Beedi and Cigar Workers (Conditions of Employment) Act, 1966

43.Act not to apply to self employed persons in private dwelling houses.-

Nothing contained in this Act shall apply to the owner or occupier of a private dwelling house who carries on any manufacturing processes in such private dwelling house with the assistance of the members of his family living with him in such dwelling house and dependent on him:

Provided that the owner or occupier there of is not an employee of an employee to whom this Act applies.

Explanation.- For the purposes of this section, "family" means the spouse and children of the owner or occupier.