Section 5(63) in The Chhattisgarh Municipal Corporation Act, 1956
(63)"workshop" means any building, place or premises or any part thereof, not being a factory, to or over which the employer of the persons working therein has the right of access or control, and in which or within the compound or precincts of which, any manual labour is employed or utilised in aid of or incidental to any process for the following purposes :-(i)the making of any article or part thereof;(ii)the altering, repairing, ornamenting or finishing of any article: or(iii)the adapting for sale of any article.
