Section 4(2) in Tamil Nadu Shops and Establishments Act, 1947
(2)Nothing contained in section 7 or section 13, as the case may be, shall apply to-(a)hospitals and other institutions for the treatment or care of the sick, the infirm, the destitute or the mentally unfit;(b)such chemists' or druggists' shops as the [State] [Substituted for 'Province' by the Adaptation Order of 1950] Government may, by general or special order, specify;(c)clubs and residential hotels, hostels attached to schools or colleges, and establishments maintained in boarding schools in connection with the boarding and lodging of pupils and residents masters;(d)stalls and refreshment rooms at railway stations, docks, wharves or ports.
