Section 3(c) in The Industries (Development And Regulation) Act, 1951
(c)"factory "means any premises, including the precincts thereof, in any part of which a manufacturing process is being carried on or is ordinarily so carried on-(i)with the aid of power, provided that fifty or more workers are working or were working thereon on any day of the preceding twelve months; or(ii)without the aid of power, provided that one hundred or more workers are working or were working thereon on any day of the preceding twelve months and provided further that in no part of such premises any manufacturing process is being carried on with the aid of power;(cc)[ "High Court "means the High Court having jurisdiction in relation to the place at which the registered office of a company is situate;] [ Inserted by Act 72 of 1971, Section 2 (w.e.f. 1.11.1971).]
