Section 2 in West Bengal Shops and Establishments Rules, 1964
2. Definitions.
- In these Rules, unless, there is anything repugnant in the subject or context :(a)The Act' means the West Bengal Shops & Establishments Act,1963 ;(b)'Calcutta' has the same meaning as in Calcutta Municipal Act, 1951 (West Bengal Act No. 33 of 1951) ; [See section 5, clause (ii) and sections 352, 592 and 594 and Schedule 1 of the Calcutta Municipal Act.](c)'Form' means a form appended to these Rules ; (01) 'Government' means the Government of West Bengal ;(e)'Maternity benefit' means the payment of the sum of money referred to in sub-rule (1) of rule 23 or part thereof ;(f)'Miscarriage' means expulsion of the contents of a pregnant uterus at any period prior to or during the 26th week of pregnancy but does not include any miscarriage, the causing of which is punishable under the Indian Penal Code (XLV of 1860) ;(g)'Referee' means an officer or authority appointed under sub-section (2) of section 14 ;(h)'Rule' means a rule framed under the Act ;(i)'Schedule' means a schedule appended to these rules ; (/) 'Section means a section of the Act ;(k)Women' used with reference to any shop or establishment means a woman who is a person employed in relation to such shop or establishment.
