Section 73 in Telangana Shops and Establishments Act, 1988
73. Exemption.
(1)Nothing in this Act shall apply to-(a)employees in any establishment in a position of management and having control over the affairs of the establishment, whose average monthly wages exceed sixteen hundred rupees;(b)establishments under the Central and State Governments, local authorities, the Reserve Bank of India, a railway administration operating any railway as defined in clause (20) of article 366 of the Constitution and Contonment authorities;(c)establishment in mines and oil fields;(d)establishments in bazars in places where fairs or festivals are held temporarily for a period not exceeding one month at a time.(2)Nothing in section 7 or section 15, as the case may be, shall apply to-(a)hospitals or other institutions for treatment or care of the sick, the infirm, the destitute or the mentally unfit;(b)such chemists" and druggists" shops as the Government may, by general or special order, specify;(c)hair-dressing shops, clubs and residential hotels, educational institutions, hostels attached to schools or colleges and establishments maintained in connection with the boarding and lodging of pupils and resident masters;(d)stalls and refreshment rooms at railway stations, docks, wharves, ports, airports or bus stands;(e)establishments wholly or principally engaged in the sale of ice or aerated waters;(f)establishments wholly or principally engaged in the sale of funeral requisites.(3)Nothing in sections 7, 9 and 12 or in section 15, shall apply to,-(a)person whose work is of an intermittent nature such as caretaken, sweeper, travelling staff;(b)persons employed for loading and un-loading of goods at godowns.(4)The Government may, by notification, exempt either permanently or for any specified period, any establishment or class of establishments, or persons or class of persons, from all or any of the provisions of this Act, subject to such conditions as they may deem fit.(5)Notwithstanding anything in the foregoing subsections, the Govenrnment may, by notification apply or any of the provisions of this Act to any class of persons or establishments mentioned in those sub-sections other than those mentioned in clause (b) of sub-section (1) and modify or cancel any such notification.
