Section 2 in The Industrial Statistics (Punjab Labour) Rules, 1952
2. Definitions.
- In these rules unless the context otherwise requires, -(a)"Act" means the Industrial Statistics Act, 1942 (XIX of 1942);(b)"employer" means the owner of an industrial establishment to which the Act applies and includes -(i)in the case of a factory, the manager nominated under clause (f) of sub-section (1) of section 7 of the Factories Act, 1948 (LXIII of 1948);(ii)in any industrial establishment under the control of any department of any Government, the authority appointed by such Government in this behalf and when no such authority is so appointed, the head of the department;(iii)in the case of any other industrial establishment any person responsible to the owner for the supervision, control or management of the industrial establishment;(c)"form" means a form prescribed by these rules and set forth in the schedule annexed hereto;(d)"industrial establishment" means, -(i)a "factory" as defined in clause (m) of section 2 of the Factories Act, 1948 (LXIII of 1948);(ii)a "plantation" used or intended to be used for the cultivation of tea, coffee, rubber or cinchona, or for any purpose connected therewith and on which twenty or more persons are employed or working on any day during the preceding twelve months;(e)"quarter" means a period comprising three months ending on the 31st March, 30th June, 30th September, or 31st December; and(f)"statistics authority" means the officer appointed under section 4 of the Act to be the Statistics Authority for the purposes of collecting statistics under the Act.
