Section 2 in The Tamil Nadu Beedi Industrial Premises (Regulation of Conditions of Work) Act, 1958
2. Definitions.
- In this Act, unless the context otherwise requires,-(a)"adult" means a person who has completed eighteen years of age;(b)"Beedi industrial premises" means any place or premises, including the precincts thereof, in any part of which any manufacturing process connected with the production of beedies is being carried on or is ordinarily carried on with or without the aid of power;(c)"beedi industry" means any industry relating to the manufacture of beedies;(d)"child" means a person who has not completed fourteen years of age;(e)"competent authority" means any officer authorized by the Government by notification to perform the functions of the competent authority under this Act for such area as may be specified in the notification;(f)"employee" means a person employed directly or through any agency whether for wages or not in any beedi industry to do any work, skilled, unskilled, manual or clerical and includes any person who is employed in such industry and declared by the Government by notification to be an employee for the purposes of this Act;(g)"employer" means the person who has the ultimate control over the affairs of any beedi industrial premises or who has, by reason of his advancing money, supplying goods or otherwise, a substantial interest in the control of the affairs of any beedi industrial premises and includes-(i)a proprietor or a registered user of a trade mark registered under the [Trade Marks Act, 1940 (Central Act V of 1940)] [This Act Mas repealed and re-enacted as the Trade and Merchandise Act, 1999 (Central Act 47 of 1999).], in relation to beedi; and(ii)any other person to whom the affairs of any beedi industrial premises are entrusted (whether such other person is called a managing agent, manager, superintendent, or by any other name);(h)"Government" means the State Government;(i)"Inspector" means the Inspector appointed under sub-section (1) of section 6;(j)"manufacturing process" means any process for, or incidental to, making, finishing or packing or otherwise treating any article or substance with a view to its use, sale, transport, delivery, or disposal as beedies;(k)"week" means a period of seven days beginning at midnight at Saturday night;(l)"young person" means a person who has completed fourteen years of age, but not completed eighteen years of age.
