Section 2(4) in Telangana Labour Welfare Fund Act, 1987
(4)'establishment' means -(i)a factory as defined in section 2 (m) of the Factories Act, 1948; (Central Act 63 of 1948).(ii)a motor transport undertaking as defined in the Central Act 27 of 1961. Motor Transport Workers Act, 1961;(iii)any other establishment as defined in section 2 (10) of [the Andhra Pradesh Shops and Establishment Act, 1966] [Now see the provisions of the Telangana Shops and Establishment Act, 1988 (Act No.20 of 1988) in which the Act 1966 was repealed.];(Central Act 15 of 1966). and includes a society registered under any law in force in the State relating to registration of societies, and a charitable or other trust, whether registered or not, which carriers on any business or trade or any work in connection with or ancillary thereto and which employs or on any working day during the proceeding twelve months employed twenty or more persons, but does not include an establishment, not being a factory, belonging to or under the control of the Central or any State Government;
