Section 3 in The Punjab Shops and Commercial Establishments Act, 1958
3. Act not applicable to certain establishments and persons.
- Nothing in this Act shall apply to -(a)offices of or under the Central or State Governments (except commercial undertakings), the Reserve Bank of India, any railway administration or any local authority;(b)any railway service, air service, water transport service, tramway, postal, telegraph or telephone service, any system of public conservancy or sanitation or any industry, business or undertaking which supplies power, light or water to the public;(c)railway dining cars;(d)offices of lawyers;(e)any person employed about the business of any establishment mentioned in paragraphs (a) and (d) aforesaid;(f)any person whose hours of employment are regulated by or under the Factories Act, 1948, except the provisions of sub-sections (3), (4) and (5) of section 7 of this Act in so far as they relate to employment in a factory;(g)any person whose work is inherently intermittent.(h)[ establishments of stamp vendors and petition writers.] [Clause (h), added by Punjab Act No. 1 of 1964, section 3.]
