Section 2 in Kerala Toddy Workers' Welfare Fund Act, 1969
2. Definitions.
- In this Act, unless the context otherwise requires,-(a)"Board" means the [Kerala Toddy Workers' Welfare Fund Board] [Substituted 'Toddy Workers' Welfare Fund Board' by Act No. 31 of 1978.] constituted under section 6;(aa)[ "Compensation" means an amount payable in lumpsum to a member for his treatment for injuries sustained during the course of his employment or to his legal heirs in the event of his death as a result of the injuries so sustained.] [Inserted by Act No. 28 of 2009.](b)"contribution" means a contribution payable in respect of a member under [the scheme] [Substituted 'a scheme' by Act No. 31 of 1978.];(c)"employer" means any person who employs, whether directly or through another person, or whether on behalf of himself or any other person, one or more employees and includes any person who has a licence for the manufacture, [distribution, storage or sale] [Substituted 'distribution or sale' by Act No. 31 of 1978.] of toddy under the Abkari Act for the time being in force;(d)"employee" means any person who is employed for wages in connection with the tapping, manufacture, [transport, storage or sale] [Substituted 'transport or sale' by Act No. 31 of 1978.] of toddy and who gets his wages directly or indirectly from the employer and includes any person employed by or through a contractor or through an agent in or in connection with the tapping, manufacture, [transport, storage or sale] [Substituted 'transport or sale' by Act No. 31 of 1978.] of toddy;(e)[ "fund" means the Kerala Toddy Workers' Welfare Fund established under the scheme:] [Substituted by Act No. 31 of 1978.];(f)"manufacture" means any process for the preparation of toddy and includes the preparation of a tree for tapping;(g)[ "member" means a member of the fund and includes any person eligible to become a member of the fund; [Substituted by Act No. 31 of 1978.](gg)"prescribed" means prescribed by rules made under this Act;"];(h)"schedule" means the schedule to this Act;(i)"scheme" means [the scheme] [Substituted 'a scheme' by Act No. 31 of 1978.] framed under this Act;(j)"wages" means all emoluments which are earned by an employee while on duty or on leave with wages in accordance with the terms of the contract of employment and which are paid or payable in cash to him, but does not include-(i)the cash value of any food concession;(ii)overtime allowance, bonus and commission.
