Section 3(1) in Assam Shops and Establishments Act, 1971
(1)Nothing contained in this Act shall apply to :-(a)person employed in any establishment in a position of management ;(b)person whose work mainly involves travelling, and persons employed as canvassers and caretakers and whose names do not appear in the muster rolls ;(c)establishments under the Central or any State Government, local authorities, the Reserve Bank of India or any other Bank, any Railway administration and cantonment authorities ;(d)any water transport service, or motor service, or any system of public conservancy or sanitation, any industry, business or undertaking which supply power, light or water to the public arid such other public utility companies or associations or classes thereof as the State Government may by notification, exempt From the operation of this Act ;(e)clubs, residential hotels and boarding houses ;(f)stalls and refreshment rooms at railway station, docks, wharves and airports ;(g)establishments for the treatment or care of the sick, infirm, destitute or mentally unfit :(h)shops or classes of shops dealing mainly in vegetables, meat, fish, dairy products, bread, pastries, sweetmeat and flowers so far as the retail sales of these articles are concerned ;(i)pharmacies or shops dealing mainly in medicines, surgical appliances bandages or other medical requisites so far as sales of those articles are concerned ;(j)shops dealing in articles required for funerals, burials or cremations so far as the sales of those articles are concerned ;(k)shops dealing in tobacco, cigars, cheroots, cigarettes, biris, pan, liquid refreshment sold in retail for consumption on the premises, ice. newspaper or periodicals so far as the sales of these articles are concerned ;(l)shops dealing in supplies, stores, or other articles necessary for shops so far as sales of these articles are concerned ;(m)shops or stalls in any public exhibition or show so far as such shops or stalls deal in retail trade which is solely subsidiary or ancillary to the main purposes of such exhibition or show ;(n)shops or stall in any public fair or bazar held for charitable purposes ;(o)barber's and hairdresser's shops ;(p)shops dealing in petroleum products or spare parts for motor vehicles or cycles ;(q)excise shops ;(r)establishments in mine and oilfield :(s)any person employed in a confidential capacity, messenger, watchman or exclusively in connection with the collection, despatch, delivery and conveyance or customs formalities of goods or such other persons or classes of persons as the State Government may, by notification, exempt from the operation of all or any of the provisions of this Act ;(t)such seasonal commercial establishments engaged in the purchase of raw jute or cotton ginning or cotton or jute pressing and the clerical department of such seasonal factories and such other establishments as the State Government may, by notification, exempt from the operation of all or any of the provisions of this Act.
