Section 29 in Meghalaya Shops and Establishment Act, 2003
29. Exemption from application of the Act.
- This Act shall not apply to:-(a)Persons employed in any establishment in a position of management(b)Persons whose work mainly involves travelling and person employed as canvassers and caretakers.(c)Establishment under the Central or any State Government, local authorities, the Reserve Bank of India or any other Bank any Railways Administration and Cantonment authorities.(d)Any Water Transport Service or Major Transport Service or any system of public conservancy or sanitation, any industry or business undertaking which supply light or water to the public and such other public utility companies or associations or classes thereof as the State Government may be notification exempt from the operation of this Act.(e)Stalls and refreshment rooms at railway stations, docks, whart and airports.(f)Establishment for the treatment or care of the sick: in-firms, destiture or mentally unfit person.(g)Shops or stails in any public exhibition or show so far as such shops or stall, deal in retail trade which is solely subsidiary or ancillary to the main purpose of such exhibition or show.(h)Shops or stalls in any public fair or bazar held for charitable purposes.(i)Shops or classes of shows dealing mainly in vegetable, meat and fish.(j)Establishment in mines and oilfields.(k)Any person employed in confidential capacity, messenger watchman or exclusively in connection with the collection, despatch, delivery and conveyance or customs formalities of goods or such other persons or classes or persons as the State Government may by notification exempt from the operation or all or any of the provisions of this Act; and(l)Such seasonal commercial establishment engaged in the purchase of raw jute or cotton ginning or cotton or jute pressing and the clerical department of such seasonal factories and such other establishment as the State Government may by notification exempt from the operation of all or any of the provisions of this Act.
