Section 97 in The Maharashtra Shops and Establishments Act, 1948
97. 1436, Agra Road, Dhulia-424 001, Maharashtra.
| Section 11(a) and 18(1) subject tothe following conditions:-(i)No employee shall be requiredto work for more than 9 hours in a day or 48 hours in a week. Thespread over of an employee shall not exceed 11 hours in a day.(ii)Every employee shall be givenone day holiday in a week without making any deduction thereof,and the list of time table of such holidays for a month shall beplaced on the Notice Board in advance.(iii)The employees who have giventheir consent be only placed on duty on the day of weekly holidayor other holiday.(iv)The employees shall beentitled to overtime wages in accordance with Section 63 of thesaid Act.(v)The establishment should beclosed at 9.30 p.m. ,(vi)During the period 8.30 p.m. to9.30p.m. the employees should be required to work in shiftduties by rotation.(vii)This exemption should be forthe period of one year from the date of issue of notification.(viii)In case of violation of the above terms and conditions,the exemption shall stand cancelled automatically.]|-| 513. [ [Entry 513 added by G.N.I.E. & L.D. No. BSE 12/2006/CR-8082/Lab-9, dated 5th June 2007.]| The following outlets of M/s. TrentLtd., Tata Enterprises, Bombay House, 24, Homi Modi StreetMumbai-400 001 situated at Mumbai, Pune and Nagpur:
