Section 2(3) in Bombay Labour Welfare Fund Act, 1953
(3)"Employer" means any person who employs either directly or through another person either on behalf of himself or any other person, one or more employees in an establishment and includes-(i)in a factory, any person named under Section 7 (i) (f) of the Factories Act as the manager;(ii)in any establishment, any person responsible to the owner for the supervision and control of the employees or for the payment of wages;
