Section 2 in The Tamil Nadu Catering Establishments Act, 1958
2. Definitions.
- In this Act, unless the context otherwise requires,-(1)[ "catering establishment" means a restaurant or residential hotel and includes a restaurant or canteen attached to, or run or managed by, any society registered under any law for the time being in force but does not include a restaurant or canteen attached to, or run or managed by, any educational institution;] [This clause was substituted for the original claused) by section 3(1) of the Tamil Nadu Catering Establishment (Amendment) Act, 1975 (Tamil Nadu 29 of 1975).](2)"child" means a person who has not completed [sixteen] [This word was substituted for the word 'fourteen' by section 3(2) of the Tamil Nadu Catering Establishments (Amendment) Act, 1975 (Tamil Nadu Act 29 of 1975).] years of age;(3)"day" means a period of twenty-four hours beginning at midnight:Provided that in the case of an employee whose hours of work extend beyond midnight, day means the period of twenty-four hours beginning, from the time when such employment commences;(4)[ "employee" means a person wholly or principally employed directly or through any agency whether for Wages or not in, or in connection, with the business of any catering establishment, but does not include a member of the employer's family;] [These clauses were substituted for the original clauses (4) and (5) by section 3(3) of the Tamil Nadu Catering Establishments (Amendment) Act, 1975 (Tamil Nadu Act 29 of 1975).](5)[ "employer" means a person owning or having charge of the, business of a catering establishment and includes any person who holds a licence issued under the Madras City Municipal Corporation Act, 1919 (Tamil Nadu Act IV of 1919), the Madurai City Municipal Corporation Act, 1971 (Tamil Nadu Act 15 of 1971), or the Tamil Nadu District Municipalities Act, 1920 (Tamil Nadu Act V of 1920), or the Tamil Nadu Panchayats Act, 1958 (Tamil Nadu Act XXXV of 1958), authorising him to carry on the business of a catering establishment, the manager, agent or other person acting in the general management or control of a catering establishment;] [This Act was repealed and re-enacted by the Tamil Nadu Panchayats Act, 1994 (Tamil Nadu Act 21 of 1994).](6)"family" in relation to an employer means the husband or wife, son, daughter, father, mother, brother or sister of such employer who lives with him and is dependent on him;(7)"Inspector" means an Inspector appointed under section 20 for the area;(8)"leave" means leave provided for in section 12;(9)"period of work" means the time during which an employee is at the disposal of the employer;(10)"registration certificate" means a certificate showing the registration of a catering establishment;(11)"residential hotel" means any premises in which the business of providing dwelling accommodation and supply of meals to any member of the public or a class of the public is carried on;(12)"restaurant" means any premises in which is carried on the business of the supply of refreshments or meals to the public or a class of the public for consumption on the premises;(13)"spread over" means the period between the commencement and the termination of the work of an employee on any day;[(13-A) "wages" means the basic wages, dearness allowance, the cash equivalent of the meals and tiffin supplied to the employees free of charge and the value or any other amenity or of service or of any concessional supply of food grains or other articles which can be computed in terms of money, but does not include a bonus;] [Inserted by section 3(4) of the Tamil Nadu Catering Establishments (Amendment) Act, 1975 (Tamil Nadu Act 29 of 1975).](14)"week" means the period of seven days beginning at midnight on Saturday or on such other day as may be specified for a particular area or for a particular class of catering establishments by the prescribed authority;(15)"young person" means a person who has completed sixteen years of age, but has not completed eighteen years of age.
