Section 55 in Tamil Nadu Handloom Workers (Conditions of Employment and Miscellaneous Provisions) Act, 1981
55. Act not to apply to self employed persons in private dwelling houses.
- Nothing contained in this Act shall apply to the owner or occupier of a private dwelling house who carries on any weaving operation or any item of work incidental to such weaving operation in such private dwelling house with the assistance of the member of his family living with him in such dwelling house and dependent on him:Provided that the owner or occupier thereof is not an employee of an employer to whom this Act applies.Explanation. - For the purposes of this section, "family" means the spouse and children of the owner or occupier.
