Section 5 in Assam Shops and Establishments Act, 1971
5. Exemptions.
- The State Government may, if they are satisfied that public interest so requires or that the circumstances of the case are such that it would be just and proper to do so having regard to the nature and capacity of the establishment, by notification in the official Gazette, exempt either permanently or for any specified period, any establishment or classes of establishments in any area or persons or classes 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 deem fit.
