Section 2(22) in Jammu and Kashmir Shops and Establishments Act, 1966
(22)"shop" means any premises where goods are sold, either by retail or wholesale or both or where services are rendered to customers, and includes an office, a store room, godown, ware-house or workplace, whether in the same premises or otherwise used in connection with such trade or business but does not include a factory, a commercial establishment, residential hotel, restaurant, eating house, theatre or other place of public amusement or entertainment or shop attached to factory where the person employed in the shop are allowed the benefits provided for, workers under the [Jammu and Kashmir Factories Act, 1957] [Now Factory Act, 1948 (Central Act No. 63 of 1948).];
