Section 37(2) in The Beedi and Cigar Workers (Conditions of Employment) Act, 1966
(2)Notwithstanding anything contained in sub-section (1), the State Government may, after giving not less than two months 'notice of its intention so to do, by notification in the Official Gazette, apply all or any of the provisions of the Industrial Employment (Standing Orders) Act, 1946 (20 of 1946), to any industrial premises wherein less than fifty employees are employed or were employed on any one day of the preceding twelve months as if such industrial premises were an industrial establishment to which that Act has been applied by a notification under sub-section (3) of section 1 thereof, and as if the employee in the said premises were a workman within the meaning of that Act.
