State of Maharashtra - Act
The Maharashtra Shops and Establishments Act, 1948
MAHARASHTRA
India
India
The Maharashtra Shops and Establishments Act, 1948
Act 79 of 1948
- Published on 11 January 1948
- Commenced on 11 January 1948
- [This is the version of this document from 11 January 1948.]
- [Note: The original publication document is not available and this content could not be verified.]
Chapter I
Preliminary
1. Short title, extent and operation.
2. Definitions.
- In this Act, unless there is anything repugnant in the subject or context,-3. Reference to time of day.
- References to the time of day in this Act are references to Indian standard time which is five and a half hours ahead of Greenwich mean time.4. Exemptions.
- Notwithstanding anything contained in this Act, the provisions of this Act mentioned in the third column of Schedule II shall not apply to the establishments, employees and other persons mentioned against them in the second column of the said Schedule:Provided that the [State] [This word was Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government may, by notification published in the Official Gazette, add to, omit or alter any of the entries of the said Schedule [subject to such conditions, if any, as may be specified in such notification] [Inserted by Bombay 28 of 1952, Section 3.] and on the publication of such notification, the entries in either column of the said Schedule shall be deemed to be amended accordingly.5. Application of Act to other establishments and persons.
6. Suspension of all or any of the Provisions of this Act.
- The [State] [This word was Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government may, by notification in the Official Gazette, suspend the operation of all or any of the provisions of this Act for such period and subject to such conditions as it deems fit on account of any holidays or occasions.Chapter II
Registration of Establishments
7. Registration of establishments.
| (1)Establishments | (2)Date from which the period of 30 days tocommence |
| (i) Establishments existing in local areas mentionedinSchedule I on the date on which this Act comesinto force. | The date on which this Act comes into force. |
| (ii) Establishments existing in local areas on the dateonwhich this section comes into force. | The date on which this section comes into force in the localareas. |
| (iii) New establishments in local areas mentionedin ScheduleI and other local areas in which thissection has come intoforce. | The date on which the establishment commences its work. |
8. Change to be communicated to Inspector.
- It shall be the duty of an employer to notify to the Inspector, in a prescribed form, [any change in any of the particulars contained in the statement submitted under section 7 within such period, after the change has taken place, as the State Government may prescribe in respect of any establishment or class of establishments] [Substituted for the portion beginning with the words 'any change' and ending with words 'taken place' by Bombay 28 of 1952, Section 4.]. The Inspector shall, on receiving such notice and the prescribed fees and on being satisfied about its correctness, make the change in the register of establishments in accordance with such notice and shall amend the registration certificate or issue a fresh registration certificate, if necessary.9. Closing of establishment to be communicated to Inspector.
- The employer shall, within ten days on his closing the establishment, notify to the Inspector in writing accordingly. The Inspector shall, on receiving the information and being satisfied about its correctness, remove such establishment from the register of establishments and cancel the registration certificate:[Provided that if the Inspector does not receive the information but he is otherwise satisfied that the establishment has been closed, he may remove such establishment from such register and cancel such certificate.] [Added by Bombay 28 of 1952, Section 5.]Chapter III
Shops and Commercial Establishments
10. Opening hours of shops.
11. Closing hours of shops.
12. Hawking prohibited before opening and after closing hours of shops.
13. Opening and closing hours of commercial establishments.
14. Daily and weekly hours of work in shops and commercial establishment.
15. [ Interval for rest. [Substituted by Bombay 28 of 1952, Section 7.]
- The period of work of an employee in a shop or commercial establishment each day shall be so fixed that no period for continuous work shall exceed five hours and that no employee shall be required or allowed to work for more than five hours before he has had an interval for rest of at least one hour]:[Provided that,-16. Spread-over in shops.
- The spread-over of an employee in a shop shall not exceed eleven hours in any day:Provided that in cases where any shop is on any day entirely closed for a continuous period of not less than three hours, the spread-over shall not exceed twelve hours in that day:Provided also that where an employee works on any day in accordance with the provisions of sub-section (2) of section 14, the spread-over shall not exceed fourteen hours in any such day and where he works on any day in accordance with the provisions of sub-section (3) of the said section, the spread-over shall not exceed sixteen hours in any such day.17. Spread-over in commercial establishments.
- The spread-over of an employee in a commercial establishment shall not exceed eleven hours in any day:Provided that the [State] [This word was Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government may increase the spread-over period subject to such conditions as it may impose either generally or in the case of a particular commercial establishment or a class or classes of commercial establishments.18. Holidays in a week in shops and commercial establishments.
- [(1) Every Shop and commercial establishment shall remain closed on one day of the week. [Except where the day is fixed under the provisions of sub-section (1B), the employer shall prepare] [Substituted by Bombay 28 of 1952, Section 8(1).] a calendar or list of such closed days at the beginning of the year, notify such calendar or list to the Inspector and specify it in a notice prominently displayed in a conspicuous place in the shop or commercial establishment:[Provided that, if no change is made in the calendar or list of closed days for any year, it shall not be necessary to notify again such calendar or list as aforesaid:Provided further that, where any shop or commercial establishment comes after the beginning of any year within the purview of this Act for the first time, the employer shall also prepare a calendar or list of such closed days for the remaining part of the year, and notify it to the Inspector within a month of the date on which the shop or establishment so comes within the purview of this Act.] [These provisos were Added by Maharashtra 26 of 1961.]Chapter IV
Residential Hotels, Restaurants and Eating Houses.
19. Opening and closing hours of restaurants and eating houses.
20. Restaurants and eating houses not to sell goods of the kind sold in shops before the opening and after the closing hours of shops.
- Before and after the hours fixed for the opening and closing of shops under sections 10 and 11, no goods of the kind sold in such shops shall be sold in any restaurant or eating house except for consumption on premises.21. [Daily and weekly hours] [Substituted for the words 'Daily hours' by Maharashtra 64 of 1977, Section 7(b).] of work in residential hotels, restaurants and eating houses.
22. [ Interval for rest. [Substituted by Bombay 28 of 1952, Section 9.]
- The period of work of an employee in a residential hotel, restaurant or eating house each day shall be so fixed that no period of continuous work shall exceed five hours and that no employee shall be required or allowed to work for more than five hours before he has had an interval for rest of at least one hour:] [Added by Maharashtra 26 of 1961, Section 8.][Provided that, the State Government may, on an application made in that behalf [by the union recognised under any law for the time being in force where there is such union or where there is no such union by a majority of the employees concerned,] [Added by Maharashtra 26 of 1961, Section 10.] permit the reduction of the interval for rest to half an hour.].23. Spread-over.
- The spread-over of an employee in a residential hotel, restaurant or eating house shall not exceed [twelve hours] [Substituted for the words 'fourteen hours' by Maharashtra 64 of 1977, Section 9.]:Provided that the [State] [This word was Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government may increase the spread-over period subject to such conditions as it may impose on the days that may be notified under subsection (3) of section 19.24. Holidays in a week.
25. Employer to furnish identity card to employee.
- The employer shall furnish every employee in a residential hotel, restaurant or eating house an identity card which shall be produced by the employee on demand by an Inspector. Such card shall contain the following and such other particulars as may be prescribed, namely:-Chapter V
Theatres or Other Places of Public Amusement or Entertainment
26. Closing hour of theatres or other places of public amusement or entertainment.
- Notwithstanding anything contained in any other enactment for the time being in force, no theatre or other place of public amusement or entertainment shall, on any day, be closed [later than 00.30 a.m.] [Substituted for the words 'later than twelve midnight' by Maharashtra 64 of 1977, Section 10.].27. Theatres or other places of public amusement or entertainment not to sell goods of the kind sold in shops after the closing hour of shops.
- After the hour fixed for the closing of shop under section 11, no goods of the kind sold in a shop shall be sold in any theatre or other place of public amusement or entertainment except for consumption on premises.28. [ [Daily and weekly hours] [Substituted by Maharashtra 28 of 1952, Section 11.] of work in theatres or other places of public amusement or entertainment. - (1) No employee shall be required or allowed to work in any theatre or other places of, public amusement or entertainment for more than nine hours in any day [and forty-eight hours in any week] [Inserted by Maharashtra 64 of 1977, Section 11(a).].
29. [ Interval for rest. - The period of work of an employee in a theatre or other place of public amusement or entertainment each day shall be so fixed that no period of continuous work shall exceed five hours and that no employee shall be required or allowed to work for more than five hours before he has had an interval for rest of at least one hour] [Substituted by Bombay 28 of 1952, Section 12.]:
[Provided that, the State Government may, on an application made, in that behalf by the employees concerned, permit the reduction of the interval for rest to half an hour.] [Added by Maharashtra 26 of 1961, Section 11.]30. Spread-over.
- The spread-over of an employee in a theatre or other place of public amusement or entertainment shall not exceed eleven hours in any day:Provided that the [State] [This word was Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government may increase the spread-over period subject to such conditions as it may impose wither generally or in the case of a particular theatre or other place of public amusement or entertainment.31. Holiday in a week.
Chapter VI
Employment of Children, Young Persons and Women
32. No child to work in an establishment.
- No child shall be required or allowed to work whether as an employer or otherwise in any establishment, notwithstanding that such child is a member of the family of the employer.33. [ 0pening and closing hours for young persons and women. [Substituted by Maharashtra 64 of 1977, Section 12.]
] - (1) [* * *] [Sub-section (1) deleted by Maharashtra 34 of 2005, Section 3.]34. Daily hours of work for young persons.
34A. [ Prohibition of employment of young persons and women in dangerous work. [Inserted by Maharashtra 26 of 1961, Section 12.]
- No young person or woman working in any establishment, whether as an employee or otherwise, shall be required or allowed to perform such work as may be declared by the State Government by notification in the Official Gazette, to be work involving danger to life, health or morals.]Chapter VII
Leave with Pay and Payment of Wages
35. Leave.
- [(1) (a) Subject to the provisions of clause (b), every employee who has been employed for not less than three months in any year, shall for every 60 days on which he has worked during the year be allowed leave, consecutive or otherwise, for a period of not more than five days;(b)every employee who has worked for not less than two hundred and forty days during a year [irrespective of the date of commencement of his service] shall be allowed leave, consecutive or otherwise, for a period of not less than twenty-one days:Provided that such leave may be accumulated up to a maximum period of forty-two days.Explanation. - The leave allowed to an employee under clauses (a) and (b) shall be inclusive of the day or days during the period of such leave, on which a shop, or commercial establishment remains closed under sub-section (1) of section 18, or on which he is entitled to a holiday under sub-section (1) of section 24 or section 31.] [Substituted by Maharashtra 26 of 1961, Section 13.]36. Pay during leave.
- Every employee shall be paid for the period of his leave at a rate equivalent to the daily average of his wages for the days on which he actually worked during the preceding three months, exclusive of any earnings in respect of overtime.37. Payment when to be made.
- An employee who has been allowed leave under section 35 shall, before his leave begins, be paid half the total amount due to him for the period of such leave.38. Application and amendment of the Payment of Wages Act.
38A. [ Application of Act VIII of 1923 to employees of establishment.] [Inserted by Maharashtra 26 of 1961, Section 14.]
- The provisions of the Workmen's Compensation Act, 1923 (VIII of 1923), and the rules made from time to time thereunder, shall, mutatis mutandis, apply [to employees of an establishment to which this Act applies, as if they were workmen within the meaning of the Workmen's Compensation Act, 1923.] [This was Substituted for the portion beginning with the words 'to employee' and ending with the words & figure 'under the Workmen's Compensation Act, 1923' by Maharashtra 64 of 1977, Section 14.]38B. [ Application of Industrial Employment (Standing Orders) Act to establishments.] [Inserted by Maharashtra 64 of 1977, Section 15.]
- The provisions of the industrial Employment (Standing Orders) Act, 1946 (XX of 1946), in its application to the State of Maharashtra [(hereinafter in this section referred to as "the said Act")] [Substituted by Maharashtra 64 of 1977, Section 14.], and the rules and standing orders (including model standing orders) made thereunder, from time to time, shall, mutatis mutandis, apply to [all establishments wherein fifty or more employees are employed and] [Substituted for the words 'all establishments to which the Act, applies' by Maharashtra 35 of 1986, Section 4.] to which this Act applies, as if they were industrial establishments within the meaning of the said Act.38C. [ Application of Maternity Benefit Act to women employees in establishment. [Inserted by Maharashtra 64 of 1977, Section 15.]
- Notwithstanding anything contained in the Maternity Benefit Act, 1961 (LIII of 1961) (hereinafter in this section referred to as "the said Act"), the State Government may, by notification in the Official Gazette, direct that all or any of the provisions of the said Act or the rules made thereunder shall apply to women employed for wages in all or any of the establishments to which this Act applies. For that purpose, such women employees shall be deemed to be women within the meaning of the said Act. On such application of the provisions of the said Act, an Inspector appointed under this Act shall be deemed to be the Inspector for the purpose of the enforcement of the provisions of the said Act also within the limits of his jurisdiction.]Chapter VIII
Health and Safety
39. Cleanliness.
- The premises of every establishment shall be kept clean and free from effluviarising from any drain or privy or other nuisance and shall be cleaned at such times and by such methods as may be prescribed. These methods may include lime washing, colour washing, painting, varnishing, disinfection and deodorising.40. Ventilation.
- The premises of every establishment shall be ventilated in accordance with such standards and by such methods as may be prescribed.41. Lighting.
42. Precautions against fire.
- In every establishment except such establishment or class of establishments as may be prescribed, such precautions against fire shall be taken as may be prescribed.42A. [ First-Aid. [Inserted by Bombay 28 of 1952, Section 14.]
- In every establishment wherein a manufacturing process as defined in clause (k) of section 2 of the Factories Act, 1948, (LXIII of 1948) is carried on, there shall be provided and maintained a first-aid box containing such articles as may be prescribed.]Chapter IX
Enforcement and Inspection
43. Powers and duties of local authorities.
- Save as otherwise provided in this Act, it shall be the duty of every local authority to enforce, within the area subject to its jurisdiction, the provisions of this Act, subject to such supervision of the [State] [This word was Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government as may be prescribed:Provided that the local authority may order direct that the said duty of enforcing the provisions of this Act shall be discharged, in such circumstances and subject to such conditions, if any, as may be specified in the order by its Chief Executive Officer or any other subordinate to it:Provided also that in respect of the areas not subject to the jurisdiction of any local authority, it shall be the duty of the [State] [This word was Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government to enforce the said provisions.44. Power to make by-laws.
- A local authority empowered under section 43 to enforce the provisions of this Act may, with the previous sanction of the [State] [This word was Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government, make by-laws not inconsistent with the provisions of the Act, or the rules or orders made by the [State] [This word was Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government thereunder for the purpose of carrying out the provisions of this Act.44A. [ Provision for taking over administration of the Act from local authorities. [Inserted by Maharashtra 64 of 1977, Section 16.]
- Notwithstanding anything contained in sections 43 and 44, with a view to implementing the policy of the State Government of taking over the administration of this Act gradually from all the local authorities in the State, the State Government may, from time to time by notification in the Official Gazette without the necessity of giving any further notice or reasons, declare that any local authority or authorities or class of local authorities specified in such notification shall cease to perform the duty of enforcing the provisions of this Act from a date specified in that notification. From that date, it shall be the duty of the State Government to enforce the said provisions, in respect of the areas subject to the jurisdiction of such local authorities also.]45. [ Delegation of powers. - The State Government may by order published in the Official Gazette, direct that any power exercisable by it under this Act or the rules made thereunder (except the power to make rules) shall in relation to such matters and subject to such conditions, if any, as may be specified in the order, be exercised also by any local authority, or by any officer subordinate to the State Government, as may be specified in the order.] [Substituted by Maharashtra 64 of 1977, Section 17.]
46. Power of [State] [This word was Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government to provide for performance of duties on default by local authority.
47. Expenses of local authority to be paid out of its fund.
- Notwithstanding anything contained in any enactment in regard to any municipal or local fund, all expenses incurred by a municipality or a local board under and for the purposes of this Act shall be paid out of the municipal or local fund, as the case may be.48. Appointment of Inspectors.
49. Powers and duties of Inspectors.
- Subject to any rules made by the [State] [This word was Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government in this behalf an Inspector may, within the local limits for which he is appointed,-50. Inspectors to be public servants.
- Every inspector appointed under section 48 shall be deemed to be a public servant within the meaning of section 21 of the Indian Penal Code (XLV of 1860).51. Employer [and manager] [Inserted by Bombay 28 of 1952, Section 15(2).] to produce registers, records etc. for inspection.
- Every employer [and in his absence the manager] [Inserted by Bombay 28 of 1952, Section 15(1).] shall on demand produce for inspection of an Inspector all registers, records and notices required to be kept under and for the purposes of this Act.Chapter X
Offences and Penalties
52. Contravention of certain provisions and offences.
53. Contravention of section.
- If any person contravenes the provisions of section 12, he shall, on conviction, [be punished for each offence with fine which shall not be less than] [Substituted for the words 'be punished with tine which shall nor be less than ten rupees' by Maharashtra 64 of 1977, Section 18 & 19.] [one thousand rupees] [Substituted for the word 'twenty rupees' by Maharashtra 34 of 2005.] and which may extend to [five thousand rupees.] [Substituted for the words 'one hundred rupees' by Maharashtra 34 of 2005, Section 5(b).]54. Employee contravening section 18(2), 24, 31 and 65.
- If any employee contravenes the provisions of sub-section (2) of section 18, 24, 31 or 65 he shall, on conviction [be punished for each offence with fine which shall] [Substituted for the words 'be punished with fine which shall not be less than ten rupees' by Maharashtra 64 of 1977, Section 18 & 19.] not be less than [five hundred rupees] [Substituted for the words 'fifty rupees' by Maharashtra 34 of 2005, Section 6(a).] and which may extend to [five thousand rupees.] [Substituted for the words 'one thousand rupees' by Maharashtra 34 of 2005, Section 5(b).]55. False entries by employer and manager.
- If any employer or manager with intent to deceive makes, or causes or allows to be made, in any register, record or notice prescribed to be maintained under the provisions of this Act or the rules made thereunder, an entry which, to his knowledge, is false in any material particular, or wilfully omits or causes or allows to be omitted, from any such register, record or notice, an entry which is required to be made therein under the provisions of this Act or the rules made thereunder, or maintains or causes or allows to be maintained, more than one set of any register, record or notice except the office copy of such notice, or sends, or causes or allows to be sent, to an Inspector, any statement, information or notice prescribed to be sent under the provisions of this Act or the rules made thereunder which, to his knowledge, is false in any material particular, he shall, on conviction, be punished with fine which shall, not be [less than [one thousand rupees] [Substituted for the words 'less than fifty rupees' by Maharashtra 35 of 1986, Section 9(i)] ] and which may extend to [five thousand rupees] [Substituted for the words 'five hundred rupees' by Maharashtra 34 of 2005, Section 7(b).]:Provided that if both the employer and the manager are convicted the aggregate of the fine in respect of the same contravention shall not exceed [five thousand rupees.] [Substituted for the words 'five hundred rupees' by Maharashtra 34 of 2005, Section 7(c).]56. Enhanced penalty in certain case after previous conviction.
- If any employer and manager who have been convicted of any offence under subsection (1) of sections 10, 11, 13, 14, 18, 19, 24, 31 or 34 or under sub-section (2) or (3) of section 14 or under section 55 or under sections 21, 26, 28, 32, 33, 51, 57, 62 or 65, are again guilty of an offence involving a contravention of the same provision, they shall each be punished on the second conviction with fine which shall not be [less than [one thousand rupees] [Substituted for the words 'less than fifty rupees' by Maharashtra 35 of 1986, Section 9(i)] ] and which may extend to [five thousand rupees] [Substituted for the words 'one thousand rupees' by Maharashtra 35 of 1986, Section 9(ii).]; and if they are again so guilty, they shall each be punished on the third or any subsequent conviction with fine which shall not be less than [seven thousand and five hundred rupees] [Substituted for the words 'one hundred and fifty rupees' by Maharashtra 35 of 1986, Section 9(iii).] and which may extend to [ten thousand rupees] [Substituted for the words 'one thousand and five hundred rupees' by Maharashtra 34 of 2005.]:Provided that if both the employer and the manager are convicted the aggregate of the fine in respect of the same contravention shall not exceed [ten thousand rupees] [Substituted for the words 'one hundred and fifty rupees' by Maharashtra 35 of 1986, Section 9(iii).] on second conviction and [fifteen thousand rupees] [Substituted for the words 'one thousand and five hundred rupees' by Maharashtra 34 of 2005.] on third or any subsequent conviction:Provided further that, for the purposes of this section, no cognisance shall be taken of any conviction made more than two years before the commission of the offence which is being punished:Provided also that the Court, if it is satisfied that there are exceptional circumstances warranting such a course may after recording its reasons in writing impose' a smaller fine than is required by this section.57. Penalty for obstructing Inspector.
- Whoever wilfully obstructs an Inspector in the exercise of any power under section 49 or conceals or prevents any employee in an establishment from appearing before or being examined by an Inspector, shall, on conviction, be punished with fine which shall not be less than [one thousand rupees] [Substituted for the words 'fifty and five hundred rupees' by Maharashtra 34 of 2005.] and which may extend to [five thousand rupees.] [Substituted for the words 'fifty and five hundred rupees' by Maharashtra 34 of 2005.]58. Determination of employer for the purposes of this Act.
59. Exemption of employer or manager from liability in certain cases.
60. Cognisance of offences.
61. Limitation of Prosecutions.
- [(1)] [Renumbered as sub-section (1) and (2) was added by Maharashtra 64 of 1977, Section 21.] No court shall take cognisance of any offence under this Act or any rule or order made thereunder, unless complaint thereof is made within [three months from the date on which the alleged commission of the offence came to the knowledge of an Inspector] [Substituted for the words 'Six months of the date in which the offences is alleged to have been committed' by Bombay 28 of 1952, Section 18.].Chapter XI
Miscellaneous and Supplemental
62. Maintenance of registers and records and display of notices.
- Subject to the general or special orders of the [State] [This word was Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government an employer shall maintain such registers and records and display on the premises of his establishment such notices as may be prescribed. All such registers and records shall be kept on the premises of the establishment to which they relate.63. Wages for overtime work.
- [Where an employee in any establishment to which this Act applies is required to work in excess of the limit of hours of work, he shall be entitled, in respect of the overtime work, wages at the rate of twice his ordinary rate of wages.] [Substituted for the portion beginning with the brackets, figures and words '(1) where an employee' and ending with the words 'twice his ordinary rate of wages' by Maharashtra 64 of 1977, Section 22.]Explanation. - For the purposes of this section the expression "limit of hours of work" shall mean-64. Evidence as to age.
65. Restriction on double employment on a holiday or during leave.
- No employee shall work in any establishment, nor shall any employer knowingly permit an employee to work in any establishment, on a day on which the employee is given a holiday or is on leave in accordance with the provisions of this Act.66. [Notice of termination of service.] [Substituted by Maharashtra 26 of 1961, Section 20(2).]
- No employer shall dispense with the services of an employee who has been in his [continuous employment-67. Rules.
68. Protection to person acting under this Act.
- No suit, prosecution or other legal proceedings shall lie against any person for anything which is in good faith done or intended to be done under this Act.69. Rights and privileges under other law, etc. not affected.
- Nothing in this Act shall affect any rights or privileges which an employee in any establishment is entitled to at the date this Act comes into force in a local area, under any other law, contract, custom or usage applicable to such establishment or any award, settlement or agreement binding on the employer and the employee in such establishment, if such rights or privileges are more favourable to him than those to which he would be entitled under this Act.70. [ Persons employed in factory to be governed by Factories Act and not by this Act. [Substituted by Maharashtra 26 of 1961, Section 22.]
- Nothing in this Act shall be deemed to apply to a factory [to which the provisions of the Factories Act, 1948 (LXIII of 1948,) apply.] [Added by Bombay 28 of 1952, Section 19.]: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.] [Substituted for the portion beginning with 'continuous employment for not less than three months' and ending with 'in lieu of such notice' by Maharashtra 26 of 1961, Section 20(1).]71. Submission of annual report etc.
- It shall be the duty of every local authority to submit, within [two months] [Substituted for the words 'three months' by Maharashtra 35 of 1961, Section 23(a).] after the close of the year, to [the Commissioner of Labour, Bombay] [Substituted for the words 'the State Government' by Maharashtra 35 of 1961, Section 23(b).] a report on the working of the Act within the local area under its jurisdiction during such year.[It shall also submit to him] [Substituted for the words 'it shall also submit to it' by Maharashtra 35 of 1961, Section 23(c).] from time to time such annual or periodical return as may be required.72. Repeal of Bombay Shops and Establishments Act, 1939.
- On and from date of the commencement of this Act, the Bombay Shops and Establishments Act, 1939 (Bombay XXIV of 1939), shall be repealed:Provided that-I
[Section 1(3)]Local Areas1. [ Greater Bombay] [This item was Substituted for the original by Bombay 17 of 1945, Section 9 read with Bombay 8 of 1950.].
2. [* * * *] [Entries 2, 8, 9, 16, 20, 22 and 25 were omitted by the Maharashtra Adaptation of Laws (State and Concurrent Subjects) Order, 1960.]
3. The Poona City and Suburban Municipal Borough.
4. The Poona Cantonment.
5. The Sholapur Municipal Borough.
6. The Barsi Municipal Borough.
7. The Nasik Municipal Borough.
8. [* * * *] [Entries 2, 8, 9, 16, 20, 22 and 25 were omitted by the Maharashtra Adaptation of Laws (State and Concurrent Subjects) Order, 1960.]
9. [* * * *] [Entries 2, 8, 9, 16, 20, 22 and 25 were omitted by the Maharashtra Adaptation of Laws (State and Concurrent Subjects) Order, 1960.]
10. The Kalyan Municipal Area.
11. [* * * *] [Items 11, 12, 13 and 15 were omitted by Bombay 17 of 19456, Section 9 read with Bombay 8 of 1950.]
12. [* * * *] [Items 11, 12, 13 and 15 were omitted by Bombay 17 of 19456, Section 9 read with Bombay 8 of 1950.]
13. [* * * *] [Items 11, 12, 13 and 15 were omitted by Bombay 17 of 19456, Section 9 read with Bombay 8 of 1950.]
14. The Panvel Municipal Area.
15. [* * * *] [Items 11, 12, 13 and 15 were omitted by Bombay 17 of 19456, Section 9 read with Bombay 8 of 1950.]
16. [* * * *] [Entries 2, 8, 9, 16, 20, 22 and 25 were omitted by the Maharashtra Adaptation of Laws (State and Concurrent Subjects) Order, 1960.].
17. The Malegaon Municipal Area.
18. The Dhulia Municipal Area.
19. The Thana Municipal Borough.
20. [* * * *] [Entries 2, 8, 9, 16, 20, 22 and 25 were omitted by the Maharashtra Adaptation of Laws (State and Concurrent Subjects) Order, 1960.].
21. The Baramati Municipal Area.
22. [* * * *] [Entries 2, 8, 9, 16, 20, 22 and 25 were omitted by the Maharashtra Adaptation of Laws (State and Concurrent Subjects) Order, 1960.]
23. The Amalner Municipal Borough.
24. The Yeola Municipal Area.
25. [* * * *] [Omitted by the Maharashtra Adaptation of Laws (State and Concurrent Subjects) Order, 1960.]
26. The Pandharpur Municipal Borough.
27. The Bhusaval Municipal Borough.
28. The Jalgoan Municipal Borough.
29. The Satara Municipal Borough.
30. The Ratn Municipal Area.
31. The Ahmednagar Municipal Borough.
32. The Chalisgaon Municipal Borough.
33. [* * * *] [Entries 33, 34, 35, 40 and 41 were omitted by the Bombay Adaptation of Laws (State and Concurrent Subjects) Order, 1956.]
34. [* * * *] [Entries 33, 34, 35, 40 and 41 were omitted by the Bombay Adaptation of Laws (State and Concurrent Subjects) Order, 1956.]
35. [* * * *] [Entries 33, 34, 35, 40 and 41 were omitted by the Bombay Adaptation of Laws (State and Concurrent Subjects) Order, 1956.]
36. The Mahad Municipal Area.
37. [* * * *] [Entries 37 and 39 were omitted by the Maharashtra Adaptation of Laws (State and Concurrent Subjects) Order. 1960.]
38. The Uran Municipal Area.
39. [* * * *] [Entries 37 and 39 were omitted by the Maharashtra Adaptation of Laws (State and Concurrent Subjects) Order. 1960.]
40. [* * * *] [Entries 33, 34, 35, 40 and 41 were omitted by the Bombay Adaptation of Laws (State and Concurrent Subjects) Order, 1956.]
41. [* * * *] [Entries 33, 34, 35, 40 and 41 were omitted by the Bombay Adaptation of Laws (State and Concurrent Subjects) Order, 1956.]
42. The Bhiwandi Municipal Area.
[Schedule I-A [Schedule I-A was added by Maharashtra 26 of 1961, Section 24.](See section 2, clause (15).)II
(Section 4)Exemption [subjects to the note mentioned below] [These words and brackets were Inserted by G.N. Lab. D., No. 8/48-1, dated 28th April, 1949.]| SerialNo.(1) | Establishments,employees or other persons(2) | Provisionsof the Act(3) |
| [* * * * *] [The Sub-heading 'I. Establishments' was deleted, ibid.] | ||
| 1. | [Establishment] [This word was Substituted for the word 'Offices' by G.N., Lab. D., No. 8/48, dated 24th August, 1949.]of the Central Government | Allprovisions |
| 2. | [Establishment] [This word was Substituted for the word 'Offices' by G.N., Lab. D., No. 8/48, dated 24th August, 1949.]of the[State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.]Government | Do. |
| 3. | [Establishment] [This word was Substituted for the word 'Offices' by G.N., Lab. D., No. 8/48, dated 24th August, 1949.]of the local authorities. | Do. |
| 4. | [Establishment] [This word was Substituted for the word 'Offices' by G.N., Lab. D., No. 8/48, dated 24th August, 1949.]of the Bombay Port Trust. | Do. |
| 5. | [Establishments] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.]of any Railway Administration Port Trust. | Do. |
| 6. | Bazarsor fairs for the sale of goods for charitable or other purposesfrom which no profit is derived | Do. |
| 6A. [ [This entry was Inserted by G.N., Lab. D., No. 184/47, dated 4th February, 1949.] | Officesof the Reserve Bank of India | Do.] |
| 6B. [ [This entry was Inserted by G.N. Lab. D., No. 184/48, dated 26th February, 1949.] | [Officesof Trade Commissioners and of Consular Officers and otherdiplomatic representatives of Foreign Government] [These words were Substituted for the words 'Office of the Commercial Secretary for Canda' by G.N. Lab. D., No. 184/48, dated 11th April, 1949.] | Do.] |
| 6C. [ [This entry was substituted for the original by G.N., Lab. D., No. 8/48, dated 28th April, 1949.] | Officesof Air Service Companies | Do.] |
| 6D. [ [Entry 6-D was omitted by G.L., L. & S. W.D., No. BSE 1458, dated 16th February, 1959.] | ** * * * *] | Do.] |
| 6E. [ [Entry 6-E was omitted by G.N., I. & L.D. No. BSE 1461-Lab-III, dated 31st December, 1962.] | ** * * * *] | Do.] |
| 6F. [ [Entry 6-F was Inserted by G.N., Lab. D., No. 8/48-I, dated 28th April, 1949.] | Establishmentspertaining to any kind of educationals activities[exceptingthose were coaching or tuition classes are conducted byindividual persons or by institutions other than those,–(i)affiliated to any university established by law, or [This portion was Inserted to entry No. 6-F vide G.N., I.E. & L.D. Number BSE-1475/CR 865/Lab-5, dated 30th December, 1978.](ii)recognised by the Divisional Boards under the MaharashtraSecondary Education Board Act, 1965, or(iii)recognised by the Directorate of Education or the Directorate ofTechnical Education, as a private Secondary or Technical HighSchool, I.T.I., Polytechnic, Engineering College or otherTechnical Institutions conducting courses recognised byGovernment.] | Allprovisions] |
| 6G. [ [This entry was Inserted by G.N., Lab. D., No. 8/48 dated 17th May, 1949.] | TheHigh Court Law library, High Court, Bombay[and Nagpur] [These words were Inserted by G.N., 1. & L.D. No. BSE 1461-Lab-III, dated 31st December, 1962.] | Allprovisions] |
| [6H-6K. [Entries 6-H, 6-I, 6-J and 6-K were omitted by G.N.L & S. E.D. No. BSE 1458-J dated 8th March, 1959.] | ** * * *] | Allprovisions] |
| 6L. [ [This entry was Inserted by G.N., D.D., No. 8/48 dated 15th January, 1953.] | BombayBranch Office of the Indian Telephone Industries Limited, R.A.F.Base Postal Department, Queen's Road, Bombay-1. | Do.] |
| 6M. [ [This entry was Inserted by G.N.,I. & L.D., No. BSE 1462-Lab-III, dated 24th August, 1962.] | [Establishmentof the N.C. Corporation Pvt. Ltd., Bombay] [These words were Substituted for the words 'Office of the N.C. Corporation Pvt. Ltd., Stadium House, Bombay', by G.N., I. & L.D, No. BSE 1462-Lab-III, dated 29th September, 1962.][and the offices ofthe needs of Life Co-operative Bank Ltd] [These words were Inserted by GN., I & L.D., No. BSE 1465/Lab-III, dated 8tn May, 1965.] | Do.] |
| 6N. [ [This entry was Inserted vide G.N.,I. & L.D., No. BSE 1465/CR - 725/Lab-5, dated 10th May, 1977.] | Unitsand Offices run by the Coffee Board | Do.] |
| [6-O. [These entries was Inserted vide G.N.,I. & L.D., No. BSE 1478/CR - 2347/Lab-5, dated 22nd December, 1978.] | Officesof the industrial Development Bank of India, Bombay | Do.] |
| [6-P. [These entries was Inserted vide G.N.,I. & L.D., No. BSE 1478/CR - 2347/Lab-5, dated 22nd December, 1978.] | UnitTrust of India, Bombay | Do.] |
| [6-Q. [Inserted by G.N., I, & L.D. No. BSE. 1099/(6940)/LAB-9, dated the 6th July 2001.] | UnitTrust of India Investment Advisory Service Ltd., World TradeCentre-1, 8th Floor, G.D. Somani Marg, Cuffe Parade, Mumbai - 400005. | Do.] |
| 7. | [Employeesin an establishment exclusively attending to the receipt,delivery, clearance of despatch of goods, or to assisting travelarrangements of passengers by rail or other means of transport.] [This portion was substituted for the original by GN., Lab. D., No. 8/48, dated 28th April, 1949.] | Sections10, 11, 13 to 18 (both inclusive)[subject to the condition that,the employees concerned are granted one day holiday in a weekwithout making any deductions from their wages on accountthereof.] [These words were Inserted by G.N.,I. & L.D., No. BSE-1461-Lab-III, dated 31st December, 1962.] |
| 8. | Employeesexclusively employed in any establishment in the collection,delivery or conveyance of goods outside the premises of anyestablishment. | [Sections10, 11, 13 to 18 (both inclusive), 21 and 24, subject to thecondition that the employees concerned are granted one dayHoliday in a week without making any deduction from their wageson account thereof.] [These words, figures and brackets were Substituted for the original by G.N.,I. & L.D., No. ESE 1461-Lab-III, dated 31st December, 1962.] |
| 9. | [Establishmentsof Chemists and Druggists] [This entry was substituted for original by G.N., I. & L.D., No. BSE 1472/158714-Lab-III-A, dated 2nd February, 1973.] | [Sections10, 11, 13 to 18 (both inclusive).] [These words and figures were Substituted for the word 'Do' by GN., Lab-D., No. 8/48, dated 11th July, 1949.][Subject to the condition thatthe employees concerned are granted one day holiday in a weekwithout making any deduction from their wages on account thereof] [These words were Inserted by G.N.,I. & L.D., No. BSE 1461-Lab-III, dated 31st December, 1962.][and to a further condition that exemption from the provisions ofthe said sections is not availed of for selling any articlesother than medicines and pharmaceutical drugs.] [This portion was Inserted vide GN., I & L.D., No. BSE 1472/72/Lab-7, dated 17th September, 1975.] |
| 10. | [Establishmentsrendering medical services of any nature] [Substituted vide GN., I., E. & L. D., No. BSE-1478/CR-2136/Lab-5, dated 29th August, 1978, published in MGG., Part IL, dated 12th October, 1978 at page 4164.] | Sections10, 11, 13 to 18 and 33 subject to conditions that-(i)Spread-over should not exceed 14 hours,(ii) one day holidayshould be granted in a week without making any deductionsthereof, and(iii) duty hours should not exceed 9 hours in aday and 48 hours in a week. If any employee is required to workbeyond 9 hours in a day or 48 hours in a week, he shall be paidin respect of overtime work (which shall be noted in theprescribed register) wages at the rate prescribed, in section 63of the Act. |
| 11. | [Establishments] [This word was substituted for the words 'Employees in any establishments' by G.N. Lab. & H.D. No. 8/48, dated 28th September, 1950.]wholly or principally engaged in the sale of ice, aerated waters,[*] [These words were omitted by GN., I. & L. D., No. BSE 1472/124973 Lab-III, dated 22nd June, 1972.]or funeral requisites. | [Sections10, 11, 13 to 18 (both inclusive)] [The words and figures were substituted for the letters, 'Do', by G.N. Lab. D., No. 8/48, dated 14th April, 1949.],[subject to the conditionthat employees concerned are granted one day holiday in a weekwithout making any deductions from their wages on accountthereof.] [These words were Inserted by G.N. I. & L. D., No. BSE 1461-Lab-III, dated 31st December, 1962.] |
| 12 | Travellers, canvassers, and such other employees whoare declared by the[State] [This word was Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.]Government by notification publishedinOfficial Gazettein this behalf to be employees whose work isinherently intermittent.[Explanation.–The following employees shall be deemed to be employees work isinherently intermittent:– [This Explanation was Inserted by GN., Lab. D., No. 8/48-I, dated 28th April, 1949.](1) Employees employed in thesections of establishments carrying out repairs for themaintenance of water supply, gas supply, electricity and drainageor repairs to ships.(2) Employees employed in bill collectionworks.(3) Employees employed in the Road Service Departmentof the Western India Automobile Association.][(4) Employeesemployed in the section of establishments for the purpose ofmaintenance and repairs of buildings or of projectors or soundequipments in cinemas] [This portion was Inserted by G.N., Lab. D., No. 8/48, dated 19th May, 1949.][or of air-conditioning and refrigerationplants] [These words were Inserted by GN., Lab, D., No. 8/48, dated 11th July, 1949.][or of punched card accounting equipment] [These words were Inserted by G.N. Lab. & RD., No 8/48, dated 20th February, 1950.][or of lifts] [These words were Inserted by G.N. Lab, & H.D., No 8/48, dated 22nd June, 1950.]or[or of the servicing and repairs of television sets in thehomes of T.V. Customers.] [These words have been Inserted by G.N., I. & L.D., No. DSE 1474/158525/Lab-III-A, dated 30th April, 1974.] | Do. |
| 13. | [[Stalls] [These words were substituted for the words beginning with the word 'Employees' and ending with word 'airports' by GN., Lab. & H.D., No, 8/48, dated 14th December, 1951.]refreshment rooms and canteens at railway stations, docks,wharves, airports and the State Transport Bus Stations.] | [Sections19, 20 and 23.] [These words and figures were substituted for the word and figures 'section 19' by GN Lab. D., No. 8/48, dated 3rd June, 1949.] |
| 14. | Employeesworking in any establishments as watchmen, caretakers,[fire-fighting staff] [These words were Inserted, by GN., Lab-D., No. 8148, dated 3rd June, 1949.]and messengers | Sections10, 11, 13 to 19 (both inclusive), 22 to 24 (both inclusive), 2628 to 31 (both inclusive),[Subject to the conditions that theemployees concerned are granted one day holiday in a week withoutmaking any deductions from their wages on account thereof.] [These words were Inserted by G,N., I. & L.D., No. BSE 146 1-Lab-III, dated 31st December, 1962.] |
| 15. | [** * *] [Entry 15 was deleted by G.N., I. & L.D., No. BEE 1461-Lab-III, dated 31st December, 1962.] | |
| [16-A. [Entries 16-A and 16-B were substituted for the original by G.N., D.D., No. Section 58, dated 25th March, 1954.] | Persons occupying position of management: | Sections 14 to 17 (both inclusive), 21 to 24 (bothinclusive), 28 to 31 (both inclusive),[33 and 63.] [These figures and words were substituted for the word and figures 'and 33' by G.N., D.D., No. BSE 1555. dated 18th June, 1956.] |
| Provided that the number of such persons in anyestablishment shall not, except with the sanction of theprescribed authority, exceed 5 per cent of the total number ofemployees therein any fraction being rounded up to the nexthigher integer: | [* *] [The portion beginning with the words 'subject to the conditions' and ending with the words 'on account thereof' was omitted by G.N., I. & L.D., No BSE 1463-Lab-III, dated 11th November, 1964.] | |
| Provided further that in case of doubt as towhether a person is occupying position of management, thedecision of the Commissioner of Labour or any Officer appointedby him in this behalf will be final. | In respect of commercial establishments, alsosections 13 and 18.[Subject to the condition that the employeesconcerned are granted one day holiday in a week without makingany deduction from, their wages on account thereof.] [These words were Inserted by G.N., I. & L.D., No. BEE 1463-Lab-I1l, dated 11th November, 1964.]] | |
| [16-B. [Entries 16-A and 16-B were Substituted by G.N., I & L.D., No. BSE.1472-1581-78 Lab. III-A, dated 24 January, 1973.] | An employee engaged in a confidential capacity:Provided that the number of such employees in any establishmentshall not exceed 5 per cent of the total number of employeetherein, any fraction being rounded up to the next higherinteger. | Sections. 14 to 17 (both inclusive), 21 to 24 (bothinclusive), 28 to 31 (both inclusive),[and 33.] [These figures and words were substituted for the word and figures '33 and 63' by G.N., I. & L.D. No. BEE 1461-Lab-III, dated 31st December, 1962.] |
| Provided further that in case of doubt as towhether a person is engaged in confidential capacity, thedecision of the Commissioner of Labour or any Officer appointedby him in the behalf will be final. | In respect of commercial establishments, alsosections 13, and 18[Subject to the conditions that the employeesconcerned are granted one day holiday in a week without makingany deductions from their wages on account thereof.] [These words were Inserted by G.N., I. & L.D., No. BSE 1461-Lab-III, dated 31st December, 1962.]] | |
| 17. [ [This entry 17 was omitted by G.N., I. & L.D., No. BSE. 2067/B5452-II, dated 9th January, 1969.] | ** * * * *] | |
| 18. [ [Entries 18 to 21 were Inserted by G.N., Lab. D. No. 8/48-111, dated 14th April, 1949.] | Legaland Income-Tax Practitioners | [Sections13 and 18(1)] [The words, figures and brackets 'sections 13 and 18(1)' were substituted for the words, figures and brackets '18(1)' by G.N., Lab. D., No. 8/48-I, dated 28th April, 1949.]so far as concerns their own attendance and theattendance of the staff exempted from section 18.] |
| 19. | Establishments,dealing wholly in fruits vegetables,[betel leaves, meat] [These words were Inserted by G.N., Lab-D., No. 8/48-I dated 28th April, 1949.],[bread] [This word was Inserted by G.N., Lab. D., No. 8/48 dated 17th May, 1949.],[mawa, eggs and fish] [This word was Inserted by G.N., Lab. & H. D., No. 8148-I dated 22nd June, 1949.][and establishments dealingexclusively in preparation of panpatties.] [These words and figures were substituted for the word and figure 'section 18' by G.N., I. & L.D., No. BSE 1561-Lab-III, dated 21st December, 1962. [These words were Inserted by G.N., I. & L.D., No. BSE 1465/Lab-111, dated 15th April, 1965.] | [Section18, subject to the condition that the employees concerned aregranted one day holiday in a week without making any deductionfrom their wages on account thereof.] [Substituted for the words & figures 'Section 18' by G.N., I. & L.D., No. BSE 1461/Lab-III, dated 31st December, 1962.] |
| 20. | Femaleattendants for women's cloakrooms or lavatories at theatres orother places of public amusement or entertainment or atresidential hotels or restaurants. | Section33 |
| 21. | [Femaleemployees doing household work like cleaning, washing theutensils, cooking and female house keepers employed] [These words were substituted for the word 'Female house - keepers employees' by G.N., I. & L.D., No. BSE 1461/Lab-III, dated 5th October, 1961.]in[residential hotels. Restaurants and eating houses] [These words were substituted for the words 'residential hotels' by G.N., I. & L.D., No BSE 1063-Lab-III, dated 7th March, 1965.]and femaleartists in cabaret or entertainment shows. | Section33 |
| 21. [ [Omitted by G.N.I., & L.D. No. BSE. 1096/70752/6095/Lab-9, dated 18th March, 1998.] | ** * * *] | |
| 22. [ [Entries 22 to 34 were Inserted by G.N., Lab. D. No. 8/48-I, dated 28th April, 1949.] | Establishmentof legal and income-tax practitioners | Section15] |
| 23. | Sectionsof newspaper on news agency offices pertaining to newscollection, editing and publishing | Sections13 to 18 (both inclusive),[subject to the condition that theemployees concerned are granted one day holiday in a week withoutmaking any deductions from their wages on account thereof.] [These words were Inserted by G.N., I. & L.D., No. BSE 1461-Lab-III, dated 31st December, 1962.] |
| 24. | Ice[and ice-fruit] [These word was Inserted by G.N., Lab. & H. D., No. 8/48 dated 16th February, 1951.]manufacturing establishments | Sections13 to 18,[subject to the condition that the employees concernedare granted one day holiday in a week without making anydeductions from their wages on account thereof.] [These words were Inserted by G.N., I. & L.D., No. BSE 1461-Lab-III, dated 31st December, 1962.] |
| 25. [ [This entry was substituted for the original by G.N., I & L.D., No. BSE 1461-Lab-III, dated 31st December, 1962.] | Bakeries | Provisionrelating to opening hours in section 10, and section 18, subjectto the condition that the employees concerned are granted one dayholiday in a week without making any deductions from their wageson account thereof.] |
| 26. [ [Entry 26 was deleted by G.N., I. & L.D., No. BSE 1641/Lab-III, dated 1st March, 1961.] | ******] | |
| 27. | Shopsdealing in milk, curds, cream and butter | Sections11, 16, 18 and 33[subject to the condition that the employeesconcerned are granted one day holiday in a week without makingany deductions from their wages on account thereof] [These words were Inserted by G.N., I. & L,D., No. BSE 1461/Lab-III, dated 31st December, 1962.] |
| 28. [ [This entry was substituted for the original by G.N., D.. D., No, BSE 1456-I, dated 29th September, 1956.] | PhotographyEstablishments | Provisionof opening hour in section 10 and provision of closing hour insection 11 or section 13, as the case may be.] |
| 29. | RailwayBook Stalls | Sections10, 11 and 18,[subject to the condition that the employeesconcerned are granted one day holiday in a week without makingany deductions from their wages on account thereof.] [These words were Inserted by G.N., I. & L,D., No. BSE 1461/Lab-III, dated 31st December, 1962.] |
| 30. | Thoseestablishments in organised markets (like the cotton or stocksand securities markets) recognised by the prescribed authority asinvolving intermittent work, which observe No. more than six anda half total hours of work per day between the limits of 11-30a.m. and 6.30 p.m. | Section15 |
| 31. | Sectionsin banks pertaining to safe deposit vaults or lockers or godowns. | [Section18, subject to the condition that the employees are granted oneday holiday in a week without making any deductions from theirwages on account thereof.] [These words and figures were substituted for the word and figure 'Section 18' by G.N.,I. & L.D., No. BSE 1461/Lab-III, dated 31st December, 1962.] |
| 32. | Establishmentsemploying not a single employee | [Section62, save as regards any visit book prescribed to be maintained.] [This portion was substituted for the word and figure 'Section 62' by G.N., Lab. & H.D., No. 8/48. dated the 17th March, 1952.] |
| 33. [ [This entry was deleted by G.N., I. & L.D., No. BSE 1462/154334-(I)-Lab-III, dated the 3rd January, 1970.] | ** * *] | |
| 34. [ [This entry was substituted For the original by G.N., I. & L..D., No. BSE 1568/13616-Lab-III, dated 21st January, 1969.] | Anyestablishment wherein a manufacturing process defined in clause(m) of section 2 of the Factories Act, 1948, is carried on. | [Sections13(i) and 18, subject to the condition that the employeesconcerned are granted one day holiday in a week without makingany deductions from their wages on account thereof and subject tothe condition that a notice is displayed by the employer of eachestablishment is Form 'L' prescribed under Maharashtra Shops andEstablishments Rules, 1961.] [Substituted by G.N., I & L.D. No. BSE 1463/Lab-III, dated 20th July, 1963.]] |
| 35. [ [Entries 35 and 36 were Inserted by G.N., Lab. D., No. 8/48, dated 14th May, 1949.] | Shopssupplying[* *] [The words 'Cycles on hire or' were omitted by G.N., I. & L.D., No. BSE 1459-Lab-III, dated the 16th June, 1960.]petromax or any other lanterns on hire. | Provisionsrelating to closing hours in section 11['and section 18 subjectto the condition that the employees concerned are granted one dayholiday in a week without making any deductions from wages onaccount thereof'.] [The words were Inserted by G.N., I. & L.D., No. BSE 1564-Lab-III, dated 23rd October, 196.]] |
| 36. | Shopsdealing in newspapers | [Section18, subject to the condition that the employees concerned aregranted one day holiday in a week without making any deductionsfrom their wages on account thereof.] [These words and figures were substituted for the word and figure 'Section 18' by G.N., I. & L.D., No. BSE 1461-Lab-III, dated 31st December, 1962.] |
| 37. [ [This entry was Inserted by G.N. Lab. D., No. 8/48, dated 19th May, 1949.] | CodeDepartments of Commercial Establishments | Sections13 and 18],[subject to the condition that the employeesconcerned are granted one day holiday in a week without makingany deductions from their wages on account thereof.] [These words were Inserted by G.N., I. & No. BSE 1461-Lab-III, dated 31st December, 1962.] |
| 38. [ [Entries 38 and 39 were Inserted by G.N., Lab. D., No. 8/48, dated 31st May, 1949.] | Operatorsemployed in cinema theatres on days on which, extra charity showsrecognised by the prescribed are held. | Sections28 and 30.] |
| 39. | Childrenand young persons exclusively employed in the sport sections ofresidential clubs. | [Sections32, 33 and 34(2).] [This word and figures were substituted for the original by G.N., I. & L.D., No. BSE 1461-Lab-III, dated 31st December, 1962.] |
| 40. [ [Entries 40 and 41 were Inserted by G.N., Lab. D., No. 8/48, dated 3rd June, 1949.] | Establishmentsof Telegram Commission Agents. | Sections13 and 18],[subject to the condition that the employeesconcerned are granted one day holiday in a week without makingany deduction from their wages on account thereof.] [These words were added by G.N., I. & L.D, No. BSE 1461-Lab-II, dated 31st December, 1962.] |
| 41. | Youngpersons employed as performers in dramatic shows. | Section33.] |
| 42. [ [This entry was Inserted by G.N., Lab. and H.D., No. 8/48, dated 7th November, 1949.] | Suchshops dealing in pan, bidi, cigarettes, matches and otherancillary articles as open not earlier than 6-00 a.m. | Section10.] |
| 43. [ [This entry was Inserted by G.N., Lab. & H.D., No. 8/48, dated 23rd March, 1950.] | Upcountrydepots and transhipment stations belong to oil companies. | [Section18, subject to the condition that the employees concerned aregranted one day holiday in a week without making any deductionsfrom their wages on account thereof.] [These words and figures were Substituted for the words and figures 'Section 18' by G.N. I. & L.D., No. BSE 1461Lab-III, dated 31st December, 1962.][Provided that where anyDepot Superintendent is required to work for half a day on theweekly closed day, half days leave for each occasion on which heis so required to work shall be credited to his leave account.] [These words were Inserted by G.N., I. & L.D., No. BSE 1463-Lab-III, dated 26th July, 1962.]] |
| 44. [ [This entry was Inserted by G.N., I. & H.D., No. 8/48, dated 11th April, 1950.] | Such employees of the Co-operative Banks as areengaged in propaganda, supervision and training in businessmethods of agriculturists and rural artisans. | Section13.] |
| 45. [ [This entry was Substituted by G.N., L. & S. WAD., No. BSE 1556, dated 12th December, 1958.] | Menialstaff employed in stables for attending to the work of feeding,bathing and milking of animals, cleaning of stables anddistribution of milk. | Sections13 to 18 (both inclusive) subject to the condition that anemployee instead of being given a weekly holiday shall be givenleave with pay for forty-five days or one year of service or suchproportionate leave as the period of his service in a year bearsto the whole year, in addition to leave admissible under Section35:Provided that where an employee is given any weeklyholiday or holidays during the year an equal number of days maybe deducted from the total leave for forty five days or, as thecase may be, proportionate leave admissible to him.] |
| 46. [ [This entry was Inserted by G.N., Lab. & H.D., No. 8/48, dated 2nd June, 1950.] | Dalmanufacturing establishments | Section16 and 18][subject to the condition that the employees concernedare granted one day holiday in a week without making anydeductions from their wages on account thereof.] [These words were Inserted by G.N., I. & L.D., No. BSE 1461-Lab-III, dated 31st December, 1962.] |
| 47. [ [This entry was Inserted by G.N., Lab. & N.D. No. 8/48, dated 25th July, 1950.] | Canteens attached to the Central Telegraph Office,Bombay. | Sections10, 11 and 18],[subject to the condition that the employeesconcerned are granted one day holiday in a week without makingany deductions from their wages on account thereof.] [These words were Inserted by G.N., I. & L.D., No. BSE 1461-Lab-III, dated 31st December, 1962.] |
| 48. [ [This entry was omitted by G.N., I. & Lab & H.D., BSE 1475/CR1725/Lab-5, dated 10th May, 1977.] | *******] | |
| 49. [ [This entry was Inserted by G.N., Lab. & H.D., No. 8/48, dated the 28th August, 1950.] | Theoutdoor staff of the motor transport service | [Sections13 to 18 (both inclusive), subject to the condition that theemployees concerned are granted one day holiday in a week withoutmaking any deductions from their wages on account thereof.] [These words and figures were Substituted for the original words and figures 'sections 13 to 18' by G.N., I & L.D., No BSE, 1461-Lab-III, dated 31st December, 1962.]] |
| 50. [ [This entry was Substituted for the original by G.N., I. & L.D. No. BSE 1461-Lab-III, dated 31st December, 1962.] | Suchestablishments of suppliers of band parties as close not laterthan 11 p.m. | Sections17 and 18, subject to the conditions that (i) the spread-overshall not exceed 14 hours in any day and (ii) that the employeesconcerned are granted one day holiday in a week without makingany deduction from their wages on account thereof.] |
| 51. [ [This entry was added by G.N.-Lab & H.D No 8/48 dated 27 November, 1950.] | AllShipping Companies | Section15.] |
| 52. [ [This entry was Substituted by G.N., 1 & L.D. No. BSE 1466-Lab III dated 19th June, 196.] | Shopsdealing mainly in pan and bidi and restaurants. | "Provisionrelating to the closing hour in Sections 11 and 19, subject tothe condition that such shops and restaurants undertake toconduct business after the closing hours in accordance with theterms and conditions of a special permission granted by theCommissioner of Police in areas where there is a Commissioner,and by the District Magistrate, elsewhere".] |
| 53. [ [This entry was Substituted for the original by G.N., I, & L.D., No. BSE 1461-Lab-III, dated 31st December, 1962.] | Teastalls and catering hotels situated on the railway Premises. | Section25(d)] |
| 54. [ [Entry was added by G.N. No. BSE 1470/161746-Lab-III dated 29th December, 1970.] | Establishmentscommonly known as general engineering works wherein themanufacturing process is carried on with the aid of power. | [Sections13(1) and 18, subject to the condition that the employesconcerned are granted one day holiday in a week without makingany deductions, from their wages on account thereof.] [This entry was Substituted for the original by G.N., I. & L.D., No. BSE 1461-Lab-III, dated 31st December, 1962.]] |
| 55. [ [Entry 55 & 56 were deleted by G.N., I, & L.D No. BSE/146 1/Lab-III, dated 31st December, 1962.] | ** * * *] | |
| 56. [ [Entry 55 & 56 were deleted by G.N., I, & L.D No. BSE/146 1/Lab-III, dated 31st December, 1962.] | ** * * *] | |
| 57. | WaterWorks establishments supplying water to the Public | [Sections13 and 18, subject to the condition that the employees concernedare granted one day holiday in a week without making on accountthereof.] [These words and figures were Substituted for the words, figures and brackets 'Section 13(1) and 18' by G.N., I. & L.D., No. BSE/ 1461/Lab-III, dated 31st December, 1962.] |
| 58. [ [This entry was Inserted by G.N., D.D., No. 8/48, dated the 29th April, 1953.] | AnnapoornaCafetaria, New Marine Lines Street, Churchgate, Bombay - 1 run bythe Bombay Branch of the All India Women's Food Council] | Section33.] |
| 59. [ [This entry was Substituted for the original by G.N., I. & L.D., No. BSE 1461-Lab-III, dated 31st December, 1962.] | Hand-loomand power-loom establishments | [Sections13(i) and 18, subject to the condition that the employeesconcerned are granted one day holiday in a week without makingany deductions from their wages on account thereof.] [These words and figures were Substituted for the words, figures 'provisions relating to closing hours in section B' by G.N., I. & L.D., No. BSE/1463-Lab-III, dated 24th July, 1963.]] |
| 60. [ [This entry was Inserted by G.N., D.D., No. 8/48, dated the 27th November, 1953.] | TheSales Centre of the Aquarist Society of India, New Citizen BankHouse, Palton Road, Bombay-1 | [Section18, subject to the condition that the employees concerned aregranted one day holiday in a week without making any deductionsfrom their wages on account thereof.] [These words and figures were Substituted for the words and figures 'Section 18' by G.N., I. & L.D., No. BSE/1461/ Lab-III, dated 31st December, 1962.]] |
| 61. [ [This entry was Inserted by G.N., D.D., No. 8/48, dated 8th March, 1954.] | Suchtheatres or other places of public amusement or entertainment aregranted special permission by the Commissioner of Police, Bombay,or the District Magistrate, to remain open after twelve midnight. | Section26.] |
| 62. [ [This entry was added by G.N., D.D., No. Section 125 dated the 17th July, 1954.] | SuchCommercial establishments of licence holders of the AgriculturalProduce Market Committee established or deemed to be establishedunder the Maharashtra Agricultural Produce Markets Act, 1963(Maharashtra XX of 1964) as open not earlier than 7-30 a.m. andclose not later than 7-30 p.m. | [Section13] [These words and figures Substituted for the original by G.N., I. & L.D., No. BSE 1461-Lab-III, dated 31st December, 1962.].] |
| 63. [ [Entries 63 and 64 were omitted by G.N., I. & L.D., No. BSE 1461-Lab-III, dated 31st December, 1962.] | ** * *] | |
| 64. [ [Entries 63 and 64 were omitted by G.N., I. & L.D., No. BSE 1461-Lab-III, dated 31st December, 1962.] | ** * *] | |
| 65. [ [This entry was Inserted by G.N., D.D., No. 1331/48, dated 9th February, 1955.] | CycleStands | Sections 11 and 18][subject to the condition thatthe employees concerned are granted one day holiday in a weekwithout making any deductions from their wages on accountthereof.] [These words were Inserted by G.N., I. & L.D., No. BSE 1461-Lab-III, dated 31st December, 1962.] |
| 66. [ [Entries 66 and 67 were omitted by G.N., I. & L.D., No. BSE 1461-Lab-III, dated 31st December, 1962.] | ** * *] | |
| 67. [ [Entries 66 and 67 were omitted by G.N., I. & L.D., No. BSE 1461-Lab-III, dated 31st December, 1962.] | * ** *] | |
| 68. [ [This entry was Inserted by G.N., L. & S. W.D., No. BSE 1456, dated 7th January, 1957.] | PoultryFarms | Sections 13, 17 and 18 subject to the conditionthat the spread-over shall No. exceed 12 hours a day and[thatthe employees concerned are granted one full day or two half dayholidays in a week without making any deductions from their wageson account thereof] [These words and figures Substituted for the original by G.N., I. & L.D., No. BSE 1461-Lab-III, dated 31st December, 1962.].] |
| 69. [ [This entry was Inserted by G.N., L. & S. W.D., No. BSE 1456, dated 8th February, 1957.] | TheCanteen and Mess in the premises of the Poona University atGanesh Khind, Poona, run by the Poona Branch of the All IndiaWomen's Food Council. | Section 33.] |
| 70. [ [Entries 70 and 71 were omitted by G.N., 1. & L.D., No. BSE 146 1-Lab-III, dated 31st December, 1962.] | ** * *] | |
| 71. [ [Entries 70 and 71 were omitted by G.N., 1. & L.D., No. BSE 146 1-Lab-III, dated 31st December, 1962.] | ** * *] | |
| 72. [ [This entry was Inserted by G.N., L. & S. W.D., No. BSE 1457, dated 16th September, 1957.] | TheKalyan Electric Supply Company Private Limited, Kalyan | Sections 13 and 18 subject to the condition thatthe employees concerned are granted one day holiday in a weekwithout making any deductions from wages on account thereof.] |
| 73. [ [This entry was Inserted by G.N., L. & S. W.D., No. BSE 1457, dated 13th February, 1958.] | Employeesengaged by the treasury Contractor for the treasuary working inthe Bombay General Post Office and its five town sub-offices. | Sections 13, 14, 15, 17 and 18 subject to thecondition that the employees concerned are granted wages forovertime work as required by section 63(1) read with explanation(a) thereunder and are also granted one day holiday in a weekwithout making deductions from wages on account thereof.] |
| 74. [ [This entry was Inserted by G.N., L. & S. W.D., No. BSE 1457, dated 18th March, 1958.] | "DockWorkers" (as defined under Section 2(b) of the Workers(Regulation of Employment) Act, 1948 (Act No. IX of 1948)employed by the members of the Bombay Stevedores AssociationLimited. | Sections13, 14, 15, 17, 18, 63 and 65 subject to the condition that the[employees concerned shall be given the same benefits in thematter of hours of work overtime payment and weekly holidays asare available to the workers employed by the Bombay Dock LabourBoard.] [This word was Substituted for the word 'worker' by G.N., I. & L.D., No. BSE 1461-Lab-III, dated 31st December, 1962.]] |
| 75. [ [This entry was Inserted by G.N., L. & S. W.D., No. BSE 1458-1, dated 9th April, 1958.] | Bidimakers and wrappers in the establishments manufacturing bidis. | Section18(3).] |
| 76. [ [This entry was Inserted by G.N., L. & S. D., No. BSE 1457, dated 16th May, 1958.] | Shopsdealing in poultry | Sections10 and 18 subject to the condition that the employees[concerned] [This word was Inserted by G:N., I. & L.D., No. BSE 1461-Lab-III, dated 31st December, 1962.]are given one full or two half day holidays in a week withoutmaking[any deduction from their wages] [These words Substituted for the words 'any deduction from wages' by G.N., I. & L.D., No. BSE 1461-Lab-III, dated 31st December, 1962.]on account thereof.] |
| 77. [ [This entry was Inserted by G.N., L. & S. W.D., No. BSE 1458-J, dated 30th October, 1958.] | TeaCentre run by the Tea Board at Churchgate, Bombay. | Sections35, 36 and 37.] |
| 78. [ [This entry was Inserted by G.N., L. & S. W.D., No. BSE 1458, dated 16th February, 1959 read with G.N. L. & S. W.D., No, BSE 1458, dated 13th March, 1959.] | Establishmentsmaintained in connection with the Petrol Service Stations andPetrol Pumps | Section10, Section 11, Section 16, subject to the conditions that thespread over of the work of an employee employed therein shall notexceed fourteen hours in any day; and section 18,[subject to thecondition that employees concerned are granted one day holiday ina week without making any deductions from their wages on accountthereof] [These words were Inserted by G.N., I. & L.D., No. BSE, 1461-Lab-III, dated 31st December, 1962.].] |
| 79. [ [This entry was Substituted for the original by G.N., I. & L.D., No. BSE, 1461-Lab-III, dated 31st December, 1962.] | (a)Office of the Maharashtra Housing Board and Offices Subordinateto it.(a)[* * * * ] [Omitted by G.N., I, & L.D., No. I486/2493/Lab-9, dated 25th February, 1987.](b)Office of the Industrial Finance Corporation of India.(c)Office of the Indian Rare Earths Limited Bombay.(d)Office of the Cotton Textile Export Promotion Council, Bombay.(e) [Production and Sales Centres or Depots of the Maharashtra StateKhadi and Village Industries Board.] [These words were Inserted by G.N., I. & L.D., No. BSE 1464-Lab-III, dated 20th April, 1964.](f)[** * * *] [This entry was deleted vide G.N., I. & L.D., No. BSE 1478/CR/1920/Lab-5, dated 28th June WPC, 1978.](g)Offices of the Agricultural Produce Market Committees establishedunder the Bombay Agricultural Produce Markets Act, 1939.(h)Office of the Industrial Credit and Investment Corporation ofIndia Limited, Bombay.(i)Offices of the Life Insurance Corporation of India in the Stateof Maharashtra.(j)Regional Office of the State Trading Corporation of India(Private) Limited, Bombay.(k)Office of the Shipping Corporation of India, Bombay.(l)Export Risks Insurance Corporation (Private) Limited, Bombay.(m) [Deleted.] [This entry was again delete a vide G.N.I.E. & L.D. No. BSE 1476/CR-826/Lab-5 dated 12th July, 1976.](n) [Establishments of the Maharashtra State Warehousing Corporation.] [These words were Inserted by G.N., I. & L.D., No. BSE 1464-Lab-III, dated 11th December, 1964.](o) [Office of the Basic Chemicals, Pharmaceuticals and Soaps ExportPromotion Council.] [This entry was Inserted by G.N., I. & L.D., No. BSE 1465-111, dated 2nd August, 1967.](p) [Offices of the Maharashtra State Farming Corporation Ltd.,situated at Bombay and Poona and office of the Kolhapur SugarFarm.] [This entry was Inserted by G.N., I. & L.D., No. BSE 1465-Lab-III, dated 28th December, 1967.](q) [Office of the Indian Motion Picture Export Corporation Ltd.,Bombay.] [This entry was Inserted by G.N. & L.D., No. 1467-Lab-III, dated 13th February, 1968.][** * * * * ] [This entry was omitted vide G.N., I. & L.D., No. BSE - 1478/CR-1920/Lab-5, dated 28th June, 1978. (See entry 236).](r) [The Offices of the Minerals and Metals Hiding Corporation ofIndia Limited, Bombay.] [This entry was Inserted by G.N., I. & L.D., No. BSE 1468/126030/Lab-III, dated 30th November, 1968.](s) [Zonal Office and Godown of Bharat Earth Movers Limited,Bangalore, situated at Bombay.] [This entry was Inserted by G.N., I. & L.D., No. BSE 1468/130104/Lab-III, dated 21st January, 1969.](t) [Offices of the Maharashtra Small Scale Industries DevelopmentCorporation Limited, Bombay.] [This entry was Inserted by G.N., I. & L.D., No. BSE 1567/138667/Lab-III, dated 18th February, 1969.](u) [Branch Office of the Engineers India Limited, New Delhi, situatedin Bombay.] [These entries were Inserted by G.N., I. & L.D., No. BSE 1467/126809-Lab-III, dated 22nd February, 1969.](v) [Sales Establishment of the Hindustan Machine Tools Limited,Bangalore, situated in Bombay.] [These entries were Inserted by G.N., I. & L.D., No. BSE 1467/126809-Lab-III, dated 22nd February, 1969.](w) [Offices of the Maharashtra State Financial Corporation in theState of Maharashtra.] [This entry was Substituted by G.N., I. & L.D., No. BSE 1469/124245-Lab-III, dated 24th May, 1969.](x) [Establishment of the Central Warehousing Corporation, New Delhi,situated in the State of Maharashtra.] [This entry was Inserted by G.N., I. & L.D., No. BSE 1469/119926-Lab-III, dated 13th May, 1969.](y) [Office of the Vidarbha Housing Board and offices subordinate toit.] [This entry was Inserted by G.N., I. & L.D., No. BSE 1470/126879-Lab-III, dated 24th July, 1970.](y)[* * *] [Omitted by G.N., I. & L.D., No. BSE 1486/2493-Lab-9, dated 25th February, 1987.](z) [Office of the Maharashtra Agro-Industries Development CorporationLimited, Bombay.] [This entry was Inserted by G.N., I. & L.D., No. BSE 147 1/164487-Lab-III-A, dated the 28th December, 1971.](za) [MAFCO Limited, Bombay.] [This entry was substitute vide G.N., I.E. & L.D., No. BSE 1476/CR-1071/Lab-5 dated the 15th June, 1977.](zb) [Office of the State Industrial and Investment Corporation ofMaharashtra Ltd., Bombay.] [This entry was Inserted by G.N., I. & L.D., No. BSE 1472/104192-Lab-III-A, dated 9th February, 1972.](zc) [Office of the City and industrial Development Corporation ofMaharashtra Ltd., Bombay.] [This entry was Inserted by G.N., I. & L.D., No. BSE 1472/152482-Lab-III-A, dated 1st March, 1973.](zd) [Office of the General Insurance Corporation of India, Bombay.] [This entry was Inserted by G.N., I. & L.D., No. BSE 1473/171694-Lab-III-A, dated 2nd June, 1973.](ze) [India Tourism Development Corporation, Regional Office, 'Nirmal',11th Floor, Nariman Point, Bombay-400 021.] [This entry was Inserted by G.N., I. & L.D., No. BSE 1473/194091-Lab-III-A, dated 13th November, 1973.](zf) [Branch Office of the Regional Sales Office of the HindustanMachine Tools Ltd., Bombay situated in Pune.] [This entry was added by G.N., I. & L.D., No. BSE 1475/100061-Lab-7, dated 12th August, 1975.](zg) [Indian Dairy Corporation, Raj Mahal 6th floor, 84, Veer NarimanRd, Bombay-400 020.] [This entry was Inserted by G.N., I. & L.D., No. BSE 1468/130104-Lab-III, dated 21st January, 1969.](zh) [Messrs Maharashtra State Handloom Corporation Ltd., Nagpur,] [This entry was Inserted by G.N., I. & L.D., No. BSE 1567/138667-Lab-III.](zi) [Western Coalfield Limited (Subsidiary of Coal India Ltd.,)Bisesar House, Temple Road, Nagpur-440 001.] [This entry was added by G.N., I. & L.D., No. BSE 1475/57-Lab-7, dated 25th October, 1975.](zj) [Western Maharashtra Development Corporation Ltd., Red CrossHouse, 111 floor, II, M.G. Road, Bombay-400 001] [This entry was Substituted by G.N., I. & L.D., No.,.BSE 1469/124245-Lab-III, dated 24th May, 1969.](zk) [Indian Drugs and Pharmaceuticals, Regional Sales Office, BrownBowri House, 264-5, Dr. Annie Besant Road, Bombay-400 018.] [This entry was Inserted by G.N., I. & L.D., No. BSE 1469/1 19926-Lab-III, dated 13th May, 1969.] | (a)In respect of all the employees I Sections 35, 36, 37 and 62,[subject to the condition that any visit book, register or isrecord maintained immediately before the[date of notification] [These words were Inserted by G.N., I. & L.D., No. BSE 1462-Lab-III, dated 29th April, 1963.]are continued to be maintained properly and such registers andrecords are made available to the Inspector for inspection.](b)In respect of out-door staff and watchmen: Sections 13, 14, 15,17 and 18 subject concerned to the conditions that the employeesconcerned are granted wages for overtime work and one day holidayin a week without making any deductions from their wages onaccount thereof.] |
| 80. [ [This entry was Inserted by G.N., I. L. & S. W.D., No. BSE 1458-J, dated 11th August, 1959.] | TheModern Garage, Bombay | Sections10, 11, 14, 15, 16 and 18 subject to the condition that theemployees concerned are granted one day holiday in a week[without making any deductions from their wages on accountthereof.] [These words were Substituted for the original by G.N., I. & L.D., No. BSE 1461-Lab-III, dated 31st December, 1962.]] |
| 81. | [** *] [Entry 81 was omitted by G.N., I. & L.D., No. BSE 1461-Lab-III, dated 31st December, 1962.] | |
| 82. [ [This entry was Inserted by G.N., I. & S. W.D., No. BSE, 1458-J, dated 5th October, 1959.] | TheOffice of the Bombay Taxi Association, Bombay | Sections 13(1), 14, 15, 17 and 18 subject to thecondition that the employees concerned are granted[one dayholiday in a week without making any deductions from their wageson account thereof.] [These words were substituted for the original by G.N., I. & LD., No. BSE 1461-Lab-III, dated 31st December, 1962.]] |
| 83. [ [This entry was Inserted by G.N., L. & S. W.D., No. BSE 1459-J, dated 7th November, 1959.] | Employeesin the canteens at Bus Depots and Bus Station of the BombayElectric Supply and Transport Undertaking of the Bombay MunicipalCorporation. | Section19.] |
| 84. [ [This entry was Inserted by G.N., L. & S. W.D., No. BSE 1458-J, dated 1st December, 1959.] | Establishmentof the Bombay State Road Transport Corporation. | (a) In respect of out-door staff andwatchmen:-Sections 13, 14, 15, 17, 18, 35, 36, 37, 62 and 66: Subject to the condition that the employees concerned aregranted one day's holiday in a week without making any deductionson account thereof from the wages.(b) In respect of employees other than thosementioned in clause (a):- (i) Section 13: only in respect of-(x) employees in the following establishments,namely:-Bus Stations, Reservation and Advance BookingOffices, Out agency, Parcel Booking and Delivery Offices,workshops not covered under the Factories Act, 1948, Controlpoints; and(y) employees in the following establishments,namely:-State Transport, Central Offices, 80-81, AnnieBesant Road, Worli, Bombay-18, Office of the Controller ofStores, State Transport, Central Stores, Bombay Central Stand,Bellasis Road, Bombay-8. Stores Unit No. II, Petit MillsCompound, Tardeo, Bombay, Office of the Divisional Comptroller,State Transport, Poona, Nasik Thana, Kolhapur, SholapurAhmedabad, Ratnagiri Nadiad, Baroda, Surat Dhulia, Palanpur,Ahmednagar, Sabarkantha, Administrative Blocks-Central WorksDepot and Regional Workshop, Ahmedabad, Office of the ExecutiveEngineer, State Engineer, State Transport, Southern Division,Shankerseth Road, Poona.Office of the Executive Engineer, State Transport,Northern Division, Bombay Central, Bombay.Office of the Executive Engineer, State TransportRegional Workshop Construction Division at Ahmedabad.State Transport Divisional Stores at Poona, Nasik,Thana, Kolhapur, Sholapur, Ahmedabad, Ratnagiri, Nadiad, Baroda,Surat, Dhulia, Palanpur, Ahmednagar, Sabarkantha.Subject to the condition that no establishmentshall open earlier than 7-30 a.m. and close later than 9.30 p.m.(ii) Section 14: subject to the condition that theworking hours of any employee shall not exceed 9 hours in any dayand 54 hours in any week.(iii) Section 15: subject to the condition that noemployee shall be required or allowed to work for more than fivehours before he has had an interval of rest of at leasthalf-an-hour.(iv) Section 17: only in respect of bus stations,bus depots and stores - offices subject to the condition that thespread-over of work of an employee shall not exceed 14 hours inany day.(v) Section 18: subject to the conditions that–(o) every employee other than daily- rated staffshall be given one day holiday in a week without making anydeduction from wages on account thereof.(p) an employee on daily-rated wages shall begranted one day holiday in a week, payment for that day beingmade at the rate agreed to by the Corporation for that category,with the union of the workers.(q) the one day holiday referred to in paragraph(o) and (p) if No. granted in any week shall be granted within aperiod of not less than two months from the end of that week.(vi) Sections 35, 36, 37, 62 and 66.] |
| 85. [ [This entry was Inserted by G.N., L. & S. W.D., No. BSE 1458-J, dated 1st December, 1959.] | Shopsdealing in pan, bidi, cigarettes, matches and other ancillaryarticles, at the State Transport Bus Stations. | Sections 10, 11, 16, and 18, subject to theconditions that the employees are granted one day's holiday in aweek without making any deductions from their wages on accountthereof.] |
| 86. [ [Entry 86 was omitted by G.N., I. & L.D., No. BSE 1461-Lab-III. Dated 31st December, 1962.] | ** * *] | |
| 87. [ [This entry was Inserted by G.N., L. & S. W.D., No. BSE 1458-J, dated 31st December, 1959.] | TheCentral Office of the Life Insurance Corporation of Indiasituated in Bombay. | Sections13, 14, 15, 17 and 18 subject to the condition that (i) noemployee shall be required or allowed to work for more than fivehours before he has had an interval of rest of at least half anhour;(ii)the employees concerned are granted wages for overtime work andone day's holiday in a week without making any deductions onaccount thereof from the wages.] |
| 88. [ [This entry was Inserted by G.N., L. & S. W.D., No. BSE 1459-J, dated 31st December, 1959.] | Theoffice of the Bombay Gas Company Ltd., at 214, Dr. DadabhaiNaoroji Road, Bombay - 1. | [Provision relating to opening hour in section 13] [These words and figure were Substituted for the words, figure and bracket 'Section 13(1) so far as opening hour is concerned' by G.N., I. & L.D., No. BSE 1461-Lab-III, dated 31st December, 1962.]in respect of two clerks and one office sepoy, subject to thecondition that the office will not be opened earlier than 8-00a.m.] |
| 89. [ [This entry 89 was added by G,N., I. & No. BSE. /Lab-III, dated 16th June, 1960.] | Shopssupplying cycles on hire, (attending to repair of bicyclesincluding filling up air in the tubes of bicycles. | (i) Provision relating to closing in section 11;(ii) Section 18 subject to the condition that theemployees concerned are granted one day holiday in a week withoutmaking[any deductions from their wages] [These words were Substituted for the words 'deduction from wages' by G.N., I. & L.D., No. BSE 1461-Lab-III, dated 31st December, 1962.]on account thereof.] |
| 90. [ [Entry 90 was Inserted by G.N., I. & L.D. No. BSE 1458-Lab-III, dated 14th September, 1960.] | Establishments of Royal Western India Turf, Club,Limited. | Sections 28, 29 and 30 subject to the conditionthat the employees are granted wages for overtime work asrequired under section 63(1)-(i) only in respect of the number of permanentbasis at Bombay and Pune, indicated against each as follows:–{| |
| Ministerial staff | 37 | |
| Peons | 54 | |
| Ambulance | ||
| Driver | 1 | |
| Waiter | 1 | |
| Truck | ||
| Supervisor | 7 | |
| Attendants - |
| Ministerial Staff | 3 |
| Peons | 5 |
| Motor | |
| Drivers | 3 |
| Cooks | |
| Waiters | |
| Pantry men | |
| Butlers | 16 |
36.
, 37 and 6.(b)In respect of out-door staff and watchmen,sections 13, 14, 15, 17 and 18 subject to the condition that theemployees concerned are granted wages for overtime work and oneday holiday in a week without making any deduction on accountthereof from their wages.(c)In respect of telephone operation sections 13and 18, subject to the conditions that the employees concernedare granted one day holiday in a week without making anydeductions on account thereof from their wages.]|-| 98. [ [Entry 98 was Inserted by G.N., I. & L.D., No. BSE 1461-Lab-III, dated 12th January, 1962.]| TheR.H. Patuck Industrial Institute for Paris, Sleater Road, Bombay.| Sections 13, 14 and 18 subject to the conditionsthat-(i)the institute shall not be opened earlier than37. and 62.] [These figures and words were Inserted vide G.N., I. E. & R. D., No. BSE 1474-CR-826-Lab-5, dated 12th July, 1976.]
001.
| (a)In respect of all the employees: Sections 35, 36, 37 and 62.(b)In respect of outdoor staff: sections 13, 14, 15, 17 and 18,subject to the condition that the employees concerned are grantedwages for overtime work and one day holiday in a week withoutmaking deductions from their wages on account thereof.]|-| 104. [ [Entry 104 was Inserted by G.N., I. & L.D., No. BSE 1461-Lab-III, dated 14th September, 1962.]| Motordrivers employed by the Scindia Steam Navigation Company Limited,Bombay.| Section 13, subject to the condition that theemployees concerned are during the period of operation or theaward [being an award, dated 17th July, 1961 given by theArbitrator in the Industrial Dispute between the Scindia SteamNavigation Company Ltd., the Bombay Steam Navigation Company15.
, 17 and 18 subject to the condition that the employeesconcerned are granted wages for overtime work and one day holidayin a week without making any deductions on account thereof fromtheir wages.(c)In respect of telephone operator sections 13and 18, subject to the condition that the employees concerned aregranted one day holiday in a week without making any deductionson account thereof from wages.]|-| 120. [ [Entry 120 was Inserted by G.N., I. & L.D., No. BSE 1464-Lab-III, dated 22nd February, 1965.]| CookingSection of the Vindyu Home Industries, 116, Dadasaheb PhalikeRoad, Bombay-14.| Section 13 and 18, subject to the conditions that-18. subject to the condition that the employees concerned are
granted one day in a week as a holiday without making anydeductions from their wages on account thereof.]|-| 122. [ [Entry 122 was Inserted by G.N., I. & L.D., No. BSE 1464-Lab-III, dated 26th April, 1965.]| Officesof the Maharashtra State Khadi and Village Industries Board(excluding Production and Sales Centres or Depots).| All provisions.]|-| 123. [ [Entry 123 was Inserted by G.N., I. & L.D., No. BSE 1465-Lab-III, dated 23rd September, 1965.]| Employeesin the Marine Department of Messrs Caltex (India) Limited,Bombay.| Sections13.
, 14, 17 and 18 subject to the conditions that the employeesconcerned are granted wages for the over-time work and one dayholiday in a week without making any deductions on accountthereof from their wages.]|-| 124. [ [Entry 124 was Inserted by G.N., I. & L.D., No. BSE 1465-Lab-III, dated 9th April, 1966.]| DistributionOffice of Noble Distribution located at Margret Building, AntopHill, Wadala, Bombay - 31.| Section18.
, subject to the condition that the employees concerned aregranted one day in a week as holiday without making anydeductions from their wages on account thereof.]|-| 125. [ [Entry 125 was Inserted by G.N., I. & L.D., No. BSE 1465-Lab-III, dated 11th May, 1966.]| Employeesin Research Centre of the CIBA of India Limited, Goregaon, Bombay| Section13.
1066.
/73827 - Elec-II dated the 28th January, 1966 issued underclause (a) and (b) of sub-section (1) of Section 6-A of theBombay Electricity (Special Powers) Act, 1946.| Sections11. and 6, subject to the condition that no flour mill shall on
any day be kept open later than 9.30 p.m.]|-| 127. [ [Entry 127 was Inserted by G.N., I. & L.D., No. BSE 1465-Lab-III, dated 15th May, 1966.]| Establishment of the Dharamsi Morarji ChemicalCompany Limited, Bombay, at Parel Road, Cross Lane, Byculla,Bombay.| Section18. subject to the condition that employees are granted holidays
as are declared by the Mill Owners' Association, Bombay for theirmember mill and a list is sent to the Shops Inspector of the areaeach year.]|-| 128. [ [Entry 128 was Inserted by G.N., I. & L.D., No. BSE 1466-Lab-III, dated 19th August, 1966.]| IBM Section of Accounts Department of the BombaySuburban Electric Supply Limited, Bombay.| Section13.
10.
, 11 and 18 subject to the condition that the employeesconcerned are granted one day holiday in a week without makingany deductions from their wages on account thereof.]|-| 132.| [* * * ] [Entry 132 was Inserted by G.N., I. & L.D., No. BSE 1466-Lab-III, dated 24th May, 1967, but was effective for three months only from the date of the Notification.]||-| 133. [ [Entry 133 was Inserted by G.N., I. & L.D., No. BSE 1465-Lab-III, dated 20th July, 1967.]| Pan shop in the vicinity of the III Class waitinghall of Nasik Road Station on the Central Railway.| Section10.
, section 11, section 16 subject on the condition that thespread-over of the work of an employee employed therein, if any,snail not exceed fourteen hours in any day and section 18 subjectto the condition that employees concerned are granted one dayholiday in a week without making any deductions from their wageson account thereof.]|-| 134. [ [Entry 134 was Inserted by G.N., I. & L.D., No. BSE 1466-Lab-III, dated 27th December, 1967.]| Establishments known as "Matru Samaj" run by theVishva Vatsalaya Prayogik Sangh in Greater Bombay| Section33.
]|-| 135. [ [Entry 135 was Inserted by G.N., I. & LD., No. BSE 1467-Lab-III, dated 23rd December, 1967.]| Females employed by Co-operative Consumers' Storesregistered under the Maharashtra Co-operative Societies, Act,1960.
| Section33.
]|-| 136. [ [Entry 136 was Inserted by G.N., I. & L.D., No. BSE 1468-Lab-III, dated 13th March, 1968.]| Establishment of the Parbhani Zilla MadhyavarthiSahakari Grahak Bhandar, Parbhani.| Sub-section(1-B) of section 18 subject to the condition that theseestablishments shall remain closed on one day of the week asrequired by sub-section (1) of section 18.]|-| 137. [ [Entry 137 was Inserted by G.N., I. & L.D., No. BSE 1465-Lab-III, dated 28th March, 1968.]| Shops dealing in flowers and other ancillaryarticles such as garlands, venies and the like made out of natureflowers only.| Sections10.
, 11 and 16 subject to the condition that no flower shop shallbe opened earlier than 5.00 a.m. and be closed later than 11.00p.m. on any day; section 18 subject to the condition that theemployees concerned are granted one day holiday in a week withoutmaking any deductions from their wages on account thereof.]|-| 138. [ [Entry 138 was Inserted by G.N., I. & L.D., No. BSE 1466-023394/Lab-III, dated 30th July, 1968.]| The firms or establishments–| Sections 13, 14 and 17, subject to the conditionsthat–|-| (1) dealing in transport of fresh fish (includingfish preserved in ice);| (i) if an employee is required to work for morethan 9 hours in any day or more than 48 hours in any week heshall be granted overtime wages as per Section 63(I)of the Act;and(ii) the spread over of the work of as employee shallnot exceed fourteen hours in any day.|-| (2) engaged in actual fishing;||-| (3) dealing in processing of fish and otheracquatic products such as freezing plants canning plants and fishmeal Plants.| Section 18, subject to the condition that theemployees concerned are granted one day holiday in a weekwithout making any deductions from their wages on accountthereof.]|-| 139. [ [Entry 139 was Inserted by G.N., I. & L.D., No. BSE 1467-Lab-III, dated 7th August, 1968.]| Employees employed in the Post Clearances ServiceUnit of Messrs Tata Fison Industries Limited, Ralli House, 21,Ravelin Street, Fort, Bombay.| Section13.
]|-| 140. [ [Entry 140 was Inserted by G.N., I. & L.D., No. BSE 1468/133606/Lab-III, dated 4th January, 1969.]| Messrs Kadbakutti Karbhandar Pvt. Ltd., 230,Mangalwar Peth, Poona-11.| Sections10.
, 11 and 18 subject to the condition that the employeesconcerned are given one day in a week as holiday without makingany deductions from their wages, on account thereof.]|-| 141. [ [Entry 141 was Inserted by G.N., I. & L.D., No. BSE 1466/120237/Lab-III, dated 28th April, 1969.]| The following employees of the Bombay SuburbanElectric Supply Company Limited Bombay-55;As namely:–13.
, 14, 17 and 18 subject to the conditions that–17.
, and 18, subject to the conditions that the employeesconcerned are granted wages for over-time work and one dayholiday in a week without making any deduction from their wageson account thereof.]|-| 143. [ [This entry was Inserted by G.N.,I. & L.D., No. BSE 1466/142865-Lab-III, dated 12th September, 1969.]| Establishments dealing in handloom products atKamptee.| Provisionsrelating to opening hours in Section 13(1).]|-| 144. [ [This entry was Inserted by G.N.,I. & L.D., No. BSE 1469/143143-Lab-III, dated 12th September, 1969.]| Employeesof the Maharashtra Housing Board, Bombay.| Sections13.
, 14, 15, 17 and 18 subject to the conditions that13. and 15.]
|-| 147. [ [This entry was Inserted by G.N., I. & L.D., No. BSE 1469/125588-Lab-III, dated 23rd July, 1970.]| Khadi Gramodyog Bhandar, Andheri (W), Bombay-58,run by the Mahila Parishad, Andheri, Bombay.| Section33.
]|-| 148. [ [This entry was Inserted by G.N., I. & L.D., No. BSE 2070/128564-Lab-III, dated 10th July, 1970.]| Employeesin the Offices of the following establishments situated increscent House', Ballared Estate, Bombay:-15. subject to the condition that they observe 40 minutes interval
for rest.]|-| 149. [ [This entry was Inserted by G.N., I. & L.D., No. BSE 1470/144263-Lab-III, dated 16th September, 1970.]| Shopsselling flowers, pans, garlands, coconuts and sweet oil, etc.,situated in the premises of Shri. Tulja Bhavani Temple, Tuljapur.| Sections10.
33.
, subject to the condition that female employees are notrequired to work after 8.00 p.m.]|-| 151. [ [This entry was Inserted by G.N., I. & L.D., No. BSE 2071/101811-Lab-III, dated 18th January, 1971.]| Employeesin the Office of the Colgate-Palmolive (India) Private Limited,Steel crate House, Bombay-20.| Section15.
, subject to the condition that they observe half an hourinterval for rest.]|-| 152. [ [This entry was Inserted by G.N., I. & L.D., No. BSE 1470/100250-Lab-III, dated 20th January, 1971.]| Shopat Laxmi Road, Pune, run by the Hindu Women's Rescue HomeSociety, Pune.| Section 33.]|-| 153. [ [This entry was Inserted by G.N., I. & L.D., No. BSE 1470/107019-Lab-III, dated 18th March, 1971.]| Peonsand sweepers employed in the office of the Cadbury-Fry (India)Private Limited, Bombay.| Section 13(1) subject to the condition that theyshall not be called for work earlier than 7.00 a.m.]|-| 154. [ [This entry was Inserted by G.N., I. & L.D., No. BSE 1471/112422-Lab-III, dated 24th March, 1971.]| Female booking clerks employed in Amber and OscarCinemas of M/s. R. R. Enterprises, Bombay.| Section33.
, subject to the condition that they are not required to workafter 8.00 p.m.]|-| 155. [ [This entry was Inserted by G.N., I. & L.D., No. BSE 1471/119807-Lab-III, dated 22nd April, 1971.]| Female employed in the Department Store of M/s.Bajaj Electricals Limited, situated at 2, East Street, Poona-1.| Section33.
]|-| 156. [ [Inserted by G.N., I. & L.D., No. BSE 1459/135207-Lab-III-A, dated 21st July, 1972.]| Kalyan Branch of the United Western Bank Ltd.,Satara.| Provisionsrelating to opening hours in section 13(1), subject to thecondition that the Bank will not be opened earlier than 7.00a.m.]|-| 157. [ [Inserted by G.N., I. & L.D., No. BSE 1470/148683-Lab-III-A, dated 12th November, 1971.]| Shops situated in the premises of the residentialhotels approved by the Department of Tourism, Government ofIndia, New Delhi.| Sections10.
, 11, and 18, subject to the condition that employees concernedare given one day holiday in a week without making any deductionsfrom their wages on account thereof.]|-| 158. [ [Inserted by G.N., I. & L.D., No. BSE 1471/164318-Lab-III-A, dated 15th January. 1972.]| Female employees employed in the DepartmentalStores of M/s. Noorsons, situated at 257, Swami Vivekanand Road,Bandra, Bombay-50.| Section33.
]|-| 159. [ [Inserted by G.N., I. & L.D., No. BSE 2072/118730-Lab-III-A, dated 19th April, 1972.]| Employees in the Office of M/s. Hindustan FeredoLtd., Ghatkopar, Bombay-56.| Section15.
, subject to the condition that they observe 50 minutesinterval for rest.]|-| 160. [ [Inserted by G.N., I. & L.D., No. BSE 1462/127279-Lab-III-A, dated 20th June, 1972.]| Biotech Laboratories, Poona| Sections13.
, 14, 17 and 18, subject to the conditions that (i) thespread-over shall No. exceed fourteen hours in any day; and (ii)the employees concerned are granted wages for overtime work inaccordance with section 63 of the Act and one day holiday in aweek without making any deductions from their wages on accountthereof.]|-| 161. [ [This entry was Inserted by G.N., I. & L.D., No. BSE 2072/144973-Lab-III-A, dated 22nd June, 1972.]| Establishments wholly or principally engaged in thesale of sugarcane juice.| Sections11.
, 14, 15 and 18 subject to the conditions that-48. hours in any week, he shall be paid in respect of overtime
work (which shall be noted in the prescribed register) wages atthe rate prescribed in section 63 of the Act; and13.
33.
, subject to the condition that they are not required to workafter 7.30 p.m.]|-| 164. [ [This entry was Inserted by G.N., I. & L.D., No. BSE 1472/133620-Lab-III-A, dated 3rd August, 1972.]| Departmental store of Messrs. Zarapkar Industries,Bhawani Shankar Road, Dadar, Bombay-400 028| Section33.
, subject to the condition that the female employees are notrequired to work after 8.00 p.m.]|-| 165. [ [This entry was Inserted by G.N., I. & L.D., No. BSE 1472/135340-Lab-III-A, dated 14th August, 1972.]| Head Office of Messrs Siemens India Ltd.,Bombay-400 018| (a)In respect of peons and other menial staff, Section 13(1).10.
, 11, 14, 16, 18, 32, 33 and 63 subject to the conditions that-35. and 62 of the Act and rule 20 of the Maharashtra Shops and
Establishments Rules, subject to the condition that registers andrecords shall be made available to the Inspector for inspection.] [This entry was Inserted by G.N., I. & L.D., dated 23rd January, 1976.]|-| 167. [ [This entry was Inserted vide G.N., I. & L.D., No. BSE 1472/152607-Lab-III-A, dated 5th February, 1973.]| Office of the Fertilizer Association of India,Bombay.| Sections35.
, 36, 37 and 62 subject to the condition that any visit book,registers and records maintained by the Association are continuedto be maintained properly and such registers and records are madeavailable to the Inspector for inspection.]|-| 168. [ [This entry was Inserted vide G.N., I. & L.D., No. BSE 1472/154419-Lab-III-A, dated 26th February, 1973.]| B. Kaikhushroo & Co., Bombay - 400001.| Sections13.
, 14, 17 and 18 subject to the conditions that-13.
33.
, subject to the conditions that-33.
, subject to the condition that–15. subject to the condition that the observe 30 minutes interval
for rest.]|-| 177. [ [This entry was Inserted vide G.N., I. & L.D., No. BSE 1473/156022-Lab-III-A, dated 18th February, 1974.]| Peons and sweepers employed in the Head Office andBombay Branch Office of Messrs. Hoechst Dyes and Chemicals Ltd.Bombay.| Section13.
13.
10.
, 11, 14, 15, 16, 18 and 62, subject to the condition that theemployees concerned are granted wages for overtime work and oneday holiday in a week without making any deductions in theirwages on account thereof.]|-| 181. [ [This entry was Inserted vide G.N., I. & L.D., No. BSE 1474/159376-Lab-III-A, dated 6th June, 1974.]| TouringStaff of Messrs. India Tobacco Company Ltd., in its Sales Branchat Royal Insurance Building, Bombay-400 020| Section18. subject to the condition that the said staff members are
allowed to avoid leave with pay as soon as possible on theirreturn from tour to their Head Quarters at Bombay, such Leavebeing not less than at least one day for every week during whichthey are on tour.]|-| 182. [ [This entry was Inserted vide G.N., I. & L.D., No. BSE 1473/157047-Lab-III-A, dated 4th June, 1974.]| Peonsand sweepers employed in the following double Shift Branches ofthe Bank of Baroda in Bombay, namely:-15. subject to the condition that they observe 45 minutes interval
for rest.]|-| 184. [ [This was Inserted vide G.N., I. & L.D., No. BSE 1474/180381-Lab-III-A, dated 8th August, 1974.]| Female employees employed in the shops of Messrs.Artistic Trading Private Limited, Registered Office : NationalHouse, Tulloch Road, Bombay-400 039, at Taj Intercontinental andOberoi-Sheraton Hotels, Bombay.| Section33. subject to the conditions that they are not required to work
after 8.00 p.m.]|-| 185. [ [This was Inserted vide G,N., I. & L.D., No. BSE 1474/189577-Lab-III-A, dated 5th October, 1974.]| KashmirGovernment Arts Emporium, Sir Pherozshah Mehta Road, Fort,Bombay-400 001.| Section62.
]|-| 186. [ [This was Inserted vide G.N., I. & L.D., No. BSE 1474/198902-Lab-III-A, dated 8th January, 1975.]| National Agricultural Co-operative MarketingFederation Limited, Bombay Branch, "Rajmahal", 3rd floor, 84,Veer Nariman Road, Churchgate, Bombay-400 020.| Allprovisions.]|-| 187. [ [This was Inserted vide G.N., I. & L.D., No, BSE 1474/204299(i)-Lab-III-A, dated 6th January, 1975.]| Employees in Tanneries and Leather Manufactory| Section18.
13.
13.
001.
| Section13.
13.
001.
| Section13.
13.
33.
, subject to the condition that the women employees shall notbe allowed to work after 8.30 p.m.]|-| 196. [ [Inserted vide G. N., I. E. & L.D., No. BSE 1475/389/ Lab-7, dated 15th December, 1975.]| ThePoona Metropolitan Central Co-op Stores Ltd., Poona - 411 030.| Section33.
, subject to the condition that the female employees are notrequired to work after 8.00 p.m.]|-| 197. [ [Inserted vide G. N., I. E. & L.D., No. BSE. 1475/498/Lab-7, dated 2nd January, 1976.]| Female employees employed by Shri Jam Udyog Gruha,Bombay - 400 004, having 4 shops - two shops at C.P. Tank, one atTardeo and one at Ghatkopar.| Section33.
, subject to the condition that women employees are notrequired to work after 8.00 p.m. and that the employees should begiven overtime wages are requested by the existing provisions ofthe law.]|-| 198. [ [Inserted vide G. N., I. E. & L.D., No. BSE. 1475/501/Lab-7, dated 3rd January, 1976.]| MessrsEscort and Guide Leather Goods Shops and Barber Shops, situatedat Bombay Airport, Santacruz, Bombay.| Sections10.
, 11, 13, 14, 15, 16, 18, 33, 34 subject to the conditionsthat-48. hours in a week.
(iii)the concerned employees shall be given at least half an hour'srest interval.(iv)The spread-over of employees shall not exceed 14 hours on anyday.(v)Employees concerned shall be given one day in a week as a holidaywithout making any deduction in wages on account thereof.(vi)No young persons shall be allowed to work between 9.00 p.m. to10.
, 11, 14, 15, 16, 18 and 33 subject to the conditions-13.
33.
]|-| 202. [ [Added vide G. N., I. E. & L.D.. No. BSE. 1475/CR-709. Lab-5, dated the 15th June, 1976.]| Boutiqueshop of Messrs Satyajit Traders, Bombay-400 003, situated in theInternational Transit Lounge, Santacruz Airport, Bombay.| (a)Sections 10 and 11.(b)Sections 15, 16, 18 and 33 subject tothe condition that:-(i)They observe one hour interval for rest.(ii)The spread-over shall not exceed 14 hours in any day.(iii)The employees concerned shall be granted one day holiday in aweek without making any deductions from their wages on accountthereof and a holiday notice shall be exhibited at the shop; and(iv)The female employees shall not be required to work after 9.00p.m. and before 6.00 a.m. regarding being given to Section 34.]|-| 203. [ [Inserted vide G. N., I. E. & L.D., No, BSE. 1475-CR-716-Lab-5, dated 15th June, 1976.]| TheBEST Parel Staff Quarters Consumers Co-operative Society Ltd.,BEST Quarters, Dr. Rao Road, Parel, Bombay - 12.| Section 33, subject to the conditions that-33. subject to the conditions that-
13.
, 14, 15, 17, 18, 35, 37 and 62.]|-| 208. [ [Inserted vide G.N., I.E. & L.D., No. BSE 1476/CR-692-Lab-5, dated 2nd July, 1976.]| ILACLimited, Calico Chemicals Plastics and Fibres Division Premises,Chembur, Bombay-400 074.| Section 13(1).]|-| 209. [ [Inserted vide G.N., I.E. & L.D., No. BSE 1475/CR-806-Lab-5, dated 6th July, 1976.]| DevelopmentCorporation of Vidarbha Ltd., Mahajan Building, 1st floor, MainRoad, Sitabuldi Nagar-12.| Sections35. and 36.]
|-| 210. [ [Inserted vide G.N., I.E. & L.D., No. BSE 1476/CR/813-Lab-5, dated 19th July, 1976.]| FemaleEmployees working at Jawahar Nagar, Grahavastu Bhandar, NayakBuilding, Jayaprakash Road, Jawahar Nagar, Khar (East),Bombay-400 051.| Section33.
, subject to the condition that the female employees are notrequired to work after 8.30 p.m.]|-| 211. [ [Inserted vide G.N., I.E. & L.D., No. BSE 1475/CR-804/Lab-5, dated 27th August, 1976.]| AirportPlaza Hotel, situated at 70-C, Nehru Road, Vile Parle (East),Santacruz Airport Bombay-57.| Sections 33, subject to the condition that the dutyhours of the employees should not exceed 8 hours a day and shouldbe given lunch break as provided under the Act.]|-| 212. [ [Inserted vide G.N., I.E. & L.D., No. BSE 1476/CR-831/Lab-5, dated 3rd August, 1976.]| Employeesworking at the Foreign Exchange Counter of the State Bank ofIndia, Centaur Hotel, (Bombay Airport) Branch, Bombay-400 057.| Sections10.
, 11, 14, 15, 17 and 18.]|-| 213. [ [Inserted vide G.N., I.E. & L.D., No. BSE 1476/CR-815/Lab-5, dated 3rd August. 1976.]| Shopbelonging to Messrs. Laxmichand Mhartari Travellers RequisiteStores situated at Bombay Airport Opp. to Indian Airlines EnquiryCounter, Bombay-400 029.| Sections10.
, 11, 14, 16 and 18 subject to conditions that the employeesconcerned are granted wages for overtime work and one day holidayin work without making deductions in their wages.]|-| 214. [ [Inserted vide G.N., I.E. & L.D., No. BSE 1474/CR-815/Lab-5, dated 6th August, 1976.]| Cleanersand Mukadam employed at Head Office of Messrs. Pfizer Ltd.,located at Express Towers, Nariman Point, Bombay-21| Section13.
13.
13.
, 14, 15, 17, 18, 35, 36, 62 and 66 subject to the conditionthat the employees concerned are granted wages for overtime workand one day's holiday in a week without making any deductions onaccount thereof from the wages.]|-| 218. [ [Inserted vide G.N., I.E. & L.D., No. BSE 1475/CR-792-Lab-5, dated 13th September, 1976.]| Employees in Mulund Branch Office, Dahisar and B.P.Highway Octroi Collection Centres of the Municipal Co-operativeBank Ltd., Bombay.| Sections13. and 18 subject to the conditions that the employees concerned
are granted one day holiday in a week without making anydeductions from their wages on account thereof.]|-| 219. [ [Inserted vide G.N., I E. & L.D., No BSE 1476/CR-814-Lab-5, dated 18th September, 1976.]| Employees employed in two stalls and one counter,belonging to Messrs Arjandas Gagnadas Kartari, TravellersRequsitie Stores, situated at Bombay Airport, Bombay-400 029.| Sections10.
, 11, 14, 16 and 18, subject to the condition that-48. hours in any week, if required, he shall be paid overtime
wages in the rate prescribed in Section 63.(ii)The spread-over shall not exceed 11 hours in any day.(iii)The employees concerned shall be granted one day holiday in aweek without making any deductions from their wages.]|-| 220. [ [This entry was substituted vide G.N., I.E. & L.D., No. BSE 1477/CR-1361-Lab-5, dated 18th April, 1977.]| FlourMills in Greater Bombay.| Provisions relating to closing in Section 11 andSection 18 subject to the condition that-(i)The Flour Mills shall not remain open beyond13.
13. and 18, subject to the conditions that-
18.
, subject to the condition that the employees will be grantedone day hbliday in a week without making any deductions fromtheir wages on account thereof.]|-| 224. [ [Inserted vide G.N., I.E. & L.D., No. BSE 1477/CR-1322/Lab-5, dated 10th February, 1977.]| UnionBank of India, Pune City Branch, Pune.| Section13.
, subject to the condition that no employees will be allowed towork beyond 10.00 p.m.]|-| 225. [ [Inserted vide G.N., I.E. & L.D., No. BSE 1476/CR-1308/Lab-5, dated 17th February, 1977.]| Branchesof Union Bank of India, Bombay at Navipeth Ganesh Khind,Bhavanipeth, Karve Road, and Tilak Road, in Pune City.| Section18.
, subject to the condition that the employees will be grantedone day holiday in a week without making any deductions fromtheir wages on account thereof.]|-| 226. [ [Inserted vide G.N., I.E. & L.D., No. BSE 1476/CR-938-Lab-5, dated 10th March, 1977.]| KhodadCircle Branch of the Central Bank of India, Bombay.| Section18.
, subject to the condition, that the employees concerned aregranted one day holiday in a week without making any deductionsin their wages on account thereof.]|-| 227. [ [Inserted vide G.N., I.E. & L.D., No. BSE 1477/CR-1490-Lab-5, dated 29th April, 1977.]| KirkeeBranch of the Union Bank of India, Bombay.| Section18.
, subject to the condition that the employees will be grantedone day holiday in a week without making any deductions fromtheir wages on account thereof.]|-| 228. [ [Inserted vide G.N., I.E. & L.D., No. BSE 1477/CR-1446/Lab-5, dated 29th April, 1977.]| Branchesof the Union Bank of India, Bombay at Thane (East), Bhayandar18.
, subject to the condition that the employees will be grantedone day holiday in a week without making any deductions fromtheir wages on account thereof.]|-| 229. [ [Inserted vide G.N., I.E. & L.D., No. BSE 1477/CR-1640-Lab-5, dated 15th October, 1977.]| UlhasnagarBranch of the Union Bank of India, Bombay.| Section18.
, subject to the condition that the employees will be grantedone day holiday in a week without making any deductions fromtheir wages on account thereof.]|-| 230. [ [Inserted vide G.N., I.E. & L.D., No. BSE 1477/CR-1588/Lab-5, dated 15th October, 1977.]| AdvanceComputer Services Private Limited, 401-Poonam Chambers, A. BesantRoad, Worli, Bombay-400 018.| Sections13. and 18, subject to the condition that the employees concerned
are given one day in a week as a holiday without makingdeductions from their wages on account thereof.]|-| 231. [ [Inserted vide G.N., I.E. & No. BSE 1477/CR-1604/Lab-5, dated 25th October, 1977.]| MessrsHindustan Construction Co. Ltd., Bombay-400 018.| Section 35, 36, 37 and 62.]|-| 232. [ [Inserted vide G.N., I.E. & L.D., No. BSE 1477/CR-1410-Lab-5, dated 25th October, 1977.]| MathadiLabour Board Established under the Maharashtra Mathadi, Hamal andother Manual Workers (Regulation of Employment and Welfare) Act,1969.
| Allprovisions.]|-| 233. [ [Inserted vide G.N., I.E. & L.D., No. BSE 1477/CR-1662/Lab-5, dated 5th December, 1977.]| NoteBranch (Sakri Nata, Taluka Rajapur, District Ratnagiri) of theUnion Bank of India, Bombay.| Section13.
, subject to the conditions that the Bank will not be openedearlier than 7.30 a.m.]|-| 234. [ [Inserted vide G.N, I.E. & No. BSE 1477/CR-1844-Lab-5, dated 13th February, 1978.]| NulBazar Branch, Bombay, of the Union Bank of India Bombay.| Section 13, subject to the conditions that the saidbranch office will not be closed later than 10.00 p.m..]|-| 235. [ [Inserted vide G.N., I.E. & L.D., No. BSE 1478/CR-1975-Lab-5, dated 8th May, 1978.]| ForeignExchange Department Counter of the Thomas Cook Overseas Ltd., atthe Taj Intercontinental Hotel, Bombay.| Section33.
, subject to the condition that-13.
18.
, subject to the condition that the employees concerned aregranted one day holiday in a week without making any deductionsfrom their wages on account thereof.]|-| 239. [ [Inserted vide G.N., I.E. & L.D., No. BSE 1477/CR-1885-Lab-5, dated 10th October, 1978.]| OnionEstablishments situated in the Grampanchayat area of Lasalgaon,Pimpalgaon, Saikheda and municipal area of Manmad in NasikDistrict.| Section11.
11. and 18 subject to the conditions that-
33.
13.
, 14, 15, 17 and 18 subject to the conditions that-18.
, subject to the condition that the employees concerned aregranted one day holiday in a week without making any deductionfrom their wages on account thereof.]|-| 245. [ [Inserted vide G.N., I.E. & L.D., No. BSE 1478/CR-2387-Lab-5, dated 31st March, 1979.]| FlourMills in Solapur City.| Section11.
13.
, 14, 15 and 18 subject to the conditions that-33. subject to condition that-
33.
, subject to the conditions that-18. subject to the conditions that-
33.
, subject to the conditions that-13.
, 14, 17 and 18 subject to conditions that-13.
13.
, 17 and 18 subject to conditions that-3. subject to the condition that the employees concerned shall not
be called for work before 7.00 a.m. on any day.]|-| 258. [ [Inserted vide G.N., I.E. & L.D., No. BSE 1480/CR-3353/Lab-5, dated 21st October, 1980.]| Peons,Hamals and Sweepers employed in the Associated Cement Co. Ltd.,Cement House, 121, Maharshi Karve Road, Bombay - 400 020.| Section13.
10.
, 11, 15, 14, 16 and 18 subject to conditions that–Theshop shall not be opened before 5.00 a.m. and closed later than10. p.m. on any day. The shop shall not be required or allowed to
work for more than 5 hours before he has had an interval of restof at least ½ hour.411. 002.
| Section33.
]|-| 261. [ [Inserted vide G.N., I E. & L.D., No. BSE 1480/CR-3628/Lab-5, dated 17th December, 1980.]| M/s.Ace Cars and Travels Pvt. Ltd., Bombay.| "Section62. so far as it relates to the maintenance of registers under
rule 20(1) of the Maharashtra Shops and Establishments Rules,1961.
, subject to the condition that the present register shouldbe continued to be maintained and should be available forinspection at any reasonable time".]|-| 262. [ [ Inserted vide GM., I.E. & L.D, No. BSE 1480/CR-3206/Lab-5, dated 14th January, 1981.]| TheHindustan Photo Films Manufacturing Company Limited, 205, Dr.Annie Besant Road, Worli, Bombay-400 018.| Section62. so far as it relates to Rules 20 of the Maharashtra Shops and
Establishments Rules, 1961 subject to the condition that theestablishment should continue to follow the present system and tomaintain the records (as June 1980) as maintained by it.]|-| 263. [ [Inserted vide G.N., I.E. & L.D., No, BSE 1480/CR-3850/Lab-5, dated 14th January, 1981.]| 1.Offices and Establishments of the Development Corporation ofKonkan Ltd., Warden House, 5th Floor, Sir P.M. Road, Bombay -400001.
2.
Offices and Establishment. of the Western Maharashtra DevelopmentCorporation Ltd., Red Cross House, 3rd Floor, 11, Mahatma GandhiRoad, Pune - 411 001.3.
Offices and Establishments of the Development Corporation ofVidarbha Ltd., Mahajan Bldg., 1st Floor, Main Road, Sitabuldi,Nagpur - 12.| Sections13.
, 14, 15, 17, 18, 35, 37 and 62.]|-| 264. [ [Inserted vide G.N., I.E. & L.D., No. BSE 1480/CR.384/Lab-5, dated 6th March, 1981.]| TheAkola District Central Co-operative Bank Limited, Akola.| Section62.
]|-| 265. [ [Inserted vide G.N., I.E. & L.D., No. BSE 1480/CR-3818/Lab-5, dated 12th May, 1981.]| PunchOperator, senior punch operator and peon, Computer Shiftincharge, Computer and Asstt. Computer Operator, M.S.E.B.| Sections13.
, 14 and 15 subject to the conditions that-5. hours continuous work.]
|-| 266. [ [Inserted vide G.N., I.E. & L.D., No. BSE 1479/CR-2846/Lab-5, dated 11th August, 1981.]| MaharashtraState Handloom Co-operative Federation Ltd., Bombay.| (1)Section 35, 36, 37 subject to the condition that existingfacilities will not be curtailed.11. subject to the condition that-
(i)the establishment should not be closed on any day later than 2.00a.m.(ii)the establishment should not sell any intoxicating material onits premises at any time.(iii)no woman employee shall be required or allowed to work beyond19. subject to the condition that the establishment should not be
opened on any day earlier than 12.00 noon and closed after 2.00a.m.]|-| 269. [ [Inserted vide G.N., I.E. & L.D., No. BSE 1481/CR-4045/Lab-5, dated 16th September, 1981.]| FruitJuice Stall, Sukhsagar Building, Chowpatty, Bombay-400 007.| Section19. subject to the condition that-
(i)the establishment should not be closed on any day later than 2.00a.m.(ii)the establishment should not sell any intoxicating material onits premises at any time.(iii)no woman employee shall be required or allowed to work beyond19. subject to the conditions that-
(i)the establishment should not be closed ' on any day later than070.
| Section19. subject to the condition that-
(i)the establishment should not be closed on any day later than 2.00a.m.](ii)the establishment should not sell any intoxicating material onits premises at any time.(iii)no woman employee shall be required or allowed to work beyond13.
001.
| Section 13, subject to the condition that-|-| (1) Three employees from Telex/ Cable Deptt., ofM/s. City Bank, 293, Dr. D. N. Road, Bombay-1.| (i) work beyond 8.30 p.m. should be taken from theemployees by rotation, the duration of each spell being not morethan one month.(ii)work should not be taken from the employeesbeyond 12.00 mid-night.(iii)overtime in accordance with law should bepaid.(iv)if female employees are made to work beyond19. subject to the conditions that-
62.
]|-| 277. [ [Inserted vide GM., I.E. & L.D., No. BSE 1481/CR-5014/Lab-5, dated 27th May, 1982.]| ToyoEngineering India Ltd., Maker Tower E, 3rd Floor, Cuffe Parade,Colaba, Bombay-400 005.| Section13.
, subject to the conditions that-19. subject to the conditions that-
11. subject to the conditions that-
33. subject to the conditions that-
33. subject to the conditions that-
15.
, 35, 36, 37, 38 & 62 subject to the condition that anyvisit book, registers and records maintained by the establishmentare continued to be maintained properly and such registers andrecords are made available to the Inspector for inspection.]|-| 284. [ [Inserted by G.N., I.E. & L.D., No. BSE 1482/CR-219/Lab-3, dated 12th January, 1983.]| TheMachine operators employed in the Bombay Main Office of theMercantile Bank Ltd., 52/60, Mahatma Gandhi Road, Post Box No.128.
, Bombay-400 001.| Sub-section10.
, 11, 15, 18 & 33 subject to the conditions that-48. hours in any week.
62.
, subject to the condition that the registers and records shallbe made available to the Inspector for inspection.]|-| 287. [ [Inserted by G.N., I. & L.D., No. BSE 1430/CR-15/Lab-9, dated 18th July, 1983.]| Khansamaand other staff attached to the rest houses/chummeries of theMaharashtra State Electricity Board.| Sections13.
, 14, 15, 17, and 18 subject to the conditions that-13.
, subject to the conditions that-10.
, 11, 15, 16, 18 and 33, subject to the conditions-10.
, 11, 15, 16, 18 and 33, subject to the conditions-48. hours in any week.
10.
, 11, 15, 16, 18 and 33, subject to the conditions-10.
, 11, 15, 16, 18 and 33, subject to the conditions-62. so far as it relates to sub-rule (4) of Rule 20 of the
Maharashtra Shops and Establishments Rules, 1961 subject to thecondition that such a register in respect of the employees of theestablishment at Rajan House, Prabhadevi, Bombay-400 025, isproperly maintained at the Company's Head Office at Mathew Road,Bombay and that the same is made available for inspection to theInspector.]|-| 298. [ [Inserted by G.N., I. & L.D., No. BSE 1982/CR-454-A/Lab-9, dated 16th September, 1983.]| Establishmentof MaIvan Taluka Shasakiya and Nimshaskiay Karmachari GrahakSahakari Sanstha Ltd., Sindhudurga.| Sub-section18.
, subject to the condition that the employees concerned aregranted one day holiday in a week without making any deductionfrom their wages on account thereof.]|-| 300. [ [Inserted by G.N., I. & L.D., No. BSE 1483/CR-275/Lab-9, dated 16th September, 1983.]| Theestablishment of Messrs. Demech Overseas Construction PrivateLtd., at 1107/4, Hari Krishna Mandir Road, Pune - 411 016.| Section18.
, subject to the condition that the employees concerned aregranted one day holiday in a week without making any deductionsfrom their wages on account thereof.]|-| 301. [ [Inserted by G.N., I. & L.D., No. BSE 1483/CR-399/Lab-9, dated 5th October; 1983.]| LossPrevention Association of India, Ltd., Warden House, SirPherozshah Mehta Road, Bombay-400 001.| Sections13.
, 14, 15, 17, 18, 33(3), 35, 38-B, 38-C, 62 and 63 subject tothe condition that-064.
| Section33.
13. to 18 (both inclusive), 21 to 24 (both inclusive), 28 to 31
(both inclusive) 33 and 63.]|-| 304. [ [Inserted by G.N., I. & L.D., No. BSE 1482/CR-143/Lab-7, dated 30th November, 1983.]| TheComputer Division of the Amalgamated Electricity Company Ltd.,situated at 17-8 Dena Bank Building, Nariman Circle, Post Box No.879.
, Bombay-400 023.| Sections13. and 18, subject to the conditions that-
33.
, subject to the conditions that-13.
11.
17.
, subject to the conditions that-| Nameof the Branch | Openinghour | Closinghour |
| A.M. | P.M. | |
| Thane.. | 8.30 | 12.30 |
| Mulund(W) | 8.30 | 12.30 |
| Prabhadevi | 8.30 | 12.30 |
| Mulund(E) | 8.30 | 12.30] |