Section 2(6) in Bihar Shops & Establishments Act, 1953
(6)[ "establishment" means an establishment which carries on any business, trade or profession or any work in connection with, or incidental or ancillary to any business, trade or profession and includes - [Substituted by Act 2 of 1975.](i)administrative or clerical service appertaining to such establishment;(ii)a shop, restaurant, residential hotel, eating house, theatre or any place of public amusement or entertainment; and(iii)such other establishment as the State Government may, by notification, declare to be an establishment to which the Act applies; but does not include a 'motor transport undertaking' as defined in clause (g) of section 2 of the Motor Transport Workers Act, 1961 (27 of 1961).]
