Section 301 in The Maharashtra Shops and Establishments Act, 1948
301.
(89)TVS Motors, Mahaveer Chambers,Bramhan Society, Opp. ICICI, Kalyan-Murbad Road, Kalyan(West)-421 301.(90)Pawar Properites, Seema CentreEnterprise, Ground Floor, Opp. Siddanchal Club House, VasantVihar, Thane-400 606.(91)Vishnupratibha Hall, Ground Floor; Vishnuprasad Complex,Opp. Utkarsha Vidyalaya, P. P. Marg, Virar (West), Tal. Vasai,Dist. Thane-401 303.| Exemption under Sections 10, 11, 18& 33 of the said Act subject to the following conditions:–(1)This exemption shall remain inoperation till further orders from the date of issue ofNotification inGovernment Gazette.(2)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.(3)The employees who have giventheir consent be only placed on duty of weekly holiday or otherholiday.(4)The employees shall be entitledto overtime wages in accordance with section 63 of the said Act.(5)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 9 hours in a day.(6)Establishment will, not beclosed later than 11-00 p.m.(7)No women employee shall berequired or allowed to work beyond 10.30 p.m.(8)In case of violation of any of the above terms andconditions the exemption shall stand cancelled automatically.]|-| 534. [ [Entry No. 534 added by G.N.I.E. & L.d. No. BSE. 05/2007/CR-8209/ Lab.-9 dated 30th December 2008.]| Sahara Star, Sahara Hospitality Ltd., Opp. Domestic Airport,Vile Pane (E), Mumbai-400 099.| Section 33(3) subject to thefollowing conditions:–(i)This exemption shall remain inoperation for the period of one year from the issue ofNotification in theGovernment Gazette.(ii)No women employees shall begiven night-duty continuously for more than one week.(iii)All women employees whoseduty starts or terminates after 8.30 p.m. and before 6.00 a.m.should be provided escorted transport by the establishment uptotheir residence.(iv)Rest room and separate lockersfacility shall be provided in the hotel premises for womenemployees.(v)The employees shall be entitledto overtime wages in accordance with Section 63 of the said Act.(vi)The female employees are notrequired or allowed to work in the Bar/Permit Room.(vii)In case of violation of any of the above term andconditions the exemption shall stand cancelled automatically.]|-| 535. [ [Entry No. 535 added by G.N.I.E. & L.D. No. BSE. 08/2006/CR-8024/Lab.-9 dated 2nd March, 2009.]| 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 should be forthe period of two years from the date of issue of Notification inGovernment Gazette.(ii)No employee shall be requiredto work for more than 9 hours in a day over of an employee shallnot 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 ofsuch 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)Women employees will not beallowed to work after 10.30 p.m. at their work places.(vi)The establishment should notbe closed later on 3.00 p.m,(vii)This exemption is onlyrelated to Bombay Shops and Establishments Act, 1948.(viii)in case of violation of any of the above term andconditions the exemption shall stand cancelled automatically.]|-| 536. [ [Entry No. 536 added by G.N.I.E. & L.d. No. BSE. 05/2008/CR-85021/Lab.-9 dated 2nd March, 2009.]| M/s. Nirmal Life Style, L.B.S. Marg, Mulund (W) Mumbai-400
