Section 2(a) in Abkari Workers' Welfare Fund Act, 1989
(a)"Abkari Worker" means any person who is employed for wages in connection with the storing, bottling, transport or sale of liquor and who gets his wages directly or indirectly from the employer but does not include an employee, as defined in the Toddy Workers' Welfare Fund Act, 1969 (22 of 1969);
