Section 4 in The Punjab Shops and Commercial Establishments Act, 1958
4. Provisions of sections 9 and 10 not applicable to certain establishments.
- [(1)] [Section 4 renumbered as sub-section (1) thereof by Punjab Act No. 1 of 1964, Section 4.] Nothing in [section 9 and sub-section (1) of section 10] [Substituted for the words and figures 'sections 9 and 10' by Punjab Act No. 1 of 1964, section 3.], shall apply to-(a)clubs, hotels, boarding-houses, stalls and refreshment rooms at the railway stations;(b)shops of barbers and hair-dressers;(c)[ establishments dealing exclusively in meat, fish, confectionery, poultry, eggs, dairy produce (except ghee), bread, sweets, chocolates, ice, ice-cream, cooked food, fresh fruit, flowers or vegetables;] [Substituted for clause (c) by Punjab Act No. 1 of 1964, section 3.](d)shops dealing [exclusively] [Substituted for the word 'mainly' by Punjab Act No. 1 of 1964, section 3.] in medicines or medical or surgical requisites or appliances and establishments for the treatment or care of the sick, infirm, destitute or mentally unfit;(e)shops dealing in articles required for funerals, burials or cremation;(f)[Shops dealing exclusively in] [Substituted for the words 'shops dealing in' by Punjab Act No. 1 of 1964, Section 4.] pans (betel leaves), biris or cigarettes, or liquid refreshments sold in retail for consumption on the premises;(g)[Shops dealing exclusively in] [Substituted for the words 'shops dealing in' by Punjab Act No. 1 of 1964, section 4.] newspapers or periodicals; editing and dispatching sections of the newspaper offices and offices of the news agencies;(h)[ places of public entertainment except cinema houses;] [Substituted for clause (h) by Punjab Act No. 1 of 1964, section 4.](i)establishments for the retail sale of petrol and petroleum products used for transport;(j)shops in regimental institutes, garrison shops and troop canteens in cantonments;(k)tanneries;(l)[establishments engaged in] [Added by Punjab Act No. 1 of 1964, Section 4.] retail trade carried on at an exhibition or show, if such retail trade is subsidiary or ancillary only to the main purpose of the exhibition or show;(m)oil mills not registered under the Factories Act, 1948;(n)brick and lime kilns;(o)commercial establishments engaged in the manufacture of bronze and brass utensils so far as it is confined to the process of melting in furnaces;(p)[ saltpetre refineries; [Substituted for clause (p) by Punjab Act No. 1 of 1964, section 4.](q)establishments of commercial colleges of short-hand or typewriting and other educational academies;(r)booking offices of the passenger and goods transport companies;(s)establishments dealing exclusive in green and dry fodder and chaff- cutting; and(t)cycle stands, and cycle repairs shops.](2)[ Nothing in sub-section (1) of section 10 apply to -(i)establishments of cinema houses;(ii)establishments dealing in hides and skins;(iii)ice factories;(iv)establishments engaged exclusively in repairs of cycles or motor vehicles or the service of motor vehicles (not being an establishment dealing in cycles or motor vehicles or exclusively in spare parts thereof);(v)establishments dealing exclusively in providing on hire tents, chhauldaries and other articles such as crockery, furniture, loud-speakers, gas lights and fans required for ceremonial purposes; and(vi)establishments dealing exclusively in the retail sale of phullian, murmara, sugar-coated gram, reories or other similar commodities.]
