Section 4 in The West Bengal Board Of Secondary Education Act, 1963.
4. Act or some of its provisions not applicable to certain establishments, shops and persons.
(1)This Act shall not apply to-(a)offices of the under the Central or State Government, the Reserve Bank of India, any railway administration or any local authority ;(b)[ any railway service, airways service, water transport service, tramways or motor service, postal, telegraph or telephone services, any system of public conservancy or sanitation or any industry, business or undertaking which supplies power, light or water, to the public and those are run by or under the authority of Central or State Government or Public Sector Undertakings;] [Substituted by Act No. 21 of 2015, dated 31.7.2015.](c)institutions for the treatment or care of the sick, infirm destitute or mentally unfit ;(d)shops or stalls in any public fair or bazar held for a charitable purpose ; or,(e)stalls and refreshment rooms at railway station, docks, wharves or airports.(2)The State Government may, if it thinks fit so to do in the public interest, by notification, exempt, subject to such conditions, if any, as may be specified in the notification from the operation of any of the provisions of this Act [other than those of sections 8 and 9] [Substituted by the West Bengal Shops and Establishement(A) Act, 2002 (Act No. 33 of 2002)],-(a)any class or classes of shops or establishment either generally or, such occasion or occasions, in such area or areas and for such period or periods as may be specified in the notification ;(b)any class or classes of persons employed in a shop or an establishment-(i)in a managerial or confidential capacity, or(ii)as a traveller, canvasser, messenger, watchman or care-taker, or
