Section 3(2) in Karnataka Shops and Commercial Establishments Act, 1961
(2)Nothing contained in section 11 or sub-section (1) of section 12 shall apply to,-(a)shops dealing mainly in medicines or medical or surgical requisites or appliances;(b)clubs, residential hotels, boarding houses, hostels attached to schools or colleges, and establishments maintained in boarding schools in connection with the boarding and lodging of pupils and resident-masters;Explanation. -"residential hotel" means any premises in which business is carried on bona fide for the supply of dwelling accommodation and meals on payment of a sum of money to a traveller or any member of the public or class of the public.(c)stalls and refreshment rooms at railway stations, bus stands, ports or aerodromes;(d)shops of barbers and hairdressers;(e)shops dealing mainly in meat, fish, poultry, eggs, dairy produce (except ghee), bread, confectionery, sweets, chocolates, ice, ice cream, cooked food, fruits, flowers, vegetables or green fodder;(f)shops dealing in articles required for funerals, burials or cremations;(g)shops dealing in pan (betel leaf), pan with beedies or cigarettes, or liquid refreshments sold retail for consumption on the premises;(h)shops dealing in newspapers or periodicals, editing sections of newspaper offices and offices of news agencies;(i)cinemas, theatres and other places of public entertainment and stalls and refreshment rooms attached to such cinemas, theatres and places of public entertainment;(j)establishments for the retail sale of petrol;(k)shops in regimental institutes, garrison shops and troop canteens in cantonments;(l)tanneries;(m)retail trade carried on at an exhibition or show, if such retail trade is subsidiary or ancillary only to the main purpose of the exhibition or show;(n)oil-mills and flour-mills not registered under the Factories Act, 1948;(o)brick and lime kilns;(p)commercial establishments engaged in the manufacture of bronze and brass utensils so far as it is confined to the process of melting in furnaces.(q)[ Information Technology Establishments; [Inserted by Act 11 of 2001 w.e.f. 1.6.2001.](r)Information Technology enabling services or establishments;(s)Bio-Technology and Research Centres or establishments of epidemic and other diseases.]
