Section 4(1) in Sikkim Shops and Commercial Establishments Act, 1983
(1)Nothing contained in this Act shall apply to(a)a person whose work is inherently intermittent such as a traveller, canvasser, watchman or a caretaker;(b)offices of the Central or State Government or of local authorities, of the State Bank of India, the State Bank: of Sikkim and the Life Insurance Corporation;(c)establishment for treatment or care of the sick infirm, destitute or mentally unfit persons;(d)bazaars, fairs or exhibitions for the sale of works for charitable or other purposes from which no profit is derived;(e)stalls and refreshment dining cars; rooms at railway stations or railway(f)clubs not being residential clubs ;(g)any commercial establishment carrying on the business of transport of passengers and goods by motor vehicles and persons exclusively employed in relation to such business;(h)offices of lawyers; and(i)any other class of establishments or class of persons which the State Government may, by notification, exemption from the operation of this Act.
