Section 3 in The Sales Promotion Employees (Conditions Of Service) Act, 1976
3. Power of Central Government to declare certain industries to be notified industries.—
The Central Government may, having regard to the nature of any industry (not being pharmaceutical industry), the number of employees employed in such industry to do any work relating to promotion of sales or business or both, the conditions of service of such employees and such other factors which, in the opinion of the Central Government, are relevant, declare such industry to be notified industry for the purposes of this Act.
