Section 2(2) in The West Bengal Board Of Secondary Education Act, 1963.
(2)['commercial establishment' means an advertising, commission, forwarding or commercial agency, or a clerical department of a factory situated outside the premises of the factory or any industrial or commercial undertaking, an insurance company, joint stock company, bank, brokers office or exchange, any clinical establishment as defined in the West Bengal Clinical Establishment (Registration and Regulation) Act, 2010, ceremonial houses that are rented for different ceremonies, computer training centre, multigym, health care services, vocational training centre, tele calling services including Business Process Outsourcing and Knowledge Process Outsourcing, establishments of the cable, dish TV operators, different television and radio channel providers and operators, internet service providers and agents associated therewith, establishments dealing with different electronic media services, establishments dealing with courier services, different training centres, private airlines, water and road transport services and establishment which carries on any business, trade or profession or any work in connection with, or incidental or ancillary to, any business, trade or profession, and includes an establishment if any legal practitioner, medical practitioner, architect, engineer, accountant, tax consultant or any other technical or professional consultant with person employed therein, a society registered under any enactment in force for the time being, charitable or other trust, non-Governmental organizations with person employed therein, whether registered or not, which carries on, whether for purposes of gain or not, any business, trade or profession or any work in connection with, or incidental or ancillary to any business, trade or profession and such other class or classes of concerns or undertakings as the State Government may, after taking into consideration the nature of their work, by notification, declare to be commercial establishments for the purposes of this Act, but does not include a shop or an establishment for public entertainment or amusement :] [Substituted by Act No. 21 of 2015, dated 31.7.2015.]
