Section 2(e) in The Goa, Daman and Diu Labour Welfare Fund Act, 1986
(e)'establishment' means any-(i)factory as defined in clause (m) of section 2 of the Factories Act, 1948 (Central Act 53 of 1948), or any place which is deemed to be a factory under section 85 of that Act, or(ii)motor transport undertaking as defined in clause (g) of section 2 of the Motor Transport Workers Act, 1961 (Central Act 27 of 1961), or(iii)establishment, including a society registered under the Societies Registration Act, 1860 (Central Act 21 of 1860), and a charitable or other trust whether registered under any law applicable to such charitable or other trust or not, which carries on any business or trade or any work in connection therewith or ancillary thereto but does not include an establishment not being a factory which is a unit or department of the Central or any State Government, or(iv)establishment as defined under sub-section (9) of section 2 of the Goa, Daman and Diu Shops and Establishments Act, 1973 (Act 13 of 1974), or(v)establishment of a contractor, or(vi)scheduled employment as defined in clause (g) of section 2 of the Minimum Wages Act, 1948 (Central Act 11 of 1948), or(vii)plantation, or(viii)motor transport service including trucks, engaged in transport of passengers or goods, or(ix)port, dock, wharf or jetty, or(x)inland water transport service including barges, launches, dredgers, engaged in movement, transport or handling of goods or cargo or transport of passengers, or(xi)establishment which the Government may, by notification, declare to be an establishment for the purpose of this Act;
