Section 2(j) in Kerala Motor Transport Workers Welfare Fund Act, 1985
(j)"scheme" means the scheme framed under this Act;(ja)[ "self employed person" means a person other than an employee who is engaged in the profession of a motor transport undertaking by actually operating the vehicle and depending mainly on such a motor transport undertaking for his lively hood;] [Amendment Act 2005 (No 13285/Leg. C2/05/Law dated 15.8.2005)]
