Bare Acts Live

(1)

Establishments

(2)

Date from which the period of 30 days to commence

(i) Establishments existing in local areas mentioned
in Schedule I on the date on which this Act comes
into force.

The date on which this Act comes into force.

(ii) Establishments existing in local areas on the date
on which this section comes into force.

The date on which this section comes into force in the local areas.

(iii) New establishments in local areas mentioned
in Schedule I and other local areas in which this
section has come into force.

The date on which the establishment commences its work.

Serial No.
(1)

Establishments, employees or other persons

(2)

Provisions of the Act

(3)

[* * * * *]

1.

[Establishment] of the Central Government

All provisions

2.

[Establishment] of the [State] Government

Do.

3.

[Establishment] of the local authorities.

Do.

4.

[Establishment] of the Bombay Port Trust.

Do.

5.

[Establishments] of any Railway Administration Port Trust.

Do.

6.

Bazars or fairs for the sale of goods for charitable or other purposes from which no profit is derived

Do.

[6A.

Offices of the Reserve Bank of India

Do.]

[6B.

[Offices of Trade Commissioners and of Consular Officers and other diplomatic representatives of Foreign Government]

Do.]

[6C.

Offices of Air Service Companies

Do.]

[6D.

* * * * * *]

Do.]

[6E.

* * * * * *]

Do.]

[6F.

Establishments pertaining to any kind of educationals activities [excepting those were coaching or tuition classes are conducted by individual persons or by institutions other than those,–
(i) affiliated to any university established by law, or

(iii) recognised by the Directorate of Education or the Directorate of Technical Education, as a private Secondary or Technical High School, I.T.I., Polytechnic, Engineering College or other Technical Institutions conducting courses recognised by Government.]

All provisions]

[6G.

The High Court Law library, High Court, Bombay [and Nagpur]

All provisions]

[6H-6K.

* * * * *]

All provisions]

[6L.

Bombay Branch Office of the Indian Telephone Industries Limited, R.A.F. Base Postal Department, Queen's Road, Bombay-1.

Do.]

[6M.

[Establishment of the N.C. Corporation Pvt. Ltd., Bombay] [and the offices of the needs of Life Co-operative Bank Ltd]

Do.]

[6N.

Units and Offices run by the Coffee Board

Do.]

[6-O.

Offices of the industrial Development Bank of India, Bombay

Do.]

[6-P.

Unit Trust of India, Bombay

Do.]

[6-Q.

Unit Trust of India Investment Advisory Service Ltd., World Trade Centre-1, 8th Floor, G.D. Somani Marg, Cuffe Parade, Mumbai - 400 005.

Do.]

7.

[Employees in an establishment exclusively attending to the receipt, delivery, clearance of despatch of goods, or to assisting travel arrangements of passengers by rail or other means of transport.]

Sections 10, 11, 13 to 18 (both inclusive) [subject to the condition that, the employees concerned are granted one day holiday in a week without making any deductions from their wages on account thereof.]

8.

Employees exclusively employed in any establishment in the collection, delivery or conveyance of goods outside the premises of any establishment.

[Sections 10, 11, 13 to 18 (both inclusive), 21 and 24, subject to the condition that the employees concerned are granted one day Holiday in a week without making any deduction from their wages on account thereof.]

9.

[Establishments of Chemists and Druggists]

[Sections 10, 11, 13 to 18 (both inclusive).] [Subject to the condition that the employees concerned are granted one day holiday in a week without making any deduction from their wages on account thereof] [and to a further condition that exemption from the provisions of the said sections is not availed of for selling any articles other than medicines and pharmaceutical drugs.]

10.

[Establishments rendering medical services of any nature]

Sections 10, 11, 13 to 18 and 33 subject to conditions that-

(i) Spread-over should not exceed 14 hours,

(ii) one day holiday should be granted in a week without making any deductions thereof, and

(iii) duty hours should not exceed 9 hours in a day and 48 hours in a week. If any employee is required to work beyond 9 hours in a day or 48 hours in a week, he shall be paid in respect of overtime work (which shall be noted in the prescribed register) wages at the rate prescribed, in section 63 of the Act.

11.

[Establishments] wholly or principally engaged in the sale of ice, aerated waters, [*] or funeral requisites.

[Sections 10, 11, 13 to 18 (both inclusive)], [subject to the condition that employees concerned are granted one day holiday in a week without making any deductions from their wages on account thereof.]

12

Travellers, canvassers, and such other employees who are declared by the [State] Government by notification published in Official Gazette in this behalf to be employees whose work is inherently intermittent.

[Explanation.– The following employees shall be deemed to be employees work is inherently intermittent:–

(1) Employees employed in the sections of establishments carrying out repairs for the maintenance of water supply, gas supply, electricity and drainage or repairs to ships.

(2) Employees employed in bill collection works.

(3) Employees employed in the Road Service Department of the Western India Automobile Association.]

[(4) Employees employed in the section of establishments for the purpose of maintenance and repairs of buildings or of projectors or sound equipments in cinemas] [or of air-conditioning and refrigeration plants] [or of punched card accounting equipment] [or of lifts] or [or of the servicing and repairs of television sets in the homes of T.V. Customers.]

Do.

13.

[ [Stalls] refreshment rooms and canteens at railway stations, docks, wharves, airports and the State Transport Bus Stations.]

[Sections 19, 20 and 23.]

14.

Employees working in any establishments as watchmen, caretakers, [fire-fighting staff] and messengers

Sections 10, 11, 13 to 19 (both inclusive), 22 to 24 (both inclusive), 26 28 to 31 (both inclusive), [Subject to the conditions that the employees concerned are granted one day holiday in a week without making any deductions from their wages on account thereof.]

15.

[* * * *]

[16-A.

Persons occupying position of management:

Sections 14 to 17 (both inclusive), 21 to 24 (both inclusive), 28 to 31 (both inclusive), [33 and 63.]

Provided that the number of such persons in any establishment shall not, except with the sanction of the prescribed authority, exceed 5 per cent of the total number of employees therein any fraction being rounded up to the next higher integer:

[* *]

Provided further that in case of doubt as to whether a person is occupying position of management, the decision of the Commissioner of Labour or any Officer appointed by him in this behalf will be final.

In respect of commercial establishments, also sections 13 and 18. [Subject to the condition that the employees concerned are granted one day holiday in a week without making any deduction from, their wages on account thereof.]]

[16-B.

An employee engaged in a confidential capacity: Provided that the number of such employees in any establishment shall not exceed 5 per cent of the total number of employee therein, any fraction being rounded up to the next higher integer.

Sections. 14 to 17 (both inclusive), 21 to 24 (both inclusive), 28 to 31 (both inclusive), [and 33.]

Provided further that in case of doubt as to whether a person is engaged in confidential capacity, the decision of the Commissioner of Labour or any Officer appointed by him in the behalf will be final.

In respect of commercial establishments, also sections 13, and 18 [Subject to the conditions that the employees concerned are granted one day holiday in a week without making any deductions from their wages on account thereof.]]

[17.

* * * * * *]

[18.

Legal and Income-Tax Practitioners

[Sections 13 and 18(1)] so far as concerns their own attendance and the attendance of the staff exempted from section 18.]

19.

Establishments, dealing wholly in fruits vegetables, [betel leaves, meat], [bread], [mawa, eggs and fish] [and establishments dealing exclusively in preparation of panpatties.]

[Section 18, subject to the condition that the employees concerned are granted one day holiday in a week without making any deduction from their wages on account thereof.]

20.

Female attendants for women's cloakrooms or lavatories at theatres or other places of public amusement or entertainment or at residential hotels or restaurants.

Section 33

21.

[Female employees doing household work like cleaning, washing the utensils, cooking and female house keepers employed] in [residential hotels. Restaurants and eating houses] and female artists in cabaret or entertainment shows.

Section 33

[21.

* * * * *]

[22.

Establishment of legal and income-tax practitioners

Section 15]

23.

Sections of newspaper on news agency offices pertaining to news collection, editing and publishing

Sections 13 to 18 (both inclusive), [subject to the condition that the employees concerned are granted one day holiday in a week without making any deductions from their wages on account thereof.]

24.

Ice [and ice-fruit] manufacturing establishments

Sections 13 to 18, [subject to the condition that the employees concerned are granted one day holiday in a week without making any deductions from their wages on account thereof.]

[25.

Bakeries

Provision relating to opening hours in section 10, and section 18, subject to the condition that the employees concerned are granted one day holiday in a week without making any deductions from their wages on account thereof.]

[26.

******]

27.

Shops dealing in milk, curds, cream and butter

Sections 11, 16, 18 and 33 [subject to the condition that the employees concerned are granted one day holiday in a week without making any deductions from their wages on account thereof]

[28.

Photography Establishments

Provision of opening hour in section 10 and provision of closing hour in section 11 or section 13, as the case may be.]

29.

Railway Book Stalls

Sections 10, 11 and 18, [subject to the condition that the employees concerned are granted one day holiday in a week without making any deductions from their wages on account thereof.]

30.

Those establishments in organised markets (like the cotton or stocks and securities markets) recognised by the prescribed authority as involving intermittent work, which observe No. more than six and a half total hours of work per day between the limits of 11-30 a.m. and 6.30 p.m.

Section 15

31.

Sections in banks pertaining to safe deposit vaults or lockers or godowns.

[Section 18, subject to the condition that the employees are granted one day holiday in a week without making any deductions from their wages on account thereof.]

32.

Establishments employing not a single employee

[Section 62, save as regards any visit book prescribed to be maintained.]

[33.

* * * *]

[34.

Any establishment wherein a manufacturing process defined in clause (m) of section 2 of the Factories Act, 1948, is carried on.

[Sections 13(i) and 18, subject to the condition that the employees concerned are granted one day holiday in a week without making any deductions from their wages on account thereof and subject to the condition that a notice is displayed by the employer of each establishment is Form 'L' prescribed under Maharashtra Shops and Establishments Rules, 1961.]]

[35.

Shops supplying [* *] petromax or any other lanterns on hire.

Provisions relating to closing hours in section 11 ['and section 18 subject to the condition that the employees concerned are granted one day holiday in a week without making any deductions from wages on account thereof'.]]

36.

Shops dealing in newspapers

[Section 18, subject to the condition that the employees concerned are granted one day holiday in a week without making any deductions from their wages on account thereof.]

[37.

Code Departments of Commercial Establishments

Sections 13 and 18], [subject to the condition that the employees concerned are granted one day holiday in a week without making any deductions from their wages on account thereof.]

[38.

Operators employed in cinema theatres on days on which, extra charity shows recognised by the prescribed are held.

Sections 28 and 30.]

39.

Children and young persons exclusively employed in the sport sections of residential clubs.

[Sections 32, 33 and 34(2).]

[40.

Establishments of Telegram Commission Agents.

Sections 13 and 18], [subject to the condition that the employees concerned are granted one day holiday in a week without making any deduction from their wages on account thereof.]

41.

Young persons employed as performers in dramatic shows.

Section 33.]

[42.

Such shops dealing in pan, bidi, cigarettes, matches and other ancillary articles as open not earlier than 6-00 a.m.

Section 10.]

[43.

Upcountry depots and transhipment stations belong to oil companies.

[Section 18, subject to the condition that the employees concerned are granted one day holiday in a week without making any deductions from their wages on account thereof.]

[Provided that where any Depot Superintendent is required to work for half a day on the weekly closed day, half days leave for each occasion on which he is so required to work shall be credited to his leave account.]]

[44.

Such employees of the Co-operative Banks as are engaged in propaganda, supervision and training in business methods of agriculturists and rural artisans.

Section 13.]

[45.

Menial staff employed in stables for attending to the work of feeding, bathing and milking of animals, cleaning of stables and distribution of milk.

Sections 13 to 18 (both inclusive) subject to the condition that an employee instead of being given a weekly holiday shall be given leave with pay for forty-five days or one year of service or such proportionate leave as the period of his service in a year bears to the whole year, in addition to leave admissible under Section 35:

Provided that where an employee is given any weekly holiday or holidays during the year an equal number of days may be deducted from the total leave for forty five days or, as the case may be, proportionate leave admissible to him.]

[46.

Dal manufacturing establishments

Section 16 and 18] [subject to the condition that the employees concerned are granted one day holiday in a week without making any deductions from their wages on account thereof.]

[47.

Canteens attached to the Central Telegraph Office, Bombay.

Sections 10, 11 and 18], [subject to the condition that the employees concerned are granted one day holiday in a week without making any deductions from their wages on account thereof.]

[48.

*******]

[49.

The outdoor staff of the motor transport service

[Sections 13 to 18 (both inclusive), subject to the condition that the employees concerned are granted one day holiday in a week without making any deductions from their wages on account thereof.]]

[50.

Such establishments of suppliers of band parties as close not later than 11 p.m.

Sections 17 and 18, subject to the conditions that (i) the spread-over shall not exceed 14 hours in any day and (ii) that the employees concerned are granted one day holiday in a week without making any deduction from their wages on account thereof.]

[51.

All Shipping Companies

Section 15.]

[52.

Shops dealing mainly in pan and bidi and restaurants.

"Provision relating to the closing hour in Sections 11 and 19, subject to the condition that such shops and restaurants undertake to conduct business after the closing hours in accordance with the terms and conditions of a special permission granted by the Commissioner of Police in areas where there is a Commissioner, and by the District Magistrate, elsewhere".]

[53.

Tea stalls and catering hotels situated on the railway Premises.

Section 25(d)]

[54.

Establishments commonly known as general engineering works wherein the manufacturing process is carried on with the aid of power.

[Sections 13(1) and 18, subject to the condition that the employes concerned are granted one day holiday in a week without making any deductions, from their wages on account thereof.]]

[55.

* * * * *]

[56.

* * * * *]

57.

Water Works establishments supplying water to the Public

[Sections 13 and 18, subject to the condition that the employees concerned are granted one day holiday in a week without making on account thereof.]

[58.

Annapoorna Cafetaria, New Marine Lines Street, Churchgate, Bombay - 1 run by the Bombay Branch of the All India Women's Food Council]

Section 33.]

[59.

Hand-loom and power-loom establishments

[Sections 13(i) and 18, subject to the condition that the employees concerned are granted one day holiday in a week without making any deductions from their wages on account thereof.]]

[60.

The Sales Centre of the Aquarist Society of India, New Citizen Bank House, Palton Road, Bombay-1

[Section 18, subject to the condition that the employees concerned are granted one day holiday in a week without making any deductions from their wages on account thereof.]]

[61.

Such theatres or other places of public amusement or entertainment are granted special permission by the Commissioner of Police, Bombay, or the District Magistrate, to remain open after twelve midnight.

Section 26.]

[62.

Such Commercial establishments of licence holders of the Agricultural Produce Market Committee established or deemed to be established under the Maharashtra Agricultural Produce Markets Act, 1963 (Maharashtra XX of 1964) as open not earlier than 7-30 a.m. and close not later than 7-30 p.m.

[Section 13].]

[63.

* * * *]

[64.

* * * *]

[65.

Cycle Stands

Sections 11 and 18] [subject to the condition that the employees concerned are granted one day holiday in a week without making any deductions from their wages on account thereof.]

[66.

* * * *]

[67.

* * * *]

[68.

Poultry Farms

Sections 13, 17 and 18 subject to the condition that the spread-over shall No. exceed 12 hours a day and [that the employees concerned are granted one full day or two half day holidays in a week without making any deductions from their wages on account thereof].]

[69.

The Canteen and Mess in the premises of the Poona University at Ganesh Khind, Poona, run by the Poona Branch of the All India Women's Food Council.

Section 33.]

[70.

* * * *]

[71.

* * * *]

[72.

The Kalyan Electric Supply Company Private Limited, Kalyan

Sections 13 and 18 subject to the condition that the employees concerned are granted one day holiday in a week without making any deductions from wages on account thereof.]

[73.

Employees engaged by the treasury Contractor for the treasuary working in the Bombay General Post Office and its five town sub-offices.

Sections 13, 14, 15, 17 and 18 subject to the condition that the employees concerned are granted wages for overtime work as required by section 63(1) read with explanation (a) thereunder and are also granted one day holiday in a week without making deductions from wages on account thereof.]

[74.

"Dock Workers" (as defined under Section 2(b) of the Workers (Regulation of Employment) Act, 1948 (Act No. IX of 1948) employed by the members of the Bombay Stevedores Association Limited.

Sections 13, 14, 15, 17, 18, 63 and 65 subject to the condition that the [employees concerned shall be given the same benefits in the matter of hours of work overtime payment and weekly holidays as are available to the workers employed by the Bombay Dock Labour Board.]]

[75.

Bidi makers and wrappers in the establishments manufacturing bidis.

Section 18(3).]

[76.

Shops dealing in poultry

Sections 10 and 18 subject to the condition that the employees [concerned] are given one full or two half day holidays in a week without making [any deduction from their wages] on account thereof.]

[77.

Tea Centre run by the Tea Board at Churchgate, Bombay.

Sections 35, 36 and 37.]

[78.

Establishments maintained in connection with the Petrol Service Stations and Petrol Pumps

Section 10, Section 11, Section 16, subject to the conditions that the spread over of the work of an employee employed therein shall not exceed fourteen hours in any day; and section 18, [subject to the condition that employees concerned are granted one day holiday in a week without making any deductions from their wages on account thereof].]

[79.

(a) Office of the Maharashtra Housing Board and Offices Subordinate to it.

(a) [* * * * ]

(b) Office of the Industrial Finance Corporation of India.

(c) Office of the Indian Rare Earths Limited Bombay.

(d) Office of the Cotton Textile Export Promotion Council, Bombay.

[(e) Production and Sales Centres or Depots of the Maharashtra State Khadi and Village Industries Board.]

(f) [* * * * *]

(g) Offices of the Agricultural Produce Market Committees established under the Bombay Agricultural Produce Markets Act, 1939.

(h) Office of the Industrial Credit and Investment Corporation of India Limited, Bombay.

(i) Offices of the Life Insurance Corporation of India in the State of Maharashtra.

(j) Regional Office of the State Trading Corporation of India (Private) Limited, Bombay.

(k) Office of the Shipping Corporation of India, Bombay.

(l) Export Risks Insurance Corporation (Private) Limited, Bombay.

[(m) Deleted.]

[(n) Establishments of the Maharashtra State Warehousing Corporation.]

[(o) Office of the Basic Chemicals, Pharmaceuticals and Soaps Export Promotion Council.]

[(p) Offices of the Maharashtra State Farming Corporation Ltd., situated at Bombay and Poona and office of the Kolhapur Sugar Farm.]

[(q) Office of the Indian Motion Picture Export Corporation Ltd., Bombay.]

[* * * * * * ]

[(r) The Offices of the Minerals and Metals Hiding Corporation of India Limited, Bombay.]

[(s) Zonal Office and Godown of Bharat Earth Movers Limited, Bangalore, situated at Bombay.]

[(t) Offices of the Maharashtra Small Scale Industries Development Corporation Limited, Bombay.]

[(u) Branch Office of the Engineers India Limited, New Delhi, situated in Bombay.]

[(v) Sales Establishment of the Hindustan Machine Tools Limited, Bangalore, situated in Bombay.]

[(w) Offices of the Maharashtra State Financial Corporation in the State of Maharashtra.]

[(x) Establishment of the Central Warehousing Corporation, New Delhi, situated in the State of Maharashtra.]

[(y) Office of the Vidarbha Housing Board and offices subordinate to it.]

(y) [* * *]

[(z) Office of the Maharashtra Agro-Industries Development Corporation Limited, Bombay.]

[(za) MAFCO Limited, Bombay.]

[(zb) Office of the State Industrial and Investment Corporation of Maharashtra Ltd., Bombay.]

[(zc) Office of the City and industrial Development Corporation of Maharashtra Ltd., Bombay.]

[(zd) Office of the General Insurance Corporation of India, Bombay.]

[(ze) India Tourism Development Corporation, Regional Office, 'Nirmal', 11th Floor, Nariman Point, Bombay-400 021.]

[(zf) Branch Office of the Regional Sales Office of the Hindustan Machine Tools Ltd., Bombay situated in Pune.]

[(zg) Indian Dairy Corporation, Raj Mahal 6th floor, 84, Veer Nariman Rd, Bombay-400 020.]

[(zh) Messrs Maharashtra State Handloom Corporation Ltd., Nagpur,]

[(zi) Western Coalfield Limited (Subsidiary of Coal India Ltd.,) Bisesar House, Temple Road, Nagpur-440 001.]

[(zj) Western Maharashtra Development Corporation Ltd., Red Cross House, 111 floor, II, M.G. Road, Bombay-400 001]

[(zk) Indian Drugs and Pharmaceuticals, Regional Sales Office, Brown Bowri House, 264-5, Dr. Annie Besant Road, Bombay-400 018.]

(a) In respect of all the employees I Sections 35, 36, 37 and 62, [subject to the condition that any visit book, register or is record maintained immediately before the [date of notification] are continued to be maintained properly and such registers and records are made available to the Inspector for inspection.]

(b) In respect of out-door staff and watchmen: Sections 13, 14, 15, 17 and 18 subject concerned to the conditions that the employees concerned are granted wages for overtime work and one day holiday in a week without making any deductions from their wages on account thereof.]

[80.

The Modern Garage, Bombay

Sections 10, 11, 14, 15, 16 and 18 subject to the condition that the employees concerned are granted one day holiday in a week [without making any deductions from their wages on account thereof.]]

81.

[* * *]

[82.

The Office of the Bombay Taxi Association, Bombay

Sections 13(1), 14, 15, 17 and 18 subject to the condition that the employees concerned are granted [one day holiday in a week without making any deductions from their wages on account thereof.]]

[83.

Employees in the canteens at Bus Depots and Bus Station of the Bombay Electric Supply and Transport Undertaking of the Bombay Municipal Corporation.

Section 19.]

[84.

Establishment of the Bombay State Road Transport Corporation.

(a) In respect of out-door staff and watchmen:-

Sections 13, 14, 15, 17, 18, 35, 36, 37, 62 and 66 : Subject to the condition that the employees concerned are granted one day's holiday in a week without making any deductions on account thereof from the wages.

(b) In respect of employees other than those mentioned in clause (a):- (i) Section 13: only in respect of-

(x) employees in the following establishments, namely:-

Bus Stations, Reservation and Advance Booking Offices, Out agency, Parcel Booking and Delivery Offices, workshops not covered under the Factories Act, 1948, Control points; and

(y) employees in the following establishments, namely:-

State Transport, Central Offices, 80-81, Annie Besant Road, Worli, Bombay-18, Office of the Controller of Stores, State Transport, Central Stores, Bombay Central Stand, Bellasis Road, Bombay-8. Stores Unit No. II, Petit Mills Compound, Tardeo, Bombay, Office of the Divisional Comptroller, State Transport, Poona, Nasik Thana, Kolhapur, Sholapur Ahmedabad, Ratnagiri Nadiad, Baroda, Surat Dhulia, Palanpur, Ahmednagar, Sabarkantha, Administrative Blocks-Central Works Depot and Regional Workshop, Ahmedabad, Office of the Executive Engineer, State Engineer, State Transport, Southern Division, Shankerseth Road, Poona.

Office of the Executive Engineer, State Transport, Northern Division, Bombay Central, Bombay.

Office of the Executive Engineer, State Transport Regional Workshop Construction Division at Ahmedabad.

State Transport Divisional Stores at Poona, Nasik, Thana, Kolhapur, Sholapur, Ahmedabad, Ratnagiri, Nadiad, Baroda, Surat, Dhulia, Palanpur, Ahmednagar, Sabarkantha.

Subject to the condition that no establishment shall open earlier than 7-30 a.m. and close later than 9.30 p.m.

(ii) Section 14: subject to the condition that the working hours of any employee shall not exceed 9 hours in any day and 54 hours in any week.

(iii) Section 15: subject to the condition that no employee shall be required or allowed to work for more than five hours before he has had an interval of rest of at least half-an-hour.

(iv) Section 17: only in respect of bus stations, bus depots and stores - offices subject to the condition that the spread-over of work of an employee shall not exceed 14 hours in any day.

(v) Section 18: subject to the conditions that–

(o) every employee other than daily- rated staff shall be given one day holiday in a week without making any deduction from wages on account thereof.

(p) an employee on daily-rated wages shall be granted one day holiday in a week, payment for that day being made at the rate agreed to by the Corporation for that category, with the union of the workers.

(q) the one day holiday referred to in paragraph (o) and (p) if No. granted in any week shall be granted within a period of not less than two months from the end of that week.

(vi) Sections 35, 36, 37, 62 and 66.]

[85.

Shops dealing in pan, bidi, cigarettes, matches and other ancillary articles, at the State Transport Bus Stations.

Sections 10, 11, 16, and 18, subject to the conditions that the employees are granted one day's holiday in a week without making any deductions from their wages on account thereof.]

[86.

* * * *]

[87.

The Central Office of the Life Insurance Corporation of India situated in Bombay.

Sections 13, 14, 15, 17 and 18 subject to the condition that (i) no employee shall be required or allowed to work for more than five hours before he has had an interval of rest of at least half an hour;

(ii) the employees concerned are granted wages for overtime work and one day's holiday in a week without making any deductions on account thereof from the wages.]

[88.

The office of the Bombay Gas Company Ltd., at 214, Dr. Dadabhai Naoroji Road, Bombay - 1.

[Provision relating to opening hour in section 13] in respect of two clerks and one office sepoy, subject to the condition that the office will not be opened earlier than 8-00 a.m.]

[89.

Shops supplying cycles on hire, (attending to repair of bicycles including filling up air in the tubes of bicycles.

(i) Provision relating to closing in section 11;

(ii) Section 18 subject to the condition that the employees concerned are granted one day holiday in a week without making [any deductions from their wages] on account thereof.]

[90.

Establishments of Royal Western India Turf, Club, Limited.

Sections 28, 29 and 30 subject to the condition that the employees are granted wages for overtime work as required under section 63(1)-

(i) only in respect of the number of permanent basis at Bombay and Pune, indicated against each as follows:–

(ii) only in respect of the number of employees, employed on permanent basis only at Pune, indicated against each as follows:-

[on race days and the day following race days], and

(ii) In respect of employees employed in Bombay.]

[91.

Office of the State Bank of India

Section 18 subject to the condition that the employees concerned are granted one day in a week as a holiday without making [any deductions from their wages] on account thereof.]

[92.

Cooking section of the Yezdiar Industrial Institute, 779, Parsee Colony, Dadar, Bombay-400 014.

Sections 13, 14, 17 and 18 subject to the conditions that-

(i) The Cooking Section shall not be opened earlier than 5.00 a.m. and closed later than 7.00 p,m.

(ii) No employee shall be required or allowed to work for more than 9 hours in any day.

(iii) The spread-over of an employee shall not exceed fourteen hours, [any day.]

(iv) Every employee shall be given one day in a week as a holiday without making [any deductions in his wages] on account thereof.

(v) No female employee shall be required or allowed to work before 7.00 a.m. on any day.]

[93.

Such hair cutting establishments and hammam-khansas [* * * * *] as open not earlier than 6.00 a.m.

Sections 10 and 16.]

[94.

Such establishments wherein the process of moulding and/or welding is carried on, as open not earlier than 7.00 a.m.

Provision relating to opening hours in Section 13.]

[95.

Establishments of Weigh-Bridges in Greater Bombay.

Section 18 subject to the condition that the employees concerned are given one day in a week as a holiday without making [any deductions from their wages] on account thereof.]

[96.

Such establishment manufacturing bricks as open earlier than 5.30 a.m.

[Provision relating to opening hours in Section 13] and Section 18 subject to the condition that the employees concerned are given one day in a week as a holiday without making deductions from their wages on account thereof.]

[97.

Office of the Indian Oil Company, Bombay.

(a) In respect of all the employees: section 35, 36, 37 and 6.

(b) In respect of out-door staff and watchmen, sections 13, 14, 15, 17 and 18 subject to the condition that the employees concerned are granted wages for overtime work and one day holiday in a week without making any deduction on account thereof from their wages.

(c) In respect of telephone operation sections 13 and 18, subject to the conditions that the employees concerned are granted one day holiday in a week without making any deductions on account thereof from their wages.]

[98.

The R.H. Patuck Industrial Institute for Paris, Sleater Road, Bombay.

Sections 13, 14 and 18 subject to the conditions that-

(i) the institute shall not be opened earlier than 7.00 a.m. and closed later than 5.00 p.m.

(ii) No employee shall be required or allowed to work for more than 9 hours in any days

(iii) Every employee shall be given [one day holiday in a week without making any deductions from his wages] on account thereof.]

[99.

Motor car drivers attached to the head offices of the Tata Hydro-Electric Power Supply Company Limited, the Andhra Valley Power Supply Company Limited, and the Tata Power Company Limited, Bombay.

Sections 13, 14, 17 and 18 subject to the condition that the motor car drivers concerned are given [one day holiday in a week] without making deductions from their wages on account thereof.]

[100.

Establishment of race horse trainers

Sections 13, 17 and 18 subject to the conditions that-

(i) The spread-over of an employee shall not exceed fourteen hours in any day.

(ii) Every employee shall be given [one day holiday in a week without making any deductions from his wages] on account thereof.]

101.

[* * * * * *]

[102.

Establishment of the Maharashtra State Electricity Board.

(a) In respect of all employees: sections [35, 36, 37 and 62.]

(b) In respect of outdoor staff and watchman: sections 13, 14, 15, 17 and 18, subject to the condition that the employees concerned are granted wages for overtime work and one day holiday in a week without [making any] deductions from their wages on account thereof.]

[103.

Sub-Office of Coffee Board at Haroon House, Bazargate Street Bombay - 400 001.

(a) In respect of all the employees: Sections 35, 36, 37 and 62.

(b) In respect of outdoor staff: sections 13, 14, 15, 17 and 18, subject to the condition that the employees concerned are granted wages for overtime work and one day holiday in a week without making deductions from their wages on account thereof.]

[104.

Motor drivers employed by the Scindia Steam Navigation Company Limited, Bombay.

Section 13, subject to the condition that the employees concerned are during the period of operation or the award [being an award, dated 17th July, 1961 given by the Arbitrator in the Industrial Dispute between the Scindia Steam Navigation Company Ltd., the Bombay Steam Navigation Company (1953) Private Ltd., and the Scindia Workshop Private Ltd, of the first part and the monthly paid clerical and non-clerical staff employed by them at their officers in Bombay and Branch offices located at the posts within the State, of the second part], given allowance in lieu of over-time as provided in the said award.

Sections 14 and 17.

Section 18, subject to the condition that the employees concerned are given one day as holiday with wages in a week during the period of operations of the said award.]

[105.

Canteen and Stores run at Pune by the Pune Seva Sadan Society, Pune.

Section 33.]

[106.

Establishment of Jayems Chemicals, Nasik Road, Deolali, Nasik.

Provision relating to opening hour in Section 13 so long as the Government order sanctioning electric power to the establishment from 11.00 p.m. to 6.00 a.m. is in force.]

107.

[******]

[108.

Hair Dressing Saloon Stalls situated within railway premises

Sections 10, 11 and 18, subject to the condition that the employees concerned are granted one day holiday in a week without making any deductions from their wages on account thereof.]

[109.

Employees in the Production Department of the Publicity Society of India Limited, Bombay.

Section 18. subject to the condition, that the employees concerned are granted one day holiday in a week without making any deductions from their wages on account thereof]

110.

[******]

[111.

Pay clerks and peons and cash-guards, accompanying them, of the Tata Hydro-Electric Power Supply Co. Ltd., the Andhra Valley Power Co. Ltd., and the Tata Power company Ltd., Bombay House, Mody Street, Fort, Bombay-1.

Sections 13, 14, 17 and 18 subject to the condition that the employees concerned are granted wages for overtime and one day holiday in a week without making any deductions from their wages on account thereof.]

[112.

Women employees, working as gatekeepers, booking clerks, general duty clerks, door-keepers in Cinema theatres.]

[113.

Messrs Arun Printing Press, Gajanan Talkies Road, Malkapur, District Buldhana.

In respect of section 62, so far it relates to the maintenance of registers under rule 20(1), 20(4) and 20(11) of the Maharashtra Shops and Establishments Rules, 1961.]

[114.

Bombay Industrial Business Machines Bureau, Meher Chambers, Nicol Road, Ballard Estate, Bombay-1.

Section 13.]

[115.

Staff car driver employed in-

(i) Shops

Sections 10, 11, 14, 16 and 18, subject to the condition that the drivers concerned are given one day in a week as a holiday without making deductions from their wages on account thereof.

(ii) Commercial establishments

Sections 13, 14, 17 and 18 subject to the condition that the drivers concerned are given one day in a week as a holiday without making deductions from their wages on account thereof.]

[116.

Employees of the Chartered Bank, Bombay-1, engaged for exchange of money on board the ship or wharf in Bombay Port.

Section 13]

[117.

Employees in the Car Pool Department of the Greaves Cotton and Company Limited Bombay-1.

Sections 13, 14, 17 and 18 subject to the condition that the employees concerned are granted wages for overtime work and one day holiday in a week without making any deductions on account thereof from their wages.]

[118.

Banks

Provision relating to closing hours in Section 13 on the first working day of a month and the working day preceding and succeeding public holiday subject to the condition that the employees concerned are granted wages for overtime work.]

[119.

Purchase and Liaison Office of the Fertilizer Corporation of India Limited, Bombay.

(a) in respect of all employees sections 35, 36, 37 and 62.

(b) in respect of out door Staff: Sections 13, 14, 15, 17 and 18 subject to the condition that the employees concerned are granted wages for overtime work and one day holiday in a week without making any deductions on account thereof from their wages.

(c) In respect of telephone operator sections 13 and 18, subject to the condition that the employees concerned are granted one day holiday in a week without making any deductions on account thereof from wages.]

[120.

Cooking Section of the Vindyu Home Industries, 116, Dadasaheb Phalike Road, Bombay-14.

Section 13 and 18, subject to the conditions that-

(1) the cooking section shall not be opened earlier than 6.00 a.m., and closed later than 3.00 p.m.

(2) every employee shall be given one day in a week as a holiday without making any deductions in his wages on account thereof.]

[121.

Office of the Maharashtra State Co-operative Marketing Society, Ltd., at, Wadala, Bombay.

Section 18 subject to the condition that the employees concerned are granted one day in a week as a holiday without making any deductions from their wages on account thereof.]

[122.

Offices of the Maharashtra State Khadi and Village Industries Board (excluding Production and Sales Centres or Depots).

All provisions.]

[123.

Employees in the Marine Department of Messrs Caltex (India) Limited, Bombay.

Sections 13, 14, 17 and 18 subject to the conditions that the employees concerned are granted wages for the over-time work and one day holiday in a week without making any deductions on account thereof from their wages.]

[124.

Distribution Office of Noble Distribution located at Margret Building, Antop Hill, Wadala, Bombay - 31.

Section 18, subject to the condition that the employees concerned are granted one day in a week as holiday without making any deductions from their wages on account thereof.]

[125.

Employees in Research Centre of the CIBA of India Limited, Goregaon, Bombay

Section 13(1) subject to the condition that the Research Centre will not be opened earlier than 8.00 a.m.]

[126.

All mills which are prohibited from using or consuming electrical energy for milling flour during the hours of 5.30 p.m. and 8.30 p.m. under Government Order, No. VAC 1066/73827 - Elec-II dated the 28th January, 1966 issued under clause (a) and (b) of sub-section (1) of Section 6-A of the Bombay Electricity (Special Powers) Act, 1946.

Sections 11 and 6, subject to the condition that no flour mill shall on any day be kept open later than 9.30 p.m.]

[127.

Establishment of the Dharamsi Morarji Chemical Company Limited, Bombay, at Parel Road, Cross Lane, Byculla, Bombay.

Section 18 subject to the condition that employees are granted holidays as are declared by the Mill Owners' Association, Bombay for their member mill and a list is sent to the Shops Inspector of the area each year.]

[128.

IBM Section of Accounts Department of the Bombay Suburban Electric Supply Limited, Bombay.

Section 13(1).]

[129.

Employees employed in the

Mechanical Billing Unit of the Maharashtra State Electricity Board, Shivajinagar, Poona.

* * *.]

[130.

Establishment of Co-operative Societies in the Bombay, Municipal Corporation area.

Sub-section (1-B) of Section 18 subject to the condition that these establishments shall remain closed on one day of the week as required by sub-section (1) of Section 18.]

[131.

Shop belonging to Shri. R.M. Agarwal of Shirpur, District Dhulia, carrying on business of repairs to motor vehicles and supply essential services for travel arrangements.

Sections 10, 11 and 18 subject to the condition that the employees concerned are granted one day holiday in a week without making any deductions from their wages on account thereof.]

132.

[* * * ** **]

[133.

Pan shop in the vicinity of the III Class waiting hall of Nasik Road Station on the Central Railway.

Section 10, section 11, section 16 subject on the condition that the spread-over of the work of an employee employed therein, if any, snail not exceed fourteen hours in any day and section 18 subject to the condition that employees concerned are granted one day holiday in a week without making any deductions from their wages on account thereof.]

[134.

Establishments known as "Matru Samaj" run by the Vishva Vatsalaya Prayogik Sangh in Greater Bombay

Section 33.]

[135.

Females employed by Co-operative Consumers' Stores registered under the Maharashtra Co-operative Societies, Act, 1960.

Section 33.]

[136.

Establishment of the Parbhani Zilla Madhyavarthi Sahakari Grahak Bhandar, Parbhani.

Sub-section (1-B) of section 18 subject to the condition that these establishments shall remain closed on one day of the week as required by sub-section (1) of section 18.]

[137.

Shops dealing in flowers and other ancillary articles such as garlands, venies and the like made out of nature flowers only.

Sections 10, 11 and 16 subject to the condition that no flower shop shall be opened earlier than 5.00 a.m. and be closed later than 11.00 p.m. on any day; section 18 subject to the condition that the employees concerned are granted one day holiday in a week without making any deductions from their wages on account thereof.]

[138.

The firms or establishments–

Sections 13, 14 and 17, subject to the conditions that–

(1) dealing in transport of fresh fish (including fish preserved in ice);

(i) if an employee is required to work for more than 9 hours in any day or more than 48 hours in any week he shall be granted overtime wages as per Section 63(I)of the Act; and

(ii) the spread over of the work of as employee shall not exceed fourteen hours in any day.

(2) engaged in actual fishing;

(3) dealing in processing of fish and other acquatic products such as freezing plants canning plants and fish meal Plants.

Section 18, subject to the condition that the employees concerned are granted one day holiday in a week without making any deductions from their wages on account thereof.]

[139.

Employees employed in the Post Clearances Service Unit of Messrs Tata Fison Industries Limited, Ralli House, 21, Ravelin Street, Fort, Bombay.

Section 13.]

[140.

Messrs Kadbakutti Karbhandar Pvt. Ltd., 230, Mangalwar Peth, Poona-11.

Sections 10, 11 and 18 subject to the condition that the employees concerned are given one day in a week as holiday without making any deductions from their wages, on account thereof.]

[141.

The following employees of the Bombay Suburban Electric Supply Company Limited Bombay-55;

As namely:–

(1) Stores Section–

(i) Assistant Store-keeper,

(ii) Six Clerks,

(iii) Twelve Mazdoors.

(2) Time-keeper Section–

(i) Two Clerks.

Sections 13, 14, 17 and 18 subject to the conditions that–

(i) the employees concerned shall be granted wages for over-time work as required by section 63(1) read with clause (a) of the Explanation thereunder;

(ii) the employees concerned are granted one day holiday in a week without making any deductions from their wages on account thereof;

(iii) the list of names of employees shall be sent to the Inspector having jurisdiction every month before the commencement of such month. If there is change in employees during the currency of any month, the names of new employees shall be sent to the Inspector forthwith.]

[142.

Office of the Manganese Ore (India) Ltd., Nagpur

(a) In respect of all the employees, section 62, subject to the condition that any visit book in register or records maintained in immediately before the 1st June 1963, are continued to be maintained and records are made available to the Inspector for Inspection.

(b) In respect of outdoor staff and watchman: Sections 13, 14, 15, 17, and 18, subject to the conditions that the employees concerned are granted wages for over-time work and one day holiday in a week without making any deduction from their wages on account thereof.]

[143.

Establishments dealing in handloom products at Kamptee.

Provisions relating to opening hours in Section 13(1).]

[144.

Employees of the Maharashtra Housing Board, Bombay.

Sections 13, 14, 15, 17 and 18 subject to the conditions that

(i) the employee concerned are granted wages for over-time work and one day holiday in a week without making any deductions from their wages on account thereof;

(ii) the exemption will remain in operation for the period of one year from the date of issue of this Notification.]

[145.

Establishments known as-

(i) Prakash Mangal Service, Bombay

(ii) Mangal Vastu Bhandar, Bombay.

Sections 13 and 18, subject to the condition that the employees concerned are granted one day holiday in a week without making any deductions from their wages on account thereof.]

[146.

Office of the Tariff Advisory Committee, Bombay.

Sections 13 and 15.]

[147.

Khadi Gramodyog Bhandar, Andheri (W), Bombay-58, run by the Mahila Parishad, Andheri, Bombay.

Section 33.]

[148.

Employees in the Offices of the following establishments situated in crescent House', Ballared Estate, Bombay:-

(i) Indian Explosives Ltd.,

(ii) The Alkali and Chemical Corporation of India Limited;

(iii) F.C.I. (India) Private Limited.

Section 15 subject to the condition that they observe 40 minutes interval for rest.]

[149.

Shops selling flowers, pans, garlands, coconuts and sweet oil, etc., situated in the premises of Shri. Tulja Bhavani Temple, Tuljapur.

Sections 10(1), 11(1)(a), subject to the condition that no shops shall be opened earlier than 5.00 a.m. and be closed later than 10.00 p.m. on any day. Section 18, subject to the condition that the employees concerned are granted one day holiday in a week without making any deduction from their wages on account thereof.]

[150.

Happy Home Air-conditioned Department Store, Worli, Bombay-25.

Section 33, subject to the condition that female employees are not required to work after 8.00 p.m.]

[151.

Employees in the Office of the Colgate-Palmolive (India) Private Limited, Steel crate House, Bombay-20.

Section 15, subject to the condition that they observe half an hour interval for rest.]

[152.

Shop at Laxmi Road, Pune, run by the Hindu Women's Rescue Home Society, Pune.

Section 33.]

[153.

Peons and sweepers employed in the office of the Cadbury-Fry (India) Private Limited, Bombay.

Section 13(1) subject to the condition that they shall not be called for work earlier than 7.00 a.m.]

[154.

Female booking clerks employed in Amber and Oscar Cinemas of M/s. R. R. Enterprises, Bombay.

Section 33, subject to the condition that they are not required to work after 8.00 p.m.]

[155.

Female employed in the Department Store of M/s. Bajaj Electricals Limited, situated at 2, East Street, Poona-1.

Section 33.]

[156.

Kalyan Branch of the United Western Bank Ltd., Satara.

Provisions relating to opening hours in section 13(1), subject to the condition that the Bank will not be opened earlier than 7.00 a.m.]

[157.

Shops situated in the premises of the residential hotels approved by the Department of Tourism, Government of India, New Delhi.

Sections 10, 11, and 18, subject to the condition that employees concerned are given one day holiday in a week without making any deductions from their wages on account thereof.]

[158.

Female employees employed in the Departmental Stores of M/s. Noorsons, situated at 257, Swami Vivekanand Road, Bandra, Bombay-50.

Section 33.]

[159.

Employees in the Office of M/s. Hindustan Feredo Ltd., Ghatkopar, Bombay-56.

Section 15, subject to the condition that they observe 50 minutes interval for rest.]

[160.

Biotech Laboratories, Poona

Sections 13, 14, 17 and 18, subject to the conditions that (i) the spread-over shall No. exceed fourteen hours in any day; and (ii) the employees concerned are granted wages for overtime work in accordance with section 63 of the Act and one day holiday in a week without making any deductions from their wages on account thereof.]

[161.

Establishments wholly or principally engaged in the sale of sugarcane juice.

Sections 11, 14, 15 and 18 subject to the conditions that-

(i) no establishment shall on any day be closed later than 11.00 p.m.

(ii) if any employee is required to work beyond 9 hours in any day or 48 hours in any week, he shall be paid in respect of overtime work (which shall be noted in the prescribed register) wages at the rate prescribed in section 63 of the Act; and

(iii) the employees concerned shall be granted one day holiday in a week without making any deductions from their wages on account thereof.]

[162.

Computer Section of the State Bank of India Offices, Bombay.

Section 13(1), subject to the conditions that-

(i) the computer should be used only for work which cannot properly be done by manual methods.

(ii) there should be no displacement of any employees whatsoever in any Sections or offices of the State Bank of India on account of utilisation of the computer system.

(iii) the working of the computer should be open to the inspection of the Officers of the Commissioner of Labour, who will have the right to scrutinise, satisfy themselves from time to time whether the above conditions are adhered to by the State Bank of India.]

[163.

Female employees employed in the Establishments of "Vaishali" known as-

(i) Vaishali,

(ii) Chunar, and

(iii) Shaishao, Bombay-400 006

Section 33, subject to the condition that they are not required to work after 7.30 p.m.]

[164.

Departmental store of Messrs. Zarapkar Industries, Bhawani Shankar Road, Dadar, Bombay-400 028

Section 33, subject to the condition that the female employees are not required to work after 8.00 p.m.]

[165.

Head Office of Messrs Siemens India Ltd., Bombay-400 018

(a) In respect of peons and other menial staff, Section 13(1).

(b) In respect of all employees Section 15, subject to the condition not allowed to work for more than five hours before he has had an interval of rest of at least 45 minutes.]

[166.

Duty-free shop of the Indian Tourism Development Corporation, New Delhi, situated at the Santa Cruz Airport, Bombay

Sections 10, 11, 14, 16, 18, 32, 33 and 63 subject to the conditions that- (1) the employees concerned are not required to work for more than 48 hours in any week;

(2) the spread-over shall not exceed 12 hours in any day;

(3) the employees concerned shall be granted one day holiday in a week without making any deductions from their wages on account thereof; an

(4) the employees on the sales side shall be granted holiday every alternate day without making any deductions from their wages on account thereof.]

[Sections 35 and 62 of the Act and rule 20 of the Maharashtra Shops and Establishments Rules, subject to the condition that registers and records shall be made available to the Inspector for inspection.]

[167.

Office of the Fertilizer Association of India, Bombay.

Sections 35, 36, 37 and 62 subject to the condition that any visit book, registers and records maintained by the Association are continued to be maintained properly and such registers and records are made available to the Inspector for inspection.]

[168.

B. Kaikhushroo & Co., Bombay - 400001.

Sections 13, 14, 17 and 18 subject to the conditions that-

(i) the total hours of work shall not exceed 9 hours a day or 48 hours a week;

(ii) spread-over shall not exceed 12 hours in any day;

(iii) if any employee is required to work in excess of the limit of hours of work specified in Section 63 of the said Act, he shall be paid overtime wages at the rate not less than those prescribed under Section 63 of the said Act; and

(iv) the employees concerned shall be granted one day holiday in a week without making any deductions from their wages on account thereof.]

[169.

Punching Section of Messrs Hoechst Pharmaceuticals Limited, Bombay.

Section 13(1) subject to the conditions that-

(i) the Computer shall be used only as a management aid to help decision making in the areas which cannot properly be serviced by manual method. It should not be used for information oriented jobs such as pay-roll financial accounting, building, etc.,

(ii) there shall be no displacement of any employee whatsoever in any section or offices of the Company on account of utilisation of the Computer system; and

(iii) the working of the Punching Section and utilisation of computer shall be open to the inspection of officers of the Commissioner of Labour, who will have the right to scrutinise and satisfy themselves from time to time, whether the above conditions are adhered to by the Company.]

[170.

Exchange Bureau of the State Bank of India at Taj Intercontinental Hotel, Bombay.

Section 13.]

[171.

Female employee employed in the Taj Mahal Intercontinental Hotel, Bombay.

Section 33, subject to the conditions that-

(1) no woman shall be given night duty continuing for more than one week;

(2) all women, whose duty terminates or starts after 9.00 p.m. and before 6.00 a.m., should be provided with Company's conveyance from their residence to hotel and back;

(3) women should be placed in groups at night;

(4) rest rooms and separate lockers shall be provided in the hotel premises for women;

(5) in the Bar room, no women shall be put on duty as attendant.]

[172.

Establishment of the Food Corporation of India, Bombay.

All provisions except the provisions of section 63 thereof.]

[172.

Establishment of the Food Corporation of India, Mumbai.

All provisions [except the provision of section 63 thereof.]]

[173.

Female employees employed in the Oberoi Sheraton Hotel, Bombay.

Section 33, subject to the conditions that-

(1) no woman shall be given night duty continuing for more than one week;

(2) all women, whose duty terminates or starts after 9.00 p.m. and before 6.00 a.m. should be provided with Company's conveyance from their residence to hotel and back;

(3) women should be placed in groups at night;

(4) rest rooms and separate lockers shall be provided in the hotel premises for women;

(5) in the Bar room, no woman shall be put on duty as attendant.]

[174.

(a) Office of the Maharashtra Fisheries Development Corporation Limited, Bombay.

Sections 35, 36, 37 and 62 subject to the condition that any visit book, registers and records maintained by the Corporation are continued to be maintained properly and such registers and records are made available to the inspector for inspection.]

[174.

(b) Regional Sales Office of Messrs. Bharat Ophthalmic Glass Ltd., Bombay.]

[175.

Female employees employed in the Hotel President, Cuffe Parade, Bombay-400 005

Section 33, subject to the condition that–

(1) no woman shall be given night duty continuing for more than one week;

(2) all women, whose duty terminates or starts after 9.00 p.m. and before 6.00 a.m. should be provided with Company's conveyance from their residence to the hotel and back;

(3) women should be placed in groups at night;

(4) rest rooms and separate lockers shall be provided in the hotel premises for women;

(5) in the Bar room, no woman shall be put on duty as attendant.]

[176.

Employees in the Regional Accounts Office and Area Sales Office of Messrs. Brooke Bond India Ltd., Nagpur.

Section 15 subject to the condition that the observe 30 minutes interval for rest.]

[177.

Peons and sweepers employed in the Head Office and Bombay Branch Office of Messrs. Hoechst Dyes and Chemicals Ltd. Bombay.

Section 13(1) subject to the condition that they shall not be called for work earlier than 7.30 a.m.]

[178.

Peons and sweepers employed in the Head Office and Bombay Branch Office of Messrs. Hoechst Pharmaceuticals Ltd., Bombay.

Section 13(1) subject to the condition that they shall not be called for work earlier than 7.30 a.m.]

[179.

Sweepers and coolies employed in the Head Office of Messrs. Hindustan Lever Ltd., Bombay.

Section 13(1) subject to the condition that they shall not be called for work earlier than 6.30 a.m.]

[180.

Transport Unit of the India Tourism Development Corporation Bombay.

Sections 10, 11, 14, 15, 16, 18 and 62, subject to the condition that the employees concerned are granted wages for overtime work and one day holiday in a week without making any deductions in their wages on account thereof.]

[181.

Touring Staff of Messrs. India Tobacco Company Ltd., in its Sales Branch at Royal Insurance Building, Bombay-400 020

Section 18 subject to the condition that the said staff members are allowed to avoid leave with pay as soon as possible on their return from tour to their Head Quarters at Bombay, such Leave being not less than at least one day for every week during which they are on tour.]

[182.

Peons and sweepers employed in the following double Shift Branches of the Bank of Baroda in Bombay, namely:-

(1) Ambedkar Road, (2) Andheri, (3) Bhaudaji Road, (4) Borivali (W), (5) Bandra, (6) Dadar (Ranade Road), (7) Ghatkopar, (8) Kandivali, (9) Khar, (10) Khar Pali Road, (11) Malad, (12) Matunga (Chadavarkar Road), (13) Mulund, (14) Santa Curz, (E) (15) Santa Curz, (W), (16) Shivaji Park, (17) Vile Pane (E), (18) Vile Pane (W), (19) Wadala, (20) Sion, (21) Chembur, (22) Kalina.

Provisions relating to opening hours in section 13(1) subject to the condition that the establishment will not be opened earlier than 7.00 a.m.]

[183.

Employees in Messrs. Manganese Ore (India) Ltd., Nagpur.

Section 15 subject to the condition that they observe 45 minutes interval for rest.]

[184.

Female employees employed in the shops of Messrs. Artistic Trading Private Limited, Registered Office : National House, Tulloch Road, Bombay-400 039, at Taj Intercontinental and Oberoi-Sheraton Hotels, Bombay.

Section 33 subject to the conditions that they are not required to work after 8.00 p.m.]

[185.

Kashmir Government Arts Emporium, Sir Pherozshah Mehta Road, Fort, Bombay-400 001.

Section 62.]

[186.

National Agricultural Co-operative Marketing Federation Limited, Bombay Branch, "Rajmahal", 3rd floor, 84, Veer Nariman Road, Churchgate, Bombay-400 020.

All provisions.]

[187.

Employees in Tanneries and Leather Manufactory

Section 18(3).]

[188.

Teleprinter Operators in the office of Tata Engineering and Locomotive Co. Ltd., Bombay House 24, Homi Mody Street, Fort, Bombay-400 023.

Section 13(1) on the condition that the hours of work should not be increased on this account.]

[189.

Peons and Sweepers employed in the office of Messrs. Blue Star Limited, Band Box House, Prabhadevi, Bombay-400 025.

Section 13(1) subject to the condition that they shall not be called earlier than 8.00 a.m. and there shall be no increase in the daily hours of work on this account.]

[190.

Two Operators of Adrema Printing Machine in the Amalgamated Electricity Company Limited, Homiman Circle, Fort, Bombay-400 001.

Section 13(1) on the condition that the hours of work are not increased on this account.]

[191.

Peon-cum-Messengers of Messrs-Polyolefins Industries. Limited, Mafatlal Centre, Nariman Point, Bombay-400 021.

Section 13(1) subject to the condition that total hours of work and spread over of these employees are not changed.]

[192.

Sepoy Hamals of Messrs Patvolk, Division of Gokak Patel Volkart Ltd., 19, Graham Road, Ballard Estate, Bombay-400 001.

Section 13(1) subject to the condition that hours of work and spread over of these employees are not changed.]

[193.

Messrs. Electronics Trade and Technology Development Corporation Pvt, Ltd., Regional Offices at Air India Bldg., 8th floor, Nariman Point, Bombay-400 021.

All provisions except sections 7 and 8.]

[194.

Branches of the Union Bank of India, Bombay at - (1) Bhat Bazar, (2) Princess Street, (3) Mohammadali Road, (4) Grant Road.

Section 13(1).]

[195.

The Mahila Sahakari Mandal Ltd., Jalgaon.

Section 33, subject to the condition that the women employees shall not be allowed to work after 8.30 p.m.]

[196.

The Poona Metropolitan Central Co-op Stores Ltd., Poona - 411 030.

Section 33, subject to the condition that the female employees are not required to work after 8.00 p.m.]

[197.

Female employees employed by Shri Jam Udyog Gruha, Bombay - 400 004, having 4 shops - two shops at C.P. Tank, one at Tardeo and one at Ghatkopar.

Section 33, subject to the condition that women employees are not required to work after 8.00 p.m. and that the employees should be given overtime wages are requested by the existing provisions of the law.]

[198.

Messrs Escort and Guide Leather Goods Shops and Barber Shops, situated at Bombay Airport, Santacruz, Bombay.

Sections 10, 11, 13, 14, 15, 16, 18, 33, 34 subject to the conditions that-

(i) [* * * *]

(ii) Working hours of the employees shall not exceed 9 hours a day and 48 hours in a week.

(iii) the concerned employees shall be given at least half an hour's rest interval.

(iv) The spread-over of employees shall not exceed 14 hours on any day.

(v) Employees concerned shall be given one day in a week as a holiday without making any deduction in wages on account thereof.

(vi) No young persons shall be allowed to work between 9.00 p.m. to 6.00 a.m. and otherwise than the provisions of Section 34.]

[199.

Indian Arts and Crafts shop of Messrs. Sterling Exports Pvt. Ltd., Bombay, situated at International Transit Lounge, Santacruz Airport, Bombay.

Sections 10, 11, 14, 15, 16, 18 and 33 subject to the conditions-

(1) The employees concerned are No. required to work for more than 48 hours in any week.

(2) The spread-over shall not exceed 12 hours on any day.

(3) The employees concerned shall be granted one day holiday in a week without making any deductions from their wages.]

[200.

I.B.M. Section of the Accounts Department of the Maharashtra Small Scale Industries Development Corporation Ltd., Bombay.

Section 13(1) subject to compliance with the provisions of Section 33 regarding employment of young persons and women workmen.]

[201.

Female employees employed in the Hotel Corporation of India Limited, Bombay-400 001.

Section 33.]

[202.

Boutique shop of Messrs Satyajit Traders, Bombay-400 003, situated in the International Transit Lounge, Santacruz Airport, Bombay.

(a) Sections 10 and 11.

(b) Sections 15, 16, 18 and 33 subject to the condition that:-

(i) They observe one hour interval for rest.

(ii) The spread-over shall not exceed 14 hours in any day.

(iii) The employees concerned shall be granted one day holiday in a week without making any deductions from their wages on account thereof and a holiday notice shall be exhibited at the shop; and

(iv) The female employees shall not be required to work after 9.00 p.m. and before 6.00 a.m. regarding being given to Section 34.]

[203.

The BEST Parel Staff Quarters Consumers Co-operative Society Ltd., BEST Quarters, Dr. Rao Road, Parel, Bombay - 12.

Section 33, subject to the conditions that-

(1) No employee shall be required to work for more than nine hours on any day and forty-eight hours in a week;

(2) The spread-over shall not exceed eleven hours in any day; and

(3) The period of work of the employees shall be so fixed that no period of continuous work shall exceed five hours and the employees shall be required or allowed to work for more than five hours, before the employee has an interval for rest of at least one hour.]

[204.

Jewellers Shop of Messrs. Natraj Jewellers, Bombay, situated in the International Transit Lounge, Santacruz Airport, Bombay.

(i) Sections 10 and 11 subject to the conditions that each employee shall be given eight hours duty.

(ii) Section 15 subject to the condition that no employees shall be required or allowed to work for more than five hours before he had an interval of rest of one hour.

(iii) Section 16 subject to the condition that the spread over shall not exceed 14 hours in any day, and

(iv) Section 13 subject to the condition that the employees concerned shall be granted one day holiday in a week without making any deduction from their wages on account thereof.]

[205.

Vijaya Bank Ltd., Apartment, 55, Waroda Road, Bandra, Bombay-400 050.

Section 33 subject to the conditions that-

(1) No employee may be given more than 9 hours duty in any day and 48 hours in any week per section 14; and

(2) employees concerned shall be granted one day holiday in a week without making an deduction from their wages.]

[206.

Messrs. Navhind Hardware, Ichalkranji, District, Kolhapur.

Section 10 and 11 subject to the conditions, that-

(i) no employees shall be asked to work more than 9 hours in a day and 48 hours in a week and shall not be allowed to work overtime in excess of the limits prescribed under section 14.

(ii) The employee shall be allowed to avail rest interval as per section 15.

(iii) The employees concerned are granted one day holiday in a week without making any deductions from their wages on accounts thereof.

(iv) The employees concerned shall be rotated every month, from first shift to second, second to third and third to first shift.]

[207.

Offices and Establishments of the Marathwada Development Corporation Ltd., Anvikar Building, Adalat Road, Aurangabad.

Sections 13, 14, 15, 17, 18, 35, 37 and 62.]

[208.

ILAC Limited, Calico Chemicals Plastics and Fibres Division Premises, Chembur, Bombay-400 074.

Section 13(1).]

[209.

Development Corporation of Vidarbha Ltd., Mahajan Building, 1st floor, Main Road, Sitabuldi Nagar-12.

Sections 35 and 36.]

[210.

Female Employees working at Jawahar Nagar, Grahavastu Bhandar, Nayak Building, Jayaprakash Road, Jawahar Nagar, Khar (East), Bombay-400 051.

Section 33, subject to the condition that the female employees are not required to work after 8.30 p.m.]

[211.

Airport Plaza Hotel, situated at 70-C, Nehru Road, Vile Parle (East), Santacruz Airport Bombay-57.

Sections 33, subject to the condition that the duty hours of the employees should not exceed 8 hours a day and should be given lunch break as provided under the Act.]

[212.

Employees working at the Foreign Exchange Counter of the State Bank of India, Centaur Hotel, (Bombay Airport) Branch, Bombay-400 057.

Sections 10, 11, 14, 15, 17 and 18.]

[213.

Shop belonging to Messrs. Laxmichand Mhartari Travellers Requisite Stores situated at Bombay Airport Opp. to Indian Airlines Enquiry Counter, Bombay-400 029.

Sections 10, 11, 14, 16 and 18 subject to conditions that the employees concerned are granted wages for overtime work and one day holiday in work without making deductions in their wages.]

[214.

Cleaners and Mukadam employed at Head Office of Messrs. Pfizer Ltd., located at Express Towers, Nariman Point, Bombay-21

Section 13(1).]

[215.

Branch of the Union Bank of India, Bombay at Bhuleshwar.

Section 13(1).]

[216.

The Canteen of the Bombay P & T Employees Co-operative Canteen and Consumers Society Limited, situated at G.P.O. Building, 1st Floor, Bombay-400 001.

All provisions.]

[217.

Employees at Head Office at Lotus House, 33-A, New Marine Lines, near Liberty Cinema, Bombay-400 010, and Branch Offices at Bhivandi. Nagpur, Malegaon and Ichalkaranji of the Maharashtra State Powerlooms Corporation Ltd., Bombay.

Sections 13, 14, 15, 17, 18, 35, 36, 62 and 66 subject to the condition that the employees concerned are granted wages for overtime work and one day's holiday in a week without making any deductions on account thereof from the wages.]

[218.

Employees in Mulund Branch Office, Dahisar and B.P. Highway Octroi Collection Centres of the Municipal Co-operative Bank Ltd., Bombay.

Sections 13 and 18 subject to the conditions that the employees concerned are granted one day holiday in a week without making any deductions from their wages on account thereof.]

[219.

Employees employed in two stalls and one counter, belonging to Messrs Arjandas Gagnadas Kartari, Travellers Requsitie Stores, situated at Bombay Airport, Bombay-400 029.

Sections 10, 11, 14, 16 and 18, subject to the condition that-

(i) the employees concerned are not required to work for more than 48 hours in any week, if required, he shall be paid overtime wages in the rate prescribed in Section 63.

(ii) The spread-over shall not exceed 11 hours in any day.

(iii) The employees concerned shall be granted one day holiday in a week without making any deductions from their wages.]

[220.

Flour Mills in Greater Bombay.

Provisions relating to closing in Section 11 and Section 18 subject to the condition that-

(i) The Flour Mills shall not remain open beyond 9.30 p. m.

(ii) Spread-over shall not exceed 11 hours a day.

(iii) No employee shall be required to work more than 9 hours in a day and 48 hours in a week subject to the condition that the employee concerned is granted wages for overtime work and one day holiday in a week without making any deductions from his wages.]

[221.

Branch of the Union Bank of India, Bombay, at Mandvi.

Section 13(1).]

[222.

Establishment of Messrs Centre for Monitoring Indian Economy, 110-14, Kaliandas Udyog Bhavan, Near Century Bazar, Worli, Bombay-400 025.

Sections 13 and 18, subject to the conditions that-

(i) the employees are not required to work for more than 48 hours in any week. If required, the employee shall be paid overtime wages at the rate prescribed in Section 63 of the Act;

(ii) the spread-over shall not exceed 11 hours in any day; and

(iii) the employees concerned shall be granted one day holiday in a week without making any deductions from their wages.]

[223.

Branches of the Union Bank of India, Bombay, at Dadar, Ghatkopar, Malad (East), and Andheri.

Section 18, subject to the condition that the employees will be granted one day hbliday in a week without making any deductions from their wages on account thereof.]

[224.

Union Bank of India, Pune City Branch, Pune.

Section 13, subject to the condition that no employees will be allowed to work beyond 10.00 p.m.]

[225.

Branches of Union Bank of India, Bombay at Navipeth Ganesh Khind, Bhavanipeth, Karve Road, and Tilak Road, in Pune City.

Section 18, subject to the condition that the employees will be granted one day holiday in a week without making any deductions from their wages on account thereof.]

[226.

Khodad Circle Branch of the Central Bank of India, Bombay.

Section 18, subject to the condition, that the employees concerned are granted one day holiday in a week without making any deductions in their wages on account thereof.]

[227.

Kirkee Branch of the Union Bank of India, Bombay.

Section 18, subject to the condition that the employees will be granted one day holiday in a week without making any deductions from their wages on account thereof.]

[228.

Branches of the Union Bank of India, Bombay at Thane (East), Bhayandar (East) and Bhusawal.

Section 18, subject to the condition that the employees will be granted one day holiday in a week without making any deductions from their wages on account thereof.]

[229.

Ulhasnagar Branch of the Union Bank of India, Bombay.

Section 18, subject to the condition that the employees will be granted one day holiday in a week without making any deductions from their wages on account thereof.]

[230.

Advance Computer Services Private Limited, 401-Poonam Chambers, A. Besant Road, Worli, Bombay-400 018.

Sections 13 and 18, subject to the condition that the employees concerned are given one day in a week as a holiday without making deductions from their wages on account thereof.]

[231.

Messrs Hindustan Construction Co. Ltd., Bombay-400 018.

Section 35, 36, 37 and 62.]

[232.

Mathadi Labour Board Established under the Maharashtra Mathadi, Hamal and other Manual Workers (Regulation of Employment and Welfare) Act, 1969.

All provisions.]

[233.

Note Branch (Sakri Nata, Taluka Rajapur, District Ratnagiri) of the Union Bank of India, Bombay.

Section 13, subject to the conditions that the Bank will not be opened earlier than 7.30 a.m.]

[234.

Nul Bazar Branch, Bombay, of the Union Bank of India Bombay.

Section 13, subject to the conditions that the said branch office will not be closed later than 10.00 p.m..]

[235.

Foreign Exchange Department Counter of the Thomas Cook Overseas Ltd., at the Taj Intercontinental Hotel, Bombay.

Section 33, subject to the condition that-

(1) No woman shall be given night duty continuously for more than one week;

(2) Women should be placed in groups at night;

(3) Women whose duty terminates or starts after 9.00 p.m. should be provided with company's conveyance from residence to working place.]

[236.

Khadi and Village Industries Commission's Central Branch Offices in the State of Maharashtra.

All provisions.]

[237.

Hamals employed in the following establishment of Messrs Crawford Bayler and Co., Bombay, namely:-

(1) State Bank Building, Annexure, 4th Floor, Bank Street, Bombay.

(2) Turner Morrision Building, 16, Bank Street, Bombay.

Sections 13(1) and 17, subject to the condition that the employees concerned shall not be called for work earlier than 7.30 a.m.]

[238.

The Vishweshwar Sahakari Bank Ltd., Pune.

Section 18, subject to the condition that the employees concerned are granted one day holiday in a week without making any deductions from their wages on account thereof.]

[239.

Onion Establishments situated in the Grampanchayat area of Lasalgaon, Pimpalgaon, Saikheda and municipal area of Manmad in Nasik District.

Section 11(i)(a) subject to the conditions that-

(i) This exemption is granted for a period of 7 months during the period from 1st November to 31st May in every year.

(ii) These establishments shall not be kept open later than 11.00 p.m. and if any employee is required to work in excess of the limit of hours of work specified in Section 63 of the said Act, he shall be paid in respect of overtime work, which shall be noted in the prescribed register, wages at the rate not less than those specified in Section 3 of the said Act.]

[240.

Lottery shop of Shri K. K. Tathed, Lottery Agent situated in front of Bombay Lodge, on Agra Road, at Dhule.

Sections 11 and 18 subject to the conditions that-

(i) The shop shall not be closed later than 10.00 p.m. on the day, and

(ii) In case, the employee is employed by the owner of the said shop the employee concerned shall be granted one day's holiday in a week without making any deductions from his wages on account thereof.]

[241.

Permit Room at Hotel Ellora, Nanak Nagar, Mahatma Gandhi Road, Borivali (East), Bombay-400 092.

Section 33(3) subject to the condition that the female employees concerned are not required to work after 11.00 p.m.]

241.

[* * *]

[242.

Female employees employed in Welcome Hotel Sea Rock situated at Lands End, Bandra, Bombay-400 050.

Section 33 subject to the conditions that-

(1) No woman shall be given night duty continuing for more than one week;

(2) All women, whose duty terminates or starts after 9.00 p.m. and before 6.00 a.m. should be provided with Company's conveyance from their residence to hotel and back.

(3) Women employees shall be placed in group at night.

(4) Rest room and separate lockers shall be provided in the hotel premises for women.

(5) In Barroom, no women shall be put on duty as attendant.]

[243.

Trombay Thermal Power Station Construction Project, Unit 5, of the Tata Power Company Ltd., Bombay.

Sections 13, 14, 15, 17 and 18 subject to the conditions that-

(1) the exemption will remain in operation for the period from the date of issue of the Notification to 31st August, 1983; and

(2) the employees concerned are granted wages for overtime work and one day holiday in a week without making any deductions on account thereof from their wages.]

[244.

All branches of the Central Bank of India in the State of Maharashtra.

Section 18, subject to the condition that the employees concerned are granted one day holiday in a week without making any deduction from their wages on account thereof.]

[245.

Flour Mills in Solapur City.

Section 11(1)(a) subject to the conditions that-

(1) Spread over shall not exceed 11 hours a day; and

(2) No employee shall be required to work more than 9 hours on a day and 48 hours in a week and is granted wages for over time work and one day holiday in a week without making any deduction from his wages.]

[246.

The Bombay District Central Co-op. Bank Ltd., Shri Chhatrapati Shivaji Market, 1st floor, Patton Road, Bombay-1.

Sections 13, 14, 15 and 18 subject to the conditions that-

(1) If any employee is required to work in excess of the limit of hours of work specified in section 63 of the said Act, he/she shall be paid overtime wages at the rate not less than those prescribed under section 63 of the said Act, and

(2) The employees concerned shall be granted one day holiday in a week without making any deductions from their wages on account thereof.]

[247.

Kemp and Co. Ltd., situated at Taj Mahal Hotel Premises, Apollo Bunder, Fort, Bombay-400 001.

Section 33 subject to condition that-

(1) No women shall be given night duty continuing for more than one week.

(2) All women, whose duty terminates or starts after 9.00 p.m. and before 6.00 a.m. should be provided with company's conveyance, from their residence to Hotel and back.

(3) Women should be placed in groups at night, and

(4) Rest rooms and separate lockers shall be provided in the premises for women.]

[248.

Hotel Horizon, 37 Juhu Beach, Bombay-400 054.

Section 33, subject to the conditions that-

(1) No woman shall be given night duty for more than one week at a stretch.

(2) All women whose duty terminates or starts after 8.30 p.m. and before 6.00 a.m. shall be provided with company's conveyance from their residence to the hotel and back.

(3) Women employees shall be placed in groups at night.

(4) Rest room and separate lockers shall be provided in the hotel premises for women employees.

(5) No woman shall be posted for duty in the bar/room/permit room.]

[249.

Member-Employers of the Parola Vyapari Mandal, Bazarpeth, Parola, Dist-Jalgaon, dealing in sale of seeds, agricultural Medicines, and Mixed fertilizers to agriculturists.

Section 18 subject to the conditions that-

(1) This exemption is granted for a period of 4 months during the period from 1st July to 31st October, in every year and

(2) The employees concerned shall be granted one day holiday in a week without making any deduction from his wages on account thereof.]

[250.

Ambassador Hotel, Churchgate, Bombay-400 020.

Section 33, subject to the conditions that-

(1) No woman shall be given night duty continuing for more than one week.

(2) All women whose duty terminates or starts after 9.00 p.m. and before 6.00 a.m. should be provided with company's conveyance from their residence to hotel and back.

(3) Women should be placed in groups at night.

(4) Rest room and separate lockers shall be provided in the hotel premises for women employees.

(5) No woman shall be put on duty as attendant in the Bar/Permit room.]

[251.

Drivers employed in Tata Engineering and Locomotive Company, Bombay House, 24, Mody Street, Fort, Bombay-400 023.

Sections 13, 14, 17 and 18 subject to conditions that-

(1) The drivers concerned shall not be called earlier than 5.00 hours.

(2) The drivers concerned shall not be required to work beyond 1.30 hours on any day.

(3) The total hours of work shall not exceed 12 hours a day and 48 hours a wee.

(4) The drivers concerned shall be granted wages for the over-time work done by them.]

[252.

Punch operators employed in the Punching Section of the Maharashtra State Electricity Board, Bombay.

Section 13(1) subject to the condition that the other provisions of the Act are fulfilled and the establishment will not be opened earlier than 6.30 a.m.]

[253.

Establishments maintained in the "Stud and Agricultural Farms" in the State of Maharashtra.

Sections 13, 17 and 18 subject to conditions that-

(1) The spread over of an employee shall not exceed twelve hours a day.

(2) Every employee shall be given one day holiday in a week without making any deduction from his wages on account thereof.]

[254.

Staff employed by the Bombay Municipal Education Department Coop. Bank Ltd., Bombay Two Officers, Two Typists, Four Clerks, Two Peons.]

[255.

Indian Oil Corporation Ltd., Service Station at Bhulabhai Desai Road, Bombay - 400 026.

In respect of Section 62 so far as it relates to the maintenance of registers under rule 20(1) and 20(4) of the Maharashtra Shops and Establishments Rules, 1961.]

[256.

Bale Press establishments at Malegaon.]

[257.

Bombay Metal and Alloys Manufacturing Company Private Limited, off. Magazine Street, Near Reay Road Station, Post Box No. 6210, Bombay.

Section 3 subject to the condition that the employees concerned shall not be called for work before 7.00 a.m. on any day.]

[258.

Peons, Hamals and Sweepers employed in the Associated Cement Co. Ltd., Cement House, 121, Maharshi Karve Road, Bombay - 400 020.

Section 13(1) subject to the condition-that the concern will not be opened before 7.45 a.m.]

[259.

M/s. Agarwal Bichayat Kendra, Nagpur.

Sections 10, 11, 15, 14, 16 and 18 subject to conditions that–

The shop shall not be opened before 5.00 a.m. and closed later than 10 p.m. on any day. The shop shall not be required or allowed to work for more than 5 hours before he has had an interval of rest of at least ½ hour.

(1) The weekly hours shall not exceed 50 hours of work in a week.

(2) The spread over shall not exceed 14 hours on any day.

(3) The employees concerned should be granted wages for overtime work in accordance with section 63.

(4) One day's holiday in a week should be granted with normal wages.]

[260.

M/s. Tarun. Bharat, Section 33, 1365, Shukrawar Peth, Natubag, Pune - 411 002.

Section 33.]

[261.

M/s. Ace Cars and Travels Pvt. Ltd., Bombay.

"Section 62 so far as it relates to the maintenance of registers under rule 20(1) of the Maharashtra Shops and Establishments Rules, 1961, subject to the condition that the present register should be continued to be maintained and should be available for inspection at any reasonable time".]

[262.

The Hindustan Photo Films Manufacturing Company Limited, 205, Dr. Annie Besant Road, Worli, Bombay-400 018.

Section 62 so far as it relates to Rules 20 of the Maharashtra Shops and Establishments Rules, 1961 subject to the condition that the establishment should continue to follow the present system and to maintain the records (as June 1980) as maintained by it.]

[263.

1. Offices and Establishments of the Development Corporation of Konkan Ltd., Warden House, 5th Floor, Sir P.M. Road, Bombay -400 001.

2. Offices and Establishment. of the Western Maharashtra Development Corporation Ltd., Red Cross House, 3rd Floor, 11, Mahatma Gandhi Road, Pune - 411 001.

3. Offices and Establishments of the Development Corporation of Vidarbha Ltd., Mahajan Bldg., 1st Floor, Main Road, Sitabuldi, Nagpur - 12.

Sections 13, 14, 15, 17, 18, 35, 37 and 62.]

[264.

The Akola District Central Co-operative Bank Limited, Akola.

Section 62.]

[265.

Punch Operator, senior punch operator and peon, Computer Shift incharge, Computer and Asstt. Computer Operator, M.S.E.B.

Sections 13, 14 and 15 subject to the conditions that-

(i) The actual hours of work of employees should not exceed 8 hours in any day.

(ii) the spread-over should not exceed 10 hours on any day.

(iii) Rest interval should not be less than ½ hour and not later than 5 hours continuous work.]

[266.

Maharashtra State Handloom Co-operative Federation Ltd., Bombay.

(1) Section 35, 36, 37 subject to the condition that existing facilities will not be curtailed.

(2) Section 62 subject to condition that the forms, registers and other records maintained by the offices and shops give relevant details that are prescribed under Bombay Shops and Establishments Act, 1948 and Rules made thereunder.]

[267.

Bharat Dairy and Juice Centre, Opp. Bharatiya Vidya Bhawan, Chowpatty, Bombay - 400 007.

Section 11 subject to the condition that-

(i) the establishment should not be closed on any day later than 2.00 a.m.

(ii) the establishment should not sell any intoxicating material on its premises at any time.

(iii) no woman employee shall be required or allowed to work beyond 8.30 p.m.]

[268.

Sardar Refreshment, 164-A, Tardeo Road, Opp. B.E.S.T. Depot, Tardeo, Bombay-400 034.

Section 19 subject to the condition that the establishment should not be opened on any day earlier than 12.00 noon and closed after 2.00 a.m.]

[269.

Fruit Juice Stall, Sukhsagar Building, Chowpatty, Bombay-400 007.

Section 19 subject to the condition that-

(i) the establishment should not be closed on any day later than 2.00 a.m.

(ii) the establishment should not sell any intoxicating material on its premises at any time.

(iii) no woman employee shall be required or allowed to work beyond 8.30 p.m.]

[270.

Satguru Fruit Juice Stall, Cabin No 3, Opp. Patel Stores, Near Railway Station, Chembur, Govandi Road, Bombay- 400 07.

Section 19 subject to the conditions that-

(i) the establishment should not be closed ' on any day later than 3.00 a.m.;

(ii) the establishment should not sell any intoxicating material on its premises any time;

(iii) no woman employee shall be required or allowed to work beyond 8.30 p.m.

(iv) on failure to comply with any of the conditions at (i), (ii) and (iii) above, Government may withdraw the exemption.

(v) overtime in accordance with the law should be paid.

(vi) if female employees made to work beyond 830 p.m. they should be provided with free transport with escort up to their residence.]

[271.

New Sansar Restaurant and Stores, 601, Pipe Road, Kuria, Bombay-400 070.

Section 19 subject to the condition that-

(i) the establishment should not be closed on any day later than 2.00 a.m.]

(ii) the establishment should not sell any intoxicating material on its premises at any time.

(iii) no woman employee shall be required or allowed to work beyond 8.30 p.m.]

[272.

Sweepers employed in the Madura Coats Limited, 81, Patton Road, Post Box No. 280, Bombay-400 001.

Section 13(1) subject to the condition that the sweepers shall not be called for work before 7.30 a.m.]

[273.

Establishments of National Centre for the Performing Arts, Bombay House, 9th Floor, 24, Homi Mody Street, Bombay-400 023, and its activities at Nariman Point, Dorabji Tata Road, Bombay-400 021.

All provisions.]

[274.

CITI Bank of N.Y., 293, Dr. D.N. Road, Bombay-400 001.

Section 13, subject to the condition that-

(1) Three employees from Telex/ Cable Deptt., of M/s. City Bank, 293, Dr. D. N. Road, Bombay-1.

(i) work beyond 8.30 p.m. should be taken from the employees by rotation, the duration of each spell being not more than one month.

(ii) work should not be taken from the employees beyond 12.00 mid-night.

(iii) overtime in accordance with law should be paid.

(iv) if female employees are made to work beyond 8.30 p.m. they should be provided with the free transport with escort up to their residence.

(2) 12 employees from the accounts, Book-keeping, Ledgers, Management, Information Systems, Departments of the aforesaid Bank.

(i) the exemption is availed of only the last day of every calendar month.

(ii) work beyond 8.30 p.m. should be taken from the employees by rotation, the duration of each spell being not more than 1 month.

(iii) work should not be taken from the employees beyond 12 midnight.]

[275.

Patel Restaurant, 279, Belasis Road, Nagpada, Bombay-400 008.

Section 19 subject to the conditions that-

(i) The establishment should not be closed on any day later than 2.00 a.m.

(ii) The female employees, if any, are not allowed to work in the establishment after 8.30 p.m.

(iii) The establishment shall not sell or serve intoxicants in the premises of the establishments.]

[276.

Bharat Electronics Ltd., 'ARCADIA' 11th Floor, Office Nos. 5 & 6, Plot No. 195, Nariman Point, Bombay-400 021.

Section 62]

[277.

Toyo Engineering India Ltd., Maker Tower E, 3rd Floor, Cuffe Parade, Colaba, Bombay-400 005.

Section 13, subject to the conditions that-

(1) The office of the establishment shall not be opened earlier than 7.30 a.m. on any day and it shall not be closed later than 8.30 p.m.

(2) The concerned employees shall be paid over time wages in accordance with the provisions of sections 63 of the said Act if they are required to work in excess of the normal working hours.]

[278.

Parag Juice Centre, A-Empress Mahal, Dadar T.T., Bombay-400 014.

Section 19 subject to the conditions that-

(1) the establishment shall not be closed later than 2.00 a.m.

(2) it should not sell intoxicants in its premises.

(3) female employees, if any should not be made to work in the establishment after 8.30 p.m.]

[278.

Parag Juice Centre, A-Empress Mahal, Tilak Birdge, Dadar T.T. Mumbai - 400 014.

Section 11 subject to the conditions that-

(1) the establishment shall not be closed later than 11.00 p. m.

(2) any female employee should not be made to work in the establishment after 8.30 p.m.

(3) if any employee is required to work in excess of 9 hours on a day or 48 hours in a week, the employee shall be paid overtime wages as specified in section 63 of the Act.

(4) every employee should be allowed one day holiday in a week without making any deductions from his wages on account thereof.]

[279.

Palm Grove Hotel, Juhu Beach, Bombay-400 049.

Section 33 subject to the conditions that-

(1) No female employees are required to work after 11.30 p.m.

(2) No female employees shall be given duty continuously for more than one week.

(3) The female employees whose duty terminates after 8.30 p.m. should be provided with company's conveyance with escort by the employer from the establishment to their residences.

(4) Female employees should be placed in groups at night; and

(5) No female employees should be posted in the permit room.]

[280.

Ajanta Restaurant, Deftary Road, Malad (E), Bombay-400 064.

Section 33 subject to the conditions-

(1) No female employees are required to work after 11.30 p.m.

(2) No female employees shall be given duty continuously for more than one week;

(3) The female employees whose duty terminates after 8.30 p.m. should be provided with company's conveyance with escort by the employer from the establishment to their residence;

(4) Female employees should be placed in groups at night; and

(5) No female employee should be posted in the permit mom.]

[281.

Hotel Jai Pvt. Ltd., Nehru Road, Vile Parle (E), Bombay-400 057.

Section 33 subject to the conditions that-

(1) No female employees shall be given night duty continuously for more than a week.

(2) Female employees whose duty terminates or starts after 8.30 p.m. and/or before 6.00 a.m. should be provided by the establishments with conveyance from the residence of the employees to the Hotel.

(3) Female employees should be placed in groups at night.

(4) Rest room and lockers should be provided by the Hotel for the female employees.

(5) No female employee should be put on duty in the permit room.]

[282.

The Export-Import Bank of India (EXIM-Bank), P.B. No. 19969, Mittal Court, B' Wing, 224, Nariman Point, Bombay-21.

[(2) The Export-Import Bank of India, Western Region Representative Office, 44, Shankarsheth Road, Gultekdi, Pune - 411 030.]

All provisions.]

[283.

Hindustan Teleprinters Ltd., Office No. 2 (12th Floor), Regent Chambers, Backbay Reclamation, Nariman Point, Bombay-21.

Sections 15, 35, 36, 37, 38 & 62 subject to the condition that any visit book, registers and records maintained by the establishment are continued to be maintained properly and such registers and records are made available to the Inspector for inspection.]

[284.

The Machine operators employed in the Bombay Main Office of the Mercantile Bank Ltd., 52/60, Mahatma Gandhi Road, Post Box No. 128, Bombay-400 001.

Sub-section (1) of section 13 subject to the conditions:

(1) The number of operators required to sit late should not be more than 10 and they should not be required to work beyond 11.30 p.m.

(2) Late duty should not be given to the same employees continuously for more than one week.

(3) No female employee should be made to work beyond 8.30 p.m.]

[285.

Shop (Nos. 11 & 12) named "Trimurti" of the Maharashtra Small Scale Industries Development Corporation Ltd., at International Airport, Sahar, Bombay.

Sections 10, 11, 15, 18 & 33 subject to the conditions that-

(i) the employees concerned are not ''required to work for more than 48 hours in any week.

(ii) the spread-over should not exceed 12 hours in any day.

(iii) the employees are granted one day holiday in a week without making any deduction from their wages on account thereto.]

[286.

Computer Maintenance Corporation Ltd., and its establishments in Bombay. The Arcade World Trade Centre, Cuffe Parade, Bombay-400 005.

Section 62, subject to the condition that the registers and records shall be made available to the Inspector for inspection.]

[287.

Khansama and other staff attached to the rest houses/chummeries of the Maharashtra State Electricity Board.

Sections 13, 14, 15, 17, and 18 subject to the conditions that-

(i) Normal hours of work should not exceed 48 hours in a week.

(ii) Hours of work including overtime should not exceed 54 hours in a week.

(iii) Overtime wages should be paid as per section 63; and (iv) Every employee should be allowed one day holiday in a week with wages.]

[288.

Establishments of G.S. Anand and Company 4, Lulla Nagar, Pune - 411 001. (Crane Service Section).

Section 13, subject to the conditions that-

(i) The concerned employees are not required or allowed to work in the establishment for more than 9 hours in a day and 48 hours in a week.

(ii) The concerned employees are allowed 1 day holiday in a week without making deductions on account thereof.

(iii) No employee is made to work for more than a week continuously during night hours.]

[289.

Ivory Shop of Messrs. Nipan Enterprises, Bombay-400 022, Shop No. 10, situated in Transit Lounge (Custom Area), New International Passenger Terminal, Bombay Airport (Sahar), Bombay-400 099.

Sections 10, 11, 15, 16, 18 and 33, subject to the conditions-

(i) The employees concerned are not required to work for more than 48 hours in any week.

(ii) The spread over shall not exceed 12 hours in any day.

(iii) The employees are granted one day holiday in a week without making any deduction from their wages on account thereof.

(iv) Payment is made for over-time work according to Section 63.]

[290.

Hide-n-chic of Messrs. Jubilee Leather Works, Bombay, Shop No. 2, situated in Transit Lounge, (Custom Area), New International Passenger Terminal, Bombay Airport, (Sahar), Bombay-400 099.

Sections 10, 11, 15, 16, 18 and 33, subject to the conditions-

(i) The employees concerned are not required to work for more than 48 hours in any week.

(ii) The spread over shall not exceed 12 hours in any day.

(iii) The employees are granted one day holiday in a week without making any deductions from their wages on account thereof.

(iv) payment is made for overtime work according to Section 63.]

[291.

Esquire Video Film Services Pvt. Ltd., Shop No. 18, situated in Transit Lounge (Custom Area), New International Passenger Terminal, Bombay Airport (Sahar), Bombay-400 099.

Sections 10, 11, 15, 16, 18 and 33, subject to the conditions-

(1) The employees concerned are not required to work more than 48 hours in any week.

(2) The spread over shall not exceed 12 hours in any day.

(3) The employees are granted one day holiday in a week without making any deductions from their wages on account thereof.

(4) Payment is made for over-time work according to Section 63.]

[292.

Handicraft Shop No. 3 of Messrs. Shakti Corporation situated in Transit Lounge (Custom Area), New International Passenger Terminal, Bombay Airport (Sahar), Bombay-400 099.

Do.]

[293.

Show Room of Messrs. Selection Centre, Shop No. 4, situated in Transit Lounge (Custom Area), New International Passenger Terminal, Bombay Airport (Sahar), Bombay-400 099.

Do.]

[294.

Handicraft Shops No. 5 of Messrs. Indian Crafts situated in Transit Lounge (Custom Area), New International Passenger Terminal, Bombay Airport (Sahar), Bombay-400 099.

Do.]

[295.

Show Room No. 19 of Messrs. Sahny Commercial Company, situated in Transit Lounge (Custom Area), New International Passenger Terminal, Bombay Airport, (Sahar), Bombay-400 099.

Do.]

[296.

Show Room No. 15 of Messrs. Empire Footwear Fair, situated in Transit Lounge (Custom Area), New International Passenger Terminal, Bombay Airport (Sahar), Bombay-400 099.

Sections 10, 11, 15, 16, 18 and 33, subject to the conditions-

(1) The employees concerned are not required to work more than 48 hours in any week.

(2) The spread over shall not exceed 12 hours in any day.

(3) The employees are granted one day holiday in a week without making any deductions from their wages on account thereof.

(4) Payment is made for over-time work according to Section 63.]

[297.

The establishments of Messrs. Mail Order Sales Private Ltd. at Rajan House, Prabhadevi Bombay-400 025.

Section 62 so far as it relates to sub-rule (4) of Rule 20 of the Maharashtra Shops and Establishments Rules, 1961 subject to the condition that such a register in respect of the employees of the establishment at Rajan House, Prabhadevi, Bombay-400 025, is properly maintained at the Company's Head Office at Mathew Road, Bombay and that the same is made available for inspection to the Inspector.]

[298.

Establishment of MaIvan Taluka Shasakiya and Nimshaskiay Karmachari Grahak Sahakari Sanstha Ltd., Sindhudurga.

Sub-section (TB) of Section 18, subject to the condition that these establishments shall remain closed on one day of the week as required by sub-section (I) of section 18.]

[299.

The Unit of the Janakalyan Sahakari Bank Ltd., at Juhu, Vile Parle (West), Bombay.

Section 18, subject to the condition that the employees concerned are granted one day holiday in a week without making any deduction from their wages on account thereof.]

[300.

The establishment of Messrs. Demech Overseas Construction Private Ltd., at 1107/4, Hari Krishna Mandir Road, Pune - 411 016.

Section 18, subject to the condition that the employees concerned are granted one day holiday in a week without making any deductions from their wages on account thereof.]

[301.

Loss Prevention Association of India, Ltd., Warden House, Sir Pherozshah Mehta Road, Bombay-400 001.

Sections 13, 14, 15, 17, 18, 33(3), 35, 38-B, 38-C, 62 and 63 subject to the condition that-

(i) The female employees whose duty terminates or starts after 9.00 p.m. or 6.00 a.m. are provided with company's conveyance from their residence to their work, place and back; and

(ii) No woman is given night duty continuously for more than one week.]

[302.

Jas Restaurant and Bar. Natraj Market, S. V. Road, Malad, Bombay-400 064.

Section 33(3) subject to the condition that-

(i) The female employees are not required or allowed to work beyond 12.00 midnight.

(ii) The female employees are not required or allowed to work in the permit room.

(iii) The female employees who are required to work after 8.30 p.m; shall be provided escorted transport by the establishment upto the residence of the concerned employees.]

[303.

Persons occupying position of management in the offices of the Maharashtra State, Electricity Board at Bombay provided that the number of such persons in the offices of the Maharashtra State Electricity, Board, at Bombay shall not exceed 15 per cent of the total number of employees therein any fraction being rounded up to the next higher integer:

Provided further that in case of doubt as to whether a person is occupying portion of management, the decision of the Commissioner of Labour or any officer appointed by him in this behalf will be final.

Sections 13 to 18 (both inclusive), 21 to 24 (both inclusive), 28 to 31 (both inclusive) 33 and 63.]

[304.

The Computer Division of the Amalgamated Electricity Company Ltd., situated at 17-8 Dena Bank Building, Nariman Circle, Post Box No. 879, Bombay-400 023.

Sections 13 and 18, subject to the conditions that-

(i) the employees are given work in shifts by rotation as far as possible.

(ii) no employee should be allowed to work in the night for more than a week continuously.

(iii) the employees are allowed one day in a week as holiday without deducting wages on account thereof.]

[305.

The management of the Tata Memorial Hospital (Tata Memorial Centre, Dr. Ernest Borges Marg, Parel, Bombay-400 012.

All provisions.]

[306.

The female employees employed in Hotel Poonam International, Shivsagar Estate, Dr. A.B. Road, Worli, Bombay-400 018 (excluding executives and clerical employees).

Section 33, subject to the conditions that-

(1) No woman employee shall be given night duty continuously for more than a week.

(2) All women employees whose duty starts after 8.30 p.m. and before 6.00 a.m. should be provided with the conveyance by the management from place of residence to Poonam hotel and also for return to residence.

(3) All women employees will be placed in group at night.

(4) All women employees will be provided with separate lockers in the hotel premises itself.

(5) No woman shall be put on duty in the Bar Room of the hotel.]

[307.

Employees of the Cake Shops belonging to Taj Trade and Transport Company Ltd., Bombay-400 039, situated at (1) Calton Court, Bandra (West), Bombay-400 050, (2) 120, S. V. Road. Andheri (West), Bombay-400 058, (3) Beach Haven, near Palm Grove Hotel, Juhu, Bombay-400 045, respectively.

Section 13(1) subject to the condition that-

(i) No shop shall remain open beyond 10.30 a.m.

(ii) No woman employee will be required to work after 6.00 p.m. Section 18 subject to the condition that workers should be given one paid holiday in a week.]

[307.

Employees of the Cake Shops belonging to Taj Trade and Transport Co. Limited, Bombay-400 039, situated at (1) Calton Court, Bandra (West), Bombay-400 050, (2) S. V. Road. Andheri (West). Bombay-400 058, (3) Beach Heaven, near Palm Grove Hotel, Juhu, Bombay-400 045, (4) Om Chambers, Kemps Corner, Bombay, (5) Empress Mahal, Dadar T.T., Bombay, (6) Sundar Apartments, Chembur, Bombay, (7) Meera Apartments, Versova, Bombay, (8) Ramodia Mansion, Dr. A B. Road, Worli, Bombay.

Section 11(1)(a) and 18 subject to the condition that-

(1) No shop shall remain open beyond 10.30 p.m.

(2) Women employees shall not be required or allowed to work beyond 8.30 p.m.

(3) Every employee shall be given a paid holiday in a week by turn and a time table of such holidays shall be put on a notice-board for information on the last day of every month.

(4) The above exemption shall be subject to the provision contained in section 14(1), 16 and 63 of the said Act.]

[308.

The establishment of the Janata Commercial Co-operative Bank Limited at Tajna Peth in Akola City.

Section 13, subject to the conditions that no employee be allowed to work beyond 9.30 p.m.

Section 17, subject to the conditions that spread-over shall not exceed 12½ hours a day on any day.

Six Branches of the Janata Commercial

Section 62 subject to the conditions that the Co-operative Bank Limited in Akola City. registers and records shall be made available to the inspector for inspection.]

[309.

The United Western Bank Ltd., Bombay in its Branches at Mulund (East), Mulund (West), Prabhadevi and Thane.

Section 17, subject to the conditions that-

(i) these branches are not opened earlier than the times specified in Column 2 in the Table given below.

(ii) they are not closed later than the time given in Column 3 of the Table given below, and

(iii) the total normal hours of work of an employee do not exceed 6 ½ hours in a day.

[310.

Establishment of the Cotton Corporation of India Limited, Air India Building, 12th Floor, Nariman Point, Post Box No. 1350, Bombay-400 021.

All the provisions except the provisions of section 7 thereof.]

[311.

National Bank of Agriculture and Rural Development, Poonam Chambers, Shivsagar Estate, P.B. No. 6552, Worli Bombay-400 018.

All provisions.]

[312.

Algernens Bank Nederland N. V. situated (1) at 44, Veer Nariman Road, Bombay-400 023 and (2) at Zaveri Bazar, Bombay-400 003.

Section 62 subject to the condition that the prevailing system in the establishment of maintaining muster rolls in respect of the said officers etc. (as on 31st December, 1980) should be continued.]

[313.

Drivers attached to the ambulance Van of the State Bank of India.

Sections 13, 14, 17 and 18 subject to the conditions that-

(i) If any employee is required to work in excess of the time limit of hours of work specified in section 63 of the said Act, he/she shall be paid overtime wages at the rate of not less than those prescribed under Section 63 of the Act. The employees concerned shall be granted one day holiday in a week without making any deductions from their wages on account thereof.]

[314.

Employees of Shree Gajanan Maharaj Sansthan, Shegaon, District Buldhana.

Sections 13 and 18 subject to the conditions that-

(i) The establishment should not be opened earlier than 5.00 a.m. and closed later than 11.00 p.m.

(ii) No employee should be required or allowed to work before 8.30 a.m. or after 8.30 p.m. continuously for more than a week,

(iii) The employees are given one day's holiday in a week without making deductions in wages on account thereof.]

[314.

Shree Gajanan Maharaj, Sansthan, Shegaon, District Buldhana, Shegaon 444 203 (C.Rly.)

All provisions]

[315.

Trombay Thermal Power station, construction Project, Units-5, of the Tata Power Company Ltd., Bombay.

Sections 13, 14, 15, 17 and 18 subject to the conditions that-

(i) The exemption will remain in the operation for the further period up to and inclusive of 31st December, 1984.

(ii) The employees concerned are granted wages for over-time work and one day holiday in the week without making any deductions on account thereof, from their wages.]

[316.

The establishment of-

1. Allahabad Bank

2. Andhra Bank

3. Bank of Baroda

4. Bank of India

5. Bank of Maharashtra

6. Canara Bank

7. Central Bank of India

8. Corporation Bank

9. Dena Bank

10. Indian Bank

11. Indian Overseas Bank

12. New Bank of India

13. Oriental Bank of Commerce

14. Punjab National Bank

15. Punjab and Sind Bank

16. Syndicate Bank

17. Union Bank of India

18. United Bank of India

19. United Commercial Bank

20. Vijaya Bank

21. State Bank of India

22. State Bank of Bikaner and Jaipur

23. State Bank of Hyderabad

24. State Bank of Indore

25. State Bank of Mysore

26. State Bank of Patiala

27. State Bank of Saurashtra

28. State Bank of Travancore

29. The Benaras State Bank Ltd.

30. Bharat Overseas Bank Ltd.

31. The Bank of Rajasthan Ltd.

32. The Catholic Syrian Bank Ltd.

33. The Federal Bank Ltd.

34. The Hindustan Commercial Bank Ltd.

35. The Jammu and Kashmir Bank Ltd.

36. Karnataka Bank Ltd.

37. The Karur Vyasya Bank Ltd.

38. The Iakshmi Commercial Bank Ltd.

39. The Lakshmilivas Bank Ltd.

40. The Miraj State Bank Led.

41. The Nedungadi Bank Ltd.

42. the Parur Central Bank Ltd.

43. The Purbanchal Bank Ltd.

44. The Sangli Bank Ltd.

45. The South Bank Ltd.

46. United Industrial Bank Ltd.

47.The Vysya Bank Ltd.

48. Algemene Bank Nederland N.Y.

49. American Express International Banking Corporation

50. Bank of America N.T. And S.A.

51. The Bank of Tokyo Ltd.

52. Banque National de Paris

53. The British Bank of the Middle East

54. The Chartered Bank

55. City Bank N.A.

56. Grindlays Bank Ltd.

57. Mercantile Bank Ltd.

58. The Mitsui Bank Ltd.

[59. ICICI Banking Corporation Limited.]

[60.Securities Trading Corporation of India Limited, Mumbai 400 001.]

[61. “All Regional Rural Banks in the State.”]

[62. (1) Times Bank Ltd., Times of India Bldg, Dr. D.N. Road, Mumbai - 400 001.

(7) Times Bank Ltd., Mantri House, Ferguson College Road, Pune - 411 001.]

Sections 13, 15, 18, 33(3), 35, 36, 37, 38-C and 62, subject to the following conditions:-

(i) The exemption are without prejudice to reference to the Act or "the Shops Act of States" etc. made in the Awards/ Settlements/Agreements (as defined in the Industrial Disputes Act. 1947, Bombay Industrial Relations Act, 1946), applicable to the establishments mentioned in Col. 2 thereof (hereinafter referred to as "the Banks").

(ii) The exemptions are without prejudice to the exemptions already granted in cases of individual banks (mentioned in this schedule) unless revoked.

(iii) The Banks should not be opened earlier than 7.30 a.m. and closed later than 9.00 p.m.

[Provided that its Main and service Branches connected with Clearing House of Reserve Bank of India may be opened at 7.00 a.m. And closed at 11.00 p.m.]

(iv) No employee should be required or allowed to work for more than [5] hours before he has had rest interval of at least half-an-hour.

(v) The employees are given at least one day holiday in a week, without making deductions from their wages on account thereof.

(vi) Women employees required or allowed to work after 8.30 p.m. should be provided with conveyance (with escort) from their places of work to their residence.

(vii) No woman employee should be required or allowed to work after 8.30 p.m. continuously for more than a week.

(viii) The employee should be allowed by the Banks leave and the female employees maternity benefit according to Awards/Settlements/Agreements applicable to the Banks, or according to custom or usage prevalent in the Banks, immediately before the grant of this exemption.

(ix) The Registers/Records maintained by the Bank immediately before this exemption should be properly maintained by the Bank in respect of all their employees.

(x) The Registers/Records should be made available to the Inspectors at the time of their visits to the Banks for Inspection.

(xi) Visit Books should be maintained by the Banks and made available to the Inspectors, at the time of their visits to the Banks, for passing visit remarks.]

[317.

Employees employed in the Banks mentioned in Col. 2 of entry at Serial No. 316 in this Schedule, occupying the position of Managers or Supervisory Officers, and drawing a salary (basic pay and dearness allowance only) of not less than Rs. 1,500 per month, provided that the number of such employees in any one establishment of the Banks does not exceed 5 per cent of the total number of employees in that establishment (rounded up to the next higher interest).

Sections 63, subject to the condition that the exact number (with name or names) of such exempted employed or employees is specified and intimated to the Inspector by the concerned establishment.]

[318.

All employees (other than those mentioned in Col. 2 of entry at Sr. No. 317 above in this Schedule, employed in the Banks mentioned in Col. 2 of entry at Sr. No. 316 in this Schedule.

Section 62, subject to the condition that the employees are paid over-time wages in accordance with the Awards/Settlements/ Agreements applicable to them, provided the rate of over-time is not less than double the ordinary rate of wages.]

[319.

Trombay Thermal Power Section Construction Project, Unit No. 6, Tata Power Co. Limited, Bombay.

Sections 13, 14, 15, 17 and 18, subject to the condition that-

(1) The exemption will remain in operation for the period from the date of issue of Notification to 31st August, 1989, and

(2) Employees concerned are granted wages for over-time work and one day holiday in a week without making any deduction, on account thereof, from their wages.]

[320.

Management of the Compudata Corporation, Data Processing Centre, Sambava Chambers, 3rd Floor, Sir. P.M. Road, Bombay-21.

Section 13, subject to the condition that-

(i) No employee shall be required or allowed to work for more than 9 hours in a day or 48 hours in a week.

(ii) No female employee shall be allowed to work after 8.30 p.m.]

[321.

Establishments of Messrs. Hotel Step-in situated at Shop No. 1 Green Lawn Building, Mahim Kapad Bazar Road, Mahim, Bombay-16.

Section 19, subject to the condition that-

(i) The hotel should not be closed later than 1.30 a.m. each day.

(ii) No woman or young person should be employed in the Bar/Permit Room of the Hotel.

(iii) The employees concerned should not be required to work for more than 48 hours in a week.

(iv) The spread over of the employees shall not exceed 12 hours per day.]

[322.

Establishment of Messers Pheroze Framroze and Company, Bombay, situated in the International Airport, Terminal Building at Sahar, Bombay and Bombay Domestic Airport Terminal at Santacruz, Bombay.

Section 13, 15, 17, 18 and 33 subject to the conditions that-

(i.) The employees concerned are not required to work for more than 48 hours in any week.

(ii) The spread over shall not exceed 12 hours in any day.

(iii) The employees are granted one day holiday in a week without making any deduction from their wages on account thereof.

(iv) Payment is made for over time work, if any, according to Section 63.]

[323.

Franchise Shops as per list below where the products prepared by Messrs Monginis, Bombay are sold.

Section 18 subject to the conditions that-

(i) No employee shall be required or allowed to work for more than 9 hours in a day or 48 hours in a week, and

(ii) Every employee shall be given one day holiday in a week without making any deductions from their wages on account thereof.]

[324.

All Bakery Products Selling Centres

Section 11(1) (a), subject to the condition that no centre shall be kept open after 11.00 p.m. and that only Bakery Products shall be sold out after 8.30 p.m.]

[325.

Sale Counter Section - Section of Messrs. Central Camera Co. Ltd., Dadabhai Nauroji Road, Fort, Bombay-400 001.

Section 18(1) subject to the conditions that-

(i) the employees concerned shall be granted one day holiday in a week without making any deductions from their wages.

(ii) the employer shall not keep open the other parts of the establishment on Sundays except Sale Counter Section situated in front show-room.

(iii) no female employee should be called on duty on Sundays.]

[326.

Computer Section of the Western India Erectors Limited, Sahyadri Sadan, Tilak Road, Pune - 411 030.

Section 13 subject to the condition that-

(i) the Computer Section shall not be opened earlier than 6.00 p.m. and closed later than 10. p.m.]

[327.

4 Branches of Kirloskar Consultants Limited situated at-

(1) 917/19-A, Ganeshwadi, Shivaji Nagar, Pune - 411 005.

(2) (2) 754/104, Deccan Gymkhana Road, Shivaji Nagar, Pune.

(3) Shirole Building, Shivaji Nagar, Pune.

(4) 1219, Paranjpe Road, Shivaji Nagar, Pune.

Section 13(1) subject to the condition that these 4 Branches of the said Establishment will not be opened earlier than 8.00 a.m.]

[328.

Establishment of Dr. Beck and Company India Ltd., Pimpri, Pune - 411 018.

Section 62, subject to the condition that the Registers/Records maintained immediately before this exemption should be properly maintained and should be made available to the Inspectors at their visits for inspection.]

[329.

Electronic data processing Section of the establishment of Dr. Beck and Company India Limited, Pimpri, Pune - 18.

Section 13(1), subject to the condition that the section should not be opened earlier than 7.00 a.m. and closed later than 11.30 p.m.]

[330.

Computer Department of M/s. Nirlon Synthetic Fibres and Chemicals Limited situated at Nirlon House, Dr. Annie Besant Road, Worli, Bombay-400 025.

Section 13, subject to the conditions that-

(1) No female employee shall be allowed or required to work in the Computer Department after 8.30 p.m.

(2) No employee shall be given night duty continuously for more than 15 days in a month.]

[331.

The establishment of "Cafe Kamal" situated at Belasis Road, Bombay-400 008.

Section 19, subject to the conditions that-

(1) The cafe should not be closed later than 1.30 a.m. each day.

(2) No woman or young person should be employed in the Bar/Permit room of the cafe.

(3) The employees concerned should not be required to work for more than 48 hours in a week.

(4) The spread over of the employees shall not exceed 12 hours per day.]

[332.

The Establishment of MID-DAY Publication Pvt. Ltd., F-4, Everest Building, Tardeo Road, Bombay-400034.

Section 62, subject to the condition that any visit book, register or record maintained immediately before the date of notification are continued to be maintained properly and such registers and records are made available to the Inspectors for inspection.]

[333.

Establishment of Inquilab Publication Pvt. Ltd., 156, d-1, Dadajee Road Bombay-400034.

Section 62, subject to the condition that any visit book, register or record maintained immediately before the date of notification are continued to be maintained properly and such registers and records are made available to the Inspectors for inspection.]

[334.

Establishment of HMT Limited, Watch Marketing Division 78 World Trade Centre Cuffe Parade, Colaba, Bombay-400 005.

Section 62, subject to the condition that any visit book, registers and or records maintained by the establishment are continued to be maintained properly and such registers and records are made available to the Inspectors for inspection.]

[335.

Establishment of M/s. Hotel Rishi situated at 102, Madhavji Estate, Dadasaheb Palke Road, Opp. Central Railway Station, Dadar, Bombay-400 014.

Section 19, subject to the condition that-

(1) The Hotel should not be closed later ' than 1.30 a.m. each day.

(2) No woman or young person should be employed in the Bar/Permit Room of the Hotel.

(3) The employees concerned should not be required to work for more than 48 hours in a week.

(4) The spread-over of the employees shall not exceed 12 hours per day.

(5) Hotel should not be opened earlier than 5.00 a.m.]

[336.

Women employees in House keeping Department, front office and restaurant of the Hotel Sun & Sand situated at 39/2, Juhu Beach, Bombay-400 049.

Section 33, subject to the conditions that-

(1) No women employees shall be allowed or required to work in any other Department except in House keeping, front office and restaurant.

(2) No woman shall be given any duty continuing for more than one week.

(3) No women employees shall be put on duty as attendant in the bar room/ permit room.

(4) All women whose duties terminate or start after 8.30 p.m. and before 6.00 a.m. should be provided with company's conveyance from their residence to Hotel and back.

(5) Women employees should be placed in a group at night.

(6) Rest room and separate locker shall be provided in the Hotel premises for women.]

[337.

Computer section of the Ceat Tyres, of India, Ltd., situated at 463, Dr. Annie Besant Road, Worli, Bombay-400 025.

Section 13(1) subject to the condition that no employee shall be given, without his consent, night duty continuously for more than fifteen days.]

[338.

Establishment of International Computers Indian Manufacturers Ltd. situated at Mistry Bhavan, 122, Dinsha Wachha Road, P.O. Box. No. 516, Bombay-400 020.

Section 13, subject to the conditions that-

(1) The employees shall be entitled to overtime wages in accordance with section 63 of the Act.

(2) No female employee shall be allowed to work beyond 8.30 p.m.]

[339.

Trombay Thermal Power Station Construction Project, Unit 5 of the Tata Power Co. Ltd., Bombay.

Sections 13, 14, 15, 17 and 18, subject to the conditions that-

(i) The exemption will remain in the operation for a further period up to and inclusive of [31st December, 1986 or the date of terminal of the Construction project, unit 5, whichever is earlier.]

(ii) The employees concerned are granted wages for overtime work and one day holiday in a week without making any deduction on account thereof from their wages.]

[340.

The, workmen performing the functions as computer operators of the IBM Computer section in Cyanamid India Ltd., 254 / D-2, Dr. Annie Besant Road, Worli, Bombay-400 025.

Section 13(1) subject to the condition that the computer section shall not be opened earlier than 8.00 a.m. and closed later than 8.30 p.m.]

[341.

Lottery Shop of Shri S. V. Barad, Barad Lottery Centre, situated at 86, Navi Peth, Solapur-413 007.

Section 11(1)(a) and 18(1) subject to the condition that-

(i) No shop shall remain open beyond 10 p.m. and

(ii) In case the employee is employed by the owner of the said shop, the employee concerned shall be granted one day holiday in a week without making any deduction from his wages on account thereof.]

[342.

Computer Department of Hong Kong and Shanghai Banking Corporation, 52/60, M.G. Road, Bombay-400 023.

Section 13(1) subject to the condition that-

(1) No employee shall be given without ' his consent night duty continuously for more than 15 days.

(2) No female employee shall be allowed or required to work after 8.30 p.m. in the computer department.

(3) The employees concerned shall be entitled to overtime wages in accordance with section 63 of the Act.]

[343.

Computer Department of Tata Economic Consultancy Services, situated at Orient House, Mangalore Street, Bombay-400 038.

Section 13, subject to the conditions that-

(1) No female employee shall be allowed or required to work in the Computer Department beyond 8.30 p.m.

(2) No employee shall be given, without his consent night duty continuously for more than fifteen days.

(3) The employee shall be entitled to over­time wages in accordance with section 63 of the Act.]

[344.

Computer Department of Indian Hume Pipe Co. Ltd., Construction House, Waichand Hirachand Marg, Bombay-400 038.

Section 13(1) subject to the condition that-

(1) No employee shall be given without his ' consent, night duty continuously for more than eight days.

(2) No female employee shall be allowed or required to work in the Computer Department beyond 8.30 p.m.

(3) Every employee shall be given one day holiday in a week without making any deductions from his wages on account thereof.]

[345.

Late Evening Counter of the Head Office of the Cosmos Co. op Urban Bank Ltd., situated at Cosmos Bank Bldg., 612, Sadashiv Peth, Laxmi Road, Pune - 411 030.

Section 13(1) subject to the condition that-

(1) No woman employee shall be allowed ' to work after 8.30 p.m. in later evening counter of the Bank.

(2) Later evening counter of the Bank shall not be closed later than 11,.00 p.m.]

[346.

Computer Department of M/s Lupin Laboratories Pvt. Ltd., 151, C.S.T. Road, Kalina, Santacruz (E), Bombay-400 098.

Section 13(1) subject to the condition that-

(1) No female employee shall be allowed ‘ or required to work in the Computer Department after 8.30 p.m.

(2) No employee shall be given without his consent night duty continuously for more than 15 days.

(3) The employee shall be entitled to overtime wages in accordance with section 63 of the Act.]

[347.

Establishment of Hindustan Pencils Pvt. Ltd., 510, Himalaya House, 79, Palton Road, Bombay-400 001.

Section 62 in so far as it relates to maintenance of records only subject to the condition that any visit book register or record maintained by the establishment immediately before this exemption should be properly maintained and should be made available to inspectors at the time of their visits of the establishment for inspection.]

[348.

Establishment of Star Chemicals (Bombay) Pvt. Ltd., 55/58, Jolly Maker Chamber, No. 2, 5th Floor, Nariman Point, Bombay-400 021.

Section 62 in so far as it relates to maintenance of records only subject to the condition that any visit book register or record maintained by the establishment immediately before this exemption should be properly maintained and should be made available to inspectors at the time of their visits of the establishment for inspection.]

[349.

Establishment of Indo-European Machinery Co. Pvt. Ltd., situated at Sambiva Chambers, Sir P.M. Road, Bombay-400 001.

Section 62 in so far as it relates to maintenance of records only subject to the condition that any visit book register or record maintained by the establishment immediately before this exemption should be properly maintained and should be made available to inspectors at the time of their visits to the establishment for inspection.]

[350.

Establishment of the Gammon India Ltd., Gammon House, Veer Savarkar Marg. Post Box No. 9120, Prabhadevi Bombay-400 025.

Section 62 in so far as it relates to maintenance of records only subject to the condition that any visit book register or record maintained by the establishment immediately before this exemption should be properly maintained and should be made available to inspectors at the time of their visits of the establishment for inspection.]

[351.

Establishment of United Motors (India) Ltd., 39 N.S. Patkar Marg Bombay-400 007.

Section 62 in so far as it relates to maintenance of records only subject to the condition that any visit book register or record maintained by the establishment immediately before this exemption should be properly maintained and should be made available to inspectors at the time of their visits to the establishment for inspection.]

[352.

Establishment of Dr. Beck and Co. (India) Ltd., Pimpri, Pune - 411 018.

Section 62 in so far as it relates to maintenance of records only subject to the condition that any visit book register or record maintained by the establishment immediately before this exemption should be properly maintained and should be made available to inspectors at the establishment for inspection.]

[353.

Establishment of the Maharashtra Housing and Area Development Authority, its regional Boards and offices subordinate to them.

All provisions.]

[354.

Establishment of the Kirloskar Consultants Ltd., situated at Swaroop Nagari, Karve Road, Pune - 411 029.

Section 13(1) subject to the condition that the establishment shall not be opened earlier than 8.00 a.m.]

[355.

Establishment of the Sandoz India Ltd. Sandoz House, Dr. Annie Besant Road Worli, Bombay-400 018.

Section 13 subject to the condition that no employee should be required ID. allawed to work before 7.00 a.m. or after 11.00 p.m.]

[356.

Computer Department of the Banque National De Paris, French Bank Building, Homji Street, P.B. No. 45, Bombay-400 001.

Section 13 subject to the condition that-

(1) No female employee allowed or required ' to work in the Computer Department after 8.30 p.m.

(2) No employee shall be given without his consent night duty continuously for more than 15 days.

(3) No employee shall be entitled to over time wages in accordance with section 63 of the Act.]

[357.

Venus Computers Ltd., 20, Keytuo Industrial Estate, 220, Kondivita Village Road, Andheri (E), Bombay-400 059.

Section 13 subject to the conditions that-

(1) No female employee should be allowed or required to work in the Computer Division after 8.30 p.m.

(2) No employee shall be given without his consent night duty continuously for more than 15 days.

(3) The employee shall be entitled to over time wages in accordance with section 63 of the Act.]

[358.

Ashok Juice Centre, A-Express Mahal, Dadar TT., Mumbai - 400 014.

Section 11 subject to condition that-

(1) The establishment shall not be closed later than 11.00 p.m.

(2) Any female employee should not be made to work in the establishment after 8.30 p.m.

(3) If any employee is required to work in excess of 9 hours on a day or 48 hours in a week, the employee shall be paid overtime wages as specified in section 63 of the Act.

(4) Every employee should be allowed one day holiday in a week without making any deductions from his wages on account thereof.]

[359.

Establishment of Messrs. Hotel Ceasars Palace, situated at 313, Linking Road, Khar, Bombay-400 052.

Section 19, subject to the condtons that-

(1) The Hotel should not be closed later than 12.30 a.m. each day;

(2) No women or young person should be employed in the Bar/Permit Room, if any, of the Hotel.

(3) The employees concerned should not be required to work for more than 48 hours in a week.

(4) The spread-over of the employees shall not exceed 12 hours per day.]

[360.

Pankaj Juice Centre, Bhaudaji Road, King's Circle, Matunga, Bombay-400 019.

Section 19 subject to the condition that-

(1) The establishment shall not be closed later than 12.30 a.m.

(2) It should not sell intoxicants in its premises.

(3) Female employees if any, should not be made to work in the establishment after 8.30 p.m.]

[361.

Money Exchange Counter of Central Bank of India at International Airport, Sahar, Bombay.

Section 13(1) and 17, subject to the conditions that-

(1) No female employee allowed or required to work after 8.30 p.m.

(2) No employee shall be given without his consent night duty continuously for more than fifteen days.

(3) The spread-over of the employees shall not exceed 12 hours per day.

(4) The employee shall be entitled to overtime wages in accordance with section 63 of the Act.

(5) Every employee shall be given one day holiday in a week without making any deductions from his wages on account thereof.]

[362.

Computer Department of the Gammon India Limited Gammon House, Veer Savarkar Marg, Post Box No, 9129, Prabhadevi, Bombay-400 025.

Section 13(1), subject to the conditions that-

(1) No female employee allowed or required to work after 8.30 p.m.

(2) No employee shall be given without his consent any duty continuously for more than fifteen days.

(3) The employee shall be entitled to overtime wages in accordance with section 63 of the Act.

(4) The establishment shall not be opened earlier than 6.30 p.m. on any day and it shall not be closed later than 10.30 p.m.]

[363.

Establishments of Cambata Aviation Pvt. Ltd. Hangar No. 3-A, Juhu Aerodrome, Bombay-400 054.

Section 13(1), 18 and 62 subject to the condition that-

(1) No female employee allowed to work after 8.30 p.m.

(2) No employee shall be given without his consent night duty continuously for more than fifteen days.

(3) The employee shall be entitled to receive overtime wages in accordance with section 63 of the Act.

(4) Every employee shall be granted one day holiday in a week without making any deduction from his wages on account thereof.

(5) Any visit book, register or record maintained by the establishment immediately before this exemption should be properly maintained and preserved and should be made available to inspectors at the time of their visit of the establishment for Inspection.]

[364.

Establishments of M/s. Central Warehousing Corporation, Baldota Bhavan, M. K. Karve Marg, Churchgate, Bombay-400 020.

The provisions of Section 63, subject to the condition that the employees are paid over time wages in accordance with the rates of overtime as approved prescribed by Government of India from time to time.]

[365.

Establishments of Bank of America, Bombay Branch, Bank of America National Trust and Savings, Association. Incorporated in USA with Ltd. Liability P.O. Box. No. 10080, Bombay-400 021, India.

The provisions of Section 13(1) subject to the conditions that-

(1) No female employee shall be allowed or required to work after 8.30 p.m.

(2) No employee shall be given without his/ her consent any duty continuously for more than fifteen days.

(3) The employee shall be entitled to overtime wages in accordance with Section 63 of the said Act.]

[366.

Establishments of Hotel Golden Crown Bar & Restaurant, 29-33, August Kranti Marg, Bombay-400 036.

Section 19, subject to the conditions that-

(i) the hotel should not be closed later than 2.00 a.m. each day.

(ii) no woman or young person should be employed in the Bar/Permit Room, if any, of the Hotel.

(iii) the employees concerned should not be required to work for more than 48 hours in a week.

(iv) the spread-over of the employees shall not exceed 12 hours per day.]

[367.

Hotel Blue Diamond, Poona Industrial Hotel Ltd., 11, Koregaon Road, Pune - 411 001.

Section 33 subject to the condition that-

(1) No women employees shall be given night duty continuously for more than one week.

(2) All women employees whose duty starts after 9.00 p.m. and before 6.00 a.m. should be provided escorted transport by the Establishment up to the residence of the concerned employees.

(3) Women employees should be placed in groups at night.

(4) The female employees are not required or allowed to work in the permit room.

(5) Rest rooms and separate lockers shall be provided in the Hotel Premises for women employees.]

[368.

Establishments of Sayed Shik Kabab Centre, R. S. Nimkar Marg, Nagpada, Bombay-400 008.

Section 19, subject to the conditions that-

(i) the establishment should not be closed later than 1.00 a.m. each day.

(ii) no woman or young person should be employed in the Bar/Permit Room, if any, of the establishment.

(iii) the employees concerned should not be required to work for more than 48 hours in a week.

(iv) the spread-over of the employees shall not exceed 12 hours per day.]

[369.]

[370.

Bobby Fruit stall Municipal Stall, Bhaudaji Road, Maheshwari Udyan, Matunga, Bombay-400 019.

Section 19 subject to the condition that-

(1) the Establishment shall not be closed any day later than 12.30 a.m.

(2) it should not sell any intoxicating material on its premises any time.

(3) Female employees, if any, should not be made to work in establishment after 8.30 p.m.]

[371.

Computer Department of Citi Bank, N.A. situated at,-

(i) Air India Building, 9th Floor, Nariman Point, Mumbai - 400 021;

(ii) 293, D.N. Road, Fort, Mumbai - 400 001;

(iii) Sahakar Bhavan, 230, Backbay Reclamation, Nariman Point Mumbai 400 021;

(iv) Citi Tower, Dr S.S. Rao Road, Parer, Mumbai - 400 012;

(v) Ramnord Building, Dr. Annie Besant Road, Worli, Mumbai - 400 018;

(vi) Barodawala Mansion, Dr. Annie Besant Road, Worli, Mumbai - 400 018.

Section 13(i) subject to the conditions that-

(1) No female employee shall be allowed or required to work in the Computer Department after 8.30 p.m.

(ii) The employee concerned, shall be entitled to overtime wages in accordance with Section 63 of the said Act.

(iii) No employee shall be given without his/ her consent night-duty continuously for more than fifteen days.]

[372.

Data System Services, Nalin Chambers, 173, Dhole Patil Road, Pune - 411 001.

The provisions of section 13 subject to the conditions that-

(i) No female employee shall be allowed or required to work in the Computer Department after 8.30 p.m.

(ii) The employee concerned, shall be entitled to overtime wages in accordance with Section 63 of the said Act.

(iii) No employee shall be given without his/her consent night-duty continuously for more than fifteen days.]

[373.

M/s. Bradma of India Ltd., 4th Floor, Volkart Building, 19, J.N. Heredia Marg, Bombay-400 038.

Section 13(2) subject to the conditions that the establishments will not be opened earlier than 9.00 a.m. and closed later than 5.15 p.m.]

[374.

The Resort Paramount Hotels Private Limited, Aksa Beach Madh Marve Road, Malad (West), Bombay-400 095.

Section 33(3) subject to the conditions that-

(1) No women employee shall be given night duty continuously for more than one week.

(2) All women employees whose duty terminates or starts after 8.30 p.m. And before 6.00 a.m. should be provided escorted transport by the Establishment up to the residence of the concerned employees.

(3) Women employees should be placed in groups at night.

(4) The female employees are not required or allowed to work in the permit room.

(5) Rest Rooms separate lockers shall be provided in the Hotel Premises for women employees.]

[375.

Oberoi Airport Services, Sahar Airport Road, Sahar, Bombay-400 099.

Section 33(3) subject to the conditions that-

(1) No women employee shall be given night duty continuously for more than one week.

(2) All women employees whose duty terminates or starts after 9.00 p.m. and before 6.00 a.m. should be provided escorted transport by the Establishment upto the residence of the concerned employees.

(3) Women employees should be placed in groups at night

(4) The female employees are not required or allowed to work in the permit room.

(5) Rest rooms and separate lockers shall be provided in the Hotel Premises for women employees.]

[376.

Establishment of Hindustan Petroleum Corporation Ltd., 17, Jamshedji Tata Road, Bombay-400 020.

Section 62, subject to the condition that the registers and records shall be made available to the Inspector for inspection.]

[377.

Establishment of the Nuclear Power Corporation, Homi Bhabha Road, Colaba, Bombay-400 005.

All provisions.]

[378.

Establishment of the Shipping Credit and Investment Company of India Ltd., Nirlon House, 254, Dr. Annie Besant Road, Bombay-400 025.

All provisions.]

[379.

Leela Penta Hotel, Bombay International Airport, Bombay-400 059.

Section 33(3) subject to the conditions that-

(1) No woman employee shall be given night duty continuously for more than one week.

(2) All women employees whose duty terminates or starts after 8.30 p.m. and before 6.00 a.m. should be provided escorted transport by the Establishment from their residence to hotel and back.

(3) Women employees should be placed in groups at night.

(4) In the Bar room, no woman shall be put on duty as attendant.

(5) Rest Rooms separate lockers shall be provided in the hotel Premises for women employees.]

[380.

Centaur Hotel Juhu Beach, Juhu Tara Road, Juhu, Bombay - 400 049.

Section 33(3) subject to the conditions that,-

(1) No woman employee shall be given night duty continuously for more than one week.

(2) All woman employees whose duty terminates or starts after 8.30 p.m. and before 6.00 a.m. should be provided escorted transport by the Establishment from their residence to hotel and back.

(3) Women employees should be placed in groups at night.

(4) In Bar Room, no woman shall be put on duty as attendant.

(5) Rest Rooms separate lockers shall be provided in the hotel premises for women employees.]

[381.

Yeshwant Sahakari Bank Limited, Venu Apartments, Block No. 2, B.J. Deorukhkar Road, Dadar, Bombay-400 014.

Section 18, subject to the conditions that-

(1) ) The attendance on weekly holiday viz., Sunday shall be voluntary.

(2) Every employee shall be given one day holiday in a week without making any deductions from his wages on account thereof.]

[382.]

[383.

Computer Department of the Parekh Marketing Pvt. Ltd., Mafatlal House, Backbay Reclamation, P.B. No. 11084, Bombay - 400 020.

Section 13(1), subject to the conditions that,-

(1) No female employee is allowed or required to work after 8.30 p.m.

(2) No employee shall be given without his consent any duty continuously for more than fifteen days

(3) The employee shall be entitled to overtime wages in accordance witr, Section 63 of the Act.]

[384.

Establishment of Pankaj Fruit Stall Municipal Stall, Bhaudaji Road, Maheshwan Udyan, Bombay-400 019.

Section 19, subject to the conditions that-

(1) the Hotel should not be closed later than 12.30 a.m. each day.

(2) It should not sell intoxicants in its premises.

(3) Female employees if any should not be made to work in the establishment after 8.30 p.m.]

[430.

Society for Service to voluntary Agencies (SOSVA) "Shardaram Park" A Wing, 3rd floor, Near Jahangir Nursing Home, Pune - 411001.

Section 13, 17 & 18 sub, to condition that (1) The spread over of an employee shall not exceed fourteen hours in any day and.

(2) If any employee is made to work than usual hours as hours as specified in Section 63 of the said Act (a) it must be noted in register and (b) rates of waged in overtime work shall not be less than the rates fixed under Section 63 of the Act.]

[432.

Credit Card Department, Securities Department, Personal Telephone Banking Department and Computer Department of the Hongkong and Shanghai Banking Corporation Ltd. Sudam Kalu Ahire Marg. Worli, Mumbai - 400 025.

(b) Entries 437,342,451 shall be deleted.

Section 13(1) subject to the conditions, namely:-

(i) No female employee is allowed to work ' beyond 8.30 p.m. in the establishment.

(ii) Employees shall be given the work by rotation in second and third shift.

(iii) No employee shall be given work in second and third shift continuously for more than one week.

(iv) Identity card should be provided to the workers those who work in night shift.

(v) The Security Department of the establishment shah not be opened earlier than 8.30 a.m. and closed later than 10.30 p.m.

(vi) Time table of each shift for every employee shall be placed on a notice board in advance on the first date of every month.

(vii) The employee shall be entitled to overtime wages in accordance with section 63 of the Act.]

[441.

[Shopper's Stop Private Limited] Plot No. 211-D, C.T.S, No. 543, S.V. Road, Andheri (West), Bombay-400 059

Section 11(1)(a) and 18 subject to conditions that-

(1) The Establishment shall not remain open beyond 10.30 p.m.

(2) Women employees shall not be required or allowed to work beyond 8.30 p.m.

(3) Daily working hours in th. Establishment should be 9 hours, or weekly 48 hours, and

(4) Every employee shall be given a paid holiday in a week by turn and a time table for such holidays shall be put on Notice Board for information on the last day of every month.

(5) The employees who would be requires to work beyond 8.30 p.m. should not be required to work before 11.30 a.m, on the subsequent day.

(6) Every employee shall be paid wages for overtime work in accordance with Section 63 of the said Act.

(7) The employees in the establishment should be provided with Identity Cards.

(8) During the period 8.30 p.m. to 10.30 p.m., the employees should be required to work by rotation.]

[(9) Due to change in the name of the Establishment and Management no adverse changes shall be made in the service conditions and other facilities which are applicable to the employees.

(11) On account of change the name of the Shop, the service of the earlier employees should not be discontinued.]

[446.

Dugdhapurna Dairy, Rajkamal Chowk, Amaravati-444 601.

Section 19(1) subject to the conditions namely:-

(i) The exemption shall remain in operation for a period of five years from the issue of the notification in the Government Gazette.

In case of violation of any condition, the exemption shall stand cancelled automatically.

(ii) The establishment shall not remain open after 12-30 a.m.

(iii) The proposed exemption is only from the section 19(1) of the said Act, and any permission, if required under any other act or rules may be obtained from the concerned authorities, by the establishment.]

[447.

All Co-operative Consumer Departmental Stores.

Section 18, subject to the conditions that-

(1) Every employee shall be given one day holiday in a week without making any deductions from his wages on account thereof.

(2) The Co-operative Consumer Departmental Stores, desirous to avail this exemption shall sent the yearly time table of such holidays to the concerned Shop Inspector one month in advance, from the date From which the exemption is to be availed of.]

[448.

National Securities Depository Ltd., Trade World, 4th Floor, Kamala Mills Compound, Senapati Bapat Marg, Lower Parel, Mumbai - 400 013.

Section 13 and 18, subject to the conditions that-

(1) No female employees are allowed or required to work beyond 8.30 p.m.

(ii) No male employees shall be given night duty continuously for more than a week.

(iii) Every employee shall be given one day holiday in a week without making any deductions from his wages on account thereof, and the list of time table of such holidays for a month shall be placed on the Notice Board in advance.]

[449.

Credit Card Department of Northern India Credit Factors Limited, Plot No. 15, City Survey No. 46, Mahal Industria Estate, Mahakali Caves Road, Andheri (East), Mumbai - 400 093.

Section 13 and 18, subject to the conditions that-

(1) No female employee is allowed to work beyond 8.30 p.m.

(2) No employee shall be given work in the same shift continuously for more than one week.

(3) Every employee shall be given one holiday in a week without making any deductions from his wages on account thereof and the list of time table of such holidays for every month shall be placed on a Notice Board in advance.

(4) No employee is required to work for more than 9 hours daily or 48 hours weekly. The spread over shall not exceed 11 hours in a day.

(5) Payment is made for overtime work according to section 63 to each employee.]

[450.

The following four Branches of UTI Bank Limited, Universal Insurance Building, Ground Floor, Sir P.M. Road, Fort, Mumbai - 400 001:-

(1) UTI Bank Limited, Andheri Branch, Royal Accord IV, Lokhandwala Complex, Andheri (West), Mumbai - 400 053.

(2) UTI Bank Limited, Borivali Branch, Shroff Arcade, Sodawala Lane, Borivali (West), Mumbai - 400 092.

(3) UTI Bank Limited, Vasai Branch, Lucky Palace, Near S.T. Bus Stand, Navghar, Vasai (West), Thane-401 202.

(4) UTI Bank Limited, Virar Branch, Gokul Building, Raja Chhatrapati Shivaji Marg, Virar (West), Thane-401 201.

Section 18, subject to the conditions that-

(1) No employee is required to work for more than 9 hours daily or 48 hours weekly. The spread over shall not exceed 11 hours in a day.

(2) Every employee shall be given one day holiday in a week without making any deductions from his wages on account thereof, and the list of time table of such holidays for commencing month shall be placed on a Notice Board at the end of the month for the information of employees.]

[451.

Personal Telephone Banking Department of Hong Kong Bank, The Hong Kong and Shanghai Banking Corporation Ltd., 52/60, Mahatma Gandhi Road, Mumbai - 400 001.

Section 13 subject to the conditions that-

(1) No female employee is allowed to ' work beyond 8.30 p.m. in the Telephone Banking Department of the establishment.

(2) Employees shall be given the work by rotation in second and third shift.

(3) No employee shall be given work in second and third shift continuously for more than one week.

(4) Identity card should be provided to the workers who work in the night shift.

(5) Time table of each shift for every employee shall be placed on a notice board in advance.]

[452.

To the four branches of M/s. Birla Global Finance Ltd., M.I.D.C., Andheri Industrial Area, Andheri (E), Mumbai - 400 093, as below:-

(1) M/s. Birla Global Finance Ltd., MIDC, Andheri (E), Mumbai - 400 001.

(2) Apeejay House, Fort, Mumbai - 400 001.

(3) Choice Arcade, Dhole Palika Road, Pune.

(4) Shiv Centre, Vashi, Navi Mumbai - 400 705.

Section 18, subject to the conditions that-

(1) The employees are not required to work more than 9 hours in a day or 48 hours in a week. The spread over shall not exceed 11 hours in a day.

(2) Every employee shall be given one day holiday in a week, without making any deductions from his/her wages on account thereof; by rotation and the time table of such holidays for a month shall be placed on the notice board in advance.]

[453.

M/s. Hutchison Max Telecom Pvt. Ltd., 6, Ramabai Ambedkar Road, Pune - 411 001.

Section 13, 14, 17, 18 and 33(3) subject to the condition that-

(1) No female employees shall be given night duty against their desires, or compel to do work in night duty.

(2) No female employees shall be allowed to work continuously more than one week in night shift.

(3) All women employees whose duty starts or closes after 8.30 p.m. or before 6.00 a.m. should be provided with a free conveyance by the management from the place of residence to establishment and also for return to residence.

(4) All women employees shall be placed in group at night and women employees shall be provided separate restroom and they shall be provided separate lockers in the premises of establishment.

(5) No employee should be required to work for more than 9 hours daily or 48 hours weekly. The spread over shall not exceed 11 hours in a day.

(6) Every employee shall be given one holiday in a week without making any deductions from his wages on account thereof, and the list of time table of such holidays for every month shall be placed on a Notice Board in advance.

(7) Each employee shall be entitled to overtime wages in accordance with section 63 of the Act.]

[454.

M/s. Kasturi Capital and Financial Services Ltd., Central Bazaar Road, Ramdas Peth, Nagpur.

Section 13, subject to the conditions that,-

(1) No employee shall be allowed to work, without his consent, continuously more than a week in night shift.

(2) No women employee be allowed to work after 8.30 p.m. and before 6.00 a.m.

(3) The total hours of work shall not exceed 9 hours in a day or 48 hours in a week. The spread over shall not exceed 11 hours in a day.

(4) The employees will be granted one day holiday in a week without making any deductions from their wages on account thereof and the list of time table of such holidays for every month shall be placed on a Notice Board in advance.

(5) Payment is made for over-time work according to Section 63.]

[455.

Phone banking, Personal Banking and credit card Department of Harishchandra Rai House, 81-Queens Road, Marine Lines, Mumbai - 400 002, Branch of M/s. Standard Chartered Bank, Mumbai, Human Resources Division, 3rd floor, New Excellssior Building, A.K. Nayak Marg, Mumbai - 400 001.

Section 13, 18 and 33, subject to the conditions that-

(1) No employee shall be allowed to work continuously more than one week in night shift.

(2) Every employee working in night shift should be provided Identity Card by the Management. Time-Table of shift duty for every month shall be placed on a Notice Board in advance.

(3) Every employee shall be given one day holiday in a week without making any deduction from his wages on account thereof.

(4) The total hours of work shall not exceed 9 hours a day or 48 hours a week. The spread over shall not exceed 11 hours in a day.

(5) Payment is made for overtime work according to Section 63.

(6) All women employees will be placed in group at night.

(7) All women employees will be provided rest room with a separate lockers in the premises of bank.

(8) All women employees whose duty starts after 8.30 p.m. or before 6.00 a.m. should be provided with a conveyance by the management from the place of residence to bank and also for return to residence.]

[456.

Technical Division of M/s. Hutchison Max Telecom Ltd., Suhas Building, Veer Sawarkar Marg, Prabhadevi, Mumbai - 400 025.

(2) Customer Services Division of M/s. Hutchison Max Telecom Ltd., DCW Business Centre, Stanroze House, New Prabhadevi Road, Mumbai - 400 025.

Section 13, 18 and 33(3) subject to the conditions that-

(1) No employee shall be given night duty continuously for more than a week.

(2) All women employees whose duty start after 8.30 p.m. or before 6.00 a.m. should be provided with a conveyance by the Management from the, place of residence to establishment and also for return to residence;

(3) All women employees will be placed in group at night and they should be provided rest room.

(4) No employee is required to work for more than 9 hours daily or 48 hours weekly. The spread over shall not exceed 11 hours in a day.

(5) Every employee shall be given one day holiday in week without making any deduction from his wages on account thereof, and the list of time table of such holidays for commencing month shall be placed on a Notice Board at the end of the month for the information of employees.

(6) Payment is made for an overtime work according to section 63.]

[457.

Following two branches of M/s. Persistant System Private Limited, Pune - 411 004.

(1) "Kapil Vastu", 1st floor, 397/9, Senapati Bapat Marg, Pune - 411 053.

(2) "Phoenix", 1st, 2nd and 3rd floor, Plot No. 401, C.T.S. 971, Senapati Bapat Marg, Pune - 411053.

Section 13, and 33(3) subject to the conditions that-

(1) Establishment should not be opened beyond 12.00 midnight.

(2) Every employee shall be allowed to work by rotation in shifts and shall not allowed to work continuously more than one week in night shift.

(3) Women employee should be placed in group in Second shift and rest room and separate lockers shall be provided in the premises of Establishment.

(4) All women employees whose duty terminates or starts after 8.30 p.m. and before 6.00 a.m. should be provided with conveyance from their residence to Establishment and back.

(5) The total hours of work shall not exceed 9 hours in a day or 48 hours in a week. The spread over shall not exceed 11 hours in a day.

(6) Payment is made for overtime work according to Section 63.

(7) Employees working in establishment should be provided Identity Card by management.]

[458.

All Handloom Establishments.

Under section 7 of the said Act, the concession for the fees for the purpose of Registration and renewal of Registration of the Handloom Establishments in the State.]

[459.

M/s. Hotel Pride, Executive, 5, University Road, Shivaji Nagar, Pune -411 005.

Section 33(3) subject to the conditions that-

(1) No woman employee shall be given work in the same shift continuously for more than one week.

(2) No employee is required to work for more than 9 hours daily or 48 hours weekly.

(3) All women employees whose duty starts or closes after 8.30 p.m. and before 6.00 a.m. should be provided conveyance with security by the management from the place of residence to establishment and back.

(4) All women employees should be placed in groups at night.

(5) All women employees shall be provided rest room with a separate lockers in the premises of establishment.

(6) In bar room, no women employees shall be put on duty as attendant.]

[460.

M/s. Bombay Swadeshi Stores Limited, Western India House, Sir P.M. Road, Mumbai - 400 001.

Section 18, subject to the conditions that-

(1) No female employee is allowed to work beyond 8.30 p.m.

(2) Every employee shall be given one holiday in a week without making any deductions from his wages on account thereof, and the list of time table of such holidays for every month shall be placed on a Notice Board, in advance.

(3) No employee is required to work for more than 9 hours daily or 48 hours weekly. The spread over shall not exceed 11 hours in a day.

(4) Payment is made for over-time work according to Section 63 to each employee.]

[461.

The Janata Sahakari Bank Ltd., Station Road, Kalyan, District Thane and its branches.

Section 18 subject to the condition that-

(1) No female employee shall be required or allowed to work beyond 8.30 p.m.

(2) Every employee shall be given one holiday in a week without making any deductions from his wages on account thereof, and the time table of such holidays for every month shall be placed on a Notice Board in advance.

(3) No employee is required to work for more than 9 hours daily or 48 hours weekly. The spread over shall not exceed 11 hours in a day.

(4) Payment is made for over time work according to Section 63, to each employee.]

[462.

Only for Telephone Section of M/s. Birla AT and T Communications Ltd., Sharada Centre, 11/1, Erandawane, off Karve Road, Pune - 411 004.

Section 13 and 18 subject to the conditions that-

(1) No employee is required to work for more than 9 hours daily or 48 hours weekly. The spread over shall not exceed 11 hours in a day. Payment is made for overtime work according to Section 63 to each employee.

(2) Every employee shall be given one holiday in a week without making any deductions from his wages on account thereof, and the list of time table of such holidays for every month shall be placed on a Notice Board in advance.]

[463.

Shree Grahak Bhandar, Shree Complex, Phaltan-415 523, District Satara.

Section 18 subject to the condition that-

(1) Every employee shall be given one holiday in a week without making any deductions from his wages on account thereof, and the list of time table of such holidays for every month shall be placed on a Notice Board in advance.]

(2) No employee is required to work for more than 9 hours daily or 48 hours weekly. The spread over shall not exceed 11 hours in a day.]

[464.

M/s. Victoria Road, Weighing Bridge, 28, Sant Savata Marg, Mazgaon, Murnbai-400 010.

Section 13 subject to the condition that-

(1) No female employee shall be given night duty at any cost after 8.30 p.m.

(2) Employee shall be given work by rotation in each shift.

(3) No employee shall be given shift duty more than one week without his consent.

(4) No employee is required to work for more than 9 hours daily or 48 hours weekly. The spread over shall not exceed 11 hours in a day.

(5) Payment is made for over-time work according to Section 63 to each employee, if necessary.]

[465.

M/s. Eastern International Hotel Ltd., Balraj Sahani Marg, Juhu Beach, Mumbai - 400 049.

Section 33(3), subject to the conditions that-

(1) no woman employee shall be given work in the same shift continuously for more than one week;

(2) no employee shall be required to work for more than 9 hours daily or 48 hours weekly;

(3) all women employees whose duty starts or closes after 8.30 p.m. and before 6.00 a.m. shall be provided with conveyance and security by the management, from the place of residence to the establishment and back.

(4) all women employees shall be placed in groups at night;

(5) all women employees shall be provided a rest room with separate lockers, in the premises of the establishment;

(6) in bar room or permit room, no woman employee shalt be put on duty as attendant.]

[466.

[* * * * * *]

* * *]

[467.

M/s. Taj Residency, P-17, MIDC Ambad, Mumbai - Arga Road, Nashik-422 010.

Sections 18 and 33, subject to the conditions that-

(1) No employee shall be allowed to work continuously more than one week in night shift.

(2) All women employees whose duty starts after 8.30 p.m. or before 6.00 a.m. should be provided with a conveyance by the management from the place of residence to bank and also for return to residence.

(3) All women employees will be placed in group after 8.30 p.m.

(4) All women employees will be provided rest room with a separate lockers in the premises of bank.

(5) The women employees are not required to allow to work in the permit room.]

[468.

CAC INDIA Ltd., 19, Neapean Sea Road, Mumbal-400 036.

Section 18 subject to the conditions-

(1) No employee is required to work for more than 9 hours daily or 48 hours weekly. The spread over shall not exceed 11 hours in a day.

(2) Every employee shall be given one holiday in a week without making any deductions from his wages on account thereof, and the list of time table of such holidays for every month shall be placed on a Notice Board in advance.]

[469.

The United Western Bank Ltd; Satara City Branch, 143/146, Bhawani Peth, Chirmule Niketan, Rajpath, Satara- 415 002.

Section 17 read with section 18 subject to the condition that-

(i) No employee is required to work for more than 9 hours in a day or 48 hours in a week. The spread over shall not exceed 11 hours in a day.

(ii) Every employee shall be given one day holiday in a week without making any deductions from his wages on account thereof, and the list of time-table of such holidays for a month shall be placed on a Notice Board in advance for the information of employees.]

[470.

Contemporary Arts and Crafts, 9, Juhu Supreme Shopping Centre, Gulmohar Cross Road, Mumbai - 400 049.

Section 18(1)(B), subject to the conditions that-

(i) No employee shall be required to work for more than 9 hours daily or 48 hours weekly;

(ii) Every employee shall be given one holiday in a week without making any deductions from his wages on account thereof, and the list of time table of such holidays for every month shall be placed on a Notice Board in advance.]

[471.

ANZ Grindlays Bank Limited, 87, Vallabh Apartments, Bhulabhai Desai Road, Mumbai - 400 036.

Section 13(1) and 18 subject to the conditions that-

(i) The exemption shall remain in operation for the period of one year in the first instance from the date of issue of this notification and as after observing how the bank fulfills the specific terms and conditions during this period, continuation or cancellation of the exemption will be considered.

In case of violation of terms and conditions, the exemption shall stand cancelled automatically.

(ii) No female employee shall be allowed or required to work after 8.30 p.m.

(iii) Employees shall be given work in second and third shift in rotation.

(iv) No employee shall be given the work in the second and third shift continuously for a week.

(v) Every employee shall be given identity card by the bank.

(vi) The time table of the shifts of the employees for the month shall be placed on the Notice Board in advance.

(vii) The employees shall be entitled for payment for overtime in accordance with Section 63 or as per the compromise between management and employees.

(viii) Every employee shall be given one day holiday in a week without making any deductions from his wages on account thereof, and the list of time table of such holidays for a month shall be placed on the Notice Board in advance.]

[472.

(i) Indian Register of Shipping, 52-A, Adi Shankaracharya Marg, Opposite Powai Lake, Powai, Mumbai - 400 072.

(ii) Indian Register of Shipping, 72, Maker Towers, 7th floor, Cuffe Parade, Mumbai - 400 005.

All provisions.]

[473.

Coffee Shops of Juhu Hotel Pvt. Ltd., Juhu Beach, Mumbai - 400 049.

Section 19, subject to the conditions that-

(1) No employee is required to work for more than 9 hours in a day or 48 hours in a week.

(2) No female employee is allowed to work beyond 8.30 p.m.

(3) Every employee shall be given one day holiday in a week without making any deductions from his wages on account thereof, and the list of time table of such holidays for every month shall be placed on a Notice Board in advance.

(4) Payment is made for overtime work according to Section 63 to each employee.]

[474.

The following branches of M/s. Development Credit Bank Limited, situated at:-

(1) Lakshmi Centre, Fidai Baug, S.V. Road, Andheri (W), Mumbai - 400 058.

(2) Children Welfare School Building Yari Road, Versova, Mumbai - 400 061.

(3) Shop No. 4/5, No. 28/29, Apana Ghar Co-operative Housing Society, Swami Samartha Nagar, Andheri (West), Mumbai - 400 058.

(4) Sagar Classic, 64 Mirza Galib Marg, Byculla, Mumbai - 400 008.

(5) 75 Wardhaman Market, Sector 17, Vashi, New Mumbai - 400 703.

(6) Mumbai Main Office, 154, S.V. Patel Road (East), Dongri, Mumbai -400 009.

(7) 74, H.A. Waiji Marg, Dongri. Mumbai - 400 009.

(8) Karimabad Co-op. Housing Society Limited, 116, Immamwada Road, Mumbai - 400 009.

(9) Hasanabad Co-op. Housing Society Limited, 116, Dr, Mascarenhas Road, Mazgaon Mumbai - 400 010.

(10) 34, Das Compound, Nesbit Road, Mazgoan, Mumbai - 400 050.

(11) Hill View Apartment, Mary Road, Bandra (West), Muinbai-400 050.

(12) Gulistan Apartment, S.V. Road, Dahisar (East), Mumbai - 400 068.

(13) 112, Netali Subhash Road, Than. -400 601.

(14) 284, S.G. Barve Road, Kuri. (W.), Mumbai - 400 070.

(15) 14, Sadhuwasvani Road, Pune. 411 001.

(16) Chitnis Bungalow, opp. Anupam Talkies, Station Road, Goregaon (East), Mumbai - 400 063.

(17) Roop Apartment, S.V. Road, Jogeshwari (West), Mumbai - 400 102.

(18) 1-2-3, Shree Vikas, Linking Road & North Avenue Junction, Santacruz (West), Mumbai - 400 054.

(19) Liberty Garden, Road No.1, Malad (West), Mumbai - 400 097.

(20) A-1, E, Rashmi Park, Sheetal Nagar, Near Telephone Centre, Mira Road (East), Thane-401 107.

(21) 9, Samrat, 314 Lady Jamshedji Road, Mahim, Mumbai - 400 016.

(22) 35-58, Rizvi Baug Shopping Centre, Mumbai-Pune Road, Mumbra, District Thane.

(23) J. K. Towers, Adalat Road, Kranti Chowk, Aurangabad-431 005.

(24) Rohit Building, Gr. Floor, Deccan Gymkhana, Near J. M. Road, Opp. Hotel Central Park, Pune - 411 004.

(25) Shreepant Samartha, Opp. Vithal Mandir, C.S. Marg, Virar, District Thane-401 303.

Section 18(1) subject to the conditions that-

(1) The exemption shall remain in operation for the period of one year from the date of issue of this Notification and after observing how the establishment fulfills the specific terms and conditions during this period, continuation or cancellation of the exemption will be considered.

In case of violation of terms and conditions the exemption shall stand canceled automatically.

(2) Every employee shall be given one holiday in a week without making any deductions from his wages on account thereof and the time table of such holidays for the next months shall be placed on a notice board on the last day of every month.

(3) The employees shall be entitled for payment for overtime in accordance with Section 63 of the said Act or as per the agreement between management and employees.]

[475.

"The Regent Mumbai", Lokhandwala Hotels Ltd., R.S. No. 416 and 417, B.J. Road, Bandra (W), Mumbai - 400 050.

Sections 19 and 33(3), subject to the conditions that-

(1) (a) The exemption shall remain in operation for a period of one year in the first instance from the date of issue of this Notification and after observing how the establishment fulfills the specific terms and conditions during the said period, continuation of the exemption may be considered.

(b) In case of violation of any of the terms and conditions, the exemption shall stand cancelled automatically.

(2) The employees shall not be required to work in the night shift continuously for more than a week at a time in a month.

(3) All women employees whose duty starts after 8.30 p.m. shall be provided with free conveyance by the management, from the place of residence to establishment and also for return to residence.

(4) All women employees shall be placed in a group at night.

(5) All women employees shall be provided rest room with separate lockers.

(6) Women employees shall not be allowed to work in permit room.]

[476.

Software and Information Technology Establishments including Customer Service Care Centers operating through computer in Maharashtra State (I.T.)

Sections 13, 14, 15, 18 and 33(3) subject to the following terms and conditions, namely:-

General Conditions-

(i) Written letters shall be taken from each of the concerned software industrial establishments that, all the special conditions are acceptable to them;

(ii) If any of these conditions are violated, the permission for that specific industrial establishment will be deemed to have been automatically cancelled.

Special Conditions:-

Section 13 - Unconditional exemption for opening and closing hours of Establishment.

Section 14 -

(i) No employee shall be required to allow to work in any establishment for more than 9 hours in any day and 48 hours in any week;

(ii) overtime as prescribed in Section 63 of the said Act, will be paid for work in excess of limit of hours of work.

Section 15 - Each employee will be given interval for a rest for half an hour after continuous working of 5 hours.

Section 18 -

(i) Every employee shall be given one day holiday in a week without making any deductions from the wages on account thereof;

(ii) All employees shall be provided work alternatively.

Section 33(3) -

(i) Special arrangement should be made for protection of female employees working before 6.00 a.m. and after 8.30 p.m. including transport;

(ii) Female employees should be provided job jointly or in group;

(iii) Arrangement of rest room and lockers should be made for women employees.]

[477.

Westside, Unit of Trent Limited, 39, N.S. Patkar Marg, Mumbai - 400 007.

Sections 13(1) and 18 subject to the following terms and conditions, namely:-

(i) The exemption shall be for one year, in the first instance and after observing how the establishment fulfills the specific terms and conditions during this period, continuation or cancellation of the exemption will be considered.

In case of violation of terms and conditions, the exemption shall stand cancelled automatically.

(ii) The establishment shall not remain open after 10.30 p.m.

(iii) No female employee shall be allowed or required to work after 8.30 p.m.

(iv) The working hours of employees shall not exceed 9 hours daily or 48 hours weekly and the spread-over of the work shall not exceed 11 hours daily.

(v) Every employee shall be given one holiday in a week without making any deduction from their wages on account thereof, and the list of time table of such holidays for a month shall be placed on the Notice Board on the last day of previous month.

(vi) Every employee required to work after 8.30 p.m. shall not be required to report for work before 11.30 a.m. on the next day.

(vii) The employees shall be entitled for overtime in accordance with Section 63 of the said Act.

(viii) Every employee shall be given identity card by the establishment.

(ix) Employees shall be given work in rotation from 8.30 p.m. to 10.30 p.m.]

[478.

M/s. Vama Apparels (India) Private Ltd., Kanchenjunga, Peddar Road, Mumbai - 400 026.

Section 13 and 18 subject to the conditions that,-

(i) The exemption shall remain in operation for the period of one year in the first instance from the date of issue of this notification and as after observing how the establishment fulfills the specific terms and conditions during this period, continuation or cancellation of the exemption will be considered.

In case of violation of terms and conditions, the exemption shall stand cancelled automatically:

(ii) The establishment shall not remain open after 10.00 p.m.;

(iii) No female employee shall be allowed or required to work after 8.30 p.m.;

(iv) The working hours of employees shall not exceed 9 hours daily or 48 hours in a week and the spread-over of the work shall not exceed 11 hours daily;

(v) Every employee shall be given one holiday in a week without making any deductions from their wages on account thereof, and the list of time table of such holidays for a month shall be placed on the Notice Board on the last day of previous month;

(vi) Every employee required to work after 8.30 p.m. shall not be required to report for work before 11.30 a.m. on the next day;

(vii) The employees shall be entitled for over time in accordance with section 63 of the said Act;

(viii) Every employee shall be given Identity Card by the establishment;

(ix) Employees shall be given work in rotation from 8.30 p.m. to 10.00 p.m.]

[479.

Citicorp Securities and Investment Limited, Infinity, Mind Space, Link Road, Malad (W), Mumbai - 400 064.

Section 13, 14, 17, 18 and 33(3) subject to the conditions namely:–

(i) The exemption shall remain in operation for period of one year in the first instance from the date of issue of this notification and after observing how the establishment fulfills the specific terms and conditions during this period. Continuation or cancellation of the exemption will be considered.

In case of violation of terms and conditions, the exemption shall stand cancelled automatically.

(ii) The working hours of employees shall not be exceed 9 hours in a day or 48 hours in a week and the spread over of work shall not be exceeded 11 hours in a day.

(iii) Employees shall be given work in rotation in night shift.

(iv) Every employee shall be given one day holiday in a week without making any deductions from their wages on account thereof, and the list of time table of such holidays for a month shall be placed on the Notice Board on the last day of previous month and it should be made available at the time of inspection.

(v) The employees shall be entitled for overtime in accordance with section 63 of the said Act.

(vi) All women employees whose duty starts after 8.30 p.m. shall be provided with free conveyance. by the management from the place of residence to establishment, and also for return to residence.

(vii) Women employees shall be given work in group in night shift.

(viii) Women employees shall be provided with rest room and separate lockers.

(ix) No women employee shall be given work in night shift continuously for more than one week.

(x) Every employee shall be given identity card by the establishment.]

[480.

Planet M. shop of Bennett Coleman and Co. Ltd., The Times of India Building, Dr. D. N. Road, Mumbai - 400 001.

Section 18(1) subject to the following conditions, namely:–

(i) The exemption shall remain in operation for a period of one year in the first instance from the date of issue of this notification and after observing as to how the Company fulfills the specific terms and conditions of this exemption notification during this period, continuation or cancellation of the exemption will be considered;

In case of violation of any terms and conditions mentioned above, the exemption shall stand cancelled automatically.

(ii) No employee shall be given the work continuously for more than six days.

(iii) The employees shall be entitled for payment of overtime in accordance with the provision of section 63 of the said Act.

(iv) Every employee shall be given one day holiday in a week without making any deductions from their wages on account thereof, and the list of time-table of such holidays for a month shall be placed on the notice board in advance.]

[481.

Offices of the Small Industries Development Bank of India in Mumbai.

All provisions]

[482.

Coffee Shop of Hotel Sun-N-Sand, (Sunil Hotels Pvt. Ltd.) Andheri-Kuria Road, Andheri (E), Mumbai - 400 059.

Section 19(1), 21(1), 23, 24(1), 33(3) subject to the conditions that:–

(i) No female employee shall be required to do work after 8.30 p.m.

(ii) Employees shall •be given work in second and third shift in rotation.

(iii) No employee shall be given the work in the second and third shift continuously for a week.

(iv) No employee should be required to work for more than 9 hours daily or 48 hours in a week. The spread over shall not exceed 12 hours in a day.

(v) The time table of the shifts of the employees for the month shall be placed on the Notice Board in advance.

(vi) The employees shall be entitled for overtime in accordance with section 63 of the said Act.

(vii) Every employee shall be given one day holiday in a week without making any deductions from their wages on account thereof, and the list of time table of such holidays for a month shall be placed on the Notice Board in advance.]

[483.

* * * * *]

[484.

The following outlets of M/s. Food World, Super Markets Limited, situated at Pune:-

Sections 11, 13 and 18 subject to the following conditions

(1) Sonata, Shop No. 2, Gera Harmony, Kalyani Nagar, Pune - 411 014.

(i) No employee shall be required to work for more than 9 hours in a day or 48 hours in a week. The spread over of an employee shall not exceed 12 hours in a day.

(2) Gera Plaza, Boat Club Road, Pune - 411 001.

(ii) Every employee shall be given one day holiday in a week without making any deductions from his wages on account thereof and the list of time table of such holidays for a month shall be placed on the Notice Board in advance.

(3) Gera Grand, Salisburg Park, Pune - 411 037.

(iii) The employees who have given their consent be only placed on duty on the day of weekly holiday or other holiday.

(4) 771, Abhudaya Apartments, Bhandarkar Road, Pune - 411 004.

(iv) The establishments shall not remain open after 9.30 p.m.

(5) Survey Number 161/2/2, DP Road, Aundh, Pune - 411 007.

(v) The employees who are required to work after 8.30 p.m. shall not be required to report for work before 11.30 a.m. on the next day.

(6) Plot No. 1, Survey No. 1 28/IA, Paud Road, Kothrud, Pune - 411 029.

(vi) Employees shall be given work in rotation from 8.30 p.m. to 9.30 p.m.

(7) Plot No. 6 and 7, S. No. 692/ 1+2B, CTS No. 2007, Bibwewadi, Pune - 411 037.

(vii) The employees shall be entitled to over time wages in accordance with section 63 of the Act.

(8) Shalini Residency, S. No. 6/1, Hingne, Karve Nagar, Pune - 411 052.

(viii) In case of violation of the above terms and conditions, the exemption shall stand cancelled automatically.]

(9) Parmar Gallery Shopping Mall, S. No. 77/48/1A + 77/71, Fatima Nagar, Pune.

[485.

M/s. Spectramind Service Private Limited, Powai, Mumbai-400 076.

Sections 13, 14, 15, 18 and 33(3) subject to the following terms and conditions, namely:–

(1) The exemption shall only be for a year in the first instance and only after observing whether and how the conditions are fulfilled, the said exemption may be considered for continuation.

(2) Unconditional exemption for opening and closing hours of Establishment.

(3) No employee shall required to allow to work in any establishment for more than 9 hours in any day and 48 hours be in any week.

(4) Overtime as prescribed in Section 63 of the said Act, will be paid for work in excess of limit of hours of work.

(5) Each employee will be given interval for a rest for half an hour after continuous working of 5 hours.

(6) Every employee shall be given one day holiday in a week without making any deductions from the wages on account thereof. All employees shall be provided work alternatively.

(7) Special arrangement should be made for protection of Female employees working before 6.00 a.m. and after 8.30 p.m. including transport.

(8) Female employees should be provided job jointly or in group.

(9) Arrangement of rest room and lockers should be made for women employees.

(10) In case of violation of any of the above terms and conditions, the exemption will be deemed to have been automatically cancelled.]

[486.

The Orchid An Ecotel Hotel, Nehru Road, Vile Pane (East), Mumbai-400 099.

Section 33(3) subject to the conditions, that,–

(i) No female employee who has given her written consent, shall be given night duty continuously for more than a week.

(ii) Female employee whose duty starts or terminates after 8.30 p.m. or before 6.00 a.m., as the case may be, shall he provided with the employer's conveyance from their residence to hotel or vice-versa, free of costs.

(iii) Female employees shall be placed in groups at night shift.

(iv) For all female employees, separate restroom, change room and separate lockers shall be provided by the employer.

(v) No female employee shall be appointed and posted in the bar room or permit room. In the case of violation of terms and conditions subject to which the exemption is granted, the exemption shall be cancelled.]

[487.

The following outlets of–

M/s. Solanki Cold Drinks House , situated at Kolhapur:–

(1) M/s. Solanki Cold Drinks House, 456, Venus Corner Kolhapur.

(2) M/s. Solanki & Sons, Ice Cream and Juice Centre, 345-E, Opp. Railway Station, Kolhapur.

(3) M/s. Solanki Cold Drinks, 515/14, 'E' Ward, Opp. S.T. Stand, Kolhapur.

(4) M/s. Solanki Cold Drinks House, 693/3, 'B' Ward, Kolhapur.

(5) M/s. Solanki Cold Drinks House, [1552], 'C' Ward, Laxmipuri, Kolhapur,

Section 19(1) subject to the following conditions namely:–

(i) the exemption shall remain in operation for a period of five years from the date of issue of the Notification in the Maharashtra Government Gazette.

(ii) The establishment shall not remain open after 2.00 a.m. [(Except on the following 10 days when the shops shall not remain open after 5.00 a.m. i.e. the day before and the first day of Diwali festival, last four days of both Ganeshotsav and Navratri festivals)].

(iii) The proposed exemption is only from the Section 19(1) of the said Act, and any permission, if required under any other Act or Rules may be obtained from the concerned authorities, by the establishment.]

[488.

Bio Technology Establishments in Maharashtra State

Section 13, 14, 15, 18 and 33(3) subject to the following terms and conditions namely:– General Conditions-

(i) The exemption shall only be for a year in the first instance and only after observing whether and how the conditions are fulfilled, the said exemption may be considered for continuation:

(ii) Written letters be taken from each of the concerned bio-technology establishments that, all the special conditions are acceptable to them;

(iii) If any of these special conditions are violated, the permission for that specific industrial establishment will be deemed to have been automatically cancelled.

Special Conditions–

Section 13.– Unconditional Exemption for opening and closing hours of Establishment.

Section 14.-

(i) No employee shall be required to allow to work in any establishment for more than 9 hours in any day and 48 hours in any week.

(ii) Overtime as prescribed in Section 63 of the said Act, will be paid for work in excess of limit of hours of work.

Section 15.– Each employee will be given interval for rest for half an hour after continuous working of 5 hours.

Section 18.-

(i) Every employee shall be given one day holiday in a week without making any deductions from the wages on account thereof;

(ii) all employees shall be provided work alternatively.

Section 33(3).-

(i) Special arrangement should be made for protection of female employees working before 6 a.m. and after 8.30 p.m. including transport;

(ii) Female employees should be provided job jointly or in group;

(iii) arrangement of rest room and lockers should be made for women employees.]

[489.

M/s. Styled Apparels, 207, Ram-Nimi Building, Mandlik Road, Colaba, Mumbai-400 001.

Section 18(1) subject to the following conditions:-

(i) No employee shall be required to work for more than 9 hours in a day or 48 hours in a week. The spread over of an employee shall not exceed 12 hours in a day.

(ii) Every employee shall be given one day holiday in a week without making any deductions from his wages on account thereof, and the list of time table of such holidays for a month shall be placed on the Notice Board in advance.

(iii) The employees who have given their consent be only placed on duty on the day of weekly holiday or other holidays.

(iv) In case of violation of the above terms and conditions the exemption shall stand cancelled automatically.]

[490.

M/s. Nhava Sheva International Container Terminal Ltd., Sheva, Navi Mumbai-400 707.

All provisions except Sections 7 and 63, subject to the following conditions, namely:–

(1) the employees shall be entitled to overtime wages in accordance with Section 63 of the said Act.

(2) The spread-over of an employee in a commercial establishment shall not exceed eleven hours in any day.

(3) The employees shall be entitled to overtime wages in accordance with Section 63 of the said Act.]

[491.

The following branches of ABN-AMRO Bank N.V. at–

(1) Sakhar Bhavan, Nariman Point, Mumbai-400 021.

(2) 327, Mahatma Gandhi Road, Pune, Camp, Pune - 411 001.

Section 18(1) subject to the following conditions that:–

(i) No employee shall be required to work for more than 9 hours in a day or 48 hours in a week.

(ii) Every employee shall given one day holiday in a week without making any deductions from his wages on account thereof and the list of time table of such holidays for a month shall be placed on the notice Board in advance.

(iii) The employees who have given their consent be only placed on duty on the day of weekly holiday or other holiday.

(iv) The employees shall be entitled to overtime wages in accordance with Section 63 of the said Act.

(v) In case of violation of the above terms and conditions, the exemption shall stand cancelled automatically.]

[492.

M/s. Unichem Laboratories Ltd., Unichem Bhavan, Prabhat Estate, S.V. Road, Jogeshwari (W), Mumbai-400 102.

Section 13(1) subject to the following terms and conditions namely:–

(i) No women employee shall be required to work after 8.30 p.m.

(ii) The employees who have given their consent be only placed on night duty continuously for more than 15 days.

(iii) The employees shall be entitled to overtime wages in accordance with Section 63 of the said Act.

(iv) In case of violation of the above terms and conditions, the exemption shall stand cancelled automatically.]

[493.

M/s. Mehta Jaising Enterprise, 78-A, Vipul Apartments, Tagore Road, Santacruz (West), Mumbai-400 054.

Section 18(1) subject to the following conditions:–

(i) No employee shall be required to work for more than 9 hours in a day or 48 hours in a week. The spread over of an employee shall not exceed 12 hours in a day.

(ii) Every employee shall be given one day holiday in a week without making any deductions from his wages on account thereof, and the list of time table of such holidays for a month shall be placed on the Notice Board in advance.

(iii) The employees who have given their consent be only placed on duty on the day of weekly holiday or other holidays.

(iv) In case of violation of the above terms and conditions the exemption shall stand cancelled automatically.]

[494.

M/s. Music World Entertainment Limited No. 1, Church Road, Near Hotel Sagar Plaza, Pune - 411 001.

Section 11 and 18 subject to the following conditions namely :-

(i) No women employee shall be allowed or required to work after 8.30 p.m.

(ii) No employee shall be required to work for more than 9 hours in a day or 48 hours in a week. The spread over of an employee shall not exceed 11 hours in a day.

(iii) Every employee shall be given one day holiday in a week without making any deductions from his wages on account thereof, and the list of time table of such holidays for a month shall be placed on the Notice Board in advance.

(iv) The employees who have given their consent be only placed on duty on the day of weekly holiday or other holiday.

(v) The employees who are required to work after 8.30 p.m. shall not be required to report for work before 11.30 a.m. on the next day.

(vi) The employees shall be entitled to overtime wages in accordance with Section 63 of the Act.

(vii) The Establishment shall not remain open after 11-00. a.m.

(viii) in case of violation of the above terms and conditions the exemption shall stand cancelled automatically.]

[495.

The following branches of M/s. Mandvi Co-operative Bank Limited, Mumbai-400 021.

situated at Mumbai and Thane district:–

Section 13(1), 17 and 18 subject to the following terms and conditions :-

(1) 217, Maker Chambers V, 2nd floor, Nariman Point Mumbai - 400 021.

(i) No woman employee shall be required to work after 8.30 p.m.

(2) Govind Bhavan, 47, Old Nagardas Road, Andheri (East), Mumbai-400 069.

(ii) No employee shall be required to work in night shift continuously for more than one week.

(3) Siddhi Apartments, Marve Road, Orlem, Malad (West), Mumbai - 400 064.

(iii) Every employee shall be given work in shift on rotational basis.

(4) Shreenath Plaza, 1st floor, L.T. Road, Mulund (East), Mumbai-400 081.

(iv) No employee shall be required to work for more than 9 hours in a day or 48 hours in a week. The spread over of an employee shall not exceed 11 hours in a day.

(5) Gaurav Plaza, 1st floor, R.R.T.Road, Mulund (West), Mumbai - 400 080.

(v) Every employee shall be given one day holiday in a week without making any deductions from his wages account thereof, and the list of timetable of such holidays for a month shall be placed on the Notice Board in advance.

(6) Suman Kunj, Maratha Colony, Off. Harishankar Joshi Road, Dahisar (East), Mumbai-400 068.

(vi) The employee shall be entitled to overtime wages in accordance with Section 63 of the Act.

(7) Fashque Building, Station Road, Santacruz (West), Mumbai - 400 054.

(vii) In case of violation of the above terms and conditions the exemption shall stand cancelled automatically.]

(8) Shobhana Apartments, Chandavarkar Road, Borivali (West), Mumbai-400 092.

(9) Chirag Co-operative Hsg. Society Limited, Phadke Road, Above Modern Cafe, Dombivali (East), 421 201.

(10) 102/103, Royal Garden, 'A' Wing, Carter Road No. 2, Borivali (East), Mumbai-400 066.

(11) 'Tirth' 1st floor, Near Bhavan Jinalay Temple, Dr. Ambedkar Marg, (60 ft. Road), Bhayandar (West), 401 101.

[496.

M/s. Birya's Restaurant, Hotel New Bengal, Shalimar Estates (Sitaram Building), Dr. D.N. Road, Near Crawford Market, Mumbai-400 001.

Section 19(1) subject to the following conditions that,–

(i) No woman employee shall be allowed or required to work after 8-30 p.m.

(ii) No employee shall be required to work in night-shift continuously for more than a week at a time.

(iii) The employees shall be entitled to receipt of overtime wages in accordance with Section 63 of the Act.

(iv) In case of violation of the above terms and conditions the exemption shall stand cancelled automatically.]

[497.

The following outlets of M/s. Lawrence and Mayo (India) Pvt. Ltd., situated at Mumbai and Thane:–

Section 18(1) subject to the following:–

(1) M/s. Lawrence and Mayo (Opticals), Lawrence and Mayo House, 274, Dr. D.N. Road, Fort, Mumbai-400 001.

(i) No employee shall be required to work for more than 9 hours in a day or 48 hours in a week. The spread over of an employee shall not exceed 11 hours in a day.

(2) M/s. Lawrence and Mayo (Opticals), Shop No. 6, 'Sangeeta' Junction of S.V. Road and Ramgalli, Kandivili (W), Mumbai-400 067.

(ii) Every employee shall be given one day holiday in a week without making any deductions from his wages on account thereof, and the list of time table on such holidays for a month shall be placed on the Notice Board in advance.

(3) M/s. Lawrence and Mayo (Opticals), Prop. Premiere Opticals Pvt. Ltd., Kirti Manor, S.V. Road, Santacruz, Mumbai-400 054.

(iii) The employees who have given their consent be only placed on duty on rotational basis on the day of weekly holiday or other holidays.

(4) M/s. Lawrence and Mayo (Opticals), Prop. Premiere Opticals Pvt. Ltd., Shop No. 4, Ramshanti Apartments, Ghantali Road, Naupada, Thane-400 602.

(iv) In case of violation of the above terms and conditions, the exemption shall stand cancelled automatically.]

[498.

Union Bank of India, CPC Branch, Pune - 411 037.

Section 13(1) subject to the conditions that,-

(i) The establishment shall not open earlier than 7.00 a.m. and closed not later than 12.30 at night.

(ii) No employee shall be required to work continuously for more than four hours before availing an interval for rest of atleast half an hour.

(iii) No employee shall be required to work for more than 9 hours in a day or 48 hours in a week. The spread over of an employee shall not exceed 11 hours in a day.

(iv) No woman employees shall be required to work after 8.30 p.m.

(v) Inspection Visit Book shall be maintained by the bank, and the same should be provided to the Inspectors for entering their remarks during the Inspection visit.

(vi) No employee shall be required to work after 8.30 p.m. continuously for more than one week.

(vii) In case of violation of the above terms and conditions, the exemption shall stand cancelled automatically.]

[499.

The following branches of the Mis. Bassein Catholic Co.-op. Bank Ltd., Head Office at Vasai, Dist. Thane:–

(1) Sarovar Apartments, 'B' Building, Papadi.

(2) Lawrence Shopping Centre, Manipur

(3) Rozben Enclave, 1st floor, Station Road, Bhayandar.

(4) Sheetal Sarovar, Sheetal Nagar, Mira Road (E).

(5) Holi Bazar Catholic Building, Holi.

(6) Sthayi Kiran Building, Narayan Nagar, Nallasopara (E).

(7) Minaz Shopping Centre, Uttan Naka, Uttar.

(8) Mob Shah Bhavan Near Deep Mali, Zenda Bazar.

(9) Pandurang Palace, Near PHC, Umrale.

(10) Bassein Catholic Co. op. Bank Ltd., Virar.

Section 18(1) subject to the following terms and conditions:–

(i) No employee shall be required to work for more than 9 hours in a day or 48 hours in a week. The spread over of an employee shall not exceed 11 hours in a day.

(ii) Every employee shall be given one day holiday in a week without making any deductions from his wages on account thereof, and the list of time table of such holidays for a month shall be placed on the Notice Board in advance.

(iii) The employees who have given their consent be only placed on duty on rotational basis on the day of weekly holiday or other holidays.

(iv) The employee shall be entitled to overtime wages in accordance with Section 63 of the Act.

(v) in case of violation of the above terms and conditions, the exemption shall stand cancelled automatically.]

[500.

The following outlets of M/s. Shopper's Stop situated at Mumbai and Pune:–

(1) "Krushal Commercial Centre", Near Bharat Glass Factory, G.M. Road, Chembur, Mumbai-400089.

(2) "Godrej Etenia", Wakde Wadi, Shivaji Nagar, Mumbai-Pune Road, Pune - 411 105.

(3) "Suburbia", Linking Road, Bandra (West), Mumbai-400 050.

(4) "Naman Plaza" 41 S.V. Road, Kandivili (West), Mumbai-400

(5) "Nirmal Lifestyles" L.B.S. Marg, Mulund (West), Mumbai-400 080.

(6) Inorbit Mall, Mind Space, Link Road, Malad (W.), Mumbai -400 064.

Sections 11(1) and 18(1) subject to the following conditions:–

(i) The exemption shall be for six months.

(ii) No employee shall be required to work for more than 9 hours in a day or 48 hours in a week. The spread over of an employee shall not exceed 11 hours in a day.

(iii) Every employee shall be given one day holiday in a week without making any deductions thereof, and the list of , time table of such holidays for a month shall be placed on the Notice Board in 067. advance.

(iv) The employees who have given their consent be only placed on duty on the day of weekly,holiday or other holiday.

(v) The establishment shall not open before 8.00 a.m. and remain open after 10.30 p.m.

(vi) The employees who are required to work after 8.30 p.m. shall not be required to report for work before 11.30 a.m. on the next day.

(vii) Employees shall be given work in rotation from 8.30 p.m. to 10.30 p.m.

(viii) The employees shall be entitled to overtime wages in accordance with Section 63 of the Act.

(ix) In case of violation of the above terms and conditions, the exemption shall stand cancelled automatically.]

[501.

M/s. Rhythm House Pvt. Ltd., 40, Rampart Row, Fort, Mumbai-400 023.

Section 13(1) subject to the following conditions that:–

(i) No employee shall be required to work for more than 9 hours in a day or 48 hours in a week. The spread over of an employee shall not exceed 11 hours in a day.

(ii) Every employee shall be given one day holiday in a week without making any deductions thereof, and the list of time table of such holidays for a month shall be placed on the Notice Board in advance.

(iii) The employees who have given their consent be only placed on duty on the day of weekly holiday or other holiday.

(iv) In case of violation of the above terms and conditions, the exemption shalt stand cancelled automatically.]

[502.

The following outlets of M/s. Raymand Ltd. Thana situated at Mumbai and Thane:-

(1) The Raymond Shop, RNA House, Veer Nariman Road, Mumbai-400 001.

(2) The Raymond Shop, Moneera Lodge, 20 Colaba Causeway, Mumbai-400 001.

(3) The Raymond Shop, 5/6, Sompun Market, Station Road, Santacruz (W), Mumbai-400 054.

(4) The Raymond Shop, 59/A, Bhulabhai Desai Road, Mumbai-400 026.

(5) The Raymond ,Shop, Shop No. 1, A/1 B.R. Mall, L.B.S. Marg. Near Mulund Checknaka, Mulund, Mumbai-400 080.

(6) The Raymond Seconds Shop, New Hind House, Ballard Estate, Mumbai-400 038.

(7) The Raymond Seconds Shop, Arvind Niwas, Sandhurst Bridge, Opera House, Mumbai-400 007.

(8) The Raymond Seconds Shop, Khodadad Circle, Dadar T.T., Mumbai-400 014.

(9) The Raymond Shop, Mahatma Phule Bhavan, Plot 66, Sector - 17, Vashi, Navi Mumbai-400 703.

(10) The Raymond Shop, 507, M.G. Road, Naupada, Thane-400 602.

(11) The Raymond Seconds Shop, 130, Gokhale Road, Ambedkar Chowk, Thane-400 601.

(12) The Raymond Seconds Shop, Pokhran Road No. 1, Jekegram, Thane-400 606.

(13) The Raymond Seconds Shop, 62, World Trade Centre, Cuff. Parade, Colaba, Mumbai-400 005.

Section 18(1) subject to the following conditions:–

(i) No employee shall be required to work for more than 9 hours in a day or 48 hours in a week. The spread over of an employee shall not exceed 11 hours in a day.

(ii) Every employee shall be given one day holiday in a week without making any deductions from his wages on account thereof, and the list of time table of such holidays for a month shall be placed on the Notice Board in advance.

(iii) The employees who have given their consent be only placed on duty on the day of weekly holiday or other holiday.

(iv) In case of violation of the above terms and conditions, the exemption shall stand cancelled automatically.]

[503.

M/s. Shiva Ice Cream Parlour, Rajkamal Chowk Amravati.

Section 11(1) subject to the following conditions:–

(1) The establishment shall not remain open after 1.00 a.m.

(2) The exemption is only from the section 11(1) of the said Act and any permission if required under any other Act or rules may be obtained from the concerned authorities by the establishment.

(3) The employees shall be entitled to overtime wages in accordance with Section 63 of Act.]

[504.

The following outlets of M/s. Century Textiles and Industries Limited, Mumbai situated at Mumbai and Thane.

(1) Mangal Paridhan, Century Bazar, Dr. Anne Beasant Road, Worli, Mumbai-400 025

(2) Mangal Paridhan, 494, Melegrina Linking Road, Bandra (West), Mumbai-400 050.

(3) Mangal Paridhan, 494, Century Retail Shop, G/3-B, Mani Bhavan, M.G. Road, Vile Parle (E), Mumbai-400 057.

(4) Century. Retail Shop, Mangal Paridhan, B-2/E, Shila Apartment, L.T. Road, Borivali (W), Mumbai-400 092.

(5) Century Retail Shop, Mangal Paridhan, Shop No. 4, Parasnath Darshan, R.M. Road, Thane (W.), Thane-400 061.

Section 18(1) subject to the following conditions:–

(i) No employee shall be required to work for more than 9 hours in a day or 48 hours in a week. The spread over of an employee shall not exceed 11 hours in a day.

(ii) Every employee shall be given one day holiday in a week without making any deductions from his wages on account thereof, and the list of time table of such holidays for a month shall be placed on the Notice Board in advance.

(iii) The employees who have given their consent be only placed on duty on the day of weekly holiday or other holiday.

(iv) The employees shall be entitled to overtime wages in accordance with Section 63 of the said Act.

(v) In case of violation of the above terms and conditions, the exemption shall stand cancelled automatically.]

[505.

M/s. Dughdhapurna, Rajkamal Chowk, Amravati-444 601.

Section 19(1) subject to the following conditions:–

(i) The exemption shall remain in operation for a period of five years from the issue of the Notification in the Gazette.

(ii) The establishment shall not remain open after 1.00 a.m.

(iii) Until the establishment is open if there is any possibility of danger to consumer or in the premises, the owner shall immediately bring it to the notice of the local labour officer and local police officer as well.

(iv) The proposed exemption is only from the Section 19(1) of the said Act, and any permission, if required under another Act or rules may be obtained from the concerned authorities by the establishment.

(v) In case of violation of the above terms and conditions, the exemptions shall stand cancelled automatically.]

[506.

M/s. Danvant Textorium, Tulshi Bhavan, Gopal Lane, M. G. Road, Ghatkopar (W.), Mumbai-400 086.

Section 18(1) subject to the following conditions:–

(i) No employee shall be required to work for more than 9 hours in a day or 48 hours in a week. The spread over of an employee shall not exceed 11 hours in a day.

(ii) Every employee shall be given one day holiday in a week without making any deductions thereof, and the list of time table of such holidays for a month shall be placed on the Notice Board in advance.

(iii) The employees who have given their consent be only placed on duty on the day of weekly holiday or other holiday.

(iv) The employees shall be entitled to overtime wages in accordance with Section 63 of the said Act.

(v) In case of violation of the above terms and conditions, the exemption shall stand cancelled automatically.]

[507.

The following outlets of M/s. Forbes Gokak Ltd., Forbes Building, Charanjit Rai Mara, Fort, Mumbai-400 001.

(1) M/s. Forbes Gokak Ltd., DAKS Shops, INORBIT Mall, Malad, Mumbai.

(2) M/s. Forbes Gokak Ltd., OAKS Shops. Taj Mahal Hotel, Apollo Bandar, Mumbai,

(3) M/s. Forbes Gokak Ltd., OAKS Shops, J.W. Marriot, Juhu, Mumbai.

Section 18(1) subject to the following conditions:–

(i) No employee shall be required to work for more than 9 hours in a day or 48 hours in a week. The spread over of an employee shall not exceed 11 hours in a day.

(ii) Every employee shall be given one day holiday in a week without making any deductions from his wages on account thereof, and the list of time table of such holidays for a month shall be placed on the Notice Board in advance.

(iii) The employees who have given their consent be only placed on duty on the day of weekly holiday or other holiday.

(iv) The employees shall be entitled to overtime wages in accordance with Section 63 of the said Act.

(v) In case of violation of the above terms and conditions, the exemption shall tand cancelled automatically.]

[508.

The following outlet of M/s.,HDFC Bank Ltd., Administration Deptt., HDFC Bank House, C.S. No. 6/242, Senapati Bapat Marg, Lower Parel, Mumbai-400 013.

(1) M/s. HDFC Bank Ltd., Manekji Wadia Building, 3rd floor, Nanik Motwani Marg, Fort, Mumbai-400 001.

Sections 13, 14, 15 and 18(1) subject to the following conditions :-

(i) No employee will asked to work more than 5 hours continuously without half an hour rest.

(ii) No female employee is allowed to work 'beyond 9.30 p.m.

(iii) No employee shah be required to work for more than 9 hours in a day or 48 hours in a week. The spread over of an employee shall not exceed 11 hours in a day.

(iv) Every employee shall be given one day holiday in a week without making any deduction from his wages on account thereof, and the list of time table of such holidays for a month shall be placed on the Notice Board in advance.

(v) The employees who have given their consent be only placed on duty on the day of weekly holiday or other holiday.

(vi) The employees shall be entitled to overtime wages in accordance with Section 63 of the said Act.

(vii) In case of violation of the above terms and conditions, the exemption shall stand cancelled automatically.]

[509.

M/s. Kantilat Karia and Co., Chowpatty View Building, Opp. Sukh Sagar Chowpatty, Mumbai-400 007.

Section 18(1) subject to the following conditions:-

(i) No employee shall be required to work for more than 9 hours in a day or 48 hours in a week. The spread over of an employee shall not exceed 11 hours in a day.

(ii) Every employee shall be given one day holiday in a week without making any deduction from his wages on account thereof, and the list of time table of such holidays for a month shall be placed on the Notice Board in advance.

(iii) The employees who have given their consent be only placed on duty on the day of weekly holiday or other holiday.

(iv) The employees shall be entitled to overtime wages in accordance with Section 63 of the said Act.

(v) In case of violation of the above terms and conditions, the exemption shall stand cancelled automatically.]

[510.

The following outlets of M/s. Pantaloon Retail [India] Limited, Knowledge House, Shyam Nagar, Off. Jogeshwari Vikhroli Link Road, Jogeshwari [E.], Mumbai 400 060 situated at Mumbai, Thane, New Mumbai, Pune, Nagpur, Nashik and Sangli.

Sections 11, 14, 18(1) and 33 subject to the following conditions :-

1. PANTALOONS – Paradise Tower. Opp. Alok Hotel, Gokhale Road, Thane-460 602.

(i) No employee shall be required to work for more than 9 hours in a day or 48 hours in a week. The spread over of an employee shall not exceed 11 hours in a day.

2. PANTALOONS – Centre One Sector 30A, Opp, Vashi Railway Station, Vashi-400 075.

(ii) Every employee shall be given one day holiday in a week without making any deductions from his wages on account thereof, and the list of time table of such holidays for a month shall be placed on the Notice Board in advance.

3. PANTALOONS – High Street Phoenix, Phoenix Mills Compound, S.B. Marg, Lower Parel, Mumbai-400 013.

(iii) The employees who have given their consent be only placed on duty on the day of weekly holiday or other holiday.

4. PANTALOONS – Plot No. D, Inox. Bund Garden, Pune - 411 001.

(iv) The employees shall be entitled to overtime wages in accordance with Section 63 of the said Act.

5. PANTALOONS Factory Outlet – 3. Castollino Road, Off. East Street, Pune - 411 001.

(v) Work should be allowed to female worker by in common or groups.

6. PANTALOONS, Factory Outlet – Jagat Towers, Law College Square, Amravati Road, Nagpur - 440 010.

(vi) Rest rooms and separate lockers shall be provided in the Hotel Premises for women employees.

7. BIG BAZAAR – High Street Phoenix, Phoenix Mills Compound, S. B. Marg, Lower Parel, Mumbai-400 013.

(vii) [The establishment should not be closed later than 10.30 p.m.]

8. Big Bazaar – Runwal Mall, Opp. Richardson Cruddas Factory, L.B.S. Marg, Mulund (W.) Mumbai-400 080.

(viii) In case of violation of the above terms and conditions, the exemption shall stand cancelled automatically.]

9. Big Bazaar – Landmark, Ramdas Peth, Wardha Road, Nagpur-10.

[(ix) This exemption shall remain in operation for permanent period from the issue of the notification in the Government Gazette.]

10. Big Bazaar – The Zone, College Road, Nashik-422 005.

11. Food Bazaar – The HUB, Western Express Highway, Next to Nirlon Complex, Goregoan (E.), Mumbai-400 069.

12. Food Bazaar – Centre One, Sector 30A, Opp. Vashi Railway Station, Vashi-400 075.

13. Food Bazaar – Infiti, 1st floor, Next to Raheja Classique, Link Road, Andheri (W.), Mumbai-400 056.

14. Food Bazaar – Eastern Mall, 3rd floor, Daftary Road, Malad (E.), Mumbai.

15. Pantaloons – Runwal Mall, Opp. Richardson Cruddas Factory, LBS Marg, Mulund (West), Mumbai-400 080.

16. Pantaloons – Sri Vallabh Shopping Centre, S. V. Road, Borivali (West), Mumbai.

17. Fashion Station – Nirmal Lifestyle, L. B. S Marg, Mulund (West), Mumbai-400 080.

18. Big Bazaar – Lake City Mall, Kapurbawdi, Ghodbunder Road, Thane (West)-400 607.

19. Big Bazaar – New Pride Multiplex, Near Circuit House, Madhav Nagar Road, Vakharbag, Sangli-416 416.

20. Big Bazaar – Growel Plaza, Akurli Road, Kandivali (East) Mumbai-400 101.

21. Big Bazaar – Fun N Shop Bldg., Himalayan House, Fatima Nagar, Wanwori, Pune - 411 013.

22. Food Bazaar Infinity Mall, Near Raheja Classic, Link Road, Andheri (West), Mumbai-400053.

23. Food Bazaar – The Eastern Mall, Daftary Road, Malad (East) Mumbai-400 097.

24. Central – 256, Koncord Towers, Boat Club Road, Samgamwadi Town Planning Scheme, Bund Gardens, Joggers Park, Pune - 411 001.

25. "All" – Durolite House, Plot No. C-1, Opp. Laxmi Industrial Estate, New Link Road, Andheri (W.), Mumbai.

26. Pantaloon Factory Outlet – Durolite House, Plot No. C-I, Opp. Laxmi Industrial Estate, New Link Road, Andheri (W.), Mumbai.

[511.

The following outlets of M/s. GKB Optalab Pvt. Ltd., 50, Tivim Industrial Estate, Mhapsa, Goa-403 526.

Section 18(1) subject to the following conditions:-

1. M/s. GKB Optalab Pvt. Ltd., Shop No. 3, Tirupai Apartment, Bulabhai Desai Road, Mumbai-400 026.

(i) No employee shall be required to work for more than 9 hours in a day or 48 hours in a week. The spread over of an employee shall not exceed 11 hours in a day.

2. M/s. GKB Optalab Pvt. Ltd., Shop No. 2/3, Ground Floor, Devaka Nivas, M.G. Road, Ghatkopar (W), Mumbai-400 086.

(ii) Every employee shall be given one day holiday in a week without making any deductions from his wages on account thereof and the list of time table of such holidays for a month shall be placed on the Notice Board in advance.

3. M/s. GKB Optalab Pvt. Ltd., Shop No. B-516. Amul Commercial Premises, 1st Road, Chembur, Mumbai-400 071.

(iii) The employees who have given their consent be only placed on duty on the day of weekly holiday or other holiday.

4. M/s. GKB Optalab Pvt. Ltd., Shop No. 57, 58 and 59, Krishna Building, Ground Floor, Thakur Village, Kandivali (E), Mumbai - 400 101.

(iv) The employees shall be entitled to overtime wages in accordance with Section 63 of the said Act.

5. M/s. GKB Optalab Pvt. Ltd., Shop No. 485, Alamshad Fashan Pvt. Ltd., Ground Floor, 2/3/4, Hill View Hill Road, Bandra (W), Mumbai-400 050.

(v) The exemption shall remain in operation for a period of two years from the issue of the notification in the Gazette.

6. M/s. GKB Optalab Pvt. Ltd., Shop No. 3, 4, 61, 62, Chadda Cresent Centre, Sector 17, Vashi, Navi Mumbai-400 701.

(vi) In case of violation of the above terms and conditions, the exemption shall stand cancelled automatically.]

7. M/s. GKB Optalab Pvt. Ltd., Shop No. 3, Pradhan Building, Gokhale Road, Naupada, Thane (W)-400 602.

8. M/s. GKB Optalab Pvt. Ltd., Shop No. 12, Kedia Chamber, S.V. Road, Malad (W), Mumbai-400 064.

9. M/s. GKB Optalab Pvt. Ltd., Shop No. 9, 10, Walkeshwar Road, Tinbatti, Mumbai-400 006.

10. M/s. GKB Optalab Pvt. Ltd., Shop No. 3, 4, 5, Gaurav Plaza RRT Road, Mulund (W), Mumbai-400 080.

11. M/s. GKB Optalab Pvt. Ltd., Shop No. 9, Ground Floor, Shangrilla Shopping Centre, L.T. Road, Borivali (W), Mumbai-400 092.

12. M/s. GKB Optalab Pvt. Ltd., Shop No. 7, 8, Prerna Building, Prerna CHS, Lokhandwala Complex, Andheri (E), Mumbai - 400 053.

13. M/s, GKB Optalab Pvt. Ltd., Shop No. 13, Paras Darshan CHS, Plot No. C-75, M.G. Road,,Ghatkopar (W), Mumbai-400 077.

14. M/s. GKB Optalab Pvt. Ltd., Shop No. 11, 12, Ashoka Super Market, S.V. Road, Goregaon (W), Mumbai-400 062.

15. M/s. GKB Optalab Pvt. Ltd., Shop No. 4, 5, Zainab Villa, 187, Turner Road, Bandra (W), Mumbai-400 050.

16. M/s. GKB Optalab Pvt. Ltd., Shop No. 4, Makani Manor, 16 Peddar Road, Mumbai-400 026.

17. M/s. GKB Optalab Pvt. Ltd., Shop No. 20-E/13, 12-E/B, Shantinath Shopping Centre, S.V. Road, Malad (W), Mumbai-400 064.

18. M/s. GKB Optalab Pvt. Ltd., Shop No. 14, 15, Anagirichas Ltd., Aradhana Theatre, General Arun Vaidya Marg, Thane (W)-400 076.

19. M/s. GKB Optalab Pvt. Ltd., Galariya Hiranandani Garden, Powai, Mumbai-400 076.

20. M/s. GKB Optaiab Pvt. Ltd., Forward Restaurant, 786, Poddar Building, Near Asha Parekh Hospital, Santacruz (W), Mumbai - 400 054.

21. M/s. GKB Optalab Pvt. Ltd., Shop No. 3411-2, Chaman House, Near Sion Bus Depot, Sion, Mumbai-400 022.

22. M/s. GKB Optalab Pvt. Ltd., Shop No. 2, 3, Viv Mahal CHS., Dr. Babasaheb Ambedkar Road, Lalbag, Parel, Mumbai-400 012.

23. M/s. GKB Optalab Pvt. Ltd., Shop No. 1D, 2D, Vasant Niwas, Ground Floor, Ranade Road, Near Dadar Western Railway Station, Mumbai-400 028.

24. M/s. GKB Optalab Pvt. Ltd., Shop No. 2, Ground Floor, 361/367, Bunaji House, Dr. D.N. Road, Fort, Mumbai-400001.

25. M/s. GKB Optalab Pvt. Ltd., Shop No. 3, 4, Link Way Estate, Link Road, Near Bank of India, Malad (W), Mumbai-400 064.

[512.

The following 97 outlets of M/s. Bata India Ltd., Retail Western Chain, 93/A, Phokhran Road, No. 1, Bata Compound, Khopat, Thane (West)-400 606.

1. Elysium Mansion Opp. Cusrow Baug, Causeway Colaba, Mumbai-400 001.

2. 21/23 Veer Nariman Road Fort, Mumbai-400 023.

3. Omrigarh Building, 115, Carnac Road, Mumbai-400 003.

4. Ness Baug Petit House, Nana Chowk, Mumbai-400 007.

5. Empire Building, 154, Dr. D.N. Road, Fort, Mumbai-400 001.

6. 51, Hill Road, Bank of India. Bandra, Mumbai-400 050.

7. P 314 L.J. Road, Opp. Victori, Church, Mahim, Mumbai-400 016.

8. 254, Dr. A.B. Road, Worli. Mumbai-400 025.

9. 808/2, Khushum, Dadar T.T., Mumbai-400 014.

10. 20/21, Sundar Apartment, Chembur Circle, Mumbai-400071.

11. No. 26 & 27, Ground Floor, 115 & 116 First Floor, Nirman Vyapar Kendra, Sector 17, Plot No. 10, Vashi, New Mumbai-400 703.

12. 22, Swami Vivekanand, RR.. Opp. Khira Nagar, Santacruz (W), Mumbai-400 058.

13. 2 Mohgebai Road, Vile Parle, Mumbai-400 057.

14. Unit No. 2 & 3, Shivaji Industrial Estate, 89, Kurla-Andheri Road, Sakinaka, Mumbai-400 072.

15. Premises No. 1, Plot No. 54B & 54C, TPS-VI Sagar Avenue, Opp. Shopper's Stop, Andheri (W), Mumbai-400 058.

16. Shreeji Darshan Building (Shop No. 12, 13, 14 & 14A), S.V. Road, Kandivali, Mumbai-400 067.

17. 13, Ashok Super Market, Aare. Road & S.V. Road, Goregaon, Mumbai-400 062.

18. Shangrilla Shopping Centre, L.T. Road, Borivali (W). Mumbai

19. Poonam Towers, Palm Road, Nagpur-400 001, Maharashtra.

20. R. Mall, Runwal Arcade-7, L.B.S. Marg, Mulund (W), Mumbai-400 080.

21. Nirmal Lifestyle, Opp. Nirmal Nagar, L.B.S. Marg, Mulund (West), Mumbai-400 080.

22. Paradise Tower, Opp. Hotel Alok, Gokhale Road, Thane (W), Thane -400 601.

23. Shreeji Arcade, Shop Nos. 19 to 23, Opp. Nitin Casting Co., Thane(W)-400 601.

24. 37, Mahatma Gandhi Road, Cantt. Poona-411 001.

25. P/654/A/1, Jangli Maharaj Road, Poona City-All 004, Maharashtra.

26. H. No. 4-11-42, Laxmi Niwas, Aurangpura P.O. Aurangabad- 431 001.

27. 35/37, K.E.M. Hospital, Avenue Road, Chika Compound, Parel, Mumbai-400 012.

28. Bismilla Building, Opposite Railway Station, Dadar, Mumbai-400 028.

29. 17 & 18 Byculla Bridge, 3 Mirz. Ghalib Marg, Mumbai-400 008.

30. P. No. 94-95 Schedule 6, Rupam, Sion Circle, Mumbai-400 022.

31. 67/69, Mohammed Ali Road, Mumbai-400 003.

32. 354, Matunga Mansion, Matunga, Mumbai-400 019.

33. 285/87, E.R. Road, Bhendi Bazar, Mumbai-400 003.

34. Jahangir Building, Dr. Nascarenhas Road, Mazgaon, Mumbai-400 010.

35. Gordhandas Mansion, Opposite Central Railway Workshop, Parel, Mumba-400 012.

36. Ramodiya Mansion, 260, Dr. Annie Besan. Road, Worli, Mumbai-400 025.

37. C/o. Classic Enterprises, 6-10, Gala Complex, S. V. Road, Near Telephone Exchange, Malad (W), Mumbai-400 064.

38. No. 5, Krishna Kutir, Station Road, Andheri, Mumbai-400 058.

39. 386, Centenary Church Building, Grant Road, Mumbai-400 007.

40. Samadhan Agarkar Chowk, 18, Sahar Road, Andheri (East), Mumbai-400 069.

41. Cosmos Commercial Centre, 3rd Road, Khar, Mumbai-400 052.

42. 13, Station Road, Santacruz, Mumbai-400 054.

43. Gram Panchayat Road, Goregaon (West), Mumbai-400 062.

44. Bela Court, Shahid Bhagat Singh Road, Sassoon Dock, Colaba, Mumbai-400 005.

45. 422/424, S.V. Patel Road, Prarthana Samaj, Mumbai-400 004.

46. 187/89, Kumbhar Tukda Road, Bhuleshwar, Mumbai-400 004.

47. 12 & 13, Dev-Ashish, Bharucha Road, Dahisar (E), Mumbai­400 068.

48. Near Railway Station, Mahim, Mumbai-400 016.

49. 393, Surya Niketan, N.S. Sheth Road, Girgaum, Mumbai-400 002.

50. Shop No. 6, Sushila Bhavan, Near Parvati Cinema, Station Road, Vasai, Thane-401 202.

51. Moosa Building, 433, Kalbadevi Road, Mumbai-400 002.

52. 1. Shop No. 1/2/3/4, "Joyti Chambers", Heerachand Desai Road, Ghatkopar (W), Mumbal­400 077.

53. B-283, First Floor, Padke Road, Thane, IDombivali (E)-421 201.

54. T/4/CS No. 32 Kopineshwar, Trust Building 2, Station Road, Thane (W).

55. 29, Ramratan Trivedi Road. Mulund (West), Mumbai-400 080.

56. 585, Sahakar Bldg., Station Road, Kuria (West), Mumbai-400 070.

57. Station Road, Kalyan-421 301, Maharashtra.

58. Plot No. 1A, Chemburkar Marg, Chembur, Mumbai-400071.

59. Shivarn Enterprises, 38, 39 Sudhanshu Chambers, Shivajipath, Kalyan (W)-421 304.

60. Ground Floor, Hemleela Apartment, Mahatma Phule Road, Mulund (E), Mumbai-400 081.

61. Gokhale Road, Naupada, Thane- 400 602. Maharashtra.

62. 508, Kasar Ali, Opp. Nagari. Sahakar Bank, Near Bhiwandi Talkies, Bhiwandi-421302.

63. Saiudyan, Shop No. 6, Sector 14, Vashi, New Mumbai-400 709.

64. 516, New Mill Road, Kuria. Mumbai-400 070.

65. Survey No. 47, 3 to 13 and 15- 16 Sub Plot No. 1, Parvati, Pun. Satara Road, Pune T. No. 443 571, Maharashtra.

66. 1768, Laxmi Road, Poona City. 411 002, Maharashtra.

67. Shop No. 1 & 2, Swaroop Complex, Karva Road, Pune - 411 004, Maharashtra.

68. Deval Super Bazar, Vishram Baug Sangli-Muraj Road, Sangli-416 415.

69. 345, Budhwarpeth, Poona City- 411 002.

70. 420, Mahatma Gandhi Road, Sangli, Maharashtra.

71. Survey No. 2522, Baba Sheb Ambeshkar Chowk Opp. Delux Cinema, L.T. Road, P.O. Pimpri, District Puna-411 017, Maharashtra.

72. S. No. 127/3A, Plot No. 1, Karve Road, P.O. Karve Road, Pune?411 029.

73. 1, Kirkee Business Centre, Elphinston Road, Poona-411 003.

74. 85, New Bazar Kirkee, Poona-411 003.

75. 3 and 4, Gandhi Chowk, Ichalkaranji, District Koihapur?416 115.

76. Survey No. 244, Pune - Bombay Road, Chinchwad, District Pune, Maharashtra.

77. Shop No. 1 & 2, Mihir Apartment, Bhairobanala, Solapur Highway, Pune - 411 013, Maharashtra.

78. Sitabuldi Main Road, Nagpur-440 012, Maharashtra..

79. Mahal Chowk, Nagpur-440 002, Maharashtra.

80. Itwari Bazar, Bandra Road, Nagpur-440 002.

81. Jawahar Road, Amravati-444 601.

82. Sadar Bazar, Residency Road, Nagpur-440 001, Maharashtra.

83. A/12, Plot 1, Rajkamal Building, Panchsheel Square, Nagpur- 440 012, Maharashtra.

84. Chowk Bazar, Bhusawal-425 201, Maharashtra.

85. 7, M.G. Road, Municipal Market. East Khandesh, Jalgaon-425 001, Maharashtra.

86. Nasik S. Road, Suyojit Modem Point, Sharanpur Road, Opposite Police Ground, Nashik (Maharashtra).

87. 8/2, Morarjupeth, Sholapur -Maharashtra, 413 001.

88. Sagar Enterprises, Building No. 3, Stadium Complex, M.G. Road, Nashik City-422 001.

89. 6559 and 2534, M.G. Road. Ahmednagar, Maharashtra-414 001.

90. Bhadrakaii Street, Nashik City- 422 001, Maharashtra.

91. Manik Chowk, Ahmednagar, Maharashtra-414 001.

92. Shop No. 3, 4, 5, Anand Plaza, Near Vidyut Bhavan, Pune Road, Nashik Road-422 101.

93. 2908 Sadar B2, Motimasjid. Jalna/ Maharashtra-431 203.

94. Tilak Path Road, Near Paithan Gate, Aurangabad-431 001.

95. 7-9 Yeshwant Mandir, Raviwar Peth, Nashik-422 001.

96. 4-5 102/104, Gulmandy Houz Road, Aurangabad-431 001, Maharashtra.

97. 1436, Agra Road, Dhulia-424 001, Maharashtra.

Section 11(a) and 18(1) subject to the following conditions:-

(i) No employee shall be required to work for more than 9 hours in a day or 48 hours in a week. The spread over of an employee shall not exceed 11 hours in a day.

(ii) Every employee shall be given one day holiday in a week without making any deduction thereof, and the list of time table of such holidays for a month shall be placed on the Notice Board in advance.

(iii) The employees who have given their consent be only placed on duty on the day of weekly holiday or other holiday.

(iv) The employees shall be entitled to overtime wages in accordance with Section 63 of the said Act.

(v) The establishment should be closed at 9.30 p.m. ,

(vi) During the period 8.30 p.m. to 9.30 p.m. the employees should be required to work in shift duties by rotation.

(vii) This exemption should be for the period of one year from the date of issue of notification.

(viii) In case of violation of the above terms and conditions, the exemption shall stand cancelled automatically.]

[513.

The following outlets of M/s. Trent Ltd., Tata Enterprises, Bombay House, 24, Homi Modi Street Mumbai-400 001 situated at Mumbai, Pune and Nagpur:

1. Westside, 39, N.S. Patkar Marg, Mumbai.

2. Westside, Army and Navy Building, 148, Mahatma Gandhi Road, Fort, Mumbai.

3. Westside, R-Mall, LBS Marg, Mulund Mumbai-400 080.

4. Westside, Infiniti, Raheja Classic Complex, Oshiwara, Andheri Link Road, Andheri (W), Mumbai-400 058.

5. Westside, Kakade Magnum Mall, 231, Moledina Road, Opp. Coffee House, Camp, Pune - 411 001.

6. Westside, Landmark Complex, Ramdas Peth, Wardha Road, Nagpur-440 012.

Section 11, 14, 18(1) subject to the following conditions:–

(i) The exemption shall remain in operation for a period of five years from the issue of the notification in the Gazette.

(ii) No employee shall be required to work for more than 9 hours in a day or 48 hours in a week. The spread over of an employee shall not exceed 11 hours in a day.

(iii) Every employee shall be given one day holiday in a week without making any deductions from his wages on account thereof and the list of time table of such holidays for a month shall be placed on the Notice Board in advance.

(iv) The employees who have given their consent be only placed an duty on the day of weekly holiday or other holiday.

(v) The employees shall be entitled to overtime wages in accordance with Section 63 of the said Act.

(vi) Work should be allotted to female workers in common or groups.

(vii) Women employees will not be allowed to work after 8-30 p.m. at their work place.

(viii) The establishment shall not be closed later than 10-30 p.m.

(ix) In case of violation of the above terms and conditions the exemption shall stand cancelled automatically.]

[514.

1. M/s. Bhelpuri Fruit Juice Icecream Shop, 19-A1 19-B, Hughes Road, Mumbai and M/s. Sukh Sagar Snack, Gandhi Building, Ground Floor, 542, S.V.P. Road, Mumbai.

Section 19 subject to the following conditions:-

(i) The establishment should not be closed on any day later than 2.30 a.m.

(ii) The establishment should not sell any intoxicating material on its premises at any time.

(iii) No women employees shall be required or allowed to work beyond 9.30 p.m.

(iv) The employees shall be entitled to overtime wages in accordance with Section 63 of the said Act.

(v) In case of violation of the above terms and conditions, the exemption shall stand cancelled automatically.]

[515.

M/s. Mizuho Co-operative Bank Ltd. Maker Chamber-III, 1st Floor Jamnalal Bajaj Road, Nariman Point, Mumbai-400 021.

Section 18 subject to the following conditions:–

(i) The exemption should be for the period of two years from the date of issue of notification.

(ii) No employee shall be required to work for more than 9 hours in a day or 48 hours in a week.

(iii) Every employee shall be given one day holiday in a week without making any deduction from his wages on account thereof and the list of time table to such holidays for a month shall be placed on the notice board in advance.

(iv) The employees who have given their consent be only placed on duty on the day of weekly holiday or other holiday.

(v) The employees shall be entitled to overtime wages in accordance with Section 63 of the said Act.

(vi) In case of violation of the above terms and conditions, the exemption shall stand cancelled automatically.]

[516.

M/s. Sumangal Art Gallery, Shop No. 2, Ground Floor, R-Mall, L.B. Shastri Marg, Mulund (West), Mumbai-400 080.

Section 18(1) subject to the following conditions:–

(i) Every employee shall be given one day holiday in a week without making any deduction from his wages on account thereof, and the list of time table of such holidays for a month shall be placed on the Notice Board in advance.

(ii) The employees who have given their consent be only placed on duty on the day of weekly holiday or other holiday.

(iii) The employees shall be entitled to overtime wages in accordance with Section 63 of the said Act.

(iv) In case of violation of the above terms and conditions, the exemption shall stand cancelled automatically.]

[517.

Following outlets of M/s. Century Textiles and Industries Ltd. Century Bhavan, Dr. Annie Besant Road, Worli, Mumbai-400 030.

Section 18(1), subject to the following conditions:–

1. Cottons by Century 12 and 17. The Hub Mall, Ground Floor, Western Express Highway Goregaon (E), Mumbai-400 063.

(i) This exemption will be for a period of two years from the date of issue of notification in Government Gazette.

2. Cottons by Century V Mall, Shop No. 77, Next to Sai Dham Temple, Western Express Highway, Kandivali (E), Mumbai-400 101.

(ii) Every employee shall be given one day holiday in a week without making any deduction from his wages on account thereof, and the list of time table of such holidays for a month shall be placed on the Notice Board in advance.

3. Cottons by Century, Nakshatra Cine Shoppe, Shop No. 49 and 50, First Floor, Ranade Road, Dadar (West), Mumbai-400 028.

(iii) The employees who have given their consent be only placed on duty on the day of weekly holiday or other holiday.

4. Cottons by Century, R. Mall, Shop No. 5, Ground Floor, L.B.S. Marg, Mulund (W), Mumbai-400 080.

(iv) The employees shall be entitled to overtime wages in accordance with Section 63 of the said Act.

5. Cottons by Century, Eastern Mall, First Floor, Daftari Road, Malad (East), Mumbai-400 097.

(v) In ease of violation of any of the above terms and conditions, the exemption shall stand cancelled automatically.]

6. Cottons by Century, Huma Mall, Shops No. 122, 123 First Floor, L.B.S. Marg, Kanjur Marg, Mumbai-400 078.

7. Century Mills Retail Outlet, (Residual and Odd Quality) Harbour Cross Building, S. Chapsi Bhimjee Road, Mazgaon, Mumbai - 400010.

8. Mangal Paridhaan, Near Worli D.D. Chawls, Opp. Bus Terminus

9. Worli, Mumbai-400 030, Mangal Paridhaan, 312, Kalbadevi Road, Mumbai-400 002.

10. Mangal Paridhaan 63/65, 1st Floor, World Trade Centre, Cuffe Parade, Colaba, Mumbai-460 005.

11. Mangal Paridhaan 9, Madhav Kunj, Sodawala Lane, Opp. Chamunda Circle, S.V. Road, Borivali (West), Mumbai-400 101.

12. Century Mills Retail Outlet 429, B.S.V.P. Road, Bhatia Sanitorium Building, Prarthana Sarnaj, Mumbai-400 004.

13. Century Mills Retail Outlet, Near Worli D.D. Chawls, Opp. Bus Terminus, Worli, Mumbai-400 030.