Section 2(g) in The Tamil Nadu Beedi Industrial Premises (Regulation of Conditions of Work) Act, 1958
(g)"employer" means the person who has the ultimate control over the affairs of any beedi industrial premises or who has, by reason of his advancing money, supplying goods or otherwise, a substantial interest in the control of the affairs of any beedi industrial premises and includes-(i)a proprietor or a registered user of a trade mark registered under the [Trade Marks Act, 1940 (Central Act V of 1940)] [This Act Mas repealed and re-enacted as the Trade and Merchandise Act, 1999 (Central Act 47 of 1999).], in relation to beedi; and(ii)any other person to whom the affairs of any beedi industrial premises are entrusted (whether such other person is called a managing agent, manager, superintendent, or by any other name);
