Section 693(5) in The Maharashtra Shops and Establishments Act, 1948
(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 inoperation for a period of five years from the date of issue ofthe Notification in theMaharashtra GovernmentGazette.(ii)The establishment shall notremain 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) ofthe 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 fora 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 fromeach of the concerned bio-technology establishments that, all thespecial conditions are acceptable to them;(iii)If any of these specialconditions 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 requiredto allow to work in any establishment for more than 9 hours inany day and 48 hours in any week.(ii)Overtime as prescribed inSection 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 givenone day holiday in a week without making any deductions from thewages on account thereof;(ii)all employees shall beprovided work alternatively.Section 33(3).-(i)Special arrangement should bemade for protection of female employees working before 6 a.m. andafter 8.30 p.m. including transport;(ii)Female employees should beprovided job jointly or in group;(iii)arrangement of rest room and lockers should be made forwomen 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 requiredto 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 givenone 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 giventheir consent be only placed on duty on the day of weekly holidayor other holidays.(iv)In case of violation of the above terms and conditionsthe 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:–
