Section 3 in The Orissa Shops and Commercial Establishments Act, 1956
3. Exemptions.
(1)Nothing in this Act shall apply to -(a)offices of, or under the Central or State Government or local authorities;(b)offices under the Reserve Bank of India;(c)establishments run by the owners themselves without employing any employee or establishments in which only members of employer's family are employed;(d)establishments for the treatment or care of the Sick, infirm, destitute, mental unfit persons;(e)persons occupying positions of management or employed in confidential capacity;(f)persons whose work is inherently intermittent such as travellers or care-takers;(g)persons directly engaged in preparatory or complementary work such as clearing or forwarding clerks responsible for the despatch of goods;(h)fairs, or bazars for the sale of work for charitable or other purposes for which no private profit is derived; and(i)libraries at which the business of lending books or periodicals is not carried on for purposes of gain other than that of making profits for charitable, philanthropic, religious of educational objects.(2)The State Government may, by notification exempt either permanently or for any specified period, any establishment or class of establishments or persons or class of persons, to which or to whom this Act applies, from all or any of its provisions subject to such conditions as they may doom fit.
