Section 2(4) in The Maharashtra Labour Welfare Fund Act, 1953
(4)"Establishment" means-(i)a factory;(ii)a tramway or [motor omnibus service or a motor transport undertaking to which the Motor Transport Works Act, 1961 applies; and] [These words and figures were substituted for the words 'motor omnibus service; and' by Maharashtra 4 of 1984, Section 2(b)(i).](iii)[ any establishment within the meaning of the Bombay Shops and Establishments Act, 1948, which employs, or on any working day during the preceding twelve months, employed [five] [This portion was substituted for the portion beginning with '(iii) any establishment' and ending with 'or any State Government' by Maharashtra 16 of 1971, Section 2(3).] or more persons, [including the establishments which have been granted exemption partly or wholly under the proviso to section 4 of that Act.'] [This portion was added by Maharashtra 24 of 2003, Section 2(b) (w.e.f, 7-1-2002).]:Provided that, any such establishment shall continue to be an establishment for the purposes of this Act, notwithstanding a reduction in the number of persons to less than [five] [This word was substituted for the word 'ten' by Maharashtra 4 of 1984, Section 2(b)(ii).] at any subsequent time:Provided further that, where for a continuous period of not less than three months the number of person employed therein has been less than [five] [This word was substituted for the word 'ten' by Maharashtra 4 of 1984, Section 2(b)(ii).] such 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 there of to such authority as the State Government may specify in this behalf;][Explanation.- For the removal of doubt, it is hereby declared that where an establishment has different branches or departments, all such branches or departments, whether situated in the same premises or different premises, shall be treated as parts of the same establishment;] [This Explanation was added by Maharashtra 4 of 1984, Section 2(b)(iii).]
