Section 70 in The Bombay Shops and Establishments Act, 1948
70. [ Persons employed in factory to be governed by Factories Act and not by this Act. [Section 70 was substituted for the original by Gujarat 11 of 1962, section 21.]
- Nothing in this Act shall be deemed to apply to a factory and the provisions of the Factories Act, 1948(LXIII of 1948) shall notwithstanding anything contained in that Act, apply to all persons employed in and in connection with a factory:Provided that, where any shop or commercial establishment situate within the precincts of a factory is not connected with the manufacturing process of the factory the provisions of this Act shall apply to it:Provided further that, the State Government may, by notification in the Official Gazette, apply all or any of the provisions of the Factories Act 1948 (LXIII of 1948) to any shop or commercial establishment situate within the precincts of a factory and on the application of that Act to such shop or commercial establishment, the provisions of this Act shall cease to apply to it.] [This explanation was added by Bombay 28 of 1952, section 19.]
