Section 2(21) in Jammu and Kashmir Shops and Establishments Act, 1966
(21)"restaurant or eating house" means any premises in which is carried on wholly or principally the business of the supply of meals or refreshments to the public or a class of the public for consumption on the premises, and includes a halwai's shop; but does not include a restaurant or a canteen attached to a factory if the persons employed, therein are allowed the benefits provided for the workers under the [Jammu and Kashmir Factories Act 1957] [Now Factory Act, 1948 (Central Act No. 63 of 1948).];
