Section 6J(2) in U.P. Industrial Disputes Act, 1947
(2)If a question arises whether an industrial establishment is of a seasonal character or whether work is performed therein only intermittently, the decision of the State Government thereon shall be final.Explanation. - In this section and in Sections 6-K, 6-L and 6-M "industrial establishment" means, -(i)a factory as defined in clause (m) of Section 2 of the Factories Act, 1948, or(ii)a mine as defined in clause (f) of Section 2 of the Mines Act, 1952, or(iii)a plantation as defined in clause (f) of Section 2 of the Plantations Labour Act, 1951.]
