Section 2 in The Kerala Shops and Commercial Establishments Act, 1960
2. Definitions.
- In this Act, unless the context otherwise requires. -(1)"apprentice" means a person, aged not less than twelve years, whom an employer employs in his service for training by himself or by any other person for any trade or calling:(2)"child" means a person who has not completed his fourteenth year;(3)"closed" means not open for the service of any customer or open to any business connected with the establishment;(4)"commercial establishment" means a commercial or industrial or trading or banking or insurance establishment, an establishment or administrative service in which the persons employed are mainly engaged in office work, hotel, restaurant, boarding or eating house, café or any other refreshment house, a theatre or any other place of public amusement or entertainment and includes such other establishment as the Government may, by notification in the Gazette, declare to be a commercial establishment for the purposes of this Act, but does not include a factory to which all or any of the provisions of the Factories Act, 1948 (Central Act 63 of 1948) apply;(5)"day" means the period of twenty-four hours beginning at mid-night;Provided that in the case of an employee whose hours of work extend beyond mid-night, day means the period of twenty-four hours beginning when such employment commences;(6)"employee" means a person wholly or principally employed in, and in connection with, any establishment and includes an apprentices;(7)"employer" means a person owning, or having ultimate control over the affairs of, an establishment and includes the manager, agent or other person acting in the general management or control of an establishment;(8)"establishment" means a shop or a commercial establishment;(9)"inspector" means an Inspector appointed under this Act;(10)"leave" means leave provided for in Chapter III of this Act:(11)"opened" means opened for the service of any customer or to any business connected with the establishment;(12)"period of work" means the time during which an employee is at the disposal of the employer;(13)"prescribed " means prescribed by rules made under this Act;(14)"prescribed authority" means the authority prescribed by rules made under this Act;(15)"shop" means any premises where any trade or business is carried on or where services are rendered to customers, and includes offices, store-rooms, godowns or warehouses, whether in the same premises or otherwise, used in connection with such trade or business but does not include a commercial establishment or a shop attached to a factory where the persons employed in the shop are allowed the benefits provided for workers under the Factories Act, 1948 (Central Act 63 of 1948);(16)"spread over" means the period between the commencement and the termination of the work of an employee on any day;(17)"week" means the period of seven days beginning at mid-night on Saturday night or such other night as may be approved in writing for a particular area by the prescribed authority;(18)"year" means a year commencing on the first day of January.
