Section 2(4) in Karnataka Labour Welfare Fund Act, 1965
(4)"establishment" means,-(i)a factory;(ii)motor omnibus service;(iii)any establishment including a society registered or deemed to be registered under the [Karnataka] [Adapted by the Karnataka Adaptations of Laws Order 1973 w.e.f. 1.11.1973.] Societies Registration Act, 1960, and a charitable or other trust, whether registered under any law applicable to such charitable or other trust or not, which carries on any business or trade or any work in connection with or ancillary thereto and which employs or on any working day during the preceding twelve months employed more than fifty persons, but does not include an establishment (not being a factory) of the Central or any State Government; and(iv)any plantation or workshops;
