Section 33(4) in The Beedi and Cigar Workers (Conditions of Employment) Act, 1966
(4)It shall be no defence in a prosecution of any person for the contravention of the provisions of section 3 that any manufacturing process connected with the making of beedi or cigar or both was carried on by such person himself or by any member of his family or by any other person living with or dependent on such person.
