Section 045(9) in The Maharashtra Shops and Establishments Act, 1948
(9)In case of violation of any of the above terms andconditions, the exemption shall stand cancelled automatically.]|-| 584. [ [Entry 584 was added by G.N.I.E. & L.D. No. BSE. 03/2010/CR.78/Lab-10, dated 29th March, 2002.]| The following shops in theMaharashtra State of M/s. Mahindra Retail Pvt. Ltd., having itsHead Office at 165/2, 1st Main Road, Krishna Raju Layout, DoraiSani Palya, Bannerghatta Road, Bangalore 560 076.Addresses:-| Sections 11 and 18 subject to thefollowing conditions :-|-| (1) Infinity Mall, Ground Floor, Unit # 8 Link Road,Lokhandwala, Andheri (W), Mumbai-53.| (1) This exemption shall remain in operation for the period ofone year from the date of Notification published inGovernmentGazette.|-| (2) Shop No. 37 and 38, IInd Floor, R City Centre Mall, LBSMarg, Ghatkopar (W.), Mumbai-77.| (2) The establishment shall not remain open on any day laterthan 9:30 p.m.|-| (3) #101 and 102, "Sharyans Corner", No. 204,Waterfield Road, Bandra(W.), Mumbai 50.| (3) No employee shall be required to work for more than 9hours in a day or 48 hours in a week. The spread over of anemployee shall not exceed 11 hours in a day.|-| (4) FF-113B, Nirmal Lifestyle Ltd., LBS Marg, Mulund (W.),Mumbai 80.| (4) Every employee shall be given one day holiday in a weekwithout making any deductions from his/her wages on accountthereof and list of the time table of such holidays for a monthshall be placed on the notice board in advance.|-| (5) KORAM Mall, S-1 and 2, 2nd Floor, Mangal Pandey Road, NearCadbury Compound, Eastern Express Highway, Thane (W.) 400 606.| (5) The employees shall be entitled to overtime wages inaccordance with Section 63 of the said Act.|-| (6) L-Square, Aundh, Sanghvi Nagar, Pune-411 007.| (6) Every employee shall be given a rest period of 1 hourafter 5 hours of continuous work.|-| (7) Unit No. 32 and 33, Empire Mall Pvt. Ltd., Plot No.D/80,API Compound, Airport Road, MIDC, Chikhalthana, Aurangabad-431
