Section 2(5) in The West Bengal Labour Welfare Fund Act, 1974
(5)"establishment" includes -(i)a factory,(ii)a tramway or motor transport undertaking, and(iii)any commercial establishment within the meaning of clause (2) of section 2 of the West Bengal Shops and Establishments Act, 1963, which employs, or on any working day during the preceding twelve months, employed ten or more persons:Provided that any such commercial establishment shall continue to be an establishment for the purposes of this Act notwithstanding that the was a reduction in the number of persons to less than ten at any subsequent time :Provided further that where for a continuous period of not less than three months the number of persons employed therein has been less than ten, such commercial establishment shall cease to be an establishment for the purposes of this Act with effect from the beginning of the month following the expiry of the said period of three months, but the employer shall, within one month from the date of such cessation, intimate by registered post the fact thereof to such authority as the State Government may specify in this behalf,(iv)any other class of establishments which the State Government may, after giving three months' notice of its intention of so doing, specify by notification in the Official Gazette,
