Section 2(3) in West Bengal Tea Plantation Employees' Welfare Fund Act, 2015
(3)"employee" means any person who is employed (including apprentice) to do any skilled or unskilled, manual or clerical work in or in connection with a Tea plantation including its local head office, office, factory, workshop, school or hospital and who gets his wages directly or indirectly from the employer, but does not include a person whose total wages exceed Rs. 10,000/-(Rupees ten thousand) per mensem inclusive of dearness allowance and value of food concession, or a person working under a contractor in work not directly connected with cultivation and manufacture of tea;
