Section 3 in The Rajasthan Shops and Commercial Establishments Act, 1958
3. Exemptions.
(1)Nothing in the Act shall apply to-(a)offices of or under the Central or any State Government or local authorities;(b)offices of the Reserve Bank of India;(c)establishments for the treatment or the care of the infirm, or the mentally unfit;(d)persons whose work is inherently intermittent such as travellers or caretakers;(e)fairs or bazars for sale of work for charitable or other purposes from which no private profit is derived; and(f)libraries at which the business of lending books or periodicals is not carried on for purposes of gain other than that of making profit for charitable, philanthropie, religious or educational objects.(2)The State Government may, by notification in the Official Gazette, 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 conditions as the State Government may deem fit.
