Section 2(f) in The Beedi and Cigar Workers (Conditions of Employment) Act, 1966
(f)"employee "means a person employed directly or through any agency, whether for wages or not, in any establishment [or godown] to do any work, skilled, unskilled, manual or clerical, and includes-(i)any labour who is given raw materials by an employer or a contractor for being made into beedi or cigar or both at home (hereinafter referred to in this Act as "home worker "), and(ii)any person not employed by an employer or a contractor but working with the permission of, or under agreement with, the employer or contractor [or both];
