Section 5 in The Kerala Shops and Commercial Establishments Act, 1960
5. Exemptions.
- The Government may, if they are satisfied that public interest so requires or that the circumstances of the case are such that it would be just and proper to do so having regard to the nature and capacity of the establishment, by notification in the Gazette, exempt either permanently or for any specified period, any establishment or class of establishments in any area or persons or class of persons to which or to whom this Act applies, from all or any of its provisions subject to such restrictions and conditions as the Government deem fit.[Chapter IA] [Inserted by Kerala Shops and Commercial Establishments (Amendment) Act, 1969 (32 of 1969)] Registration
