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State of Maharashtra - Section

Section 263 in The Maharashtra Shops and Establishments Act, 1948

263.

, Kedia Kunj, J.B. Nagar Andheri (E), Mumbai-400 059.1|-| 521. [ [Entry No. 521 Added by G.N.I.E. & L.D. No. BSE. 09/2006/CR-8045/Lab-9 dated 6th December, 2007.]| The following outlets of Solanki Cold Drinks House, Kolhapur–| Section 19(1) subject to the following conditions,–|-| (1) M/s. Solanki Cold Drinks House, 456, Venus Corner,Kolhapur.| (i) The exemption shall remain in operation for a period ofone year from the date of issue of the Notification in theGovernment Gazette.|-| (2) M/s. Solanki & Sons Ice Cream and Juice Centre, 35-E,Opp. Railway Station. Kolhapur.| (ii) The establishment should not be closed on any day laterthan 2.30 a.m.|-| (3) M/s. Solanki Cold Drinks House, 515/14, "E"Ward, Opp. S.T. Road Kolhapur.| (iii) The establishment should not sell any intoxicatingmaterial in and around its premises at any time.|-| (4) M/s. Solanki Cold Drinks House, 693/3, "B" Ward"Kolhapur.| (iv) No women employees shall be required or allowed to workbeyond 9.30 p.m.|-| (5) M/s. Solanki Cold Drinks House, 1553, "C" Ward,Laxmipuri, Kolhapur.| (v) the employees shall be entitled to overtime wages inaccordance with Section 63 of the said Act.|-|| (vi) In case of violation of any of the above terms andconditions, the exemption shall stand cancelled automatically.]|-| 522. [ [Entry No. 522 added bu G.N.I.E. & L.D. No. BSE. 06/2007/CR-8220/Lab.-9 dated 4th February, 2008.]| M/s. George Restaurant & Stores, 20, Apollo Street, Opp.State Bank, Fort, Mumbai-400 023.| Section 19 subject to the followingconditions,–(i)The establishment should not beclosed on any day later than 2.30 a.m.(ii)The establishment should notsell any intoxicating material in and around its premises at anytime.(iii)No women employees shall berequired or allowed to work beyond 9.30 p.m.(iv)The employees shall beentitled to overtime wages in accordance with Section 63 of thesaid Act.(v)In case of violation of any of the above terms andconditions, the exemption shall stand cancelled automatically.]|-| 523. [ [Entry No. 523 added by G.N.I.E. & L.D. No. BSE. 01/2007/CR-8097/ Lab.-9 dated 4th February, 2008.]| The following outlets of M/s. Delhi Darbar Hotel, 197,Falkland Road, Corner of Grant Road, Mumbai-400 004.| Section 19(1) subject to thefollowing conditions,–(i)this exemption will be for aperiod of one year from the date of issue of notification in theGovernment Gazette.(ii)the establishment should notbe open before 10.00 a.m. and should not be closed on any daylater than 2.00 a.m.(iii)Every employee shall be givenone day holiday in a week without making any deductions from hiswages on account thereof.(iv)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 12 hours in a day.(v)The establishment should notsell any intoxicating material in and around its premises at anytime.(vi)No women employees shall berequired or allowed to work beyond 9.30 p.m.(vii)The employees shall beentitled to overtime wages in accordance with Section 63 of thesaid Act.(viii)In case of violation of any of the above terms andconditions the exemption shall stand cancelled automatically.]|-| 524. [ [Entry No. 524 added by G.N.I.E. & L.D. No. BSE. 06/2007/CR-8228/ Lab.-9 dated 28th February, 2008.]| M/s. Infiniti Retail Ltd., 202,Akruti Centre Point, MIDC, Andheri (East), Mumbai-400 093.
(1)Croma Near Chandan Cinema, JVPDScheme, Vile Parle (W), Mumbai.
(2)Croma, Ground Floor, Palm Spring Centre, Malad Link Road,Mumbai.| Section 18 subject to the followingconditions,-
(i)This exemption shall be valid
for the period of one year from the date of issue of the GazetteNotification.
(ii)No employee shall be required
to work for more than 9 hours in a day or 48 hours in a week.
(iii)Every employee shall be given
one 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 given
their consent be only placed on duty on the day of weekly holidayor other holiday.
(v)The employees shall be entitled
to overtime wages in accordance with Section 63 of the said Act.
(vi)In case of violation of any of the above term and
conditions, 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 valid
for the period of one year from the date of issue of notificationinGovernment Gazette.
(ii)No employee shall be required
to 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 given
one 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 be
entitled to overtime wages in accordance with Section 63 of thesaid Act.
(v)Women employees will not be
allowed to work after 10.30 p.m. at their work places.
(vi)The establishment shall not be
closed later than 3.00 a.m.
(vii)This exemption is only
related to Bombay Shops and Establishment Act, 1948.
(viii)In case of violation of any of the above terms and
conditions 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 in
operation for a period of one year from the date of issue ofnotification in theGovernment Gazette.
(ii)No employee shall be required
to 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 given
one 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 given
their consent be only placed on duty on the day of weekly holidayor other holiday.
(v)The employees shall be entitled
to overtime wages in accordance with Section 63 of the said Act.
(vi)In case of violation of any of the above term and
conditions, 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 -