Section 4 in Himachal Pradesh Shops and Commercial Establishments Act, 1969
4. Provisions of section 9 and sub-section (1) of section 10 not applicable to certain establishments.
(1)Nothing in section 9 and subsection (1) of section 10 shall apply to:-(a)clubs, hotels, restaurants, boarding houses, stalls and refreshment rooms at railway stations;(b)shops of barbers and hair dressers;(c)establishments dealing exclusively in meat, fish, confectionery, poultry, eggs, dairy produce (except ghee), bread, sweets, chocolates, ice, ice-cream, cooked food, fresh fruit, flowers or vegetables;(d)shops dealing exclusively in medicines or medical or surgical requisites or appliances and establishments for the treatment or care of the sick, infirm, destitute or mentally unfit;(e)shops dealing in articles required for funerals, burials or cremations;(f)shops dealing exclusively in pans (betel leaves), biris or cigarettes, or liquid refreshments sold retail for consumption on the premises;(g)shops dealing exclusively in newspapers or periodicals, editing and dispatching sections of newspaper offices and offices of news agencies;(h)places of public entertainment except cinema houses;(i)establishments for the retail sale of petrol and petroleum products used for transport;(j)shops in regimental institutes, garrison shops and troop canteens in cantonments;(k)tanneries;(l)establishments engaged in retail trade carried on at an exhibition or show, if such retail trade is subsidiary or ancillary only to the main purpose of the exhibit ion or show;(m)oil mills not registered under the Factories Act, 1948 (Central Act,63 of 4948);(n)brick and lime kilns;(o)commercial establishments engaged in the manufacture of bronze and brass utensils so far as it is confined to the process of melting in furnaces;(p)saltpetre refineries;(q)establishments of commercial colleges of short-hand or typewriting and other educational academies;(r)booking offices of passenger and goods transport companies;(s)establishments dealing exclusively in green and dry fodder and chaff cutting; and(t)cycle stands, and cycle, repairs shops.(2)Nothing in sub-section (p) of section 10 shall apply to:-(i)establishments of cinema houses;(ii)establishments dealing in hides and skins;(iii)ice factories;(iv)establishments engaged exclusively in repairs of cycles or motor vehicles or the service of motor vehicles (not being an establishment dealing in cycles or motor vehicles or exclusively in spare parts thereof);(v)establishments dealing exclusively in providing on hire tents, chhauldaries and other articles such as crockery, furniture, loudspeakers, gas-lights and fans required for ceremonial purposes; and(vi)establishments dealing exclusively in the retail sale of phullian, murmara, sugar coated gram, reories or other similar commodities.
