Section 2(f) in Kerala Labour Welfare Fund Act, 1975
(f)"establishment" includes-(i)a factory as defined in clause (m) of section 2 of the Factories Act, 1948 (Central Act 63 of 1948) or any place which is deemed to be a factory under sub-section (2) of section 85 of that Act ;(ii)a motor transport undertaking as defined in clause (g) of section 2 of the Motor Transport Workers Act, 1961 (Central Act 27 of 1961) ;(iii)[ any land used for growing tea, rubber, coffee, cardamom, oil palm or cocoa, in which ten or more persons are employed or were employed in any day of the preceding twelve months;] [Substituted by Kerala Act 1 of 1987];(iv)any commercial establishment within the meaning of clause (4) [or any shop within the meaning of clause (15)] [Inserted by Kerala Act 1 of 1987] of section 2 of the Kerala shops and commercial Establishments Act, 1960 (34 of 1960), which employs, or on any working day during the proceeding twelve months employed [two] [Substituted by Kerala Act 7 of 1994] or more persons:
