Section 17(5) in Sikkim Shops and Commercial Establishments Act, 1983
(5)No deduction shall be made from the wages of any employee of a shop or commercial establishment on account of any day on which it has remained closed under this section If any employee is employed on a daily wage he shall nonetheless 'be paid his daily wage for the day on 'which such shop or commercial establishment remains closed If ,any employee is paid a piece rate wage, he shall nonetheless be paid his wage for the day on which the shop or commercial establishment remains closed, at a rate equivalent to the daily average of his wages for the days on which he actually worked during the six days preceeding such closed day exclusive of any earning in respect 'of overtime:Provided that nothing in this section shall apply to any person whose total period of continuous employment is less than six days.
