Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 301] [Entire Act]

State of Maharashtra - Subsection

Section 301(8) in The Maharashtra Shops and Establishments Act, 1948

(8)In case of violation of any of the above terms andconditions the exemption shall stand cancelled automatically.]|-| 534. [ [Entry No. 534 added by G.N.I.E. & L.d. No. BSE. 05/2007/CR-8209/ Lab.-9 dated 30th December 2008.]| Sahara Star, Sahara Hospitality Ltd., Opp. Domestic Airport,Vile Pane (E), Mumbai-400 099.| Section 33(3) subject to thefollowing conditions:–
(i)This exemption shall remain in
operation for the period of one year from the issue ofNotification in theGovernment Gazette.
(ii)No women employees shall be
given night-duty continuously for more than one week.
(iii)All women employees whose
duty starts or terminates after 8.30 p.m. and before 6.00 a.m.should be provided escorted transport by the establishment uptotheir residence.
(iv)Rest room and separate lockers
facility shall be provided in the hotel premises for womenemployees.
(v)The employees shall be entitled
to overtime wages in accordance with Section 63 of the said Act.
(vi)The female employees are not
required or allowed to work in the Bar/Permit Room.
(vii)In case of violation of any of the above term and
conditions the exemption shall stand cancelled automatically.]|-| 535. [ [Entry No. 535 added by G.N.I.E. & L.D. No. BSE. 08/2006/CR-8024/Lab.-9 dated 2nd March, 2009.]| The following outlets of M/s. Olive Bar and Kitchen Pvt. Ltd.,Pali Hill, 14, Union Park, Khar (W), Mumbai-400 052.| Section 18, 19 and 33(3) subject tothe following conditions:-
(i)This exemption should be for
the period of two years from the date of issue of Notification inGovernment Gazette.
(ii)No employee shall be required
to work for more than 9 hours in a day over of an employee shallnot exceed 11 hours in a day.
(iii)Every employee shall be given
one day holiday in a week without making any deductions fromhis/her wages on account thereof and the list of time table ofsuch holidays for a month shall be placed on the notice board inadvance.
(iv)The employees who have given
their consent be only placed on duty on the day of weekly holidayor other holiday.
(v)Women employees will not be
allowed to work after 10.30 p.m. at their work places.
(vi)The establishment should not
be closed later on 3.00 p.m,
(vii)This exemption is only
related to Bombay Shops and Establishments Act, 1948.
(viii)in case of violation of any of the above term and
conditions the exemption shall stand cancelled automatically.]|-| 536. [ [Entry No. 536 added by G.N.I.E. & L.d. No. BSE. 05/2008/CR-85021/Lab.-9 dated 2nd March, 2009.]| M/s. Nirmal Life Style, L.B.S. Marg, Mulund (W) Mumbai-400