Section 7 in U.P. Industrial Establishments (National Holidays) Act, 1961
7. Exemption.
(1)Nothing contained in this Act shall apply to any industrial establishment under the control of the Central Government, Reserve Bank of India, Railway Administration, operating any railway as defied in clause (20) of Article 366 of the Constitution of India, or a cantonment authority.(2)The State Government may, if for special reasons it so thinks fit, by notification in the Gazette, direct that, subject to such conditions and for such periods as it may specify, the provisions of Act shall not apply to such class of industrial establishments as employ not more than such number of employees as may be specified in the notification.
