Section 3 in Jammu and Kashmir Shops and Establishments Act, 1966
3. Act not applicable to certain persons and establishments
Nothing in this Act shall apply to-(a)persons whose work is inherently intermittent such as a traveller, convasser, a watchman or a caretaker;(b)offices of the Union or the State Government (except commercial establishments) or of local authority and of the Reserve Bank of India, the State Bank of India and the Life Insurance Corporation;(c)establishments for the treatment of care of the sick, infirm, destitute or mentally unfit;(d)bazaars, fairs, or exhibitions for the sale of works for charitable or other purposes from which no profit is derived;(e)stalls and refreshments rooms at railway stations or railway dinning cars;(f)any commercial establishment carrying on the business of transport of passengers and goods by motor vehicles and persons exclusively employed in such business;(g)clubs not being residential clubs;(h)offices of lawyers.
