or substance with a view to its use, sale, transport, delivery or disposal as beedi or cigar or both;

(l) "prescribed" means prescribed by rules made by the State Government under this Act;

(m) "principal employer" means a person for whom or on whose behalf any contract labor is engaged or employed in an establishment;

(n) "private dwelling house" means a house in which persons engaged in the manufacture of beedi or cigar or both reside;

(o) "State Government", in relation to a Union territory, means the Administrator thereof;

(p) "week" means a period of seven days beginning at midnight on Saturday;

(q) "young person" means a person who has completed fourteen years of age but has not completed eighteen years of age.

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