Section 2(c) in Kerala Toddy Workers' Welfare Fund Act, 1969
(c)"employer" means any person who employs, whether directly or through another person, or whether on behalf of himself or any other person, one or more employees and includes any person who has a licence for the manufacture, [distribution, storage or sale] [Substituted 'distribution or sale' by Act No. 31 of 1978.] of toddy under the Abkari Act for the time being in force;
