Section 43 in The Beedi and Cigar Workers (Conditions of Employment) Act, 1966
43. Act not to apply to self-employed persons in private dwelling-houses .-Nothing contained in this Act shall apply to the owner or occupier of a private dwelling-house who carries on any manufacturing process in such private dwelling-house with the assistance of the members of his family living with him in such dwelling-house and dependent on him:
Provided that the owner or occupier thereof is not an employee of an employer to whom this Act applies.Explanation .-For the purposes of this section, "family "means the spouse and children of the owner or occupier.
