Section 2 in Factories (Maharashtra Amendment) Act, 2006
2. Amendment Of Section 2 Of Act 63 Of 1948 :-
In section 2 of the Factories Act, 1948 (Act 63 of 1948), in its application to the State of Maharashtra, in clause (m),-(a)after the words "restaurant or eating place" the words and letter "or a poly house or green house engaged in the activity of floriculture or pomology or High Value Crops" shall be added;(b)after Explanation II, the following Explanation shall be added, namely:-Explanation III.-For the purposes of this clause, the term "High Value Crops" shall mean and include,-(i)Plantation of fruits, flowers and vegetables in a green house or shed-net house;(ii)Plantation of exotic fruits, flowers and vegetables;(iii)Plantation of crops by use of bio-technology;(iv)Plantation of medicinal and aromatic plants and processing industry;(v)Production of mushroom and processing industry;(vi)Production of fruits by micro-drip irrigation by use of plastic and mulching;(vii)Nurseries and processing industry where vegetables are produced in a green house;(viii)Nursery of ornamental plants;"
