Section 5 in Minimum Wages (Gujarat Amendment) Act, 1961
5. Amendment of Schedule to Act XI of 1948.-(1) In the Schedule to the Principal Act, in Part I, the following entries shall be deleted, namely-
(a)the entries-(i)"Employment in salt-pan industry.";(ii)"Employment in any residential hotel, restaurant or eating house as defined in the Bombay Shops and Establishments Act, 1948.";(iii)"Employment in any industry in which any process of printing by letter-press, lithography, photogravure or other similar work or work incidental to such process or book-binding is carried on."; and(iv)"Employment in any cotton ginning or cotton pressing manufactory.";as added to the said Schedule in its application to the Bombay area of the State of Gujarat;(b)the entries-(i)"Employment in salt-pan industry,"; and(ii)"Employment in the cotton ginning and cotton pressing factories.";as added to the said Schedule in its application to the Saurashtra area of the State of Gujarat; and(c)the entry-"Employment in any shop or commercial establishment, other than covered under any of the other entries in this Schedule.Explanation.-For the purposes of this entry, the expressions ‘shop’ and ‘commercial establishment’ shall have the same meanings as assigned to them in the Bombay Shops and Establishments Act, 1948.";as added to the said Schedule in its application to the State of Bombay.(2)In Part I of the Schedule to the Principal Act, after Entry 12, the following entries shall be added to the said Part in its application to the State of Gujarat, namely:-"13. Employment in any residential hotel, restaurant or eating house as defined in the Bombay Shops and Establishments Act, 1948.
