Section 050 in The Maharashtra Shops and Establishments Act, 1948
050.
,|-| (30) Dahisar Check Naka, Next to MC Donald Mira BhayandarNational Highway, Post Mira Road,Thane -401 107,|-| (31) Empress Mall, Near Gandhi Sagar Lake, Sir Bezonji MehtaRoad, Behind Raman Science Centre, Nagpur-440 018.|-| (32) C/o. Varun Warehousing, Gat No. 4975498, Katkewadi,Haveli, Wagholi Nagar Pune Road, Pune - 412 207.|-| 579. [ [Entry No. 579 added by G.N.I.E. & L.D. No. BSE. 04/2010/CR-136/Lab-10, dated 17th August, 2011.]| M/s. Sahara Hospitality Ltd. Opp. Domestic Airport, Vile Parle(E), Mumbai -400 099.| Section 33(3) subject to thefollowing Conditions:-(1)This exemption shall remain inoperation for the period of one year from the date ofNotification, published inGovernment Gazette.(2)No employee shall be requiredto work for more than 9 hours in a day or 48 hours in a week.(3)The employees shall be entitledto overtime wages in accordance with Section 63 of the said Act.(4)Employee shall be givennational and festival holidays.(5)Every employee shall beprovided Identity Card, according to the Section 25.(6)No women employee shall begiven night duty continuously for more than one week.(7)The Female employees who arerequired to work after 6-30 p.m. and before 6-00 a.m. shall beprovided free transport facilities from residence to work placeand return.(8)Female employees shall beprovided to work in group at work place.(9)Separate rest rooms and lockersfacility shall be provided in the Hotel premises for womenemployees.(10)The female employees are notallowed to work in the Bar/Permit Room.(11)Other than these terms andconditions. all other provisions of this Act shall be applicableto the establishment.(12)In case of violation of any of the above terms andconditions, the exemption shall stand cancelled automatically.]|-| 580. [ [Entry No. 580 added by G.N.I.E. & L.D. No. BSE. 03/2011/CR-52/Lab-10, dated 19th January, 2012.]| M/s. Olive Bar and Kitchan Pvt. Ltd., Pali Hill, TouristHotel, Union Park, Khar (W), Mumbai 400 052.| Sections 18, 19 and 33(3) subjectto the following conditions :-(1)This exemption shall remain inoperation for the period of two years from the date ofNotification published inGovernment Gazette.(2)The establishment shall notremain open on any day later than 3-00 a.m.(3)No employee shall be requiredto work for more than 9 hours in a day or 48 hours in a week. Thespread over of an employee shall not exceed 11 hours in a day.(4)Every employee shall be givenone day holiday in a week without making any deductions fromhis/her wages on account thereof and list of the time table ofsuch holidays for a month shall be placed on the notice board inadvance.(5)The employees shall be entitledto over-time wages in accordance with Section 63 of the said Act.(6)Every employee shall be given arest period of one hour after 5 hours of continuous work.(7)Women employees will not beallowed to work after 10-30 p.m.(8)Female employees shall beprovided separate lockers and rest rooms at the work place.(9)The Female employees who arerequired to work after 6-30 p.m. and before 6-00 a.m. shall beprovided them excorted transport facility from residence toestablishment and return.(10)Every employee shall beprovided Identity Card, according to the Section 25.(11)This exemption is related onlyto Bombay Shops and Establishments Act, 1948.(12)Inspite of these terms andconditions, all the provisions of this Act shall applicable tothe establishment duly.(13)In case of violation of any of the above terms andconditions, the exemption shall stand cancelled automatically.]|-| 581. [ [Entry 581 added by G.N.I.E. & L.D. No. BSE. 08/2010/CR-264/Lab-10, dated 25th January, 2012.]| The following shops of M/s. TheMobile Store Ltd., Essar House, 11 K.K. Marg, Mahalaxmi, Mumbai
