Section 61 in The Goa, Daman and Diu Shops and Establishments Act, 1973
61. Exemptions.
(1)Nothing in this Act shall apply to-(a)employees in any establishments whose average monthly wages exceed [six thousand five hundred rupees] [The entries substituted by the Amendment Act 2 of 1984, the Amendment Act 21 of 1995 and lastly by the Amendment Act 33 of 2001.]:(b)establishments under the Central and State Governments, local authorities, cantonment authorities, the Reserve Bank of India, a railway administration operating any railway as defined in clause (20) of article 366 of the Constitution;(c)establishments in mines and oil fields;(d)establishments in bazaar or in places where fairs or festivals are held temporarily for a period not exceeding one month at a time.(e)[ establishments belonging to any nationalised, scheduled or co-operative bank; [Inserted by the Amendment Act 2 of 1984.](f)establishments known as 'Gadas' as defined under clause (10-A) of section 2.](2)Nothing in section 4 or section 10, as the case be, shall apply to-(a)hospitals and other institutions for treatment or care of the sick, the infirm, destitute or the mentally unfit;(b)such chemists' or druggists' shops as the Government may, by general or special order, specify;(c)hair-dressing shops, clubs and residential hotels, educational institutions, hostels attached to schools or colleges, and establishments maintained in connection with the boarding and lodging of pupils and resident masters;(d)stalls and refreshment rooms at railway stations, docks, wharves, ports, airports or bus stands;(e)establishments wholly or principally engaged in the sale of ice or aerated water;(f)establishments wholly or principally engaged in the sale of funeral requisites.(3)Nothing in sections 4, 5, 8 or 10 shall apply to-(a)persons whose work is of an intermittent nature such as caretaker, sweeper, travelling staff;(b)persons employed for loading and unloading goods at godowns.(4)The Government may, by notification, exempt either permanently or for any specified period, any establishment or class of establishments, or persons or classes of persons, from all or any of the provisions of this Act, subject to such condition as they may deem fit.(5)Notwithstanding anything contained in the foregoing sub-sections, the Government may, by notification, apply all or any of the provisions of this Act to any class of persons or establishments mentioned in those sub-sections other than those mentioned in clause (b) of sub-section (1) and modify or cancel any such notification.
