Section 3 in The Kerala Shops and Commercial Establishments Act, 1960
3. Exemptions.
(1)Nothing contained in this Act shall apply to-(a)persons employed in any establishment in a position of management;(b)persons whose work mainly involves traveling, 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 and cantonment authorities;(d)establishment in mines and oil fields;(e)establishments in bazaars in places where fairs or festivals are held temporarily for a period not exceeding fifteen days at a time;(f)establishments which, not being factories within the meaning of the Factories Act, 1948 (Central Act 63 of 1948) are in respect of matters dealt with in this Act, governed by a separate law for the time being in force in the State of Kerala.
