Section 029 in The Maharashtra Shops and Establishments Act, 1948
029.
| Section 33(3) subject to thefollowing conditions :-(1)This exemption shall remain inoperation for the period of three years from the date of saidNotification, published inGovernment Gazette.(2)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.(3)Every employee shall be givenone day holiday in a week without making any deductions fromhis/her wages on account thereof and list of the time table ofsuch holidays for a month shall be placed on the notice board inadvance.(4)The employees shall be entitledto overtime wages in accordance with Section 63 of the said Act.(5)Female employee shall beprovided separate lockers and rest room.(6)Every employee shall be given arest period of minimum one hour after 5 hours of continuous work.(7)Every employee shall beprovided Identity Card, according to the provision of Section 25.(8)The Female employees, whoseduty finishes after 6-30 p,m. and starts or finishes before 6-00a.m. shall be provided them escorted transport facility fromresidence to establishment and return.(9)Female employees shall beprovided for work in group at night..(10)Female employees shall not beallowed to work in bar/permit room.(11)This exemption is limitedregarding only to the provisions of Bombay Shops andEstablishments Act, 1948.(12)Other than these terms andconditions, all the provisions of the said Act shall applicableto the establishment.(13)In case of violation of any of the above terms andconditions, the exemption, shall stand cancelled automatically.]|-| 594. [ [Entry 594 was added by G.N.I.E. & L.D. No. BSE. 08/2011/CR-199/Lab-10, dated 10th July, 2012.]| The establishment situated at Vashi, Navi Mumbai of M/s.Inorbit Malls (India) Pvt. Ltd, Raheja Tower, 4th Floor Block G,Plot No C-30, Bandra-Kurla Complex Bandra (E), Mumbai 400 051.| Sections 18, 19 and 33(3) subjectto the following conditions :-(1)This exemption shall remain inoperation for the period of three years from the date ofNotification published inGovernment Gazette.(2)This exemption shall only forthis establishment managing the mall and it shall not beapplicable to other establishments situated in the said mall.(3)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.(4)Every employee shall be givenone day holiday in a week without making any deductions fromhis/her wages on account thereof and list of the time table ofsuch holidays for a month shall be placed on the notice board inadvance.(5)The employees shall be entitledto overtime wages in accordance with Section 63 of the said Act.(6)Every employee shall be given arest period of minimum one hour after 5 hours of continuous work.(7)Employees shall be givennational and festival holidays.(8)Female employees shall beprovided separate lockers and rest rooms at the work place.(9)The employees, only who havegiven their consent shall be allowed to work on weekly off and onother holiday.(10)This exemption is related onlyto Bombay Shops and Establishments Act, 1948.(11)In spite of these terms andconditions, all the provisions of this Act shall applicable tothe establishment duly.(12)In case of violation of any of the above terms andconditions, the exemption shall stand cancelled automatically.]|-| 595. [ [Entry 595 was added by G.N.I.E. & L.D. No. BSE. 08/2011/CR-213/Lab-10, dated 10th July, 2012.]| M/s. Marriott Executive Apartments, 2 and 3B ChinmayanandAshram, Powai, Mumbai 400 087.| Sections 33(3) subject to thefollowing conditions :-(1)This exemption shall remain inoperation for the period of three years from the date ofNotification published inGovernment Gazette.(2)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.(3)Every employee shall be givenone day holiday in a week without making any deductions fromhis/her wages on account thereof and list of the time table ofsuch holidays for a month shall be placed on the notice board inadvance.(4)The employees shall be entitledto overtime wages in accordance with Section 63 of the said Act.(5)Female employee shall beprovided separate lockers and rest room.(6)Every employee shall be given arest period of minimum one hour after 5 hours of continuous work.(7)Every employee shall beprovided Identity Card, according to the provision of Section 25.(8)The Female employees whose dutyfinishes after 6-30 p.m. and start or finishes before 6-00 a.m.shall be provided them excorted transport facility from residenceto establishment and return.(9)Female employees shall beprovided for work in group at night.(10)Female employees shall not beallowed to work in bar/permit room.(11)This exemption is Limitedregarding only to the Provisions of Bombay Shops andEstablishments Act, 1948.(12)Other than these terms andconditions, all the provisions of this Act shall applicable tothe establishment.(13)In case of violation of any of the above terms andconditions, the exemption shall stand cancelled automatically.]|-| 596. [ [Entry 596 was added by G.N.I.E. & L.D. No. BSE. 11/2011/CR-295, dated 20th July, 2012.]| M/s. Asian Hotels (West) Ltd., Sahar Airport Road, Sahar,Andheri (E), Mumbai 400 099.| Section 33(3) subject to thefollowing conditions:-(1)This exemption shall remain inoperation for the period of three years from the date of saidNotification published in theGovernment Gazette.(2)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.(3)The employees shall be entitledto overtime wages in accordance with section 63 of the said Act.(4)Female employees shall beprovided separate lockers and rest rooms.(5)Every employee shall be given arest period of minimum one hour after 5 hours of continuous work.(6)Every employee shall beprovided Identity Card, according to the provision of section 25.(7)The Female employees, whoseduty finishes after 8-30 p.m. shall be provided them freeescorted transport facility from resident to establishment andreturn.(8)Female employees shall beprovided or work in group at night.(9)Female employees shall not beallowed to work in bar/permit-room.(10)Female employees shall not begiven continuous night duty more than one week.(11)This exemption is limitedregarding only to the Provisions of Bombay Shops andEstablishments Act, 1948.(12)Other than these terms andconditions, all the provisions of this said Act shall applicableto the establishment.(13)In case of violation of any of the above terms andconditions, the exemption shall stand cancelled automatically.]|-| 597. [ [Entry 297 was added by G.N.I.E. & L.D. No. BSE. 05/2012/CR-119/Lab-10, dated 20th July, 2012.]| M/s. Megus Estates and Hotels Ltd., (Unit-Four Seasons HotelMumbai), Plot No. 114, Dr. E. Moses Road, Worli, Mumbai 400 018.| Sections 19 and 33(3) subject tothe following conditions :-(1)This exemption shall remain inoperation for the period of five years from the date of saidNotification, published inGovernment Gazette.(2)The establishment shall remainopen on any day upto 3-00 a.m.(3)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.(4)Every employee shall be givenone day holiday in a week without making any deductions fromhis/her wages on account thereof and list of the time table ofsuch holidays for a month shall be placed on the notice board inadvance.(5)The employees shall be entitledto overtime wages in accordance with Section 63 of the said Act.(6)Female employees shall beprovided separate lockers and rest rooms.(7)Every employee shall be given arest period of Minimum one hour after 5 hours of continuous work.(8)Every employee shall beprovided Identity Card, according to the provision of Section 25.(9)The female employees, whoseduty starts after 9-30 p.m. and finishes before 6-00 a.m. shallbe provided them escorted transport facility upto their resident.(10)Female employees shall be pro-vided for work in group at night.(11)This exemption is limitedregarding only to the provision of Bombay Shops andEstablishments Act, 1948.(12)Other than these terms andconditions, all the provisions of this Act shall applicableto the establishment.(13)In case of violation of any of the above terms andconditions, the exemption shall stand cancelled automatically.]|-| 598. [ [Entry 598 added by G.N.I.E. & L.D. No. BSE. 04/2011/CR-85/Lab-10, dated 26.7.2012.]| The following shops of M/s. Bagzone Lifestyles Pvt. Limited,
