Section 2(d) in Kerala Toddy Workers' Welfare Fund Act, 1969
(d)"employee" means any person who is employed for wages in connection with the tapping, manufacture, [transport, storage or sale] [Substituted 'transport or sale' by Act No. 31 of 1978.] of toddy and who gets his wages directly or indirectly from the employer and includes any person employed by or through a contractor or through an agent in or in connection with the tapping, manufacture, [transport, storage or sale] [Substituted 'transport or sale' by Act No. 31 of 1978.] of toddy;
