Section 5 in Sikkim Shops and Commercial Establishments Act, 1983
5.
The State Government, may, if satisfied that the public interest so requires or that the circumstances of any establishment are such that it would be just and proper so to do by notification, exempt either permanently or for any specified period, any establishment or class of establishments or person or class of persons to which or to whom this Act applies, from all or any of its provisions, subject to such restrictions and conditions as the State Government may specify in the notification.
