Section 3(1) in Karnataka Shops and Commercial Establishments Act, 1961
(1)Nothing in this Act shall apply to,-(a)offices of or under the Central or State Governments or local authorities, except commercial undertakings;(b)any railway service, water transport service, 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)establishments for the treatment or care of the sick, infirm, or the mentally unfit;(dd)[ establishments of the Food Corporation of India;] [Inserted by Act 17 of 1986 w.e.f. 8.5.1986.](e)offices of legal practitioners and medical practitioners in which not more than three persons are employed;(f)offices of [a banking company] [Substituted by Act 33 of 1982 w.e.f. 4.12.1982.];(g)any person employed about the business of any establishment mentioned in clauses (a) to (f) aforesaid;(h)persons occupying positions of management in any establishment;(i)persons whose work is inherently intermittent such as drivers, caretakers, watch and ward staff, or canvassers; and(j)persons directly engaged in preparatory or complementary work, such as, clearing and forwarding clerks responsible for the despatch of goods.
