Section 65(2) in THE INDUSTRIAL RELATIONS CODE, 2020
(2)If a question arises whether an industrial establishment is of a seasonal character or whether work is performed therein only intermittently, the decision of the appropriate Government thereon shall be final.Explanation. - In this section and in sections 67, 68 and 69, industrial establishment shall mean a -(i)factory as defined in clause (m) of section 2 of the Factories Act, 1948 (63 of 1948); or(ii)mine as defined in clause (j) of sub-section (1) of section 2 of the Mines Act, 1952 (35 of 1952); or(iii)plantation as defined in clause (f) of section 2 of the Plantations Labour Act, 1951 (69 of 1951).
