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State of Rajasthan - Act

The Rajasthan Shops and Commercial Establishments Act, 1958

RAJASTHAN
India

The Rajasthan Shops and Commercial Establishments Act, 1958

Act 31 of 1958

Published on 15 May 1959
Commenced on 15 May 1959
[This is the version of this document from 15 May 1959.]
[Note: The original publication document is not available and this content could not be verified.]

The Rajasthan Shops and Commercial Establishments Act, 1958Act No. 31 of 1958[Published in Rajasthan Gazette, Part IV-A, Extra ordinary, dated August 4, 1958.][Received the assent of the President on the 24th day of July, 1958]An Act to consolidate and amend the law relating to the regulation of conditions of work and employment in shops and commercial establishments.Whereas it is expedient to consolidate and amend the law relating to the regulation of conditions of work and employment in shops and commercial establishments in the State of Rajasthan.

Chapter I
Preliminary

1. Short title, extent, commencement and application.

(1)This Act may be called the Rajasthan Shops and Commercial Establishments Act, 1958.

(2)It extends to the whole of the State of Rajasthan.

(3)It shall come into force on such [date] [Came into force with effect from 1-6-1959.] as the State Government may, by notification in the Official Gazette, appoint in this behalf.

(4)It shall apply in the first instance to such areas as the State Government may specify by notification in the Official Gazette.

(5)The State Government may, after giving three months notice of its intention of so doing, by notification in the Official Gazette, extend the provisions of the Act or any of them to such other areas as may be specified.

2. Definitions.

- In this Act, unless there is anything repugnant in the subject or context,-

(1)"apprentice" means a person, aged not less than twelve years, who is employed, whether on payment of wages or not, for the purpose of being trained in any trade, craft or employment in any establishment;

(2)"closed" means not open for any purpose whatsoever;

(3)"commercial establishment" means a commercial or trading or banking or insurance establishment, an establishment or administrate service in which the persons employed are mainly engaged in office work, a hotel, a restaurant, boarding or eating houses, cafe or any other refreshment house, a theatre or any other place of public amusement or entertainment and includes every such establishment as the State Government may, by notification in the Official Gazette, declare to be a commercial establishment for the purposes of this Act;

(4)"day" means the period of twenty-four hours beginning at midnight:Provided that, in the case of an employee whose hours of work extend beyond midnight, 'day' means the period of twenty-four hours beginning from the time when such employment commences irrespective of midnight;

(5)"employee" means a person wholly or principally employed in, or in connection with any establishment and includes an apprentice but does not include a member of the employer's family; it also includes any clerical or other staff of a factory or industrial establishment who falls outside the purview of the Factories Act, 1948 (Central Act LXIII of 1948);

(6)"employer" means a person having charge or or owning or having ultimate control over the affairs of an establishment and includes the manager, agent or other person acting in the general management or control of an establishment;

(7)"establishment" means a shop or a commercial establishment;

(8)"family" in relation to an employer means the husband or wife; son, daughter, father, mother, brother or sister of such employer who lives with, and is dependent on him;

(9)"Inspector" means an Inspector appointed under the Act;

(10)"leave" means leave provided for in Chapter IV of the Act;

(11)"night" means a period of at least twelve consecutive hours which shall include the interval between 10 p.m. and 6 a.m.

(12)"opened" means opened for any purpose whatsoever;

(13)"period of work" means the time during which an employee is at the disposal of the employer;

(14)[ "prescribed authority" means the authority as may be notified by the State Government in the Official Gazette from time to time.] [Substituted by Rajasthan Act No. 6 of 1983.]

(15)"register of establishments" means a register maintained for the registration of establishments under this Act;

(16)"registration certificate" means a certificate showing the registration of an establishment;

(17)"shop" means any premises where any trade or business is carried on or where services are rendered to customers, and includes offices, store-rooms, godowns or ware-houses, whether in the same premises or otherwise, used in connection with such trade or business but does not include a commercial establishment or a shop attached to a factory where the persons employed in the shop are allowed the benefits provided for workers under the Factories Act, 1948 (Central Act LXIII of 1948);

(18)"spread-over" means the period between the commencement and the termination of the work of an employee on any day;

(19)"State" or "State of Rajasthan" means the new State of Rajasthan as formed by Section 10 of the States Re-organisation Act, 1956 (Central Act 37 of 1956);

(20)"Work" means the period of seven days beginning at midnight of Saturday or such other day as may be approved in writing for a particular area by the prescribed authority;

(21)"Year" means a year commencing on the first day of January.

3. Exemptions.

(1)Nothing in the Act shall apply to-

(a)offices of or under the Central or any State Government or local authorities;

(b)offices of the Reserve Bank of India;

(c)establishments for the treatment or the care of the infirm, or the mentally unfit;

(d)persons whose work is inherently intermittent such as travellers or caretakers;

(e)fairs or bazars for sale of work for charitable or other purposes from which no private profit is derived; and

(f)libraries at which the business of lending books or periodicals is not carried on for purposes of gain other than that of making profit for charitable, philanthropie, religious or educational objects.

(2)The State Government may, by notification in the Official Gazette, exempt either permanently or for any specified period any establishment or class of establishments or person or class of persons, to which or to whom this Act applies, from all or any of its provisions, subject to such conditions as the State Government may deem fit.

Chapter II
Registration of Establishments

4. Registration of establishments.

(1)Within the period specified in sub-section (3), the employer of every establishment shall send to the Inspector of the area concerned a statement in the prescribed form, together with such fees as may be prescribed, containing-

(a)the name of the employer and the manager, if any;

(b)the postal address of the establishment;

(c)the name, if any, of the establishment; and

(d)such other particulars as may be prescribe.

(2)On receipt of the statement and the fees, the Inspector shall, on being satisfied about the correctness of the statement, register the establishment in the register of establishments in such manner as may be prescribed and shall issue, in a prescribed form, a registration certificate to the employer. The registration certificate shall be prominently displayed at the establishment.

(3)Within thirty days from the date mentioned in column 2 below in respect of an establishment mentioned in column 1 the statement together with fees shall be sent to the Inspector under sub-section (1):-

Establishments	Date from which the period of 30 days tocommenced
(1)	(2)
(i)	Establishments existing on the date on which this Act comesinto force.	The date on which this Act comes into force.
(ii)	New establishments.	The date on which the establishment commences its work.

5. Change to be communicated to Inspector.

- It shall be the duty of an employer to notify to the Inspector, in the prescribed form, any change in respect of any information contained in his statement under Section 4 within seven days after the change has taken place. The Inspector shall, on receiving such notice and on being satisfied about its correctness, make the change in the register of establishments in accordance with such notice and shall amend the registration certificate or issue a fresh registration certificate, if necessary.

6. Closing of establishment to be communicated to Inspector.

- The employer shall, within ten days of his closing an establishment, notify to the Inspector in writing accordingly. The Inspector, shall, on receiving the information and being satisfied about its correctness, remove such establishment from the register of establishments and cancel the registration certificate.

Chapter III
Hours of Work

7. Daily and weekly hours.

(1)No employee in any establishment shall be required or allowed to work for more than nine hours in any day and forty-eight hours in any week:Provided that the total number of hours of work including over- time shall not exceed ten hours in any day except on days of stock taking and preparation of accounts:Provided further that the total number of over-time hours worked by an employee shall not exceed fifty in a quarter.

(2)No child between the ages of twelve and fifteen shall be allowed to work in any employment for more than three hours in a day.

8. Extra wages for over-time work.

- Where an employee works in any establishment for more than nine hours n any day or for more than-forty eight hours in any week he shall in respect of such over-time work be entitled to wages at the rate of one and a half times the ordinary rate of wages.

(2)For the purposes of this section, 'ordinary rate of wages' means the basic wages plus such allowances, including the cash equivalent of the advantage accruing through the concessional sale to workers of foodgrains and other articles, as the worker is for the time being entitled to, but does not include bonus.

(3)The cash equivalent of the advantage accruing through the concession a sale to a worker of foodgrains and other articles shall be computed as often as may be prescribed on the basis of the maximum quantity of foodgrains and other articles admissible to a standard family.Explanation 1. - "Standard family" means a family consisting of the employer, his or her spouse and two children below the age of fourteen years requiring in all three adult consumption units.Explanation 2. - "Adult consumption unit" means the consumption unit of a male above the age of fourteen years, and the consumption unit of a female above the age of fourteen years and that of a child below the age of fourteen years shall be calculated at the rate of 8 and 6 respectively of one adult consumption unit.

(4)The State Government may make rules prescribing-

(a)the manner in which the cash equivalent of the advantage accruing through the concessional sale to a worker of foodgrains and other articles shall be computed, and

(b)the registers that shall be maintained in a factory for the purpose of securing compliance with the provisions of this Section.

9. Interval for rest.

- The period of work of an employee in an establishment shall be so fixed that no period shall exceed five hours and that no such person shall work for more than five hours before he has had an interval for rest of at least half-an-hour.

10. Spread-over.

- The period of work of an employee in an establishment shall be so fixed that, inclusive of his interval of rest, it shall not spread-over more than twelve hours on any day.

11. Opening and closing hours.

(1)No establishment shall, on any day, be opened earlier than and closed later than such hour as may be fixed by a general or special order of the State Government made under sub-section (2).

(2)The State Government may, after making an inquiry in the prescribed manner, by general or special order fix the time at which any establishment or class of establishments shall be opened or closed in any local area.

12. Weekly holidays.

(1)Every establishment shall remain closed for one day of the week. The employer shall fix such day at the beginning of the year, notify it to the Inspector and specify it in a notice prominently displayed in a conspicuous place in the shop or commercial establishment. The employer shall not alter such day more often than once in six months, and shall notify the alteration tot he Inspector and make the necessary change in the notice in the shop or commercial establishment.

(2)Notwithstanding anything contained in sub-section (1) the State Government may allow an establishment to remain open through the week, if they are satisfied the establishment employs additional staff for meeting the requirements of sub-section (3).

(3)Every employee in an establishment shall be given at least one whole day in a week as a holiday for rest. This is without prejudice to the existing practice in establishments which allow one and half days rest.

(4)It shall not be lawful for an employer to call an employee at, or for an employee to go to, his establishment or any other place for any work in connection with the business of his establishment on a weekly holiday or on a day on which such establishment remains closed.

(5)No deductions shall be made from the wages of any employee in any establishment on account of the holiday given to him under sub-section (1). If any employee is employed on daily wages, he shall none the less be paid his wages for the weekly holiday.

Chapter IV
Annual Leave with Wages

13. Application of chapter.

- The provisions of this Chapter shall not operate to the prejudice of any rights to which an employee may be entitled under any other law or under the terms of any award, agreement or contract of service:Provided that where such award, agreement or contract of service provides for a longer leave with wages or weekly holidays than provided in this Chapter the employee shall be entitled to only such longer leave or weekly holidays as the case may be.

14. Annual leave with wages.

(1)Every employee who has worked for a period of 240 days or more in an establishment during a calendar year shall be allowed, during the subsequent calendar year, leave with wages for a number of days calculated at the rate of,-

(i)in an adult, one day for every twelve days of work performed by him during the previous calendar year;

(ii)if a child, one day for every fifteen days of work performed by him during the previous calendar year.

Explanation 1. - For the purpose of this sub-section-

(a)any days of lay off, by agreement or contract or as permissible under the standing orders;

(b)in the case of female employee, maternity leave for any number of days not exceeding twelve weeks; and

(c)the leave earned in the year prior to that in which the leave is enjoyed;

shall be deemed to be days on which the employee has worked in an establishment for the purpose of computation of the period of 240 days or more, but he shall not earn leave for these days.Explanation 2. - The leave admissible under this sub-section shall be exclusive of all holidays whether occurring during or at either end of the period of leave.

(2)An employee whose service commences, otherwise than on the first day of January, shall be entitled to leave with wages at the rate laid down in clause (i) or, as the case may be clause (ii) of sub-section (1) if he has worked for two-thirds of the total number of days in the remainder of the calendar year.

(3)If an employee is discharged or dismissed from service during the course of the year he shall be entitled to leave with wages at the rate laid down in sub-section (1) even if he was not worked for the entire period specified in sub-section (1) or subsection (2) entitling him to earn leave.

(4)In calculating leave under this Section, fraction of leave of half a day or more shall be treated as one full day's leave and fraction of less than half a day shall be omitted.

(5)If an employee does not in any one calendar year take the whole of the leave allowed to him under sub-section (1) or subsection (2) as the case may be, any leave not taken by him shall be added to the leave to be allowed to him in the succeeding calendar year:Provided that the total number of days of leave that may be carried forward to a succeeding year shall not exceed thirty in the case of an adult or forty in the case of a child:Provided further that an employee who has applied for leave with wages but has not been given such leave in accordance with any scheme laid down in sub-section (8) and (9) shall be entitled to carry forward the un-availed leave without any limit.

(6)Any employee may at any time apply in writing to the manager of the establishment not less than seven days before the date on which he wishes his leave to begin, to take all the leave or any portion thereof allowable to him during the calendar year:Provided that the number of times in which leave may be taken during any year shall not exceed six.

(7)If an employee wants to avail himself of the leave with wages due to him to cover a period of illness, he shall be granted such leave even if the application for leave is not made within the time specified in sub-section (6) and in such a case wages as admissible under Section 16 shall be paid not later than fifteen days.

(8)For the purpose of ensuring continuity of work in an establishment the employer in agreement with the representatives of the employees therein chosen in the prescribed manner, may formulate a scheme in writing whereby the leave allowable under this Section may be regulated.

(9)A scheme formulated under sub-section (8) shall be posted in convenient places in the premises of the establishment and shall be in force for a period of twelve months and may thereafter be renewed, with or without modification, for a further period of 12 months at a time by the employer in agreement with the representatives of the employees as specified in sub-section (8).

(10)An application for leave which does not contravene the provisions of sub-section (6) shall not be refused unless refusal is in accordance with the scheme for the time being in operation under sub-section (8) and (9).

(11)If the employment of an employee who is entitled to leave under sub-section (1) or sub-section (2), as the case may be, is terminated by the employer before he has taken the entire leave to which he is entitled or if having applied for and having not been granted such leave, the employee quits his employment before he has taken the leave, the employer shall pay him the amount payable under Section 15 in respect of the leave not taken, and such payment shall be made where the employment of the employee is terminated by the employer before the expiry of the second working day after such termination and where nay employee quits his employment, on or before the next pay day.

(12)The un-availed leave of an employee shall not be taken into consideration in computing the period of any notice required to be given before discharge or dismissal.

15. Wages during leave period.

(1)For the leave allowed to him under Section 14 an employee shall be paid at a rate equal to the daily average of his total full time earnings for the days on which he worked during the month immediately preceding his leave, exclusive of any over-time and bonus but inclusive of dearness allowances and the cash equivalent of an advantage accruing through the concessional sale to the employees of foodgrains and other articles.

(2)The cash equivalent of the advantage accruing through the concessional sale to the employee of foodgrains and other articles shall be computed as often as may be prescribed on the basis of the maximum quantity of foodgrains and other articles admissible to a standard family.Explanation 1. - "Standard family" means a family consisting of an employee, his or her spouse and two children below the age of fourteen years requiring in all three adult consumption units.Explanation 2. - "Adult consumption unit" means the consumption unit of a male above the age of fourteen years, and the consumption unit of a female above the age of fourteen years and that of a child below the age of fourteen years shall be calculated at the rate of 8 and 6 respectively of one adult consumption unit.

(3)The State Government may make rules prescribing-

(a)the manner in which the cash equivalent of the advantage accruing through the concessional sale to a worker of foodgrains and other articles shall be computed, and

(b)the registers that shall be maintained in a factory for the purpose of securing compliance with the provisions of this Section.

16. Payment of advance in certain cases.

- An employee, who has been allowed leave for not less than four days in the case of an adult, and five days in the case of a child, shall before his leave begins be paid the wages due for the period of leave allowed.

17. Mode of recovery of unpaid wages.

- Any sum required to be paid by an employer under this Chapter but not paid by him shall be recoverable as delayed wages under the provisions of the Payment of Wages Act, 1936 (Central Act IV of 1936).

18. Power to make rules.

- The State Government may make rules directing employers to keep registers containing such particulars as may be prescribed and requiring the registers to be made available for examination by Inspectors.

19. Powers to exempt establishments.

- Where the State Government is satisfied that the leave rules applicable to employees in an establishment provide benefits which in its opinion are not less favourable than those for which this Chapter makes provisions it may, by written order, exempt the establishment from all or any of the provisions of this Chapter subject to such conditions as may be specified in the order.

Chapter V
Wages

20. Application and amendment of the Payment of Wages Act.

(1)Notwithstanding anything contained in the Payment of Wages Act, 1936 (Central Act IV of 1936), herein referred to as "the said Act", the State Government may, by notification in the Official Gazette, direct that, subject to the provisions of sub-section (2) the said Act or any of the provisions thereof shall apply to all or any class of employees in an establishment to which this Act applies.

(2)On the application of the provisions of the said Act to any establishment under sub-section (1), the Inspector appointed under this Act shall be deemed to be the Inspector for the purpose of the enforcement of the provisions of the said Act within the local limits of his jurisdiction.

Chapter VI
Employment of Children and Women

21. Prohibition of employment of children.

- No child who has not completed the age of twelve shall be required or allowed to work in any establishment.

22. Employment of women.

- Publication of employment during night.- No woman or child between the ages of 12 and 15 shall be required or allowed to work whether as an employee or otherwise, in any establishment during night.

23. Prohibition of employment during certain periods.

- No owner or manager of an establishment shall knowingly employ a woman, and no woman shall engage in employment in any establishment during the six weeks following the day on which she is delivered of a child.

24. Right of absence in pregnancy.

(1)If any woman employed in an establishment who is pregnant gives notice either orally or in writing in the prescribed form to the employer that she expects to be delivered of a child within six weeks from the date of such notice, the employer shall permit her, if she so desires, to absent herself from work upto the day of her delivery:Provided that the employer may, on undertaking to defray the cost of such examination, require the woman to be examined by a qualified medical practitioner or midwife, and if the woman refuses to submit to such examination or is certified on such examination as not pregnant or not likely to be delivered of a child within six weeks he may refuse such permission.

(2)The examination referred to in the proviso to sub-section (1) shall, if the woman so desires, be carried out by a woman.

25. Maternity leave.

- The absence of a woman, during the period she is entitled to maternity benefit under this Act or due to illness medically certified to arise out of pregnancy or confinement, shall be treated as authorised absence on leave.

26. Maternity benefit.

(1)Every woman employed in an establishment who has been continuously employed in that establishment or in establishments belonging to the owner of that establishment for a period of not less than six months preceding the date of her delivery shall be entitled to receive and the employer shall be liable to make to her a payment of maternity benefit which shall be prescribed by the State Government for every day during the six weeks immediately preceding and including the day of her delivery and for each day of the six weeks following here delivery:Provided that no such payment shall be made for any day on which she attends work and receives payment therefor during the six weeks preceding here delivery.

(2)The manner in which the maternity benefit shall be payable, may be prescribed by the State Government.

27. Intervals for nursing the child.

- Any woman employed in an establishment who is delivered of a child shall, while she is nursing here child, he allowed half-an-hour twice a day during here working hours for this purpose in addition to regular intervals for rest.

28. Prohibition of dismissal during or on account of absence from work owing to confinement.

(1)When a woman absents herself from work under Section 25, it shall be unlawful for the employer to dismiss her during or on account of such absence, or to give notice of dismissal on such a day that the notice will expire during such absence.

(2)The dismissal of a woman at any time within six months before she is delivered of a child, if the woman but for such dismissal, would have been entitled to maternity benefit under this Act, shall not have the effect of depriving her of that maternity benefit, if the Inspector is satisfied that her dismissal was without sufficient cause.[Chapter VI-A [Inserted by Rajasthan Act No. 2 of 1972.] Dismissal, discharge and termination of service

28A. Notice of dismissal of discharge by employer.

(1)No employer shall dismiss or discharge from his employment any employee who has been in such employment continuously for a period of not less than 6 months except for a reasonable cause and after giving such employee at least one month's prior notice or on paying him one month's wages in lieu of such notice:Provided that such notice shall not be necessary where the services of such employee are dispensed with for such misconduct, as may be defined in the rules made by the State Government in this behalf, and supported by satisfactory evidence recorded at an enquiry held for the purpose in the prescribed manner.

(2)Every employee so dismissed or discharged may make a complaint in writing in the prescribed manner to a prescribed authority within 30 days of the receipt of the order of dismissal or discharge on one or more of the following grounds, namely-

(a)that there was no reasonable cause for dispensing with his services; or

(b)that no notice was served upon him as required by sub-section (1); or

(c)that he had not been guilty of any misconduct:

Provided that the prescribed authority may condone delay in filing such a complaint if it is satisfied that there was sufficient cause for not making the complaint within the prescribed time.

(3)The prescribed authority shall cause a notice to be served on the employer relating to the said complaint, record briefly the evidence produced by the parties, hear them and make such enquiry as it may consider necessary and thereafter pass orders in writing giving reasons therefor.

(4)While passing an order under sub-section (3), the prescribed authority shall have power to give relief to the employee by way of re-instatement or by awarding money compensation or by both.

(5)The decision of the prescribed authority under this Section shall be final and binding both on the employer and the employee.

28B. Notice of termination of employment by employee.

(1)No employee who has been in continuous employment of an employer for a period of not less than 6 months shall leave the service of such employer without giving him one month's notice in writing.

(2)Where an employee contravenes the provision of sub-section (1), his employer may forfeit his unpaid wages for a period not exceeding one month or for the number of days by which the notice falls short of one month or he may apply to the prescribed authority appointed under Section 28-A for awarding suitable money compensation against such an employee.]

Chapter VII
Enforcement and Inspection

29. Enforcement and appointment of Inspectors.

(1)The State Government may, by notification, appoint such persons or such class of persons as it thinks fit to be Inspectors for the purposes of this Act within such local limits as it may assign to them respectively.

(2)The State Government may hand over the administration of this act, and with it the power to appoint Inspector, to local authorities generally or to any particular local authority.

30. Powers and duties of Inspectors.

- Subject to any rules made by the State Government in this behalf, an Inspector may within the local limits for which he is appointed

(a)enter, at all reasonable times and with such assistants, if any, being persons in the service of the Government or of any local authority as he thinks fit, any place which is, or which he has reason to believe to be an establishment;

(b)make such examination of the premises and of any prescribed registers, records and notices, and take on the spot or otherwise evidence of any persons as he may deem necessary, for carrying out the purpose of this Act; and

(c)exercise such other powers as may be necessary for carrying out the purpose of this Act:

Provided that no one shall be required under this Section to answer any question or give any evidence tending to eliminate himself.

31. Inspector to be public servant.

- Every Inspector appointed under Section 29 shall be deemed to be a public servant within the meaning of Section 21 of the Indian Penal Code.

32. Employer to produce registers, records etc., for inspection.

- Every employer shall on demand produce for inspection of an Inspector, all registers, records and notices required to be kept under and for the purposes of this Act.

Chapter VIII
Offences, Penalties and Procedure

33. Penalties.

(1)Whoever contravenes any of the provisions of Sections 4, 5, 6, 7, 9, 10, 11, 12, 13, 14, 15, 23, 24, 25, 26, [28, 28-A and 28-B] [Substituted by Rajasthan Act No. 2 of 1972.], shall on conviction, be punishable with fine which, for a first offence may extend to two hundred and fifty rupees and, for a second or any subsequent offence, may extend to five hundred rupees.

(2)Whoever contravenes any of the provisions of Sections 8, 16, 21, 22, 27, 32 and 36 shall, on conviction, be punishable with fine which may extend to fifty rupees.

34. Procedure.

(1)No prosecution under this Act or the rules or orders made thereunder shall be instituted except by an Inspector appointed under Section 29 or except with the previous sanction of the State Government or the local authority as the case may be.

(2)No court inferior to that of a Magistrate of a Second Class shall try any offence punishable under this act or any rules or orders made thereunder.

35. Limitation of prosecutions.

- No court shall take cognizance of any offence under this Act or any rule or order made thereunder, unless complaint thereof is made within six months of the date on which the offence is alleged to have been committed.

Chapter IX
Miscellaneous

36. Maintenance of registers and records and display of notices.

- Subject to the general or special orders of the State Government, an employer shall maintain such registers and records and display on the premises of his establishment such notice as may be prescribed. All such registers and records shall be kept on the premises of the establishment to which they relate.

37. Saving of certain rights and privileges.

- Nothing in this Act shall affect any rights or privileges which an employee in any establishment is entitled to on the date this Act comes into force under any other law, contract, custom or usage applicable to such establishment or any award, settlement or agreement binding on the employer and the employee in such establishment, if such rights or privileges are more favourable to him than those to which he would be entitled under this Act.

38. Application of the Workmen's Compensation Act, 1923.

- The provisions of the Workmen's Compensation Act, 1923 (Central Act VIII of 1923) and the rules there under shall, mutatis mutandis, apply to every to every employee of a shop or commercial establishment.

39. Indemnity.

- No suit, prosecution or other legal proceeding shall lie against any person for anything which is in good faith done or intended to be done under this Act.

40. Power to make rules.

(1)The State Government may, by notification in the Official Gazette, make rules for the purpose of carrying into effect the provisions of this Act.

(2)In particular and without prejudice to the generality of the foregoing power, rules made under sub-section (1) may provide in respect of the health, safety and welfare of employees.

(3)In making rules under this Section, the State Government may provide that a contravention of the rules shall be punishable with fine, which may extend to fifty rupees.

(4)The power to make rules conferred by this Section is subject to the condition of the rules being made after previous publication.

41. Repeal.

- On and from the date of commencement of this Act in any area, the enactments specified in the Schedule shall stand repealed in so far as they apply to such area:Provided that anything done in relation thereto under the enactments so repealed, which could have been done under this act, if it had then been in force in that area, shall be deemed to have been done under this Act.The Schedule(See Section 41)

1. The Weekly Holidays Act, 1942 (Central Act XVIII of 1942).

2. The Ajmer Shops and Commercial Establishments Act, 1956.

3. The Madhya Bharat Shops and Establishments Acts Samvat 2000 (1952 A.D.) in so far as it applies to the Sunel Tappa of Bhanpura Tehsil of Mandsaur district in the pre-reorganisation State of Madhya Bharat.

4. The Bombay Shops and Establishments Act, 1948 in so far as it applies to the Abu Road Taluka of Banaskantha district in the pre-reorganisation State of Bombay.

5. All corresponding laws in force in any part of the State of Rajasthan.

NotificationsSection 1(3):Notification No. F. 3(5)/Lab/59/3550, dated 15-5-1959, published in Rajasthan Gazette Extraordinary , part IV-C, dated 16-5-1959. - In the exercise of the powers conferred by sub-section (3) of section 1 of the Rajasthan Shops & Commercial Establishments Act, 1958 (Act No. 31 of 1958), the State Government hereby appoints the 1st day of June, 1959 as the date on which the said Act shall come into force.Section 1(4):Notification No. F. 3(5)/Lab/59/3556, dated 15-5-1959, published in Rajasthan Gazette Extraordinary, part 4(C), dated 16-5-1969, page 129. - In exercise of the powers conferred by sub-section (4) of section 1 of the Rajasthan Shops & Commercial Establishments Act, 1958 (Act No. 31 of 1958), the State Government hereby specifies the following areas to which the said act shall apply in the first instance, namely-

S.No.	Name of the town or city	Name of District
1.	Jaipur	Jaipur
2.	Jodhpur	Jodhpur
3.	Bikaner	Bikaner
4.	Udaipur	Udaipur
5.	Kota	Kota
6.	Alwar	Alwar
7.	Sikar	Sikar
8.	Tonk	Tonk
9.	Churu	Churu
10.	Bharatpur	Bharatpur
11.	Ganganager	Ganganager
12.	Bhilwara	Bhilwara
13.	Ratangargh	Churu
14.	Fatehpur	Sikar
15.	[XXX] [Deleted by Notification dated 2-9-1963 (19-9-1963).]	–
16.	Sardar Shahar	Churu
17.	Sujangarh	Churu
18.	Kishangarh	Ajmer
19.	Pali	Pali
20.	Bundi	Bundi
21.	[XXX] [Deleted by Notification dated 10-1-1961 (12-1-1961).]	–
22.	Barmer	Barmer
23.	Dholpur	Bharatpur
24. to 28.[XXX] [Deleted by Notification dated 2-9-1963 (19-9-1963).]	–
29.	Banswara	Banswara
30.	Phalodi	Jodhpur
31.	Rajgarh	Churu
32.	Hindaun	Sawai Madhopur
33.	Pratapgarh	Chittorgarh
34.	Sojat	Pali
35.	Sambhar	Jaipur
36.	Gangapur	Sawai Madhopur
37.	Makrana	Nagaur
38.	Kuchaman	Nagaur
39.	Deeg	Bharatpur
40.	Ramgarh	Sikar
41.	Chomu	Jaipur
42.	Nathdwara	Udaipur
43.	Brijnagar	Jhalawar
44.	Bari	Bharatpur
45.	Deedwana	Nagaur
46.	Dungargarh	Churu
47.	Sirohi	Sirohi
48.	Chittorgarh	Chittorgarh
49.	Chirawa	Jhunjhunu
50.	[XXX] [Deleted by Notification dated 10-1-1961 (12-1-1961).]	–
51.	[XXX] [Deleted by Notification dated 2-9-1963 (19-9-1963).]	–
52. to 61.[XXX] [Deleted by Notification dated 10-1-1961 (12-1-1961).]	–
62.	[Ajmer] [Inserted by Notification dated 30-5-1959 (30-5-1959).]	Ajmer
63.	[XXX] [Deleted by Notification dated 2-9-1963 (19-9-1963).]	–
64.	[XXX] [Deleted by Notification dated 10-1-1961 (12-1-1961).]	–
65.	[Beawar] [Inserted by Notification dated 30-5-1959 (30-5-1959).]	Ajmer
66.	[XXX] [Deleted by Notification dated 10-1-1961 (12-1-1961).]	–

Section 1(5):Government Order No. F. 3(67) Lab/61, dated 5-4-1965. - In exercise of the powers conferred by sub-section (5) of Section 1 of the Rajasthan Shops and Commercial Establishments Act, 1958 (Rajasthan Act No. 31 of 1958), the State Government after giving three months notice of its intention to do so, published in Rajasthan Rajpatra No. 23 dated the 3rd September 1964 in Part IV-C, hereby extends the provisions of Sections 4, 5, 6, 12 and 33 of the said Act to the town specified below namely:-

1.	Karanpur	Distt. Ganganagar
2.	Bhadra	Distt. Ganganagar
3.	Hanumangarh	Distt. Ganganagar
4.	Rajaldesar	Distt. Churu
5.	Jhunjhunu	Distt. Jhunjhunu
6.	Nawalgarh	Distt. Jhunjhunu
7.	Kama	Distt. Bharatpur
8.	Bayana	Distt. Bharatpur
9.	Karauli	Distt. Sawai Madhopur
10.	Sawaimodhopur	Distt. Sawai Madhopur
11.	Bandikui	Distt. Jaipur
12.	Khandela	Distt. Sikar
13.	Neem-ka-thana	Distt. Sikar
14.	Sri Madhopur	Distt. Sikar
15.	Nasirabad	Distt. Ajmer
16.	Malpura	Distt. Tonk
17.	Nagaur	Distt. Nagaur
18.	Merta	Distt. Nagaur
19.	Balotra	Distt. Barmer
20.	Abu Road	Distt. Sirohi
21.	Bhinmal	Distt. Jalore
22.	Raj Samand	Distt. Udaipur
23.	Lakheri	Distt. Bundi
24.	Baran	Distt. Kotah

Notification No. F. 3(67)/Lab/61, dated 5-4-1965. - In Exercise of the powers conferred by sub-section (5) of section 1 of the Rajasthan shops and Commercial Establishments Act, 1958 (Rajasthan Act 31 of 1958), and after giving 3 months notice as required by the said sub-section, vide notification No. F.3(67) Lab/61 dated the 2nd June, 1964, published in the Rajasthan Gazette Part 4 (C) dated the 3rd September, 1964, the State Government hereby extends the provisions of Sections 4, 5, 6 and 33 of the said Act to the towns specified below, namely:-

S. No.	Name of towns	Name of Distt.
1.	Ladnu	Nagaur
2.	Lakshmangarh	Sikar
3.	Banswara	Banswara
4.	Phalodi	Jodhpur
5.	Rajgarh	Churu
6.	Hindaun	Sawaimadhopur
7.	Pratapgarh	Chittorgarh
8.	Sojat	Pali
9.	Gangapur	Sawaimadhopur
10.	Sambher	Jaipur
11.	Makrana	Nagaur
12.	Kuchaman	Nagaur
13.	Deeg	Bharatpur
14.	Ramgarh	Sikar
15.	Chomu	Jaipur
16.	Nathdwara	Udaipur
17.	Jaisalmer	Jaisalmer
18.	Bari	Bharatpur
19.	Didwana	Nagaur
20.	Dungarhgarh	Churu
20.	Sirohi	Sirohi
22.	Chittorgarh	Chittorgarh
23.	Chirawa	Jhunjhunu
24.	Sahapura	Bhilwara
25.	Pipar	Jodhpur
26.	Sadri	Pali
27.	Dausa	Jaipur
28.	Nohar	Sri Ganganagar
29.	Nimbahera	Chittorgarh
30.	Bilwara	Jodhpur
31.	Kotputli	Jaipur
32.	Taranagar	Churu
33.	Dungarpur	Dungarpur
34.	Kekri	Ajmer
35.	Deoli	Tonk
36.	Bijainagar	Ajmer
37.	Jalore	Jalore

N.B. - Section 12 of the said Act was extended to the places listed above vide Government notification No. F. 3(67) Lab. 61, dated 23-10- 1963.Notification No. F. 1(8) (6) Lab. 68, dated 7-1-1969, published in Rajasthan Gazette Extraordinary , 4(Ga) dated 7-1-1969, page 701. - In Exercise of the powers conferred by sub-section (5) of section 1 of the Rajasthan Shops and Commercial Establishments Act, 1958 (Rajasthan Act 31 of 1958), the State Government after having given 3 month's notice of its intention of so doing (vide this Department Notification of even number dated the 5th September, 1968) hereby extends the provisions of sections 4, 5, 6, 12 and 33 of the said Act to the towns specified below:-

S. No.	Name of the Town	Name of the District
1.	Shiv Ganj	Sirohi
2.	Bhawanimandi	Jhalawar
3.	Raisinghnagar	Shri Ganganagar

Notification No. F. 3 (67) Lab/67, dated 13-8-1974, published in Rajasthan Gazette Extraordinary, Part IV-C, dated 15-8-1974, page 198.S.O. 95. - In exercise of the powers conferred by sub-section (5) of section 1 of the Rajasthan Shops & Commercial Establishments Act, 1958 (Rajasthan Act 31 of 1958), the State Government after giving three month's notice of its intention of so doing, vide notification No. F 3(67) L & E/67 dated 8th January, 1974 published in the Rajasthan Gazette Part IV dated 16th January, 1974, hereby extends the provisions of sections 4, 5, 6, 12 & 15 of the said Act to the municipal areas of the town specified below:-

S. No.	Name of the Town	Name of the District
1.	Kherthal	Alwar
2.	Todabhim	Sawaimadhopur
3.	Sumerpur	Pali
4.	Bisau	Sikar
5.	Chaksu	Jaipur
6.	Man Town	Sawaimadhopur
7.	Mukandgarh	Jhunjhunu
8.	Bidasar	Churu
9.	Jhalarapatan	Jhalawar
10.	Bali	Pali
11.	Sanganer	Jaipur
12.	Suratgarh	Ganganagar
13.	Rajsamand	Udaipur
14.	Sagwara	Dungarpur
15.	Sangaria	Ganganagar
16.	Raja Khera	Bharatpur
17.	Nokhamandi	Bikaner
18.	Ramganj Mandi	Kota
19.	Kapasan	Chittorgarh
20.	Todarai Singh	Tonk
21.	Udaipurwati	Jhunjhunu
22.	Niwai	Tonk

Notification No. F3(67) Lab/67, dated 7-10-1974, published in Rajasthan Gazette Extraordinary, Part IV-C(II), dated 9-10-1974.S.O. 141. - In Exercise of the powers conferred by sub-section (5) of Section I of the Rajasthan Shops * Commercial Establishments Act. 1958 (Rajasthan Act 31 of 1958), the State Government after giving three months notice of its intention of so doing vide Notification No. F 3(67) Lab/67 dated 31-12-1973, published in Rajasthan Raj-Patra Part 1 (B) dated 23-5-1974, and hereby extends all the provisions of the said Act, to the areas specified, below:-

S. No.	Name of the Town	Name of the District
1.	Jhunjhunu	Jhunjhunu
2.	Dholpur	Bharatpur
3.	Gangapur	Sawaimadhopur
4.	Hanumangarh	Ganganagar
5.	Baran	Kota
6.	Ladnu	Naguar
7.	Hindaun	Sawaimadhopur
8.	Karoli	Sawaimadhopur
9.	Banswara	Banswara
10.	Nawalgarh	Jhunjhunu
11.	Nasirabad	Ajmer
12.	Chittorgarh	Chittorgarh
13.	Abu Road	Sirohi

Notification No. F 8(67) Lab./67, dated 15-10-1974, published in Rajasthan Gazette Part IV C, dated 16-10-1974, page 93.In exercise of the powers conferred by sub-section (5) of Section 1 of the Rajasthan Shops and Commercial Establishments Act, 1958 (Act No. 31 of 1958), the State Government hereby gives three months notice of its intention to extend the provisions of section 11 of the said Act, to the areas specified, below:-

	Name of the Town		Name of the Town
1.	Chomu	29.	Raisinghnagar
2.	Kotputli	30.	Karanpur
3.	Sambhar	31.	Balotra
4.	Phulera	32.	Jaisalmer
5.	Dausa	33.	Sirohi
6.	Bandikui	34.	Sheoganj
7.	Deoli	35.	Jalore
8.	Malpura	36.	Bhinmal
9.	Bijanagar	37.	Sadri
10.	Kekri	38.	Sojat
11.	Gangashahar	39.	Dungarpur
12.	Pipar	40.	Shahpura
13.	Bilara	41.	Nimbahera
14.	Phalodi	42.	Pratapgarh
15.	Nathdwara	43.	Ramgarh
16.	Jhalawar	44.	Lakshmangarh
17.	Bhawanimandi	45.	Neem-ka-thana
18.	Lakheri	46.	Shrimadhopur
19.	Merta	47.	Khandela
20.	Kuchaman City	48.	Chirawa
21.	Makrana	49.	Pilani
22.	Deedwana	50.	Raigarh (Alwar)
23.	Taranagar	51.	Deeg
24.	(Sadulpur) Rajgrarh	52.	Kama
25.	Dungargarh	53.	Bari
26.	Rajaldesar	54.	Bayana
27.	Nohar	55.	Sawaimadhopur
28.	Bhadra

Notification No. F3(67) Lab/67, dated 12-9-1975, published in Rajasthan Gazette Part IV-C, dated 25-9-1975, page 53.S.O. 489. - In Exercise of the powers conferred by sub-section (5) of section 1 of the Rajasthan Shops & Commercial Establishments Act, 1958 (Rajasthan Act 31 of 1958), the State Government after giving three month's notice of its intention of so doing, vide Notification No. F 3 (67) Lab/67, dated 25-4-1971, published in Rajasthan Rajpatra dated 1 -5-1975 in Part IV-(C) at page 65, hereby extends the provisions of sections 4,5,6, 11, 12 and 33 of the said Act to the municipal area of Salumbar town in Udaipur District.Notification No. F3(67) Lab./67, dated 1-4-1975, published in Rajasthan Gazette Part IV-C, dated 24 4-1975, page 53.S.O. 86. - In exercise of the powers conferred by sub-section (5) of Section 1 of the Rajasthan Shops and Commercial Establishments Act, 1958 (Act No. 31 of 1958), the State Government after giving three months notice of its intention of so doing vide Notification No. F 3(67) Lab/67, dated 15-10-1974, published in Rajasthan Rajpatra Part 3 (Kh), dated 16th Oct., 1974 hereby extends the provision of section 11 of the said Act, to the areas specified, below:-

	Name of the Town		Name of the Town
1.	Chomu	28.	Raisinghnagar
2.	Kotputli	29.	Karanpur
3.	Sambhar	30.	Balotra
4.	Phulera	31.	Jaisalmer
5.	Dausa	32.	Sirohi
6.	Bandikui	33:	Sheoganj
7.	Deoli	34.	Jalore
8.	Malpura	35.	Bhinmal
9.	Kekri	36.	Sadri
10.	Gangashahar	37.	Sojat
11.	Pipar	38.	Dungarpur
12.	Bilara	39.	Shahpura
13.	Phalodi	40.	Nimbhera
14.	Nathdwara	41.	Pratapgarh
15.	Jhalawar	42.	Ramgarh
16.	Bhawanimandi	43.	Lakshmangarh
17.	Lakheri	44.	Neem-Ka-Thana
18.	Merta	45.	Shrimadhopur
19.	Kuchaman City	46.	Khandela
20.	Makrana	47.	Chirawa
21.	Deedwana	48.	Pilani
22.	Taranager	49.	Raigarh (Alwar)
23.	Sadulpur (Rajgarh)	50.	Deeg
24.	Dungargarh	51.	Kama
25.	Rajaldeshar	52.	Bari
26.	Nohar	53.	Bayana
27.	Bhadra	54.	Sawaimadhopur

Section 2(14):In exercise of the powers conferred by Section 2(14) of the Act, the State Government has appointed the following officers to be the Prescribed Authority under the Act:-

S.No.	Officer	Region for which appointed
1.	Joint Labour Commissioner/Deputy Labour Commissioner Kota	Kota, Bundi, Bara & Jhalawad Districts.
2.	Joint Labour Commissioner/Deputy Labour Commissioner, Jodhpur	Jodhpur, Jaisalmer & Ajmer Districts.
3.	Assistant Labour Commissioner, Jodhpur	Jodhpur District, except city of Jodhpur & DistrictJaisalmer.
4.	Joint Labour Commissioner/Deputy Labour Commissioner, Udaipur	Udaipur, Dungarpur and Rajsamand Districts.
5.	Assistant Labour Commissioner, Udaipur	Udaipur District except city of Udaipur and Rajsamanddistrict.
6.	Joint Labour Commissioner/Deputy Labour Commissioner, Alwar	District Alwar.
7.	Assistant Labour Commissioner, Ajmer	District Ajmer except city of Ajmer.

-Vide Notification dated 20-8-1994, published in Rajasthan Gazette, part 1(b), page 73(22).The State Government has further appointed the following officers as the Prescribed Authority under the Act:-

1. Joint Labour Commissioner, Jodhpur	Jaisalmer District.
2. Deputy Labour Commissioner, Sirohi	Jalor District.

-Vide Notification dated 27-7-1999, Rajasthan Gazette part 1-A, dated 4-8-1999 page 51.The State Government also appointed the following Officer as Prescribed Authority:-

1. Deputy Labour Commissioner, Sirohi

District Sirohi.

-Vide Notification dated 13-8-1993, published in Rajasthan Gazette Extraordinary part IV-C, dated 23-8-1993 page 129.Note: - All the above three Notifications have been translated into English, from Hindi, by the author.Section 3(2)Notification No. F3(59)/Ind.(C)/59, dated 15-7-1959, published in the Rajasthan Gazette, Ordinary, Part IV-C, dated 20-8-1959. - In exercise of the powers conferred by sub-section (2) of section 3 of the Rajasthan Shops and Commercial Establishments Act, 1958 (Act No. 31 of 1958), the Government of Rajasthan is pleased to exempt all the shops and Commercial Establishments in the State from the provisions of section 12 of the Act on the following occasions of festivals/fairs of the period specified against each, namely:-

S. No.	Name of festival/fair	Dates on which they fall	Period of exemption
1	2	3	4
1.	Diwali	Kartik Badi 12 to Kartik Sudi 1	5 days
2.	X-mas	24th & 25th Dec.	2 days
3.	Moharrum	Moharrum 9th & 10th of Ramzan	[2 days] [Subject to change on the appearance of Moon.]
4.	Ramzan-Id (Idul fitter)	Shawal 1st	1 days
5.	Baqra-Id (Idul Zuha)	Zilhija 10th	1 days
6.	Dashera	Asoj Sud 10th & 11th	2 days
7.	Holi & dhulendi	Phagun Sud 30th to Chait Badi 1st	2 days
8.	Rakshabandhan	Sharavan Sud 30th	1 days
9.	Makar Sankranti	14th January	1 days
10.	Republic Day	26th January	1 days
11.	Sheel Saptami	Chait Badi 7th	1 days
12.	Janam Ashtami	Bhadon Badi 7th & 8th	2 days
13.	Shiv Ratri	Phalgun Badi 14th	1 day
14.	Teej Festival	Savan Sudi 3rd	1 day

Notification No. F. 3(50)/Ind.(C)/59, dated 3-8-1959, published in Rajasthan Gazette Extraordinary, part IV-C, dated 4 8-1959, page 311. - In exercise of the powers conferred by sub-section (2) of section 3 of the Rajasthan Shops and Commercial Establishments Act, 1958 (Act No. 31 of 1958) the State Government is pleased to exempt the following class of shops and Commercial Establishment from the provisions of the Act, for the period and subject to the conditions, specified in the following table namely:-

S. No.	Class of Shops & Commercial Establishments	Provisions of the Act from which exempted	Period for which exempted	Conditions of exemption	Remarks
1	2	3	4	5	6
1.	1. Persons employed on any kind of works inFactories governed by the Factories Act, 1948.	All provisions.	Through out the year.
2.	2. Establishments whose activities are mainlyeducational and hostels attached to such establishments.	All provisions.	Through out the year.
3.	1. Shops & Commercial Estt. dealing mainlyin the meat, fish, poultry, eggs, milk and milk products,sweets, Ice-cream, cooked foods, fruits, flowers, vegetables,betal leave, chat bhandars.	Sections11(1) & 12	Through out the year.
4.	2. Shops dealing mainly in medicines or Medical& Surgical requisites or appliances, Chemists and Druggists.	-do-	-do-
5.	3. Shops dealing articles required for funeral,burial or cremations.	-do-	-do-
6.	4. Newspaper offices. News agencies & Shopsdealing in newspapers or periodicals.	-do-	-do-
7.	5. Automobile Service Stations (not beingrepair work shops) & petrol departments & petrol bunksfor the retail sale of petrol.	-do-	-do-
8.	6. Tanneries on handicraft basis.	-do-	-do-
9.	7. Retail Trade carried on at an exhibition orshow, if such retail trade is subsidiary or ancillary only themain purpose of the exhibition of show.	Sections11 (1) & 12	Through out the year.
10.	8. Brick and lime Kilns.	-do-	-do-
11.	9. Stalls and refreshments rooms at RailwayStations or Air Ports.	-do-	-do-
12.	10. Establishments of the Auditors or charteredaccountants, Income-tax practitioners and other legalpractitioners.	-do-	-do-
13.	11. Shops engaged in the supply of gas light,crockery, shamianas, furniture, band and orchestras etc. onmarriage or other ceremonial occasions.	-do-	-do-
14.	12. Establishments of Doctors and MedicalPractitioners.	-do-	-do-
15.	13. Establishments of Motor Transport.	-do-	-do-
16.	14. Excise Shops.	-do-	-do-
17.	15. Establishments of Skin and Wool Merchants (Rawonly).	Sections11(1) & 12	Through out the year.
18.	16. Establishments of Fodder merchants.	-do-	-do-
19.	17. Private educational institutions other thaninstitutions teaching shorthand and type-writing.	-do-	-do-
20.	18. Shops situated in side Theaters & Cinemas
21.	19. Clubs & residential hotels.
22.	20. Cinema, Theaters and other place of publicamusements and other entertainments.	-do-	-do-
23.	21. All Rikshaw Garages dealing exclusively in thehire and repair of rikshaws.	-do-	-do-		The above exemption shall apply only toRiskhaw, Garages, dealing exclusively in the hire and repair ofrickshaws and not to the shops and Commercial Establishmentsengaged mainly in the hire & repair of cycles or in the saleof spare parts and accessories there of.
					(ii) No repair works shall be carried out on aclose day.
					(iii) The employees required to work on aclosed day shall be given leave in lieu thereof on some otherday in the same week.
24.	1. Manufacturing establishment engaged in themanufacture of ice and aerated water from the 1st April, to 31stOct.	Section 12	Through out the year.
25.	2. Stalls situated within Bus-Stands under thecontrol of local authorities or under the Control of TrafficSection of Police Department.	Section 12	Through out the year.
26.	4. Establishments of Independent handloom weaversin the State.	-do-	-do-
27.	1. All Flour Grinding Chakkies.	Section 11(a)	-do-
28.	2. Institutions teaching in shorthand andtypewriting.	-do-	-do-
29.	3. Establishments engaged in teaching Music andfine arts.	-do-	-do-
30.	5. All Power Stations of Electric Supply.	-do-	-do-
31.	4. Establishments of Country Oil Ghanies.	-do-	-do-
32.	6. Hats (Weekly fairs).	Section 11 (1)	Through out the year.
33.	7. Grain markets where whole sale purchaser ofgrain are made in the mandies from village cultivators.	-do-	-do-		Such exemption is granted to the extent of 2hours only in the morning carrying business at 6 a.m. instead of8 p.m. so that the trade may not suffer adversely.
34.	8. All Banks for the day on which they closetheir half yearly and annual accounts.	Section 11(1)	Through out the year.		Subject to the conditions that overtime wagesshall be paid to any person employed beyond the normal workinghours.
35.	9. Shops of barbers & hair dressers.	-do-	-do-
36.	10. Shops dealing in dyeing work (Rangrej Shopsonly).	Section 11 (1)	-do-
37.	1. Salesman working in petrol pumps on night duty.	Sections 9 and 10	-do-
38.	2. Employees exclusively employees in anyestablishment for the collection, delivery or conveyance ofgoods outside the premises of the establishments or on otheroutdoor duty including buyers (Khariddars) bill, collectors,traveling agents, cooks, sweepers and meanial servants Touristsand hotel guides.	-do-	-do-
39.	1. Traveling, Canvessors and such otheremployees, who are declared by the State Government byNotification published in State Gazette of the employees whosework in inherently intermittent.	From Sections7, 9, 10 & 12	Through out the year.
40.	2. Employees working in any establishment aswatchmen, caretakers.	-do-	-do-
41.	3. Persons occupying positions of management oran employee engaged in a confidential capacity.	-do-	-do-
42.	4. Members of an employer's family.	From Section7, 9, 10 & 12	-do-
43.	1. Canteen attached to factories.	Section 9	-do-		As regards the hours of work, this willcorrespond with the hours of work in the factory.
44.	2. Employees in establishments other than shops.	Section 9	Through out the year.		Subject to the conditions that no such employeeshall be required or allowed to work for more than 5 hours inany day unless he has had an interval for rest of half an hourif he is employed in clerical department of a factory orestablishment and of one hour if he employed otherwise.

Notification No. F. 3(128)/Ind (C)/59, dated the 18-12-1961, published in Rajasthan Gazette part 4-C, dated 1-3-1962, page 618. - In exercise of the powers conferred by sub-section (2) of Section 3 of the Rajasthan Shops and Commercial Establishments Act, 1958 (Act No. 31 of 1958) and in supersession of all previous notifications on the subject, the State Government hereby exempts the following class of Shops and Commercial Establishments from the provisions of the said Act, for such period and subject to such conditions specified in the table given below, namely:-

S. No.	Class of Shops & Comm. Estt.	Period for which exempted	Conditions of exemptions	Remarks
I-Exemption from all Provisions of the Act
1.	Government establishment, whose activities are mainlyeducational and hostels attached to such establishment.	Throughout the year	...	...
2.	Office of the Life Insurance Corporation of India.	-do-	...	...
3.	Offices of the lawyers.	Throughout the year	...	...
4.	Government Circuit Houses, Dak Bunglows and Rest House.	-do-	...	...
II-Exemption from Sections 7, 9, 10 and11(1).
1.	Travellers, Convassors and such otheremployee's who are declared by the State Government bynotification published in State Gazette to be employees, whosework is inherently intermittent.	Throughout the year	...	...
2.	Persons occupying position of management or an employeeengaged in confidential capacity.	-do-	In the case of Banks, (Other than State Bank ofIndia) persons in possession of the power of attorney shall bedeemed covered under this category. In case of State Bank,Agent, Accountant, Asstt. Accountant and Head Cashiers shall bedeemed covered under this category.
3.	Members of an employers family.	-do-	...	...
III-Exemption from Section 9 of the Act.
1.	Canteens attached to factories registered under the FactoriesAct, 1948.	Throughout the year	The exemptions applied only to theestablishments. The employees, however, shall have the benefitof Section 9, alongwith other provisions of the Act.
IV-Exemption from Sections 9 & 10 of theAct
1.	Salesman working on petrol pumps on night duty.	Throughout the year	...	...
2.	Employees exclusively employed in anyestablishment for the collection, delivery or conveyance ofgoods outside the premises of the establishment or no otheroutdoor duty including Buyers (Khariddars). Bill Collectors,Travelling Agents, Cooks, Sweepers & Menial servants.Tourists & Hotel Guides, Watchman and Messengers.	-do-	...	...
V-Exemption from Section 11(1) of the Act
1.	Establishment engaged in the grinding of Colour, Dall Riceand spices with the aid of power.	Throughout the year	1-Provided such establishments do not getcontinuous supply of power and have to regulate their working,according to the supply made by the Power Stations.
			2-The exemption applied only to theestablishments.The employees, however, shall have the benefit ofsection 11(1) alongwith other provisions of the Act.	...
2.	Institutions teaching in shorthand & typewriting.	Throughout the year	The exemption applied only to the establishments.The employees, however, shall have the benefit of section 11(1),alongwith other provisions of the Act.	...
3.	Establishments engaged in teaching music and fine arts.	-do-	-do-	...
4.	Establishments of country Oil Ghanies.	-do-	Provided that these establishments are run on selfemployed basis & no employees are engaged by them.
5.	Hats (weekly fairs).	-do-	-do-
6.	Grainmarkets, where wholesale purchases of grain are made inthe Mandis from village cultivators by wholesale dealers.	-do-	Such exemption is granted to the extent of twohours in the morning. The opening and closing hours in the caseof such establishments shall be two hours earlier than theprescribed opening & closing hours.
7.	All banks for the -do-day on which they close their halfyearly and annual accounts.	-do-	Subject to the condition that overtime wages shallbe paid to any person employed beyond the normal working hours.
8.	Banks functioning at State Treasuries.	1st & 2nd of each month & 20th &31st of March & 1st of April each year.	(i) This will apply on the first two days ofthe month i.e. on the 1st & 2nd of each month, unless thesedays fell on gazetted holidays. In that case, the daysimmediately following after such days shall be deemed to havebeen exempted.
			(ii) Subject to the conditions that over-timewages shall be paid to any person employed beyond the normalworking hours. Provided that these establishments are run onself employed basis & no employees are engaged by them.
9.	Shops of Barbers, hairdressers, washerman, shoe cobblers,blacksmiths and Kanseras.	Throughout the year	Provided that these establishments are run on selfemployed basis and no employee engaged by them.
10.	Shops dealing in dyeing work (Rangrej shop only)	-do-	-do-
11.	Manufacturing process not covered by the Factories Act, 1948.	-do-	Provided such establishments are run on eighthourly shifts and provides amenities to their employees, asguaranteed under the Act.
VI-Exemption from Sections 11 (i) and 12 (i)of the Act
1.	Shops & Commercial Estt. dealing mainly inmeat, fish, poultry, eggs, milk and milk products, sweets,fruits, flowers, vegetables, betal leaves and chat-bhandars.	Throughout the year	The exemption applied only to the establishments.The employees, however, shall have the benefit of Section 11 (i)and 12 alongwith other provisions of the Act.
2.	(i) Shops dealing exclusively in medicines or medical andsurgical requisites & appliances:	-do-	-do-
	(ii) and shops of chemists and druggist.	-do-	-do-
3.	Shops dealing in articles required for funeral, burial orcremations.	-do-	-do-
4.	Newspaper Offices, news agencies & shops dealing in newspapers or periodicals.	-do-	-do-
5.	Petrol pumps for the retail sale of petrol.	-do-	-do-
6.	Tanneries on handicraft basis.	-do-	Provided that the establishments are run on selfemployed basis & no employees are employed by them.
7.	Retail trade carried on at an exhibition orshow subsidiary to or connected with the main purpose of theExhibition or show and all other shops dealing in retailtiontrade within the authorised premises of the Exhibition or show.	For the period of the exhibition or show.
8.	Brick and lime clans.	Throughout the year	Provided that these establishments are on selfemployed basis and no employees are employed by them.
9.	Stalls and refreshment rooms at Railway Stations andair-ports.	Throughout the year	The exemption applied only to theestablishments. The employees, however, shall have the benefitof Section 11 (i) and 12 alongwith other provisions of the Act.
10.	Shops exclusively dealing in the supply of articles formarriage and other ceremonial occasions like Gas Lights,utensils, crockery, tents and shamianas, furniture, bands andother orchestra.		The exemption applied only to theestablishments. The employees, however, shall have the benefitof Section 11 (i) and 12 alongwith other provisions of the Act.
11.	Establishments of Doctors and Medical practitioners.	Throughout the year	The exemption applies only to theestablishments. The employees, however, shall have the benefitof Section 11 (i) and 12 alongwith other provisions of the Act.
12.	(i) Ayurvedic, Unani or to her similar dispensaries[xxx] [Deleted by Notification dated 7-1-1966 [3-3-1966].].	-do-	-do-
	(ii) Dharamshalas run on charitable basis.	-do-	-do-
	(iii) Establishments of Auditors, Chartered Accountants, andIncome Tax Practitioners.	-do-	-do-
13.	Establishments of Motor Transport.	-do-	-do-
14.	Excise Shops.	-do-	-do-
15.	Establishments of skin and Hide merchants (Raw only).	-do-	-do-
16.	Establishments of Fooder merchants.	-do-	-do-
17.	Private education institutions other than institutionsteaching shorthand and typewriting.	-do-	-do-
18.	Clubs, Residential Hotels, Restaurants and cafes.	-do-	-do-
19.	Shops situated inside the premises of Theaters and Cinema.	-do-	-do-
20.	Cinemas, Theaters and other places of Public amusement andentertainment.	Throughout the year	The exemption applies only to theestablishments. The employees, however, shall have the benefitof Section 11 (i) and 12 alongwith other provisions of the Act.
	(1) Rikshaw owners exclusively dealing in the hire ofrikshaws.	-do-	-do-
	(2) Shops dealing exclusively in the hire and/or repair ofcycles and cycle rikshaws.	-do-	-do-
22.	Establishments of Bakers.	-do-	-do-
23.	All power station of electric supply.	-do-	Provided these establishments are run oneight-hourly shifts and provide amenities to their employees, asguaranteed under the Act.
24.	Photographers of Jaipur City.	Convocation day of the University of Rajasthan	The exemption applied only to theestablishments. The employees, however, shall have the benefitof Sections 11(2) and 12 alongwith other provisions of Act.
25.	Shops & Commercial Establishments on the followingoccasions of festivals/fairs.
	1. Diwali	Kartik Badi 12 to Kartik Sudi 1 (5 days)	The exemption applies only to theestablishments, the employees however, shall have the benefit ofSections 11(2) & 12 alongwith other provisions of the Act.
	2. X-Mas Day	24th & 25th Dec. (2 Days)	-do-
	3. Moharrum	Moharrum 9th & 10th of Ramzan (2 Days)	-do-
	4. Ramzan-Id (Idul-fitar)	Shawal 1st (1 day)	-do-
	5. Baqra-Id (Idul Juha)	Zilhija 10th (1 day)	-do-
	6. Dashera	Asoj Sud 10 & 11 (2 days)	-do-
	7. Holi & Dhulendi	Phagun Sud 30th to Chair Budi 1st (2 days)	-do-
	8. Raksha Bandhan	Sharavan Sudi 30th (1 day)	-do-
	9. Makar Sankran-ti	14th January, 1 (day)	-do-
	10. Independence Day	15th August, (1 day)	-do-
	11.Republic Day	26th January, (1 day)	-do-
	12. Sheel Saptami	Chait Badi 7th (1 day)	The exemption applies only to theestablishments, the employees however, shall have the benefit ofSections 11 (2) & 12 alongwith other provisions of the Act.
	13. Janma Ashtaml	Bhadon Badi 7th & 8th (2 days)	-do-
	14. Shiv Ratri	Phalgun Badi 14th (1 day)	-do-
	15. Teej Festival (Municipal Area Bikaner)	Bhadwa Badi Teej (1 day)	-do-
	16. Teej Festival	Sawan Sudi 3rd (1 day)	-do-
	17. Pushkar Fair, Pushkar	Kartik Sudi 11th to Mangsar Sudi 3rd (8 days)	-do-
	18. Khawaja Fair, Ajmer	1st of Rajab to 8th Rajab (8 days)	-do-
1.	Establishments engaged in the manufacture of Ice &aerated water	From 1st April to 31st October, each year	The exemption applies only to theestablishments. The employees however, shall have the benefit ofSection 12 alongwith other provisions of the Act.
2.	Stalls situated in the premises of Bus Stands	Throughout the year	-do-
3.	Establishments of independent Handlooms Weavers in the State.	Throughout the year	The exemption applies only to theestablishments. The employees however, shall have the benefit ofSection 12 alongwith other provisions of the Act.

Notification No. F 3 (21) Lab/63, dated 26-10-1963, published in Rajasthan Gazette, Part IV-C, dated 7-11-1963. - In exercise of the powers conferred by sub-section (2) if section 3 of the Rajasthan Shops and Commercial Establishments Act, 1958 (Act No. 31 of 1958), the State Government hereby exempts all the Sales Bhandars/Centres of Rajasthan Khadi Sangh from the partial operation of 12 on the days falling on 9th. 13th, 20th and 27th October. 1963.Notification No. F. 3(21) Lab. /63/6926, dated 31-10-1963, published in Rajasthan Gazette Part IV-C, dated 7-11-1963. - In exercise of the powers conferred by sub-section (2) of section 3 of Rajasthan Shops and Commercial Establishments Act, 1958 (Act No. 31 of 1958) the State Government hereby exempts all the shops in Jaipur city from partial operation of section 12 on the days falling on 2nd, 3rd, 4th & 5th November, 1963.Notification No. F. 1 (7)(7) L & E/65, dated 25-3-1965, Published in Rajasthan Gazette, part IV-C, dated 7-4-1966, pages 23. - In exercise of the powers conferred by sub-section (2) of section 3 of the Rajasthan Shops and Commercial Establishments Act, 1958 (Act No. 31 of 1958) the State Government hereby exempts the Rajasthan State Co-operative Bank Ltd., Chaura Rasta, Jaipur and all of its branches situated in the State of Rajasthan from the provisions of Sections 7 and 11 of the Act on 30th, 31st March and 1st April, 1965 subject to the condition that the overtime work taken from the staff will not exceed 50 hours in a quarter.Notification No. F. 3/59 Lab./63, dated 23-2-1965, published in Rajasthan Gazette part IV-C, dated 7-4-1966, page 23. - In exercise of the powers conferred by sub-section (2) of section 3 of the Rajasthan Shops and Commercial Establishments Act, 1958 (Rajasthan Act 31 of 1958), and in partial modification of this Department Notification No. F. 3 (128) Ind. (C)/59, dated the 1st December, 1961, so far it relates to the establishments engaged in the manufacture of ice and aerated waters, the State Government hereby exempts the said establishment from the provisions of sub- section (1) of section 12 of the said Act for the period with effect from the 1st day of February to the 31st October every year.Notification No. F.3(67) L&E/64, dated 10-8-1965, published in Rajasthan Gazette Part IV-C, dated 9-9-1965. - In exercise of the powers conferred by sub-section (2) of section 3 of the Shops and Commercial Establishments Act, 1958 (Rajasthan Act No. 31 of 1958), the State Government hereby exempts all the establishments in respect of which the provisions of Sections 4, 5, 6 and 33 had come into force vide Government Notification of even number dated 5th April, 1965, from the provisions of section 4, for a period ending on the 31st day of August, 1965.Notification No. F. 1 (7) (21) L & E/65, dated 16-10-1965, published in Rajasthan Gazette part IV-C, dated 20-1-1966, page 512. - In exercise of the powers conferred by sub-section (2) of section 3 of the Rajasthan Shops and Commercial Establishments Act, 1958 (Rajasthan Act 31 of 1958), the State Government hereby exempts all the Khadi Bhandars situated throughout the State of Rajasthan from the provisions of sub-section (1) of section 12 of the said Act, for a period from 16th day of October, 1965 to 31st day of October, 1965 subject to the condition that the employees shall however have the other benefits conferred by the said section and the other provisions of the said Act.Notification No. F. 1 (7) (21) L& E/65, dated 12-11-1965, published in Rajasthan Gazette part IV-C, dated 20-1-1966, page 513. - In exercise of the powers conferred by sub-section (2) of section 3 of the Rajasthan Shops and Commercial Establishments Act, 1958 (Rajasthan Act 31 of 1958), the State Government hereby exempts all the Khadi Bhandars situated throughout the State of Rajasthan, from the provisions of sub-section (1) of section 12 of the said Act, for a period from 14th day of November, 1965 the 13th day of December 1965, subject to the condition that the employees shall, however have the other benefits conferred by the said section and the other provisions of the said Act.Notification No. F. 1 (7) (22) L & E/65, dated 20-12-1965. - In exercise of the powers conferred by sub-section (2) of section 3 of the Rajasthan Shops and Commercial Establishments Act, 1958 (Act No. 31 of 1958), the State Government hereby exempts all the Banks situated in the State of Rajasthan from the provisions of Sections 7 and 11 (i) and (2) of the Rajasthan Shops and Commercial Establishments Act, 1958 on the 29th & 30th December, 1965 subject to the condition that the overtime work taken from the staff will not exceed 50 hours in a quarter as provided in section 7 of the Act and the employees will get the benefits under the Act and Rules thereunder.This Notification will not apply to the following Banks to whom exemption has already been granted vide this Department Notification of even number dated the 24th December, 1965:-

(i)State Bank of Bikaner and Jaipur, Head Office and its Branches all over State of Rajasthan.

(ii)Rajasthan State Cooperative Bank, Head Office, Chaura Rasta Jaipur and its Jaisalmer Branch.

(iii)The United Commercial Bank Ltd., Jaipur, Johri Bazar, Jaipur.

Notification No. F. 1 (7) (22) L & E/65, dated 21-12-1965, published in Rajasthan Gazette Part IV-C, dated 17-2-1966, page 557. - In exercise of the powers conferred by sub-section (2) of section 3 of the Rajasthan Shops and Commercial Establishments Act, 1958 (Act No. 31 of 1958), the State Government hereby exempts all the offices of Life Insurance Corporation of India situated throughout the State of Rajasthan from the provisions of Sections 11 (i) and 12 (i) of the said Act for the periods (29th Mar., 1965 to 4th January 1966 and 29th March to 2nd April, 1966 only) subject to the condition that the overtime work taken from the staff will be not exceed 50 hours in a quarter and the employees will get the benefit of section 12 alongwith other provisions of the Act.Notification No. F. 1 (7) (22)/L & E/65, dated 24-12-1965, published in Rajasthan Gazette part IV C, dated 17-2-1966, page 557, - In exercise of the powers conferred by sub-section (2) of section 3 of the Rajasthan Shops and Commercial Establishments Act, 1958 (Act No. 31 of 1958), the State Government hereby exempts the United Commercial Bank Ltd. Johari Bazar Jaipur from the provision of section 12 on the 26th December, 1965 and 2nd Jan., 1966 subject to the condition that over time work taken from the staff will not exceed 50 hours in a quarter as provided under section 7 of the Act and the employees will get benefit of section 12 alongwith other benefit of the Act and Rules.Notification No. F. 1 (7) (22)/L & E/65, dated 24-12-1965, published in Rajasthan Gazette part IV-C, dated 17 12-1966, page 557. - In exercise of the powers conferred by sub-section (2) of section 3 of the Rajasthan Shops and Commercial Establishments Act, 1958 (Act No. 31 of 1958), the State Government hereby exempts the Head Office of the State Bank of Bikaner & Jaipur S.M.S. Highway, Jaipur and its branches situated all over the State of Rajasthan from the provisions of the Sections 7, 11 and 12 of the said Act for the period with effect from the 26th December, 1965 to the 4th January, 1966 subject to the condition that the overtime work taken from me staff will not exceed 50 hours in a quarter as provided under section 7 of the Act and the employees will get the benefit of section 12 alongwith other benefits of the Act and Rules.Notification No. F. 1 (7) (22)/L & E/65, dated 24-12-1965, published in Rajasthan Gazette part IV C, dated 17-2-1966, page 558. - In exercise of the powers conferred by sub-section (2) of the Rajasthan Shops and Commercial Establishments Act, 1958 (Act No. 31 of 1958) the State Government hereby exempts the Rajasthan State Co-operative Bank Ltd., Head Office, Chaura Rasta, Jaipur and its Jaisalmer Branch from the provisions of Sections 7 and 11 of the Act for the period from 28th December, 1965 to the 4th January 1966 subject to the condition that the overtime work taken from the staff will not exceed 50 hours in a quarter as provided under section 7 of the Act and the employees will get the benefit of section 12 alongwith other benefit of the Act and Rules.Notification No. F. 1 (7)(22)/L & E/65/7599, dated 30-12-1965, published in Rajasthan Gazette part IV-C, dated 17-2-1966, page 559. - In exercise of the powers conferred by sub-section (2) of section 3 of the Rajasthan Shops and Commercial Establishments Act, 1958 (Act No. 31 of 1958), the State Government hereby exempts the Head Office of the State Bank of Bikaner and Jaipur, S.M.S. Highway, Jaipur from the provisions of Sections 7, 11 and 12 of the said Act for the period from the 1st January, 1966 to the 17th January 1966 subject to the condition that the overtime work taken from the staff will not exceed 50 hours in a quarter as provided under section 7 of the Act and the employees will get the benefit of section 12 alongwith other benefits of the said Act and Rules thereunder.Notification No. F. 8(136) L & E/64, dated 17-1-1966, published in Rajasthan Gazette part IV-C, Extraordinary, dated 3-3-1966. - In exercise of the powers conferred by sub-section (2) of section 3 of the Rajasthan Shops and Commercial Establishments Act, 1958 (Rajasthan Act No. 31 of 1958), and in partial modification to this Department Notification No. F 3 (128) Ind. (C)/59, dated the 1st December, 1961 published in the Rajasthan Gazette, Part IV-(C) on 1st March. 1962 on pages 618 to 62, the State Government hereby makes the following amendment to the said notification, namely:AmendmentIn the said notification, in sub-division of the Table under the heading "Exemption from sections 11(1) and 12(1) of the Act", in the entry at Serial No. 12, in sub-clause (i) the words "run for charitable or Philanthropic purpose" shall be deleted.Notification No. F 1(8)(4) L & E/66, dated 6-8-1966, published in Rajasthan Gazette part IV-C, dated 6-4-1967, page 3. - In exercise of the powers conferred by sub-section (2) of section 3 of the Rajasthan Shops and Commercial Establishments Act, 1958 (Rajasthan Act 31 of 1958), the State Government hereby exempts the Oil Storage depots owned by M/s Indian Oil Corporation Ltd., Burmah Shell and Caltex (India) Limited, situated throughout the State of Rajasthan from the provisions of sub-section (1) of section 11 and sub-section (1) of section 12 of the said Act, subject to the following conditions, namely:

1. That the hours of work on any day shall not exceed 8 hours;

2. That the working beyond 8 hours shall be strictly in accordance with the provisions of the law and subject to payment for overtime work; and

3. That the workmen shall be given atleast one whole day in a week as a holiday for rest.

Notification No. F 1 (8)(21) L & E/66, dated 2-1-1967, published in Rajasthan Gazette part IV-C, dated 11-5-1967, page 169. - In exercise of the powers conferred by sub-section (2) of section 3 of the Rajasthan Shops and Commercial Establishments Act, 1958 (Act No. 31 of 1958), the State Government hereby exempts the Shops installed at the IV National Agricultural Fair held at Jaipur from 12-11-66 to 31-12-66 from the provisions of section 11(1) and section 12 of the Rajasthan Shops and Commercial Establishments Act, 1958.Notification No. F 1 (8)(24) L & E/66, dated 11-1-1967, published in Rajasthan Gazette part IV-C, dated 25-5-1967, page 124. - In exercise of the powers conferred by sub-section (2) of section 3 of the Rajasthan Shops and Commercial Establishments Act, 1958 (Act No. 31 of 1958), the State Government hereby exempts the United Commercial Bank Ltd., Johari Bazar, Jaipur from the provisions of Section 12 on the 1-1-67 subject to the condition that over-time work taken from the staff will not exceed 50 hours in a quarter as provided under Section 7 of the Act and the employees will get the benefit of Section 12 alongwith other benefits of the Act and Rules.Notification No. F. 1(7) (22)L&E/65, dated 12-1-1967, published in Rajasthan Gazette part IV-C, dated 11-5-1967, page 169. - In exercise of the powers conferred by sub-section (2) of section 3 of the Rajasthan Shops and Commercial Establishments Act, 1958 (Act No. 31 of 1958), the State Government hereby exempts the Head Office of the State Bank of Bikaner and Jaipur, S.M.S. Highway, Jaipur and all of its Branches in Rajasthan from the provisions of sections 7, 11 and 12 of the said Act for the period from 1st January, 1967 to the 17th January, 1967 subject to the condition that the overtime work taken from the staff will not exceed 50 hours in a quarter as provided under Section 7 of the Act and the Employees will get the benefit of section 12 alongwith other benefits of the said Act and Rules thereunder.Notification No. F. 1 (7)(24) L&E/65, dated 30-1-1967, published in Rajasthan Gazette part IV-C, dated 11-5-1967, page 170. - In exercise of the powers conferred by sub-section (2) of section 3 of the Rajasthan Shops and Commercial Establishments Act, 1958 (Act No. 31 of 1958), the State Government hereby exempts the Mochies, who are self-employed, from the provisions of section 12 of the aforesaid Act, through out the year.Notification No. F. 1(8)(15) L & E/65, dated 3-3-67, published in Rajasthan Gazette part IV-C, dated 11-5-1967, page 161. - In exercise of the powers conferred by sub-section (2) of section 3 of the Rajasthan Shops and Commercial Establishments Act, 1958 (Rajasthan Act 31 of 1958), the the State Government hereby makes the following amendment to this Department Notification No. F 3 (128) Ind. (C)/59, dated 1st December 1961, published in the Rajasthan Gazette Part IV-(C), dated the 2nd August, 1962, namely:-AmendmentIn the said Notification, below heading No. 6 regarding "Exemption from sections 11 and 12(1) of the Act" at serial No. 1 in column 2, between the words "milk products" and "sweets" the words "excluding ghee", shall be inserted.Note: - The amendment given to the notification is actually of dated 18-12-1961 and its English version was published on 1-3-1962 where as 2-8-1962 is that of its Hindi version. The Notification amends the notification given at Serial No. 7 of this book.Notification No. F. 3(36) L & E/64, dated 23-3-1967, published in Rajasthan Gazette part IV-C, dated 11-5-1967, page 162. - In exercise of the powers conferred by sub-section (2) of section 3 of the Rajasthan Shops and Commercial Establishments Act, 1958 (Rajasthan Act No. 31 of 1958), the the State Government hereby exempts all the offices of the Life Insurance Corporation of India, situated throughout the State from the provisions of sections 7. 10, 11 & 12 of the said Act, for the period from 28th March to 5th April every year:Provided that, the employees employed in the said Corporation shall not be deprived of the extra wages for overtime work, weekly holidays and other benefits provided under the said Act.Notification No. F. 1(8)(1) L& E/67, dated 24-3-1967, published in Rajasthan Gazette part IV-C, dated 11-5 1967, page 162. - In exercise of the powers conferred by sub-section (2) of section 8 of the Rajasthan Shops and Commercial Establishments Act, 1958 (Rajasthan Act No. 31 of 1958), the State Government hereby exempts all the Shops and Commercial Establishments situated within the Municipal Limits of Udaipur City, from the provisions of sections 11(1) and 12(1) of said Act, on the following fairs for the period specified against each, namely:-

S. No.	Name of Fair	Date on which they fall	Period of Exemption
1.	Haryali Amavasya	Srawan Vadi 15 and Srawan Sudi 1	2 days.
2.	Devjhulni	Asoj Sudi 11	1 day.

Provided that the employees employed in such Shops and Commercial Establishments shall not be taken work, beyond the timing fixed by the Government under section 11 and shall also be given weekly holiday under section 12 of the aforesaid Act.Notification No. F. 1(8) (6) L & E/66, dated 27 3-1967, published in Rajasthan Gazette part IV-C, dated 11-5-1967, page 162. - In exercise of the powers conferred by sub-section (2) of section 3 of the Rajasthan Shops- and Commercial Establishments Act, 1958 (Rajasthan Act No. 31 of 1958), the State Government hereby exempts all Shops of Goldsmiths in the State from the provisions of section 11(1) of the said Act throughout the year:Provided that the employees, employed in such Shops shall not be taken work beyond the timings fixed by the Government under section 11 and they shall not be derived of the benefits occurring under the provisions of the said Act.Notification No. F. 3(91) L & E/64, dated 28-4-1967, published in Rajasthan Gazette part IV-C, dated 13-7-1967, page 427. - In exercise of the powers conferred by sub-section (2) of section 3 of the Rajasthan Shops and Commercial Establishments Act, 1958 (Rajasthan Act No. 31 of 1958), the State Government hereby exempts the King Edward VII Memorial, Ajmer from all provisions of the said Act, subject to the condition that over-time work taken from the employees shall not exceed 50 hours in a quarter and the employees shall get benefits of working-hours, rest-interval, spread-over, extra wages for over-time, weekly holidays, leave with wages and other facilities as provided under the said Act.Notification No. F. 1(8)(2) L & E/67, dated 8-6-1967, published in Rajasthan Gazette part IV C, dated 26-6-1967, page 297. - In exercise of the powers conferred by sub-section (2) of section 3 of the Rajasthan Shops and Commercial Establishments Act, 1958 (Rajasthan Act No. 31 of 1958), the State Government hereby exempts, without prejudice to the rights and privileges of the employees, all Shops and Commercial Establishments situated in Beawar City from the provisions of sections 11 (1) and 12 (1) of the said Act, on the occasions of the following fairs, namely: -

S. No.	Name of fair.	Date on which they fall.
1.	Tejaji Maharaj-ka-Mela	Chaitra Sudi 10 and 11.
2.	Badashah-ka-Mela	Chaitra Vadi 2.

Notification No. F. 3 (36) L & E/64, dated 28-9-1967, published in Rajasthan Gazette Extraordinary, part IV-C, dated 28-9-1967, page 549. - In exercise of the powers conferred by sub-section (2) of section 3 of the Rajasthan Shops and Commercial Establishments Act, 1958 (Rajasthan Act No. 31 of 1958), the State Government hereby exempts all the 50 employees of the Divisional Office of the Life Insurance Corporation of India, Ajmer, from the provisions of sub-section (1) of section 7 of the said Act, for the month of October, 1967, subject to the condition that the said employees shall not be deprived of the extra wages for overtime work, weekly holidays and other benefits provided under the said Act.Notification No. F. 3(36) L & E/64, dated 22-12-1967, published in Rajasthan Gazette 4(Ga), dated 25-1-1968, page 1021. - In exercise of the powers conferred by sub-section (2) of section 3 of the Rajasthan Shops and Commercial Establishments Act, 1958 (Rajasthan Act No. 31 of 1958), the State Government hereby exempts all the offices of Life Insurance Corporation of India, situated throughout the State from the provisions of Sections 7, 10, 11 and 12 of the said Act for the period from 29th December, 1967 to 4th January, 1968 or this year and on 30th and 31st December each year:Provided that employees employed in said corporation shall not be deprived of the extra wages for over time work, weekly holidays, and other benefits provided under the said Act.Notification dated 31-5-1969, published in Rajasthan Gazette Extraordinary, 4 (Ga) (II), dated 31-5-1969, Page 79.S.O. 44. - In exercise of the powers conferred by sub-section (2) of section 3 of the Rajasthan Shops and Commercial Establishments Act, 1958 (Rajasthan Act No. 31 of 1958), the State Government hereby exempts the Divisional Office at Ajmer of the Life Insurance Corporation of India from the provisions of the second proviso to section 6 of the said Act for a period of six months of March, 1969, in order to enable the said Divisional Office to dispose of its business, provided that no employee shall be forced to perform any over-time work beyond 50 hours in a quarter against his will.Notification No. F. 3(128)/Ind(C)/59, dated 21-4-1973, published in Rajasthan Gazette Extraordinary, Part IV-C, dated 23-4-1973, page 20.S.O. 7. - In exercise of the powers conferred by sub-section (2) of section 3 of the Rajasthan Shops and Commercial Establishments Act, 1958 (Act No. 31 of 1958), the State Government hereby withdraws the exemption granted to members of an employer's family from sections 7, 9, 10 & 11 (1) mentioned in Table II of (3) of this Department notification No. F. 3(128)/Ind (C)/59, dated the 1st/18th December, 1961.vf/klwpuk la[;k ,Q0 1( ) ( ) Je@73] 2&7&1973] jkt- jkti=] Hkkx 1 ([k)] fn0 30&8&1973 ij izdkf'kr & jktLFkku nqdku ,oa okf.kT; laLFkku vf/kfu;e] (1958 vf/kfu;e 39 lu~ 1958) dh /kkjk 3 dh mi&/kkjk (2) }kjk iznRr 'kfDr;ksa dk iz;ksx djrs gq, jkT; ljdkj nh iatkc us'kuy cSad (gsM vkWfQl) t;iqj o jkT; es fLFkr mldh leLr 'kk[kkvksa dks mDr vf/kfu;e dh /kkjk 7] 10] 11(1) o 12(1) ds izko/kkuksa ls fnukad 29&6&1973 ls fnukad 1&7&1973 rd eqfDr iznku djrh gSA ijUrq deZpkfj;ksa }kjk vksoj VkbZe dk;Z djus dk le; 50 ?kUVksa ls vf/kd ugha gksuk pkfg;s ,ao deZpkfj;ksa dks fu;ekuqlkj vU; lqfo/kk,a nh tkuh pkfg;sA"vf/klwpuk la[;k ,Q 1(3) (36) Je@64] fnukad 24&27&1973 & jktLFkku nqdku ,oa okf.kT; laLFkku vf/kfu;e] (1958 vf/kfu;e 31 lu~ 1958) dh /kkjk 3 dh mi&/kkjk (2) }kjk iznRr 'kfDr;ksa dk iz;ksx djrs gq, jkT; ljdkj jktLFkku esa fLFkr ykbZQ bU'kksjsal dkjiksjs'ku vkWQ bf.M;k ds leLr dk;kZy;ksa dks fnukad 28&12&1973 ls 6&1&1974 rd ds fy, mDr vf/kfu;e dh /kkjk 7] 10] 11 o 12 ds izko/kkukas ls eqDr djrh gS ijUrq deZpkfj;ksa ls =Sekfld esa vksoj VkbZe ds dk;Z ysus dk le; 50 ?kUVksa ls vf/kd ugha gksuk pkfg;s ,ao deZpkfj;ksa dks fu;ekuqlkj vU; lqfo/kk nh tkuh pkfg;sA"vf/klwpuk la[;k ,Q 1(11) (5)Je@73] fnukad 26&12&1973 & jktLFkku nqdku rFkk okf.kT; laLFkku (vf/kfu;e 31 lu~ 1958) dh /kkjk 3 dh mi&/kkjk 2 }kjk iznRr 'fkDr;ksa dk iz;ksx djrs gq, jkT; ljdkj nh csad vkWQ jktLFkku] t;iqj o jktLFkku esa fLFkr mudh leLr 'kk[kkvksa dks mDr vf/kfu;e dh /kkjk 7] 10] 11(1) o 12(1) ds izko/kkuksa ls fnukad 29&12&1973 ls 31&12&1973 rd eqfDr iznku djrh gS] ijUrq deZpkfj;ksa dks fu;ekuqlkj vU; lqfo/kk,a nh tkuh pkfg;sA"vf/klwpuk la[;k ,Q 1(11) (5) Je@73] 26&12&1973 & jktLFkku nqdku rFkk okf.kT; laLFkku (vf/kfu;e 31 lu~ 1958) dh /kkjk 3 dh mi&/kkjk 2 }kjk iznRr 'fkDr;ksa dk iz;ksx djrs gq, jkT; ljdkj nh iatkc us'kuy cSad fy0 t;iqj o jktLFkku esa fLFkr mudh leLr 'kk[kkvksa dks mDr vf/kfu;e dh /kkjk 7] 10] 11(1) o 12(1) ds izko/kkuksa ls fnukad 29&12&1973 ls 31&12&1973 rd eqfDr iznku djrh gS] ijUrq deZpkfj;ksa }kjk vksoj VkbZe dk;Z dk le; 50 ?kUVksa ls vf/kd ugha gksuk pkfg, ,oa deZpkfj;ksa dks fu;ekuqlkj vU; lqfo/kk,a nh tkuh pkfg;sAvf/klwpuk la[;k ,Q 1(8) (8) Je@67] fnukad 28&12&1973-& jktLFkku nqdku rFkk okf.kT; laLFkku vf/kfu;e] (1958 vf/kfu;e 31 lu~ 1958) dh /kkjk 3 dh mi&/kkjk (2) }kjk iznRr 'kfDr;ksa dk iz;ksx djrs gq, jkT; ljdkj nh LVsV cSad vkWQ chdkusj ,.M t;iqj (eq[;ky;) o jktLFkku esa fLFkr mldh leLr 'kk[kkvksa dks mDr vf/kfu;e dh /kkjk 7] 10] 11(1) o 12(1) ds izko/kkuksa ds fnukad 28&12&1973 ls 4&1&1974 rd eqfDr iznku djrh gS] ijUrq deZpkfj;ksa }kjk vksoj VkbZe djus dk le; 50 ?kUVksa ls vf/kd ugha gksuk pkfg;s ,oa deZpkfj;ksa dks fu;ekuqlkj vU; lqfo/kk,a nh tkuh pkfg;sAvf/klwpuk la[;k ,Q- 1(8) (8) Je@67] fnukad 28&12&1973 & jktLFkku nqdku rFkk okf.kT; laLFkku vf/kfu;e] 1958 (vf/kfu;e 31 lu~ 1958) dh /kkjk 3 dh mi&/kkjk (2) }kjk iznRr 'kfDr;ksa dk iz;ksx djrs gq, jkT; ljdkj nh LVsV cSad vkWQ chdkusj ,.M t;iqj (eq[;ky;) o jktLFkku esa fLFkr mldh leLr 'kk[kkvksa dks mDr vf/kfu;e dh /kkjk 7] 10] 11(1) o 12(1) ds izko/kkuksa ds fnukad 28&12&1973 ls 4&1&1974 rd eqfDr iznku djrh gS] ijUrq deZpkfj;ksa }kjk vksoj VkbZe djus dk le; 50 ?kUVksa ls vf/kd ugha gksuk pkfg;s ,oa deZpkfj;ksa dks fu;ekuqlkj vU; lqfo/kk,a nh tkuh pkfg;sAvf/klwpuk la[;k ,Q 1(11) (5) Je@73] 7&1&1974-& jkT; ljdkj dh vf/klwpuk dzekad ,Q 1(11) (5) Je@73] fnukad 28 fnlEcj] 1973 ds dze ds jktLFkku nqdku rFkk okf.kT; laLFkku vf/kfu;e] 1958 (vf/kfu;e 31 lu~ 1958) dh /kkjk 3 dh mi&/kkjk 2 }kjk iznRr 'kfDr;ksa dk iz;ksx djrs gq, jkT; ljdkj nh LVsV cSad vkWQ chdkusj ,.M t;iqj (eq[;ky;) dks mDr vf/kfu;e dh /kkjk 7] 10] 11(1) o 12(1) ds izko/kkuksa ls fnukad 5&1&1974 ls 17&1&1974 rd eqfDre iznku djrh gS] ijUrq deZpkjh }kjk vksoj VkbZe djus dk l;e 50 ?kUVksa ls vf/kd ugha gksuk pkfg, ,oa deZpkfj;ksa dks fu;ekuqlkj vU; lqfo/kk,a nh tkuh pkfg;sA"Notification No. F. 1(11)(7) Shram/73, dated 10-1-1975, published in Rajasthan Gazette, Part 1-B, dated 16-1-1975, page 334. - In exercise of the powers conferred by sub-section (2) of section 3 of the Rajasthan Shops and Commercial Establishments Act, 1958 (Act 31 of 1958), the State Government hereby exempts the ration shops in the city of Jaipur from the provisions of section 12 (1) of the Act, subject to the condition that the shops will not be opened before 8.00 A.M. on each day and daily hours of work for the employees will not be more than 9 hours and weekly hours will not be more than 48 hours.Notification No. F 1(11)(1) Sharm/75, 14-2-1975, published in Rajasthan Gazette, Part IV C, dated 20-2-1975, page 235 and as amended subsequently by Notification dated 8-10-1976 & Notification dated 30-6-1978. S.O. 235. - In exercise of powers conferred by sub-section (2) of section 3 of the Rajasthan Shops & Commercial Establishments Act, 1958 (Act No. 31 of 1958) and in supersession of all previous notifications on the subject the State Government hereby exempts the following class of Shops & Commercial Establishments from the provisions of the said Act, for such period and subject to such conditions, specified in the table given below, namely:-

S. No.	Class of Shops & Commercial Establishments	Period for which exempted.	Conditions of exemptions.
1	2	3	4
1.	Government and private establishments whoseactivities are mainly educational and hostels attached to suchestablishments.	Throughout the year
2.	Office of the Life Insurance Corporation of India.	-do-
3.	Office of the lawyers.	-do-
4.	Government Circuit Houses, Dak Bunglows, and Rest Houses.	-do-
5.	All establishments of Private Practitioners/ Doctors inRajasthan.	-do-
II-Exemption from Sections 7, 9. 10 and 11(i)
1.	Travellers, Convassors and such other,employees, who are declared by the State Government bynotification published in the State Gazette to be employees,whose work is inherently intermittent.	Throughout the year
2.	Persons occupying position of management or anemployee engaged in confidential capacity.	-do-	In the case of Bank (other than State Bank ofIndia) persons in possession of the power of attorney shall bedeemed covered under this category. In case of State Bank,Agent, Accountants, Asstt. Accountants, and Head Cashiers shallbe deemed covered under this category.
III-Exemption from Section 9 of the Act.
1.	Canteens attached to factories registered under the FactoriesAct, 1948.	Throughout the year	The exemption applies only to the establishments. Theemployees, however, shall have the benefit of Section 9alongwith other provisions of the Act.
IV-Exemption from Section 11 (I) of the Act.
1.	Establishments engaged in the grinding of flour, Dali, Riceand spices with the aid of power	Throughout the year	1. Provided such establishments are run in more than oneshift.
			2. The exemption is granted only to theestablishment. The employees, however, shall have the benefit ofsections 7, 8, 9 and 10 alongwith other provisions of the Act.
2.	Institutions teaching in shorthand & typewritingexclusively.	-do-	1. The exemption applied only to the establishments.
			2. The employees, however, shall have benefit of sections 7,8, 9 & 10 alongwith other provisions of the Act.
3.	Establishments engaged in teaching music and fine artsexclusively.	-do-	-do-
4.	[XXX]
5.	Grain markets, where wholesale purchases of grain are made inthe Mandies from village cultivators by wholesale dealers.	Throughout the year	Such exemption is granted to the extent of twohours in the morning. The opening and closing hours in the caseof such establishments shall be two hours earlier that theprescribed opening and closing hours.
2.	Bank functioning as State Treasuries.	1st and 2nd of each months & 10th & 31stof March & April of each year.	(i) This will apply on the first two days ofthe month i.e. on the 1st & 2nd of each month, unless thesedays fell on gazetted holidays. In that case the daysimmediately following after such days shall be deemed to havebeen exempted.
			(ii) Subject to the conditions that over timewages shall be paid to any person employed beyond the normalworking hours. Provided that these establishments are run onself employed basis & no employees are engaged by them.
V-Exemption from Sections 11 (i) and 12 (i)of the Act.
1.	Shops and Commercial Establishments dealingexclusively in fish, poultry eggs, milk & milk productssweets, fruits, flowers, vegetable, betal leaves and ChatBhandar.	Throughout the year	The Exemption applies only to theestablishments. The employees however, shall have the benefit ofsections 7, 8, 9, & 10 and 12 (3) of the Act.
2.	Shops dealing exclusively with medicines and surgicalappliances and druggist shops.	Throughout the year	The exemption applies only to theestablishments. The employees, however, shall have the benefitof sections 7. 8, 9, & 10 and 12 (3) of the Act.
3.	Shops dealing in articles required for funeral, burial orcremations.	Throughout the year	The exemption applies only to theestablishments. The employees, however, shall have the benefitof sections 7, 8. 9, 10 & 12 (3) of the Act.
4.	News-paper offices, news agencies and shops dealing in newspapers or periodicals.	-do-	-do-
5.	Petrol pumps for the retail sale of petrol	-do-	-do-
6.	Retail trade carried on at an exhibition orshow subsidiary to or connected with the main purpose of theexhibition or show and all other shops dealing in retail tradewithin the authorised premises of the exhibition or show.	For the period of the exhibition or show.	-do-
7.	Stall and refreshment rooms at Railway Station andair ports.	Throughout the year	-do-
8.	Shops exclusively dealing in the supply of thearticle, for marriage and other ceremonial occasions like Gas,lights utensils, crockery, tents and shamiyanas, furniture,bands and other orchestra.	-do-	-do-
9.	Establishments of Doctors & Medical practitioners.	Throughout the year	The exemption applies only to the establishments. Theemployees, however, shall have the benefit of sections 7, 8, 9.10 & 12 (3) of the Act.
10.	(i) Ayurvedic Unani or other similar dispensaries.	-do-	-do-
	(ii) Dharamshalas run on charitable basis.	-do-	-do-
	(iii) Establishments or Auditors, Chartered Accountants &Income Tax Practitioners.	-do-	-do-
11.	Establishments of Motor transport.	-do-	-do-
12.	Establishments of Fodder merchants.	-do-	-do-
13.	Clubs, Residential Hostels, Restaurants and cafes.	-do-	-do-
14.	Shops situated inside the premises of Theatres and Cinema.	-do-	-do-
15.	Cinemas, Theatres and other places of public amusement andentertainment.	-do-	-do-
16.	Establishments of Bakers.	-do-	-do-
17.	All power stations of electric supply.	-do-	Provided these establishments are run on eight hourly shiftsand provided amenities to their employees as guaranteed underthe Act.
18.	Shops & Commercial Establishments on the followingoccasions of festivals/fairs:-
	1. Deewali	Kartik Badi 12 to Kartik Sudi 1(5 days)	The exemption applies only to theestablishments. The employees, however, shall have the benefitsof sections 7, 8, 9, 10 & 12 (3) of the Act.
	2. X-Mas Days	24th & 25th Dec. (2 days)	-do-
	3. Moharrum	Moharrum 9th & 10th of Ramzan (2 days)	-do-
	4. Ramzan-id (idul-fitar)	Shawal 1st (1 day)	-do-
	5. Baqra-id (Idul zuha)	Zilhija 10th (1 day)	-do-
	6. Dashera	Asoj Sudi 10th 11th (2 days)	-do-
	7. Holi & Dhulendi	Phagun Sudi 30th to Chait Sudi 1st (2 days)	-do-
	8. Raksha Bandhan	Shravan Sudi 30th (3 days)	-do-
	9. Makar Sankranti	14th January (1 day)	-do-
	10. Independence Day	15 August (1 day)	-do-
	11. Republic Day	26th January (1 day)	The exemption applies only to the establishments. Theemployees, however, shall have the benefits of sections 7, 8, 9,10 & 12 (3) of the Act.
	12. Sheel Saptami	Chait Badi 7th (1 day)	-do-
	13. Janma Asthami	Chait Badi 7th & 8th (2 days)	-do-
	14. Shiv Ratri	Phalgun Badi 14th (1 day)	-do-
	15. Teej Festival (Municipal Area Bikaner)	Bhadwa Badi Teej (1 day)	-do-
	16. Teej Festival	Sawan Sudi 3rd (1 day)	-do-
	17. Pushkar Fair, Pushkar	Kartik Sudi 11th to Mangsar/ Sudi 3rd 8 days)	-do-
	18. Khawaja Fair, Ajmer	1st of Rajab to 8th Rajab (8 days)	-do-
Exemption from Section 12 (1) of the Act
1.	Stalls situated in the Premises of Bus-stands.	Throughout the year	This exemption is granted to only those stallssituated in the premises of bus stands which have been approvedby the Rajasthan State Road Transport Corporation carry onbusiness in the premises of their approved bus stands.

Notification No. F. 1(11) Shram/75, S.O. 5, dated 31-3-1975, Published in Rajasthan Gazette Part IV-C, dated 3-4-1975, page 4. - In exercise of powers conferred by sub-section (2) of section 3 of the Rajasthan Shops & Commercial Establishments Act, 1958 the State Government hereby exempts the following class of Shops from the provisions of the said Act for such period and subject to such conditions specified in the table given below, namely:-

S. No.	Class of Shops Comm. Estt.	Period for which exempted	Conditions of Exemptions	Remarks
Exemption from Section 11(1) of the Act.
1.	Shops of Barber and Hair dresser	Throughout the year	(a) In case of cities & towns, whereopening hours are from 9.30 a.m. such exemption is granted tothe extent of one & half hours in the morning. The closinghours in the case of such shops, in such towns shall be the sameas fixed for the other Shops & Commercial Establishmentsduring the period from 16th March to 14th October, but duringthe period from 15th October to 15th March, exemption shall begranted to the extent of half an hour for closing hours also.
			(b) In case of cities & towns where openinghours are from 9.00 a.m. such exemption is granted to the extentof one hour in the morning. In case of closing hours; such shopsshall be required to close one hour earlier than the prescribedclosing hours from 15th March to 14th October, in the year.

vf/klwpuk la[;k ,Q0 1 (II) (4) Je 73] fnukad 22&4&1975] jktLFkku jktLFkku nqdku ,oa okf.kT; laLFkku vf/kfu;e] 1958 i=] Hkkx 4 (x)] fnukad 17&7&1975 i`"B 215 ij izdkf'krA,l0vks0 390-& jktLFkku nqdku rFkk okf.kT; laLFkku vf/kfu;e] 1958 (jktLFkku ,DV 31 lu~ 1958) dh /kkjk 3 dh mi&/kkjk (2) }kjk iznRr 'kfDr;ksa dk iz;ksx djrs gq, jkT; ljdkj nh cSad vkWQ jktLFkku fy0] dh mn;iqj ftys esa fLFkr mudh 'kk[kkvksa dks mDr vf/kfu;e dh /kkjk 7] 10] 11(1) o 12 (1) ds izko/kkuksa dks fnukad 23&3&1975 ls 30&3&1975 rd eqfDr iznku djrh gS ijUrq deZpkfj;ksa }kjk vkosjVkbZe dk;Z djus dk le; 50 ?kUVksa ls vf/kd ugha gksuk pkfg, ,oa deZpkfj;ksa ds fu;ekuqlkj vU; lqfo/kk,a nh tkuh pkfg,ANotification No. F 1(II)(I) Lb/ 75, dated 7-5-1975, published in Rajasthan Gazette, part IV-C(I), dated 15-5-1975, page 80.S.O. 129. - In exercise of the powers conferred by sub-section (2) of section 3 of the Rajasthan Shops and Commercial Establishments Act, 1958, the State Government hereby exempts the following class of shops from the provisions of the said Act for such period and subject to such conditions specified in the table given below, namely:-

S. No.	Class of Shops Comm. Estt.	Period for which exempted	Conditions of exemptions
1	2	3	4
1.	Shops dealing exclusively in hire and/or repair of cycles andcycle rickshaws	Throughout the year	(a) In case of cities and town where openinghours are from 9.30 A.M. such exemption is granted to the extentof two and half hours in the morning. In case of closing hoursin such places, exemption is granted to the extent of 2 hoursfrom 16th March to 14th October and to the extent of 2 ½ hoursfrom 15th October to 15th March.
			(b) In case of cities and towns, where openinghours are from 9 A.M. such exemption is granted to the extent oftwo hours in the morning. In case of closing-hours in suchplaces, exemption is granted to the extent of 1 ½ hours from16the March to 14th October and to the extent of 2 hours from16the October to 15th March:
			Provided that the employees shall have thebenefit of sections 7, 8, 9 and 10 along with other provision ofthe Act.

Notification No. F. (11)(1) Shram/45, dated 3-6-1975, published in Rajasthan Gazette, part IV-C, dated 19-6-1975.S.O. 250. - In partial modification of this Department Notification of even number dated 31-3-75 and in exercise of powers conferred by sub-section (2) of Section 3 of the Rajasthan Shops and Commercial Establishments Act, 1958, the State Government hereby exempts the following class of Shops from the provisions of the said Act for such period and subject to such conditions as specified in this table given below, namely:-

S. No.	Class of Shops /Comm. Establishment	Period of which exempted	Conditions of Exemptions	Remarks
1	2	3	4	5
1.	Shops of Barber and Hair dresser	Throughout the year	(a) In case of cities & towns, where opening hours are from 9.30 A.M. such exemption is granted to the extent of two & half hours in the morning. The closing hours in the case of such shops in such town, shall be 9. P.M.
			(b) In case of cities and towns where opening hours are from 9 A.M. such exemption is granted to the extent of two hours in the morning. In case of closing hours, such shops shall be required to close at 9 P.M.

Notification No. F. 1 (11) Shram/75, dated 4-8-1975, published in Rajasthan Gazette, part IV-C, dated 14-8-1975, page 258.S.O. 444. - In exercise of the powers conferred by sub-section (2) of Section 2 of the Rajasthan Shops and Commercial Establishments Act, 1958 (Act No. 31 of 1958) and in partial modification of the notification No. F. 1 (11) (1) Shram/75 dated February 14, 1975, the State Government hereby exempts the following class of Shops and Commercial Establishments from the provisions of the said Act, for such period and subject to such conditions, specified in the table given below :-

S. No.	Class of Shops & Commercial Establishments.	Period of which exempted	Conditions of exemptions
1.	Shops & Commercial Establishments dealingexclusively in fish, poultry, eggs, bread (including Cake pastry,Biscuits & Confectionery) Milk & Milk products (excludingGhee) Halwaies and Namkeen shops, fruits, flowers, vegetables,betal leaves and Chat-bhandars	Throughout the year	The exemption applies only to the establishments.The employees, however shall have the benefit of sections 7, 8,9, 10 and 12 (3) of the Act.

vf/klwpuk la[;k ,Q1(8) (2) Je@68, fnukad 1&9&1980] jktLFkku jkt&i=] Hkkx (x) (II), fnukad 25&9&1980] i`0 332 ij izdkf'kr,l0vks0 369 & jktLFkku nqdku ,oa okf.kfT;d laLFkku vf/kfu;e] 1958 (jkt0 vf/kfu;e 31 lu~ 1958) dh /kkjk 3 dh mi&/kkjk 2 ds }kjk iznRr 'kfDr;ksa dk iz;ksx djrs gq, jkT; ljdkj t;iqj 'kgj esa fLFkr leLr nqdkuksa ,oa okf.kT; laLFkkuksa dks mDr vf/kfu;e dh /kkjk 11(1) o 12(1) ls fnukad 3&9&1980 ds fy, eqDr djrh gS] ijUrq nqdkuksa ,oa laLFkkuksa ds dk;Z djus okys deZpkfj;ksa dks mDr vf/kfu;e ds vUrxZr nh tkus okyh lqfo/kk;sa iw.kZ miyC/k dh tkosxhAvf/klwpuk la[;k ,Q 11(3) Je@80@80] 29&12&1981] jktLFkku jkt&i=] Hkkx 5 (?k)] fnukad 4&2&1982] i`0 346 ij izdkf'kr & jkt0 nqdku ,oa okf.kT; laLFkku vf/kfu;e] 1958 (jktLFkku vf/kfu;e 31 lu~ 1958) dh /kkjk 3 dh mi&/kkjk (2) }kjk 'kfDr;ksa dk iz;ksx djrs gq, jkT; ljdkj mu leLr diM+k feyksa tks dkj[kkuk vf/kfu;e] 1948 ds vUrxZr iathd`r gS ls yxs gq, dk;kZy;ksa dks mDr vf/kfu;e dh /kkjk 4 (iath;u) ,oa /kkjk 14 (okf"kZd losrfud vodk'k)ds flok; leLr izko/kkuksa ls bl vf/klwpuk ds tkjh gksus dh frfFk ls eqfDr iznku djrh gS ijUrq ,sls dk;kZy;ksa dk izfro"kZ iath;u djokuk vfuok;Z gksxk rFkk deZpkfj;ksa dks okf"kZd losrfud vodk'k mDr vf/kfu;e dh /kkjk 14 ds vUrxZ; ns; gksxkA"Notification No. F. 1(11) Shram/75, dated 14-7-1981, published in Rajasthan Gazette, part IV-C, dated 23-7-1981, page 207.S.O. 280. - In exercise of the powers conferred by sub-section (2) of Section 3 of the Rajasthan Shops and Commercial Establishments Act, 1958 (Act No. 31 of 1958), the State Government hereby exempts the following category of female employees employed in the Rambagh Palace Hotel, Jaipur from the provisions of section 22 of the said Act for the period of six months from the date of Issue of the notification subject to the following conditions:-

Category (Female Employee)	No. of Women Employees	Conditions
1.Receptionist/Cashier	2	1. Every woman, worker will be given properappointment letter and also Identity Card with her Photograph.
2.Telephone Operators	2	2. No. women shall be given night duty continuingfor more than one week.
3. ChiefHouse Keeper	1	3. All Women, whose duty start or terminate after9.00 p.m. and before 6 a.m. should be provided with company'sconveyance from their residence to hotel and back with escort.
4. Asstt.House Keeper	3	4. Rest rooms and separate lockers should beprovided in the hotel premises for women.
5. Asstt.Lobby Manager	1	5. In the Bar room, no woman shall be put on dutyas attendant.
6. GuestRelation Officer	1	6. No pregnant woman will be placed on duty duringnight hours during the period of her pregnancy or 3 months afterbirth of the child.

vf/klwpuk la[;k ,Q- 11(4) Je@80] fnukad 22&2&1985] jkt0 jkt&i=] Hkkx 4 (x) fnukad 7-3-1985] i`0 168,l0vks0 161 & jktLFkku nqdku ,oa okf.kT; laLFkku vf/kfu;e] 1958 (jktLFkku vf/kfu;e 31 lu~ 1958) dh /kkjk 3 dh mi&/kkjk (2) }kjk iznRr 'kfDr;ksa dk iz;ksx djrs gq, foHkkx }kjk izlkfjr lela[;d vf/klwpuk fnukad 24&5&1984 dks vfrf"Br djrs gq, jkT; ljdkj jktLFkku jkT; es fLFkr Hkkjrh; vkS|ksfxd fodkl cSad] t;iqj dks vf/kfu;e dh /kkjk 4 dks NksM+dj vU; lHkh /kkjkvksa ls eqfDr iznku djrh gS] ijUrq deZpkfj;ksa dks vf/kfu;e ds vUrxZr nh tkus okyh lqfo/kkvksa ls oafpr ugha fd;k tk;sxkAvf/klwpuk la[;k ,Q II (1) Je@85] fnukad 25&6&1985-,l0vks0 24-& jktLFkku nqdku o okf.kT; laLFkku vf/kfu;e] 1958 (jktLFkku vf/kfu;e 31 lu~ 1958) dh /kkjk 3 dh mi&/kkjk (2) }kjk iznRr 'kfDr;ksa dk iz;ksx djrs gq, jkT; ljdkj Hkkjrh; thou chek fuxe ds e.My dk;kZy; (MsVk izkslsflax fMikVZesUV) Hkokuhflag jksM+] t;iqj dks jktLFkku nqdku ,oa okf.kT; laLFkku vf/kfu;e dh /kkjk 11 ds izko/kkuksa ls eqfDr iznku djrh gS] ijUrq deZpkfj;ksa dks mDr vf/kfu;e ds vU; ykHk izko/kkuksa ds vuqlkj feyrs jgsaxsAvf/klwpuk la[;k ,Q 11(5) Je@85] fnukad 5&11&1985] jkt0 jkt&i=] Hkkx 4 (x)] fnukad 21&11&1985] i`0 86 ij izdkf'krA,l0vks0 63 & jktLFkku nqdku ,ao okf.kT; laLFkku vf/kfu;e] 1958 (jktLFkku vf/kfu;e 31 lu~ 1958) dh /kkjk 3 dh mi&/kkjk (2) }kjk iznRr 'kfDr;ksa dk iz;ksx djrs gq, jkT; ljdkj jktLFkku laxhr ,oa ukVd vdkneh] tks/kiqj dks jktLFkku nqdku ,oa okf.kT; laLFkku vf/kfu;e] 1958 dh /kkjk 4] 5 o 6 ds vfrfjDr 'ks"k /kkjkvksa ls vf/klwpuk jkt0 jkt&i= esa izdkf'kr gksus ds fnukad ls eqDr djrh gSAvf/klwpuk la0 ,l0vks0 13] fnukad 3&4&1986 & jkt nqdku ,oa okf.kT; laLFkku vf/kfu;e] 1958 (jktLFkku vf/kfu;e 31 lu~ 1958) dh /kkjk 3 dh mi&/kkjk (2) }kjk iznRr 'kfDr;ks dk iz;ksx djrs gq, jkT; ljdkj jkt0 yfyrdyk vdkneh] t;iqj dks jktLFkku nqdku ,oa okf.kT; laLFkku vf/kfu;e] 1958 ds lHkh izko/kkuksa ls bl vf/klwpuk ds jktLFkku jkt&i= esa izdkf'kr gksus ds fnukad ls eqDr djrh gSANotification No. F. (11) Shram/75, dated 2-5-1986, published in Rajasthan Gazette, part 5 (Gha), dated 15-5-1986, page 77. - In exercise of the powers conferred by sub-section (2) of Section 3 of the Rajasthan Shops and Commercial Establishments Act, 1958 (Act No. 31 of 1958), the State Government hereby exempts the following category of female employees employed in (he following mentioned Department/Section of Rambagh Palace Hotel, Jaipur from the provisions of section 22 of the said Act w.e.f. 1-1-86 subject to the following conditions:-

	Name of Department/Section		Conditions
	1		2
1.	House Keeping (House keeper)	(1)	Night working hours are restricted upto 12 mid-night.
2.	Front Office (Receptionist)	(2)	Every women worker will be given proper appointment letterand also identity card with her photograph.
3.	Food & Beverages	(3)	No women shall be given night duty continuing for more thanone week.
4.	Telephone Exchange	(4)	All women, whose duty start or terminate after 9.00 P.M. andbefore 12 midnight should be provided with company's conveyancefrom their residence to Hotel and back with escort.

"vf/klwpuk la[;k ,Q 11(5) Je@85] fnukad 12&6&1986,l0vks0 68 & bl foHkkx dh lela[;d vf/klwpuk fnukad 5 uoEcj] 1985 dks fujLr djrs gq, jktLFkku nqdku ,oa okf.kT; laLFkku vf/kfu;e] 1958 (jktLFkku vf/kfu;e 31 lu~ 1958) dh /kkjk 3 dh mi&/kkjk (2) }kjk iznRr 'kfDr;ksa dk iz;ksx djrs gq, jkT; ljdkj jktLFkku laxhr ukVd vdkneh] tks/kiqj dks jktLFkku nqdku ,oa okf.kT; laLFkku vf/kfu;e] 1958 ds lHkh izko/kkuksa ls] bl vf/klwpuk ds jktLFkku jkt&i= esa izdkf'kr gksus ds fnukad ls eqDr djrh gSA"vf/kwlpuk la[;k ,Q 11(5) Je@85] fnukad 12&6&1986] jkt jkt&i=] Hkkx 4 (x)] fnukad 3&7&1986] i`0 54 ij izdkf'krA,l0vks0 69 & jktLFkku nqdku ,oa okf.kT; laLFkku vf/kfu;e] 1958 (jktLFkku vf/kfu;e 31 lu~ 1958) dh /kkjk 3 dh mi&/kkjk (2) }kjk iznRr 'kfDr;ksa dk iz;ksx djrs gq, jkT; ljdkj jktLFkku lkfgR; vdkneh] mn;iqj dks jktLFkku nqdku ,oa okf.kT; laLFkku vf/kfu;e] 1958 ds lHkh izko/kkuksa ls] bl vf/klwpuk ds jktLFkku jkt&i= esa izdkf'kr gksus ds fnukad ls eqDr djrh gSAvf/klwpuk la[;k ,Q 1(8)(5) Je@68] fnukad 7&10&1986-,l0vks0 146-& jktLFkku nqdku ,oa okf.kT; laLFkku vf/kfu;e] 1958 (jktLFkku vf/kfu;e 31 lu~ 1958) dh /kkjk 3 dh mi&/kkjk (2) ds rgr iznRr 'kfDr;ksa dk iz;ksx djrs gq, jkT; ljdkj dksVk 'kgj esa fLFkr leLr nqdkuksa o laLFkkuksa dks dksVk esa yxus okys n'kgjs ds esys ds volj ij mDr vf/kfu;e dh /kkjk 11 (1) o 12 (1) ds izko/kkuksa ls fnukad 10&10&1986 ls 25&10&1986 rd eqfDr iznku djrh gS] ijUrq nqdkuksa ij ,oa laLFkkuksa esa dk;Z djus okys deZpkfj;ksa dks mDr vf/kfu;e ds vUrxZr nh tkus okyh lqfo/kk,a miyC/k dh tkosxhAvf/klwpuk la[;k ,Q0 11 (1) Je@80] fnukad 7&10&1986] jkt0 jkt&i=] Hkkx 4 (x) (II), fnukad 23&10&1986] i`0 131 ij izdkf'kr,l0vks0 147 & jktLFkku nqdku ,oa okf.kT; laLFkku vf/kfu;e] 1958 (jktLFkku vf/kfu;e 31 lu~ 1958) dh /kkjk 3 dh mi&/kkjk (2) }kjk iznRr 'kfDr;ksa dk iz;ksx djrs gq, jkT; ljdkj n'kgjk R;kSgkj ds miyC/k esa jktLFkku jkT; cqudj lgdkjh la?k fy0] t;iqj dks fnukad 6&10&1986 ls 14&10&1986 rd /kkjk 11(1) rFkk 12(1) ds izko/kkuksa ls eqDr djrh gS] fdUrq 'krZ ;g gS fd deZpkfj;ksa }kjk vksoj VkbZe dk;Z djus ij vfrfjDr osru ,oa vU; lqfo/kk,a fu;ekuqlkj nh tkuh pkfg;sAvf/klwpuk la[;k ,Q 1(11) (7) Je@72] fnukad 21&8&1987] jktLFkku jkt&i=] Hkkx 4(x), fnukad 22&10&1987] i`0 151 ij izdkf'krA,l0vks0 189 & jktLFkku nqdku ,oa okf.kT; laLFkku vf/kfu;e] 1958 (jktLFkku vf/kfu;e 31 lu~ 1958) dh /kkjk 3 dh mi&/kkjk (2) }kjk iznRr 'kfDr;ksa dk iz;ksx djrs gq, jkT; ljdkj nh jktLFkku dks&vkijsfVo cSad fy0] usg: cktkj] t;iqj ,oa mudh czkap lh&Ldhe] t;iqj] ctkt uxj] usg: cktkj czkap] d`f"k mit e.Mh] t;iqj ,oa tSlyesj] mn;iqj jhtuy czkap dks fnukad 16&6&1987 ls 10&7&1987 rd mDr vf/kfu;e dh /kkjk 7] 10] 11(1) ds micU/kksa ls eqDr djrh gS] ijUrq deZpkfj;ksa }kjk =Sekfld esa vksoj VkbZe dk;Z dk le; 50 ?kaVs ls vf/kd ugha gksuk pkfg;s ,oa deZpkfj;ksa dks fu;ekuqlkj vU; lqfo/kk;sa nh tkuh pkfg,A"vf/klwpuk la[;k ,Q 1(8) (2) Je@68] fnukad 26&9&1987] jkt0 jkt&i=] Hkkx 4(x), fnukad 22&10&1987] i`0 151 ij izdkf'krA,l0vks0 188 & jktLFkku nqdku ,oa okf.kT; laLFkku vf/kfu;e] 1958 (jktLFkku vf/kfu;e 31 lu~ 1958) dh /kkjk 3 dh mi&/kkjk (2) ds rgr iznRr 'kfDr;ksa dk iz;ksx djrs gq, jkT; ljdkj dksVk 'kgj esa fLFkr leLr nqdkuksa o laLFkkuksa dks dksVk esa yxus okys n'kgjs ds esys ds volj ij mDr vf/kfu;e dh /kkjk 11(1) o 12(1) ds izko/kkuksa ls fnukad 1&10&1987 ls 15&10&1987 rd eqfDr iznku djrh gS] ijUrq nqdkuksa ij ,oa laLFkkuksa esa dk;Z djus okys deZpkfj;ksa dks mDr vf/kfu;e ds vUrxZr nh tkus okyh lqfo/kk,a miyC/k dh tkosaxhA"vf/klwpuk la[;k ,Q 11(1) Je@81] fnukad 8&10&1987] jkt0 jkt&i=] Hkkx 4(x), fnukad 17&12&1987] i`0 195 ij izdkf'krA,l0vks0 235 & jktLFkku nqdku ,oa okf.kT; laLFkku vf/kfu;e] 1958 (jktLFkku vf/kfu;e 31 lu~ 1958) dh /kkjk 3 dh mi&/kkjk (2) }kjk iznRr 'kfDr;ksa dk iz;ksx djrs gq, jktLFkku ljdkj nhikoyh R;kSgkj ds miy{; esa mDr vf/kfu;e ds rgr vkus okyh nqdku ,oa okf.kT; laLFkkuksa dks fnukad 11&10&1987 ls 25&10&1987 rd /kkjk 11(1) rFkk 12(1) ds izko/kkuksa ls eqDr djrh gS fdUrq 'krZ ;g gS fd deZpkfj;ksa }kjk vksoj VkbZe dk;Z djus ij vfrfjDr osru ,oa vU; lqfo/kk,a fu;ekuqlkj nh tkuh pkfg,Avf/klwpuk la[;k ,Q 11(3) Je@83] fnukad 23&7&1987] jktLFkku jkt&i=] Hkkx 4(x), fnukad 10&12&1987] i`0 191 ij izdkf'krA,l0vks0 229 & jktLFkku nqdku ,oa okf.kT; laLFkku vf/kfu;e] 1958 (jktLFkku vf/kfu;e 31 lu~ 1958) dh /kkjk 3 dh mi&/kkjk (2) }kjk iznRr 'kfDr;ksa dk iz;ksx djrs gq, jkT; ljdkj fuEufyf[kr {ks=h; xzeh.k cSadksa dks mDr vf/kfu;e dh /kkjk 11] 12 o 14 ds mica/kksa ls bl 'krZ ij eqDr djrh gS deZpkfj;ksa dk =Sekfld esa vksoj VkbZe dk;Z dk le; 50 ?kUVs ls vf/kd ugha gksxk ,oa deZpkfj;ksa dks fu;ekuqlkj vU; lqfo/kk;sa nh tkrh jgsxh%&

dz0la0	cSadksa dsuke	cSadksa dsdk;Z{ks= esa fLFkr ftyksa ds uke
1	gkMksrh{ks=h; xzk0 cSad] iz0 dk0 dksVk	dksVk ,oa>kykokM+
2	Mwaxjiqj&ckWalokM+k{ks0xzk0 cSad iz0 dk Mwaxjiqj	Mwaxjiqj ,oackWalokM+k
3	vjkoyh {ks0xzk0 cSad] iz0 dks l0 ek/kksiqj	Vksad ,olokbZ ek/kksiqj
4	HkhyokM+k&vtesj{ks0 xzk0 cSad iz0 dk HkhyokM+k	HkhyokM+k ,oavtesj
5	e:/kj{ks0xzk0 cSad] iz0 dk pq:	pq:
6	cwanhfpRrkSM+ {ks0xzk0 cSad] iz0 dk cwanh	cwanh ,oafpRrkSM+
7	vyoj&Hkjriqj]vkpfyd xzk0 cSad] iz0 dk;kZ Hkjriqj	vyoj]Hkjriqj] /kkSyiqj
8	'ks[kkokVh{ks0 xzk0 cSad] iz0 dk lhdj	lhdj ,ao>qa>qauw
9	Fkkj vkapfydxzk0 cSad] izk0 dk tks/kiqj	tks/kiqj]ckM+esj ,oa tSlyesj
10	ekjokM+{ks0xzk0 cSad] iz0 dk ikyh	ikyh] fljksgh,oa tkykSj
11	xaxkuxj {ks0xzk0 cSad] iz0 dk xaxkuxj	xaxkuxj
12	esokM+vkapfyd xzk0 cSad] iz0 dk mn;iqj	mn;iqj
13	chdkusj {ks0xzk0 cSad] iz0 dk;kZ0 chdkusj	chdkusj

In exercise of the powers conferred by Section 3(2) of the Act, the State Government, has exempted the following Scheduled Banks, situated in State of Rajasthan including all their branches, from all the provisions of the Act, except Sections 4, 5, & 33 of the Act on the following conditions:-

1. This exemption is for the Institution Bank only.

2. The employees shall get all reliefs & benefits under the Act as usual.

S.No.	Name of the Bank
(1)	(2)
(a) Nationalised Bank
1.	Allahabad Bank
2.	Andhra Bank
3.	Bank of Baroda
4.	Bank of India
5.	Bank of Maharashtra
6.	Canara Bank
7.	Central Bank of India
8.	Corporation Bank
9.	Dena Bank
10.	Indian Bank
11.	Indian Overseas Bank
12.	New Bank of India
13.	Oriental Bank of Commerce
14.	Punjab National Bank
15.	Punjab & Sind Bank
16.	Syndicate Bank
17.	Union Bank of India
18.	United Bank of India
19.	United Commercial Bank
20.	Vijaya Bank
(b) Banks of State Bank of India Group
1.	State Bank of India
2.	State Bank of Bikaner and Jaipur
3.	State Bank of Indore
4.	State Bank of Patiala
5.	State Bank of Saurashtra
(c) Non-Nationalised Bank
1.	Bank of Rajasthan Ltd.
2.	Vaisya Bank Ltd.
(d) Regional Rural Bank
1.	Jaipur Nagor Regional Gramin Bank
2.	Marwar Gramin Bank
3.	Shekhwati Gramin Bank
4.	Marudhar Regional Gramin Bank
5.	Alwar Bharatpur Regional Gramin Bank
6.	Arawali Regional Gramin Bank
7.	Mewar Regional Gramin Bank
8.	Thar Regional Gramin Bank
9.	Bundi Chittorgarh Regional Gramin Bank
10.	Bhilwara Ajmer Regional Gramin Bank
11.	Dungarpur Banswara Regional Gramin Bank
12.	Shri Ganganagar Regional Gramin Bank
13.	Hadoti Regional Gramin Bank
14.	Bikaner Regional Gramin Bank

-Vide Notification dated 10-3-2003, published in Rajasthan Gazette 5(gha) Extraordinary, dated 21-3-2003, page 97(1);The State Government has further exempted the I.C.I.C.I. Bank and all its branches in the State similarly as above from all the provisions of the Act, except Sections 4,5, & 33 on similar conditions.-Vide Notification dated 10-3-2003, published in Rajasthan Gazette Extraordinary part 5 (gha), dated 21-3-2003, page 97(3).Note: - The Above two notifications are also translated into English from Hindi by the Author.Section 11Notification No. D. 10406/F. 3 (50) Lab/59, dated 26-11-1959, published in Rajasthan Gazette Extraordinary, Part IV-C, dated 26-11-1959. - In exercise of the powers conferred by sub-section (2) of section 11 of the Rajasthan Shops and Commercial Establishments Act, 1958 (Act No. 31 of 1958), the State Government, after making an enquiry in the prescribed manner, hereby orders that with immediate effect no shop or commercial establishment in any area of the State of Rajasthan in which the said Act is in force shall-

(1)during the period from 15th October to 15th March in the year be opened on any day earlier than 8 a.m. or be closed on any day later than 9 p.m.; and

(2)during the period from 16th March to 14th October in the year be opened on any day earlier than 8 a.m. or be closed on any day later than 10 p.m.Notification No. F. 3(33)L & E/64, dated 15-5-1964, published in Rajasthan Gazette Extraordinary, Part IV C, dated 15-5-1964, page 135. - In pursuance of sub-rule (2) of rule 11 of the Rajasthan Shops and Commercial Establishments Rules, 1958 and in partial modification of this Department Notification No. F. 3 (33)/L & E/64, dated the 21st March 1964; as published in Rajasthan Gazette Extraordinary dated the 27th March, 1964; it is hereby notified for general information that any person wishing to make any objection or suggestion with respect to the proposed order under sub-section (2) of section 11 of the Rajasthan Shops and Commercial Establishments Act, 1958 (Rajasthan Act 31 of 1958) shall send the same in writing to the Labour Commissioner, Rajasthan. before the 28th day of May, 1964.Notification No. F. 3 (33)/L & E/64, dated 18 8-1964, published in Rajasthan Gazette Extraordinary, Part IV-C, dated 18-8-1964, page 365. - In exercise of the powers conferred by sub-section (2) of section 11 of the Rajasthan Shops and Commercial Establishments Act, 1958 (Rajasthan Act XXXI of 1958), the State Government after making an enquiry as required by the said sub-section hereby orders that from 21st day of August, 1964, no shop and commercial establishment situated in the towns and cities as specified in the Schedule hereto annexed, shall,-

(1)during the period from 15th October in any year to 14th March in the succeeding year be opened on any day earlier than 9 a.m. and be closed on any day later than 8 p.m. and

(2)during the period from 15th March in any year to 14th October of the same year be opened on any day earlier than 9 p.m. and be closed on any day later than 9. p.m.

Schedule

List of towns of cities where the Rajasthan Shops and Commercial Establishments Act, 1958 is applicable

S.No.	Name of towns or city
1.	Jaipur.
2.	Jodhpur.
3.	Kota.
4.	Bikaner.
5.	Alwar.
6.	Ajmer.
7.	Kishangarh.
8.	Beawar.
9.	Pali.
10.	Barmer.
11.	Ratangarh.
12.	Sujangarh.
13.	Churu.
14.	Ganganagar.
15.	Sardar Shahar.
16.	Tonk.
17.	Bharatpur.
18.	Dholpur.
19.	Bundi.
20.	Sikar.
21.	Fatehpur.
22.	Bhilwara.
23.	Udaipur.

Notification No. F. 3 (33) Lab./64, dated 21-4-1973, published in Rajasthan Gazette Extraordinary, Part IV-C (II), dated 23-4-1973, page 19.S.O. 6. - In exercise of the powers conferred under sub-section (2) of section 11 of the Rajasthan Shops and Commercial Establishments Act, 1958 (Rajasthan Act XXXI of 1958), the State Government, after making enquiry as required by the said sub- section, hereby orders that from 23rd April, 1973, no shop & establishment, situated in the towns and cities, to which Rajasthan Shops and Commercial Establishments Act, 1958 has been made applicable, shall be opened on any day earlier than 9.00 a.m. and shall be closed on any day later than 7.30 p.m. in supersession of all previous notifications issued by the State Government in this connection.Notification No. F. 3(33) Lab/64, dated 20-3-1973, published in Rajasthan Gazette, Part IV-C, dated 22-3-1973, page 269(121).S.O. 379(86). - Notice is hereby given that Government of Rajasthan proposes to pass an order under sub-section (1) of section 11 of the Rajasthan Shops and Commercial Establishments Act, 1958 that w.e.f. 23rd April, 1973, or from any day thereafter which the State Government may appoint, no shop/Commercial Establishment, situated in the towns and cities, to which Rajasthan Shops & Commercial Establishments Act, 1958 has been made applicable, shall be opened on any day earlier than 9 A.M. and shall be closed on any day later than 7.30 P.M. in supersession of any previous notification, issued by the State Government in this connection.Any person, wising to make objections or suggestions in respect of above order, shall send the same in writing to the Labour Commissioner-cum-Addl. Secretary to the Government, Jalebi Chowk, Jaipur, Rajasthan, before the expiring of one month from the date of publication of the present notification.Notification No. F. 3 (33) Lab./64, dated 31-7-1973, published in Rajasthan Gazette, Part IV-C, dated 14-8-1973, page 126.S.O.54. - Notice is hereby given that the Government of Rajasthan proposes to pass an order under sub-section (1) of section 11 of the Rajasthan Shops and Commercial Establishments Act, 1958, with effect from 1st September, 1973 or from any subsequent date which the Government may appoint, after which no shop/Commercial Establishment situated in the Towns and cities to which Rajasthan Shops and Commercial Establishments Act, 1958 has been made applicable, shall be opened on any day earlier than 9 a.m. and shall be closed on any day later than.

(a)8 p.m. from 15th October to 14th March, and

(b)9 p.m. from 15th March to 14th October.

Any person wishing to make any objection or suggestion with respect to the above order shall send the same in writing to the Labour Commissioner and Additional Secretary, Government of Rajasthan, Jaipur before the expiry one month from the date of publication of the present Notification.No. F. (33) Lab/64, dated 9-5-1974, published in Rajpatra, Extraordinary, Part I-(B), dated 18-5-1974, at pages 29-30. - Notice is hereby given that the Government of Rajasthan proposes to pass an order under sub-section (1) of section 11 of Rajasthan Shops and Commercial Establishments Act, 1958 that w.e.f. 1st July, 1974 or from any day thereafter which the Government may appoint, no shop/establishment situated in the towns and cities as specified in the Schedule hereto annexed, shall (a) during the period from 15th October in any year to March in the succeeding year be opened on any day earlier than 9 A.M. and be closed on any year to 14th October of the same year be opened on any day earlier than 9 A.M. and be closed on any day later than 7.30 P.M.

Schedule 2

List of cities and Towns where Rajasthan Shops and Commercial Establishment Act, 1958 (Act No. 31 of 1958) is applicable.

1. Jaipur 2. Chomu 3. Kotputli 4. Sambhar 5. Phulera 6. Dausa 7. Bandikui 8. Tonk 9. Deoli 10. Malpura 11. Ajmer 12. Nasirabad 13. Beawar 14. Bijayanagar 15. Kishangarh 16. Kekri 17. Bikaner 18. Ganganagar 19. Jodhpur 20. Pipar 21. Bilara 22. Phalodi 23. Udaipur 24. Nathdwara 25. Kota 26. Baran 27. Jhalawar 28. Bhawanimandi 29. Bundi 30. Lakheri 31. Nagour 32. Merta 33. Kuchaman City 34. Makrana 35. Didwana 36. Ladnu 37. Churu 38. Taranagar 39. (Sadulpur) Rajgarh 40. Ratan-garh 41. Dungargarh 42. Rajaldeshar 43. Sardarshahar 44. Sujangarh 45. Shri Ganganagar 46. Hanumangarh 47. Nohar 48. Bhadara 49. Rajsinghnagar 50. Karanpur 51. Barmer 52. Balotra 53. Jaisalmer 54. Sirohi 55. Shivganj 56. Abu Road 57. Jalore 58. Bhinmal 59. Pali 60. Sadari 61. Sojat 62. Banswara 63. Dungarpur 64. Bhilwara 65. Shapura 66. Chittorgarh 67. Nim-bahera 68. Pratapgarh 69. Sikar 70. Fatehpur 71. Ramgarh 72. Laxmangarh 73. Nim-ka-thana 74. Shrimadhopur 75. Khandela 76. Jhunjhunu 77. Nawalgarh 78. Chidawa 79. Pilani 80. Alwar 81. Rajgarh 82. Bharatpur 83. Deeg 84. Kama 85. Dholpur 86. Badi 87. Bayana 88. Sawaimandhopur 89. Hindaun 90. Karauli 91. Gangapur 92. Khairthal 93. Todabhim 94. Sumerpur 95. Bisau 96. Chaksu 97. Man Town 98. Mukandgarh 99. Bidasar 100. Jhalrapatan 101. Bali 102. Sanganer 103. Suratgarh 104. Rajsamand 105. Sagwara 106. Sangaria 107. Rajakhera 108. Nokha Mandi 109. Ramganj Mandi 110. Kapasan 111. Todaraisingh 112. Udaipurwati 113. Niwai

Notification F. 3(33) Lab/64, dated 14-8-1974, published in Rajasthan Gazette Extraordinary , Part IV-C, dated 15-8-1974, page 198.S.O. 96. - In exercise of the powers conferred by sub-section (2) of section 11 of the Rajasthan Shops and Commercial Establishments Act, 1958, the State Government, after making enquiry as required by the said sub-section, hereby orders, in supersession of all previous notification; issued by the State Government in this connection that from 16th August, 1974 no shop/establishment situated in the towns and cities as specified in the Schedule hereto annexed shall (a) during the period from 15th October in any year to 14th March in the succeeding year be opened on any day earlier than 9.30 A.M. and be closed on any day later than 7.30 P.M. and (b) during the period from 15th March in any year to 14th October of the same year be opened on any day earlier than 9.30 A.M. and be closed on any day later than 8.00 P.M.

Schedule 3

List of cities and towns where Rajasthan Shops and Commercial Establishments Act, 1958 (Act No. 31 of 1958) is applicable.

1. Jaipur 2. Chomu 3. Kotputli 4. Sambhar 5. Phulera 6. Dausa 7. Bandikui 8. Tonk 9. Deoli 10. Malpura 11. Ajmer 12. Nasirabad 13. Beawar 14. Bijaynagar 15. Kishangarh 16. Kekri 17. Bikaner 18. Gangashahar 19. Jodhpur 20. Pipar 21. Bilara 22. Phalodi 23. Udaipur 24. Nathdwara 25. Kota 26. Baran 27. Jhalawar 28. Bhawanimandi 29. Bundi 30. Lakheri 31. Nagaur 32. Merta 33. Kuchaman City 34. Makarana 35. Didwana 36. Ladnu 37. Churu 38. Taranagar 39. (Sadulpur) Rajgarh 40. Ratangarh 41. Dungargarh 42. Rajaldeshar 43. Sardar Shahar 44. Sujangarh 45. Sriganganagar 46. Hanumangarh 47. Nohar 48. Bhadra 49. Raisinghnagar 50. Karanpur 51. Barmer 52. Balotra 53. Jaisalmer 54. Sirohi 55. Shivganj 56. Abu Road 57. Jalore 58. Bhinmal 59. Pali 60. Sadri 61. Sojat 62. Banswara 63. Dungarpur 64. Bhilwara 65. Shahpura 66. Chittorgarh 67. Nimbhera 68. Pratapgarh 69. Sikar 70. Fatehpur 71. Ramgarh 72. Laxmangarh 73. Neem-ka-thana 74. Shreemadhopur 75. Khandela 76. Jhunjhunu 77. Nawalgarh 78. Chidawa 79. Pilani 80. Alwar 81. Rajgarh 82. Bharatpur 83. Deeg 84. Kama 85. Dholpur 86. Badi 87. Bayana 88. Sawai Madhopur 89. Hindaun 90. Karauli 91. Gangapur

Notification F. 3(33) Lab/64, dated 10-9-1973, published in Rajasthan Gazette Extraordinary, Part IV-C, dated 12-9-1973 page 181.S.O. 75. - In exercise of the powers conferred under sub-section (2) of Section 11 of the Rajasthan Shops and Commercial Establishments Act, 1958 (Rajasthan Act XXXI of 1958), the State Government after making enquiry as required by the said sub- section hereby orders, in supersession of all previous notification issued by the State Government in this connection, that from 15th September, 1973, no shop and establishments situated in the towns and cities to which the Rajasthan Shops and Commercial Establishments Act, 1958 has been made applicable, shall be opened on any day earlier than 9 a.m. and shall be closed on any day later than.-

(a)8 p.m. from 15th October to 14th March, and

(b)9 p.m. from 15th March to 14th October.

Notification No. F. 3(33) Lab/ 64, dated 11-10-1974, published in Rajasthan Gazette Extraordinary, Part IV-C(II), dated 16-10-1974, page 307.S.O. 149. - Notice is hereby given that the Government of Rajasthan proposed to pass an order under sub-section (1) of section 11 of Rajasthan Shops and Commercial Establishments Act, 1958 that w.e.f. 15th Nov. 1974, or from any day thereafter which the Government may appoint, no shop/establishment situated in the towns and cities as specified in the schedule thereto annexed, shall (a) during the period from 15th October in any year to 14th March in the succeeding year be opened on any day earlier than 9 A.M. and be closed on any day later than 8.00 p.m. and (b) during the period from 15th March in any year to 14th October of the same year be opened on any day earlier than 9 A.M. and be closed on any day later than 9.00 P.M.

Schedule 4

1. Chomu 2. Kotputli 3. Sambhar 4. Phulera 5. Dausa 6. Bandikui 7. Tonk 8. Deoli 9. Malpura 10. Nasirabad 11. Beawar 12. Bijay Nagar 13. Kishangarh 14. Kekri 15. Gangashahar 16. Pipar 17. Bilara 18. Phalodi 19. Nathdwara 20. Baran 21. Jhalawar 22. Bhawanimandi 23. Bundi 24. Lakheri 25. Nagour 26. Merta 27. Kuchaman City 28. Makrana 29. Deedwana 30. Ladnu 31. Churu 32. Taranagar 33. (Rajgarh) Sadulpur 34. Ratangarh 35. Dungargarh 36. Rajaldeshar 37. Sardar Shahar 38. Sujangarh 39. Hanumangarh 40. Nohar 41. Bhadra 42. Raisingh Nagar 43. Karanpur 44. Barmer 45. Balotra 46. Jaisalmer 47. Sirohi 48. Shivganj 49. Abu Road 50. Jalore 51. Bhinmal 52. Pali 53. Sadri 54. Sojat 55. Banswara 56. Dungarpur 57. Bhilwara 58. Sahpura 59. Chittorgarh 60. Nimbahera 61. Pratapgarh 62. Sikar 63. Fatehpur 64. Ramgarh 65. Laxmangarh 66. Neem-ka-Thana 67. Srimadhopur 68. Khandela 69. Jhunjhunu 70. Nawalgarh 71. Chidawa 72. Pilani 73. Rajgarh 74. Bharatpur 75. Deeg 76. Kama 77. Dholpur 78. Bari 79. Bayana 80: Sawai Madhopur 81. Hindaun 82. Karauli 83. Gangapur.

Notification No. F. 3(33) Lab.64, dated 8-1-1975, published in Rajasthan Gazette, Part I-B, dated 16-1-1975, page 334. - In exercise of the powers conferred under sub-section (2) of Section 11 of the Rajasthan Shops and Commercial Establishments Act, 1958 (Rajasthan Act 31 of 1958), the State Government, after making enquiry as required by the said sub-section, is hereby orders that in partial modification of Notification No. F. 3(33) Lab/64, dated 14th August, 1974, no shop and Establishment situated in the towns and cities as specified in the schedule thereto annexed shall (a) during the period from 15th October in any year to 14th March in the succeeding year be opened on any day earlier than 9 A.M. and be closed on any day later than 8 P.M. and (b) during the period from 15th March in any year to 14th October of the same year be opened on any day earlier than 9 A.M. and be closed on any day later than 9 P.M.AnnexureList of Towns and Cities

S. No.	Name of town or city
1.	Kishangarh
2.	Beawar
3.	Pali
4.	Barmer
5.	Ratangarh
6.	Sujangarh
7.	Churu
8.	Sardar Shahar
9.	Tonk
10.	Bharatpur
11.	Dholpur
12.	Bundi
13.	Sikar
14.	Fatehpur
15.	Bhilwara
16.	Jhunjhunu
17.	Nagaur
18.	Gangapur
19.	Hanumangarh
20.	Baran
21.	Hindaun
22.	Ladnu
23.	Karoli
24.	Banswara
25.	Nawalgarh
26.	Nasirabad
27.	Chittorgarh
28.	Abu Road

Section 19Notification GSR 1, dated 31-3-1971, published in Rajasthan Gazette Extraordinary, part 4(Ga)(I), dated 1-4-1971, Page 1. - In exercise of the powers conferred by Section 19 of the Rajasthan Shops and Commercial Establishments Act, 1958 (Act No. 31 of 1958), the State Government hereby exempts for a further period of one year the office of M/s. Glaxo Laboratories (India) Limited, Jaipur Depot, Jaipur from the operation of Chapter IV of Section 14 of the aforesaid Act, on account of their having a leave scheme, which is beneficial than the Scheme of Law, with effect from 30th March, 1971.Notification No. F. 1(11) (1)/Lab./69, dated 30-3-1972, published in Rajasthan Gazette, Part IV-C dated 15-5-1975, page 169.G.S.R. 80. - In exercise of the powers conferred by Section 19 of the Rajasthan Shops and Commercial Establishments Act, 1958 (Act No. 31 of 1958), the State Government hereby exempts for a further period of one year the office of Ms. Glaxo Laboratories (India) Limited Jaipur Depot, Jaipur from the operation of Chapter IV of Section 14 of the aforesaid Act, on account of their having a leave scheme, which is beneficial than the scheme of law, with effect from 30th March 1972.Notification No. F. 1(11)(1) Lab/69, dated 6-3-1973.S.O. 379(76). - In exercise of the powers conferred by section 19 of the Rajasthan Shops and Commercial Establishments Act, 1958 (Act No. 31 of 1958), the State Government hereby exempts for a further period of one year the office of M/s. Glaxo Laboratories (India) Ltd. Jaipur Depot, Jaipur from the operation of Chapter IV of section 14 of the aforesaid Act, on account of their having a leave scheme, which is beneficial than the scheme of law, with effect from 30th March, 1973.Notification No. F. 1(11)(1) Lab/69, dated 28-8-1974, published in Rajasthan Gazette Extraordinary Part IV-C, dated 29-8-1974, page 225.S.O. 113. - In exercise of the powers conferred by Section 19 of the Rajasthan Shops and Commercial Establishments Act, 1958 (Act No. 31 of 1958), the State Government hereby exempts the office of M/s. Glaxo Laboratories (India) Ltd., Jaipur Depot, Jaipur from the operation of Chapter IV of Section 14 of the aforesaid Act, on account of their having a leave scheme, which is beneficial than the scheme of law, up to 30-3-1975.Notification No. F. 1(11)(1) Lab./69, dated 19-7-1975, published in Rajasthan Gazette, part IV-C, dated 7-8-1975.S.O. 433. - In exercise of the powers conferred by Section 19 of the Rajasthan Shops and Commercial Establishments Act, 1958 (Act No. 31 of 1958), the State Government hereby exempts the office of M/s. Glaxo Laboratories (India) Ltd., Jaipur Depot, Jaipur for a further period of one year from the operation of Chapter IV of Section 14 of the aforesaid Act, on account of their having a leave scheme, which is beneficial than the scheme of law, with effect from 31st March, 1975.Section 20Notification No. 3(66) Lab/63, dated 31-8-1965, published in Rajasthan Gazette, part 4-C, dated 14-10-1965, page 321. - In exercise of the powers conferred by section 20 of the Rajasthan Shops and Commercial Establishments Act, 1958 (Rajasthan Act 31 of 1958) thereinafter referred to as "the said Act" the State Government hereby directs that the provisions of the Payment of Wages Act, 1936 (Central Act IV of 1936), shall with immediate effect to all classes of employees in the establishments to which the said Act applies and in places specified in the Schedule thereto, where the population is 25,000 and more:

Schedule 5

S. No.	Name of Town or City	District
1.	Jaipur	Jaipur
2.	Jodhpur	Jodhpur
3.	Kota	Kota
4.	Bikaner	Bikaner
5.	Alwar	Alwar
6.	Ajmer	Ajmer
7.	Kishangarh	Ajmer
8.	Beawar	Ajmer
9.	Pali	Pali
10.	Barmer	Barmer
11.	Ratangarh	Churu
12.	Sujangarh	Churu
13.	Churu	Churu
14.	Ganganagar	Ganganagar
15.	Sardarshahar	Churu
16.	Tonk	Tonk
17.	Bharatpur	Bharatpur
18.	Dholpur	Bharatpur
18.	Bundi	Bundi
19.	Sikar	Sikar
20.	Fatehpur	Sikar
21.	Bhilwara	Bhilwara
22.	Udaipur	Udaipur

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2-	la;qDrJe vk;qDr] t;iiqj	t;iqj'kgj dks NksM+dj t;iqj rFkk VkSad ftys
3-	la;qDrJe vk;qDr] dksVk	dksVk]cwUnh ,oa >kykokM+ ftys
4-	miJe vk;qDr] tks/kiqj	tks/kiqj]tSlyesj rFkk ckM+esj ftys
5-	miJe vk;qDr] mn;iqj	mn;iqj,oa Mwaxjiqj ftys
6-	miJe vk;qDr] Hkjriqj	Hkjriqj]lokbZek/kksiqj ,oa /kkSyiqj ftys
7-	miJe vk;qDr] HkhyokM+k	HkhyokM+k,oa fpRrkSM+x<+ ftys
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9-	miJe vk;qDr] vtesj	vtesjftyk ,oa ijcrlj ,oa ukoka rglhy(ukxkSjftyk)
10-	miJe vk;qDr] vyoj	vyojftyk
11-	miJe vk;qDr] ikyh	ikyh]tkykSj ,oa fljksgh ftys
12-	lgk;dJe vk;qDr] ckalokM+k	ckalokM+kftyk
13-	lgk;dJe vk;qDr] Jh xaxkuxj	Jhxaxkuxj ftyk
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Section 29(1)S.O. 73. - In exercise of the powers conferred by Section 29(1) of the Act, the State Government, in supersession of all previous notifications issued on the subject, has appointed the following officers to be Inspectors for the purposes of Act:-

S. No.	Officer	Area for which appointed
1.	All Joint Labour Commissioners, (H.O.) Rajasthan Jaipur	Whole of Rajasthan
2.	All Deputy Labour Commissioners, (H.O.) Rajasthan Jaipur	Whole of Rajasthan
3.	All Assistant Labour Commissioners, (H.O.) Rajasthan Jaipur	Whole of Rajasthan
4.	All Labour Welfare Officers, (H.O.) Rajasthan Jaipur	Whole of Rajasthan
5.	All Labour Inspectors, (H.O.) Rajasthan Jaipur	Whole of Rajasthan
6.	All Labour Inspectors, Ajmer	Ajmer District
7.	All Labour Inspectors, Bikaner	Bikaner District
8.	All Labour Inspectors, Jaipur	Jaipur District
9.	All Labour Inspectors, Jodhpur,	Jodhpur District
10.	All Labour Inspectors, Kota	Kota District
11.	All Labour Inspectors, Udaipur	Udaipur District
12.	All Labour Inspectors, Alwar	Alwar District
13.	All Labour Inspectors, Bharatpur	Bharatpur District
14.	All Labour Inspectors, Bhilwara	Bhilwara District
15.	All Labour Inspectors, Chittorgarh	Chittorgarh District
16.	All Labour Inspectors, Shri Ganganagar	Shri Ganganagar District
17.	All Labour Inspectors, Pali	Pali district
18.	All Labour Inspectors, Sirohi	Sirohi District
19.	All Labour Inspectors, Banswada	Banswada District
20.	All Labour Inspectors, Nagor	Nagor District
21.	All Labour Inspectors, Sawai Madhopur	Sawai Madhopur District
22.	All Labour Inspectors, Sikar	Sikar District
23.	All Labour Inspectors, Tonk	Tonk District
24.	All Labour Inspectors, Beawar	Beawar Sub-Division (Ajmer District)
25.	All Labour Inspectors, Balotara	Barmer District
26.	All Labour Inspectors, Bara	Bara District
27.	All Labour Inspectors, Bundi	Bundi district
28.	All Labour Inspectors, Churu	Churu District
29.	All Labour Inspectors, Dausa	Dausa District
30.	All Labour Inspectors, Dholpur	Dholpur District
31.	All Labour Inspectors, Dungarpur	Dungarpur District
32.	All Labour Inspectors, Hanumangarh	Hanumangarh District
33.	All Labour Inspectors, Jaisalmer	Jaisalmer District
34.	All Labour Inspectors, Jalor	Jalor District
35.	All Labour Inspectors, Jhalawar	Jhalawar District
36.	All Labour Inspectors, Jhunjhunu	Jhunjhunu District
37.	All Labour Inspectors, Rajsamand	Rajsamand District
38.	All Labour Inspectors, Kishangarh	Kishangarh (District Ajmer)
39.	All Labour Inspectors, Bhiwadi	Bhiwadi (District Alwar)
40.	All Labour Inspectors, Makrana	Makrana (District Nagor)

-Vide Notification dated 12th July, 1996, published in Rajasthan Gazette Extraordinary part IV-C, dated 15-7-1996, Translated from Hindi to English by the Author.

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