Section 4 in Tamil Nadu Shops and Establishments Act, 1947
4. Exemption.
(1)Nothing contained in this Act shall apply to-(a)persons employed in any establishment in a position of management;(b)persons whose work involves travelling: and persons employed as canvassers and caretakers;(c)establishments under the Central and [State] [Substituted for 'Province' by the Adaptation Order of 1950] Governments, local authorities, the Reserve Bank of India, [a railway administration operating any railway as defined in clause (20) of article 366 of the Constitution] [These words, brackets and figures were substituted by the Adaptation (Amendment) Order, 1950, for the words 'a railway administration operating a Federal Railway'] and cantonment authorities;(d)establishments in mines and oil fields;(e)establishments in bazaars in places where fairs or festivals are held temporarily for a period not exceeding fifteen days at a time;(f)establishments which, not being factories within the meaning of the Factories Act, 1948, are in respect of matters dealt with in this Act, governed by a separate law for the time being in force in the [State] [Substituted for 'Province' by the Adaptation Order of 1950].(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.
