Section 2(e) in The Industrial Employment (Standing Orders) Act, 1946
(e)“industrial establishment” means—(i)an industrial establishment as defined in clause (ii) of section 2 of the Payment of Wages Act, 1936 (4 of 1936), or(ii)a factory as defined in clause (m) of section 2 of the Factories Act, 1948 (63 of 1948), or(iii)a railway as defined in clause (4) of section 2 of the Indian Railways Act, 1890 (9 of 1890), or(iv)the establishment of a person who, for the purpose of fulfilling a contract with the owner of any industrial establishment, employs workmen;
