Section 2(e) in The Protection Of Civil Rights Act, 1955
(e)shop means any premises where goods are sold either wholesale or by retail or both wholesale and by retail [and includes [Substituted by Act 106 of 1976, Section 4, for[and includes a laundry, a hair cutting saloon and any other place where services are rendered to customers] (w.e.f. 19.11.1976).](i)any place from where goods are sold by a hawker or vendor or from a mobile van or cart;(ii)a laundry and a hair cutting saloon;(iii)any other place where services are rendered to customers.]
