Section 6 in Meghalaya Shops and Establishment Act, 2003
6. Closing of shops.
- Every shop shall remain closed on one day in each week:Provided that in addition to one day the State Government may by notification require that any specified class of shops shall remain closed between such hours in the afternoon or such days in each week as may be satisfied;Provided further that this section shall not apply to(a)Shops or classes of shops dealing mainly in dairy product breads, pastries, sweetmeats and flowers;(b)Pharmacies or shop dealing mainly in medicines, surgical appliances bandages or other medical requisites;(c)Shops dealing mainly in articles required for funerals, burials or cremations as may be specified by the inspectors within their respective jurisdiction;(d)Shops dealing in tobacco, cigar, cheroot, cigarettes, biddies, pans, liquid refreshment sold in retail for consumption on the premises, ice, newspaper or periodicals; and(e)Barber's and hair dresser's shops
