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State of Maharashtra - Section

Section 693 in The Maharashtra Shops and Establishments Act, 1948

693.

/3, 'B' Ward, Kolhapur.
(5)M/s. Solanki Cold Drinks House,[1552] [Substituted by G.N, I.E & L.D. No. BSE 2001/(7303)/Lab-9, dated the 6th February, 2003.], 'C' Ward, Laxmipuri, Kolhapur,| Section 19(1) subject to thefollowing conditions namely:–
(i)the exemption shall remain in
operation for a period of five years from the date of issue ofthe Notification in theMaharashtra GovernmentGazette.
(ii)The establishment shall not
remain open after 2.00 a.m.[(Except on thefollowing 10 days when the shops shall not remain open after 5.00a.m. i.e. the day before and the first day of Diwali festival,last four days of both Ganeshotsav and Navratri festivals)] [Added by G.N. I.E. & L.D. No. BSE 2001/(7303)/Lab-9, dated the 6th February, 2003.].
(iii)The proposed exemption is only from the Section 19(1) of
the said Act, and any permission, if required under any other Actor Rules may be obtained from the concerned authorities, by theestablishment.]|-| 488. [ [Added by G.N. I & L.D. No. BSE 04/2002/(7371)/Lab-9, dated the 25th July, 2002.]| Bio Technology Establishments in Maharashtra State| Section 13, 14, 15, 18 and 33(3)subject to the following terms and conditions namely:–General Conditions-
(i)The exemption shall only be for
a year in the first instance and only after observing whether andhow the conditions are fulfilled, the said exemption may beconsidered for continuation:
(ii)Written letters be taken from
each of the concerned bio-technology establishments that, all thespecial conditions are acceptable to them;
(iii)If any of these special
conditions are violated, the permission for that specificindustrial establishment will be deemed to have beenautomatically cancelled.Special Conditions–Section 13.– UnconditionalExemption for opening and closing hours of Establishment.Section 14.-
(i)No employee shall be required
to allow to work in any establishment for more than 9 hours inany day and 48 hours in any week.
(ii)Overtime as prescribed in
Section 63 of the said Act, will be paid for work in excess oflimit of hours of work.Section 15.– Each employeewill be given interval for rest for half an hour after continuousworking of 5 hours.Section 18.-
(i)Every employee shall be given
one day holiday in a week without making any deductions from thewages on account thereof;
(ii)all employees shall be
provided work alternatively.Section 33(3).-
(i)Special arrangement should be
made for protection of female employees working before 6 a.m. andafter 8.30 p.m. including transport;
(ii)Female employees should be
provided job jointly or in group;
(iii)arrangement of rest room and lockers should be made for
women employees.]|-| 489. [ [Added by G.N. I & L.D. No. BSE. 01/2002/(7309)/Lab-9, dated the 1st August, 2002.]| M/s. Styled Apparels, 207, Ram-Nimi Building, Mandlik Road,Colaba, Mumbai-400 001.| Section 18(1) subject to thefollowing conditions:-
(i)No employee shall be required
to work for more than 9 hours in a day or 48 hours in a week. Thespread over of an employee shall not exceed 12 hours in a day.
(ii)Every employee shall be given
one day holiday in a week without making any deductions from hiswages on account thereof, and the list of time table of suchholidays for a month shall be placed on the Notice Board inadvance.
(iii)The employees who have given
their consent be only placed on duty on the day of weekly holidayor other holidays.
(iv)In case of violation of the above terms and conditions
the exemption shall stand cancelled automatically.]|-| 490. [ [Substituted by G.N. I.E. & L.D. No. BSE 07/2001/(7235)/Lab-9, dated the 17th January, 2003.]| M/s. Nhava Sheva International Container Terminal Ltd., Sheva,Navi Mumbai-400 707.| All provisions except Sections 7and 63, subject to the following conditions, namely:–
(1)the employees shall be entitledto overtime wages in accordance with Section 63 of the said Act.
(2)The spread-over of an employeein a commercial establishment shall not exceed eleven hours inany day.
(3)The employees shall be entitled to overtime wages inaccordance with Section 63 of the said Act.]|-| 491. [ [Added by G.N. I & L.D. No. BSE 03/2000/5352/(7042)/Lab-9, dated the 25th September, 2002.]| The following branches of ABN-AMROBank N.V. at–
(1)Sakhar Bhavan, Nariman Point,Mumbai-400 021.
(2)327, Mahatma Gandhi Road, Pune, Camp, Pune - 411 001.| Section 18(1) subject to thefollowing conditions that:–
(i)No employee shall be required
to work for more than 9 hours in a day or 48 hours in a week.
(ii)Every employee shall given one
day holiday in a week without making any deductions from hiswages on account thereof and the list of time table of suchholidays for a month shall be placed on the notice Board inadvance.
(iii)The employees who have given
their consent be only placed on duty on the day of weekly holidayor other holiday.
(iv)The employees shall be
entitled to overtime wages in accordance with Section 63 of thesaid Act.
(v)In case of violation of the above terms and conditions,
the exemption shall stand cancelled automatically.]|-| 492. [ [Added by G.N. I & L.D. No. BSE 03/2000/5352/(7045)/Lab-9, dated the 25th September, 2002.]| M/s. Unichem Laboratories Ltd., Unichem Bhavan, PrabhatEstate, S.V. Road, Jogeshwari (W), Mumbai-400 102.| Section 13(1) subject to thefollowing terms and conditions namely:–
(i)No women employee shall be
required to work after 8.30 p.m.
(ii)The employees who have given
their consent be only placed on night duty continuously for morethan 15 days.
(iii)The employees shall be
entitled to overtime wages in accordance with Section 63 of thesaid Act.
(iv)In case of violation of the above terms and conditions,
the exemption shall stand cancelled automatically.]|-| 493. [ [Added by G.N. I.E. & L.D. No. BSE 010/2002/(7326)/Lab-9, dated the 20th January, 2003.]| M/s. Mehta Jaising Enterprise, 78-A, Vipul Apartments, TagoreRoad, Santacruz (West), Mumbai-400 054.| Section 18(1) subject to thefollowing conditions:–
(i)No employee shall be required
to work for more than 9 hours in a day or 48 hours in a week. Thespread over of an employee shall not exceed 12 hours in a day.
(ii)Every employee shall be given
one day holiday in a week without making any deductions from hiswages on account thereof, and the list of time table of suchholidays for a month shall be placed on the Notice Board inadvance.
(iii)The employees who have given
their consent be only placed on duty on the day of weekly holidayor other holidays.
(iv)In case of violation of the above terms and conditions
the exemption shall stand cancelled automatically.]|-| 494. [ [Added by G.N. I.E. & L.D. No. BSE 08/2002/(7408)/Lab-9, dated the 20th February, 2003.]| M/s. Music World Entertainment Limited No. 1, Church Road,Near Hotel Sagar Plaza, Pune - 411 001.| Section 11 and 18 subject to thefollowing conditions namely :-
(i)No women employee shall be
allowed or required to work after 8.30 p.m.
(ii)No employee shall be required
to work for more than 9 hours in a day or 48 hours in a week. Thespread over of an employee shall not exceed 11 hours in a day.
(iii)Every employee shall be given
one day holiday in a week without making any deductions from hiswages on account thereof, and the list of time table of suchholidays for a month shall be placed on the Notice Board inadvance.
(iv)The employees who have given
their consent be only placed on duty on the day of weekly holidayor other holiday.
(v)The employees who are required
to work after 8.30 p.m. shall not be required to report for workbefore 11.30 a.m. on the next day.
(vi)The employees shall be
entitled to overtime wages in accordance with Section 63 of theAct.
(vii)The Establishment shall not
remain open after 11-00. a.m.
(viii)in case of violation of the above terms and conditions
the exemption shall stand cancelled automatically.]|-| 495. [ [Added by G.N. I.E. & L.D. No. BSE 06/2000/(7069)/Lab-9, dated the 23rd May, 2003.]| The following branches of M/s.Mandvi Co-operative Bank Limited, Mumbai-400 021.situated at Mumbai and Thane district:–| Section 13(1), 17 and 18 subject to the following terms andconditions :-|-| (1) 217, Maker Chambers V, 2nd floor, Nariman Point Mumbai -