Section 451 in The Maharashtra Shops and Establishments Act, 1948
451.
, Grant Road, Mumbai 400 007, namely:-| Sections 11 and 18 subject to the following Conditions :-|-| (1) Sheetal India (Malad), F/6, 1st Flr. Inorbit Mall, LinkRoad, Malad (W), Mumbai 400 064.| (1) This exemption shall remain in operation for the period ofthree years from the date of Notification published inGovernmentGazette.|-| (2) Sheetal India (Goregoan), Unit No. S-29/30, Oberoi MallPvt. Ltd., Off. Western Express Highway, Dindoshi, Goregoan (E.),Mumbai 400 063.| (2) No employee shall be required to work for more than 9hours in a day or 48 hours in a week. The spread over of anemployee shall not exceed 11 hours in a day.|-| (3) Sheetal India (Mahalaxmi), 18, Bhulabhai Desai Road, Opp.Tirupati Apartment Mumbai 400 026.| (3) Every employee shall be given one day holiday in a weekwithout making any deductions from his/her wages on accountthereof and list of the time table of such holidays for a monthshall be placed on the notice board in advance.|-|| (4) The employees shall be entitled to overtime wages inaccordance with Section 63 of the said Act.|-| (5) Every employee shall be given a rest period of one hourafter 5 hours of continuous work.|-| (6) The establishment shall not remain open on any day laterthan 10.30 p.m.|-| (7) Employees shall be given national and festival holidays.|-| (8) This exemption is related only to Bombay Shops andEstablishment Act, 1948.|-| (9) Other than these terms and conditions, all the provisionsof this Act shall applicable to the establishment duly.|-| (10) In case of violation of any of the above terms andconditions, the exemption shall stand cancelled automatically.]|-| 606. [ [Entry 606 was added by G.N.I.E. & L.D. No. BSE 06/2012/CR-165/Lab-10, dated 3.11.2013.]| M/s. Krishna Palace Residency Pvt. Ltd., 96/98, Slater Road,Patel Bhavan, Nana Chowk, Mumbai 400007.| Section 19 subject to the followingconditions:-(1)This exemption shall remain inoperation for the period of one year from the date ofNotification published inGovernment Gazette.(2)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.(3)Every employee shall be givenone day holiday in a week without making any deductions fromhis/her wages on account thereof and list of the time table ofsuch holidays for a month shall be placed on the notice board inadvance.(4)The employees shall be entitledto overtime wages in accordance with Section 63 of the said Act.(5)Every employee shall be given arest period of one hour after 5 hours of continuous work.(6)Female employees shall beprovided separate lockers and rest rooms at the work place.(7)The employees, only who havegiven their consent shall be allowed to work on weekly off and onother holiday.(8)This exemption is related onlyto Bombay Shops and Establishment Act, 1948.(9)Other than these terms andconditions, all the provisions of this Act shall applicable tothe establishment duly.(10)In case of violation of any of the above terms andconditions, the exemption shall stand cancelled automatically.]|-| 607. [ [Entry 607 was added by G.N.I.E. & L.D. No. BSE-09/2011/CR-251/Lab-10 dated 8.1.2013.]| M/s. Delhi Darbar Hotel, 195/197, P.B. Marg, Grant Road,Mumbai 400 004.| Section 19 subject to the followingconditions:-(1)This exemption shall remain inoperation for the period of three years from the date ofNotification published inGovernment Gazette.(2)The establishment shall notremain open later than 3.00 a.m.(3)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.(4)Every employee shall be givenone day holiday in a week without making any deductions fromhis/her wages on account thereof and list of the time table ofsuch holidays for a month shall be placed on the notice board inadvance.(5)The employees shall be entitledto overtime wages in accordance with section 63 of the said Act.(6)Every employee shall be given arest period of one hour after 5 hours of continuous work.(7)The employees, who have giventheir consent be only placed on the day of weekly holiday orother holiday.(8)This exemption is related onlyto Bombay Shops and Establishment Act, 1948.(9)Inspite of these terms andconditions, all the provision of this Act shall applicable to theestablishment duly.(10)In case of violation of any of the above terms andconditions, the exemption shall stand cancelled automatically.]|-| 608. [ [Entry 608 was added by G.N.I.E. & L.D. No. BSE. 09/2012/CR-235/Lab-10, dated 12.2.2013.]| M/s. Bademiya, 7-8-9, BotawalaBldg. (Nichol Bldg.), Ground Floor, Shop No.6, Bank Street, Fort,Mumbai 400 001.M/s. Bademiya Sikh Kabab Stall,Shop No. 1, and 2, Bowen Methodhist Church Bldg., Tullock Road,Colaba, Mumbai 400 005.[M/s. Bademiya Seekh Kabab Stall, Behind TajmahalHotel, Ashok Mahal, Tulloch Road, Colaba Mumbai - 400 005.] [Added by Corrigendum No. BSE. 09/2012/CR-235/Lab-10, dated 6.5.2013.]| Section 19 subject to the followingconditions:-(1)This exemption shall remain inoperation for the period of three years from the date ofNotification published inGovernment Gazette.(2)The establishment shall notremain open on any day later than 3.00 a.m.(3)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.(4)Every employee shall be givenone day holiday in a week without making any deductions fromhis/her wages on account thereof and list of the time table ofsuch holidays for a month shall be placed on the notice board inadvance.(5)The employees, who have giventheir consent letter be only placed on the day of weekly holidayor other holiday.(6)This exemption is related onlyto Bombay Shops and Establishment Act, 1948.(7)Inspite of these terms andconditions, all the provisions of this Act shall applicable tothe establishment duly.(8)In case of violation of any of the above terms andconditions, the exemption shall stand cancelled automatically.]|-| 609. [ [Entry 609 added by G.N.I.E. & L.D. No. BSE 11/2011/CR-272/Lab-10 Dated 28.2.2013.]| Head Office - M/s. Colaba, Central Consumers' Co-op. Wholesaleand Retail Stores Ltd., (Sahakari Bhandar), Hotel Majestic, Opp.Regal Cinema, Colaba, Mumbai 400 001 and its following Branches:-| Sections 18 and 33(3) subject to the following conditions:-|-| (1) 26, Shyamkunj, Shree Rajasthan C.H.S. Ltd., J. B. Nagar,Andheri (E.), Mumbai 400 059.| (1) This exemption shall remain in operation for the period offive years from the date of Notification published in theGovernment Gazette.|-| (2) 63, Bhulabhai Desai Road, Opp. Breach Candy Hospital,Breach Candy, Mumbai 400 026.| (2) Every employee shall be given one day holiday in a weekwithout making any deductions from his/her wages on accountthereof and list of the time-table of such holidays for a monthshall be placed on the notice board in advance.|-| (3) New Bombay Shopping Center, Vaikunthlal Mehta Marg, Juhu-Parle Development Scheme, Vile- Parle (W.), Mumbai 400 049.| (3) The employees, who have given their consent be only placedon the day of weekly holiday or other holiday.|-| (4) Chetak Apartment, 19, Love Lane, Mazgaon, Mumbai 400 010.| (4) No employee shall be required to work for more than 9hours in a day or 48 hours in a week. The spread over of anemployee shall not exceed 11 hours in a day.|-| (5) Matunga Gujarathi Club Bldg., N. M. Parekh Marg, BehindArora Cinema, Mumbai 400 019.| (5) The employees shall be entitled to overtime wages inaccordance with section 63 of the said Act.|-| (6) Shyamkamal Bldg., Agarwal Market, Behind DinanathMangeshkar Hall, Vile-Parle (E.), Mumbai 400 057.| (6) Every employee shall be given a rest period of One hourafter 5 hours of continuous work.|-| (7) 21, Colaba Chambers Shahid Bhagatsingh Road, Colaba,Mumbai 400 005.| (7) Employees shall be given National and Festival holidays.|-| (8) Municipal Building, Ground Floor, Next to MansarovarHotel, Bandra (W.), Mumbai 400 050.| (8) Female employees shall be provided separate lockers andrest-rooms at the work place.|-| (9) Diamond Hotel Building, Central Avenue Road, Near AmbedkarGarden, Chembur, Mumbai 400 071.| (9) The Female employees, whose duty is over after 9.30 p.m.shall be provided them escorted transport facility from residentto establishment and return.|-| (10) Behind Dilwara Bldg., Anushakti Nagar Complex, Mumbai 400
