Section 2(2) in West Bengal Tea Plantation Employees' Welfare Fund Act, 2015
(2)"employer" when used in relation to a Tea Plantation means the person who has the ultimate-control over the affairs of the Tea plantations, and where the affairs of any Tea plantation are entrusted to any other person (whether called a managing agent, manager, superintendent, or by any other name) such other person shall he deemed to be the employer in relation to that plantation;Explanation. - For the purposes of this clause, "the person who has the ultimate control over the affairs of the Tea plantation" means in the case of a Tea plantation owned or controlled by a company, firm or other association of individuals, whether incorporated or not, every director, partner or individual.
