Section 2(b) in The Labour Laws (Simplification of Procedure for Furnishing Returns And Maintaining Registers By Certain Establishments) Act, 1988
(b)"establishment" has the meaning assigned to it in a Scheduled Act, and includes,-(i)an "industrial or other establishment" as defined in section 2 of the Payment of Wages Act, 1936 (4 of 1936);(ii)a "factory" as defined in section 2 of the Factories Act, 1948 (63 of 1948);(iii)a factory, workshop or place where employees are employed or work is given out to workers, in any scheduled employment to which the Minimum Wages Act, 1948 (11 of 1948), applies;(iv)a "plantation" as defined in section 2 of the Plantations Labour Act, 1951 (69 of 1951); and(v)a "newspaper establishment" as defined in section 2 of the Working Journalists and other Newspaper Employees (Conditions of Service) and Miscellaneous Provisions Act, 1955 (45 of 1955);
