Section 018 in The Maharashtra Shops and Establishments Act, 1948
018.
| (8) Female employees shall be provided separate lockers andrest rooms at the work place|-|| (9) This exemption is related only to Bombay Shops andEstablishments Act, 1948.|-| (10) Inspite of these terms and conditions, all the provisionsof this Act shall applicable to the establishment duly.|-| (11) In case of violation of any of the above terms andconditions, the exemption shall stand cancelled automatically.]|-| 585. [ [Entry 585 was added by G.N.I.E. & L.D. No. BSE. 10/2010/CR-333/Lab-10, dated 9th April, 2002.]| M/s. Empire Mall Pvt. Ltd., P 80, Prozone Mall, M.I.D.C.,Chikhalthana, Atirangabad.| Sections 11(1) (A) and 18 subjectto the following conditions :-(1)This exemption shall remain inoperation for the period of one year from the date ofNotification published inGovernment Gazette.(2)The establishment shall notremain open on any day later than 10-30 p.m.(3)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.(4)Every employee shall be givenone day holiday in a week without making any deductions fromhis/her wages on account thereof and list of the time table ofsuch holidays for a month shall be placed on the notice board inadvance.(5)The employees shall be entitledto overtime wages in accordance with Section 63 of the said Act.(6)Every employee shall be given arest period of 45 minutes after 5 hours of continuous work.(7)Employees shall be givennational and festival holiday.(8)Female employees shall beprovided separate lockers and rest rooms at the work place.(9)Women employees will not beallowed to work after 9-30 p.m.(10)This exemption is related onlyto Bombay Shops and Establishments Act, 1948 and shall only forthe establishment, managing the mall and it shall not beapplicable to other establishment situated in the said mall.(11)1nspite of these terms andconditions, all the provisions of this Act shall applicable tothe establishment duly.(12)In case of violation of any of the above terms andconditions, the exemption shall stand cancelled automatically.]|-| 586. [ [Entry 586 was added by G.N. of I.E. & L.D. No. BSE, 07/2010/CR-2010/CR-221/Lab-10, dated 9th April, 2012.]| M/s. Grand Hyat Western Express Highway, Santacruz (E), Mumbai
