Section 025 in The Maharashtra Shops and Establishments Act, 1948
025.
| Section 18, subject to the following conditions:–|-| (1) Cottons by Century, Shop No. 13/14. Opp. Majid, S. V.Road, Bandra, Mumbai 400 050.| (1) The exemption shall remain in operation for a period ofone year from the date of issue of the Notification in theGovernment Gazette.|-| (2) Cottons by Century, Galleria Mall, Shop No. 105-106, 1stFloor, Palm Beach Road, Sector 19, Vashi, Navi Mumbai-400 705.| (2) No employee shall be required to work for more than 9hours in a day or 48 hours in a week. The spread over of anemployee shall not exceed 11 hours in a day.|-| (3) Cottons by Century, Shop No. 2, Vaibhav Bldg., Opp.Kasturi Plaza Manpada Road, Dombivali (E.), 421 201.| (3) No women employee shall be required or allowed to workbeyond 9.30 p.m.|-| (4) Cottons by Century, Shop No. 15, Ground Floor, Heera PannaShopping Complex, Haji Ali Road, Mumbai-400 026.| (4) Every employee shall be given one day holiday in a weekwithout making any deductions from hours wages on account thereofand the list of time table to such holidays for a month shall beplaced on the notice board in advance.|-| (5) Cottons by Century, (Sec), C/2, Kantilal Magan Lal EstatePannalal Compound, L.B.S. Marg, Bhandup (W.), Mumbai-400 078.| (5) The employees who have given their consent be only placedon duty on the day of weekly holiday or other holiday.|-|| (6) The employees shall be entitled to overtime wages inaccordance with Section 63 of the said Act.|-| (7) In case of violation of any of the above terms andconditions the exemption shall stand cancelled automatically.]|-| 557. [ [Entry No. 557 added by G.N.I.E. & L.D. No. BSE. 07/2009/CR-214/Lab-9 dated 13th August 2009.]| M/s. Krishna Palace Residency 96/98, Slater Road, PateiBhavan, Nana Chowk, Mumbai-400 007.| Section 19, subject to thefollowing conditions:–(1)No employee shall be requiredto work for more than 9 hours in a day or 48 hours in a week. Thespread over of an employee shall not exceed 11 hours in a day.(2)No women employee shall berequired or allowed to work beyond 9.30 p.m.(3)Every employee shall be givenone day holiday in a week without making any deductions from hiswages on account thereof and the list of time table to suchholidays for a month shall be placed on the notice board inadvance.(4)The employees who have giventheir consent be only placed on duty on the day of weekly holidayor other holiday.(5)The employees shall be entitledto overtime wages in accordance with Section 63 of the said Act.(6)Every employee should be givena rest period of 45 minutes after 5 hours.(7)Other than these terms andconditions, all the terms and conditions of this Act isapplicable to the establishment.(8)The female employees who arerequired to work after 6.30 p.m. and before 6.00 a.m. shall beprovided escorted transport by the establishment to and from theresidents of the concerned employees.(9)Female employees should made towork in group at night.(10)Female employees should beprovided separate lockers and rest rooms.(11)In case of violation of any of the above terms andconditions the exemption shall stand cancelled automatically.]|-| 558. [ [Entry No. 558 added by G.N.I.E. & L.D. No. BSE. 08/2006/CR-8028/Lab-9 dated 13th August 2009.]| M/s. Inorbit Malls India Pvt. Ltd., Mindspace, Link Road,Malad (W), Mumbai-400 064.| Section 11 and 18 subject to thefollowing conditions:–(1)The exemption shall remain inoperation for a period of three years from the date of issue ofthe Notification inGovernment Gazette.(2)No employee shall be requiredto work for more than 9 hours in a day or 48 hours in a week. Thespread over of an employee shall not exceed 11 hours in a day.(3)No women employee shall berequired or allowed to work beyond 9.30 p.m.(4)Every employee shall be givenone day holiday in a week without making any deductions from hiswages on account thereof and the list of time table to suchholidays for a month shall be placed on the notice board inadvance.(5)The employees who have giventheir consent be only placed on duty on the day of weekly holidayor other holiday.(6)The employees shall be entitledto overtime wages in accordance with Section 63 of the said Act.(7)Every employee should be givena rest period of 45 minutes after 5 hours.(8)Other than these term andconditions, all the terms and conditions of this Act isapplicable to the establishment.(9)The establishment should not beclosed later than 10.30 p.m.(10)The exemption is notapplicable other than to this establishment.(11)The female employees whosework ends after 6-30 p.m. shall be providing escorted transportby the establishment to and from the residents of concernedemployees.(12)Any female employee should notbe made to work in any department other than house-keepingdepartment, reception office and restaurant.(13)In case of violation of any of the above terms andconditions exemption shall stand cancelled automatically.]|-| 559. [ [Entry No. 559 added by G.N.I.E. & L.D. No. BSE. 07/2009/CR-231/Lab-9 dated 24th August 2009.]| The following establishments of M/s. Gangar Opticians (EyeNation) Pvt. Ltd., 162, Chinnoy Mansion, Warden Road, Mumbai-400
