Section 2 in Abkari Workers' Welfare Fund Act, 1989
2. Definitions.
- In this Act unless the context otherwise requires,-(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);(b)"Board" means the Kerala Abkari Workers' Welfare Fund Board constituted under section 6 ;(c)"Chief Welfare Fund Inspector" means the Chief Welfare Fund Inspector appointed under sub-section (1) of section 9;(d)"contribution" means the sum of money payable to the Fund under section 4;(e)"employer" means any person who employs whether by himself or through any other person one or more abkari workers and includes any person who has a licence for storing, distribution or sale of liquor under the Abkari Act, (1 of 1077);(f)"family" means the wife, husband, minor sons, unmarried daughters and parents solely dependant on the Abkari Workers;(g)"Fund" means the Abkari workers' Welfare Fund established under the scheme;(h)"liquor" means liquor as defined in the Abkari Act (1 of 1077) but does not include toddy;(i)"member" means a member of the Fund;(j)"prescribed" means prescribed by rules made under this Act;(k)"Schedule" means a schedule to this Act;(l)"Scheme" means a scheme framed under this Act;(m)"Wages" means all emoluments which are earned by an abkari worker while on duty or on leave with wages in accordance with the terms of the contract of employment and which are paid or payable in cash to him but does not include -(i)the cash value of any food concession, and(ii)overtime allowance, bonus and commission.
