Section 4(2) in The Punjab Shops and Commercial Establishments Act, 1958
(2)[ Nothing in sub-section (1) of section 10 apply to -(i)establishments of cinema houses;(ii)establishments dealing in hides and skins;(iii)ice factories;(iv)establishments engaged exclusively in repairs of cycles or motor vehicles or the service of motor vehicles (not being an establishment dealing in cycles or motor vehicles or exclusively in spare parts thereof);(v)establishments dealing exclusively in providing on hire tents, chhauldaries and other articles such as crockery, furniture, loud-speakers, gas lights and fans required for ceremonial purposes; and(vi)establishments dealing exclusively in the retail sale of phullian, murmara, sugar-coated gram, reories or other similar commodities.]
