Section 2 in The Beedi Workers Welfare Fund Act, 1976
2. Definitions.-
In this Act, unless the context otherwise requires,-(a)"Fund" means the Beedi Workers Welfare Fund formed under section 3;(b)a person is said to be engaged in an establishment if he is engaged in that establishment, directly or through any agency, whether for wages or not, for doing any work, skilled, unskilled, manual or clerical and includes-(i)any person who is given raw materials by an employer or a contractor for being made into beedi at home, and(ii)any person not engaged by an employer or a contractor but working with the permission of, or under agreement with, the employer or contractor;(c)"prescribed" means prescribed by rules made under this Act;(d)Word and expressions used but not defined in this Act and defined in the Beedi and Cigar Workers (Conditions of Employment) Act, 1966 (32 of 1966), shall have the meanings respectively assigned to them in that Act in so far as they relate to a person engaged in beedi establishments.
