Section 2(5) in The Tamil Nadu Catering Establishments Act, 1958
(5)[ "employer" means a person owning or having charge of the, business of a catering establishment and includes any person who holds a licence issued under the Madras City Municipal Corporation Act, 1919 (Tamil Nadu Act IV of 1919), the Madurai City Municipal Corporation Act, 1971 (Tamil Nadu Act 15 of 1971), or the Tamil Nadu District Municipalities Act, 1920 (Tamil Nadu Act V of 1920), or the Tamil Nadu Panchayats Act, 1958 (Tamil Nadu Act XXXV of 1958), authorising him to carry on the business of a catering establishment, the manager, agent or other person acting in the general management or control of a catering establishment;] [This Act was repealed and re-enacted by the Tamil Nadu Panchayats Act, 1994 (Tamil Nadu Act 21 of 1994).]
