Section 3(4) in Karnataka Shops and Commercial Establishments Act, 1961
(4)The State Government may by notification exempt establishments where the nature of work is,-(i)intermittent, or(ii)seasonal, or(iii)for a short duration, not exceeding two months, and it is difficult to enforce the provisions of this Act,-from all or any of the provisions of this Act subject to such conditions as may be specified in the notification.
