Section 263(2) in The Maharashtra Shops and Establishments Act, 1948
(2)Croma, Ground Floor, Palm Spring Centre, Malad Link Road,Mumbai.| Section 18 subject to the followingconditions,-(i)This exemption shall be validfor the period of one year from the date of issue of the GazetteNotification.(ii)No employee shall be requiredto work for more than 9 hours in a day or 48 hours in a week.(iii)Every employee shall be givenone day holiday in a week without making any deductions formhis/her wages on account thereof and the list of time table tosuch holidays for a month shall be placed on the notice board inadvance.(iv)The employees who have giventheir consent be only placed on duty on the day of weekly holidayor other holiday.(v)The employees shall be entitledto overtime wages in accordance with Section 63 of the said Act.(vi)In case of violation of any of the above term andconditions, the exemption shall stand cancelled automatically.]|-| 525. [ [Entry No. 525 added by G.N.I.E. & L.D. No. BSE. 08/2006/CR-8024/Lab.-9 dated 1st March 2008.]| The following outlets of M/s. Olive Bar and Kitchen Pvt. Ltd.,Pali Hill, 14, Union Park, Khar(W), Mumbai-400 052.| Section 18, 19 and 33(3) subject tothe following conditions,–(i)This exemption shall be validfor the period of one year from the date of issue of notificationinGovernment Gazette.(ii)No employee shall be requiredto work for more than 9 hours in a day or 48 hours in a week. Thespread over of an employee shall not exceed 11 hours in a day(iii)Every employee shall be givenone day holiday in a week without making any deductions formhis/her wages on account thereof and the list of time table tosuch holidays for a month shall be placed on the notice board inadvance.(iv)The employees shall beentitled to overtime wages in accordance with Section 63 of thesaid Act.(v)Women employees will not beallowed to work after 10.30 p.m. at their work places.(vi)The establishment shall not beclosed later than 3.00 a.m.(vii)This exemption is onlyrelated to Bombay Shops and Establishment Act, 1948.(viii)In case of violation of any of the above terms andconditions the exemption shall stand cancelled automatically.]|-| 526. [ [Entry 526 added by G.N.I.E. & L.D. No. BSE. 07/2007/CR-8109/ Lab.-9 dated 4th March, 2008.]| M/s. Style Aperals (Cotton World Corp.) Unit No. 5/5-A, BlockNo. 7, Finix Mill Ltd. Compound, Lower Parel, Mumbai-400 013.| Section 18 subject to the followingconditions,–(i)This exemption shall remain inoperation for a period of one year from the date of issue ofnotification in theGovernment Gazette.(ii)No employee shall be requiredto work for more than 9 hours in a day or 48 hours in a week thespread over of an employee shall not exceed 11 hours in a day.(iii)Every employee shall be givenone day holiday in a week without making any deductions fromhis/her wages on account thereof and the list of time table tosuch holidays for a month shall be placed on the notice board inadvance.(iv)The employees who have giventheir consent be only placed on duty on the day of weekly holidayor other holiday.(v)The employees shall be entitledto overtime wages in accordance with Section 63 of the said Act.(vi)In case of violation of any of the above term andconditions, the exemption shall stand cancelled automatically.]|-| 527. [ [Entry No. 527 added G.N.I.E. & L.D. BS. 06/2007/CR-8227/Lab.-9, dated 16th May, 2008.]| Following branches of M/s. Kotak Mahindra Bank Ltd., 5thFloor, Dani Corporate Park, 158, C.S.T. Road, Kalina, Santacruz(E)., Mumbai-400 001.| Section 13 and 18 subject to the following conditions,–|-| (i) Kotak Mahindra Bank Ltd., 5-C/II, Mittal Court, 224,Nariman Point, Mumbai-400021.| (i) This exemption shall remain in operation for a period ofone year from the date of issue of notification in theGovernmentGazette.|-| (ii) Kotak Mahindra Bank Ltd., Gr. and mezzanine Floor,Batawala Chambers, 2, Sir Pherozshah Mehta Road, Fort, Mumbai -
