Section 2(19A) in The Employees' State Insurance Act, 1948
(19A)“seasonal factory” means a factory which is exclusively engaged in one or more of the following manufacturing processes, namely, cotton ginning, cotton or jute pressing, decortication of groundnuts, the manufacture of coffee, indigo, lac, rubber, sugar (including gur ) or tea or any manufacturing process which is incidental to or connected with any of the aforesaid processes and includes a factory which is engaged for a period not exceeding seven months in a year(a)in any process of blending, packing or repacking of tea or coffee; or(b)in such other manufacturing process as the Central Government may, by notification in the Official Gazette, specify;
