Section 46 in The Delhi Shops and Establishments Act, 1954
46. Savings.
- Nothing in this Act shall apply to-(a)any office of or under the Central Government or Delhi Administration;(b)[ any office of any local authority, any Railway Administration, the Reserve Bank of India, [the Delhi Development Authority, the Delhi Water Supply and Sewage Disposal Undertaking, the Delhi Electric Supply Undertaking and the Delhi Transport Undertaking of the Municipal Corporation of Delhi (now Delhi Transport Corporation), the Delhi University or Airlines Corporation;] [Clause (b) Substituted by the Delhi Shops and Establishment (Amendments) Act, 1955 (Act 6 of 1955).] or(c)any telegraph, telephone or postal service.
