Section 2(i) in The Beedi and Cigar Workers (Conditions of Employment) Act, 1966
(i)"industrial premises "means any place or premises (not being a private dwelling-house), including the precincts thereof, in which or in any part of which any industry or manufacturing process connected with the making of beedi or cigar or both is being, or is ordinarily, carried on with or without the aid of power [and includes a godown attached thereto] [Added by Act 41 of 1993, Section 2 (w.e.f. such date as notified by the State Government) (w.e.f. 1.12.1994 in State of M.P.). ];
