Section 35 in The M.P. Shops and Establishments Act, 1958
35. Power to make bye-laws.
- A Local Authority empowered under Section 34 to enforce the provisions of this Act may, with the previous sanction of the Government, make bye-laws not inconsistent with the provisions of the Act, or the rules or orders made by the Government thereunder, for the purpose of carrying out the provisions of this Act.
