Section 1 in The Kerala Shops and Commercial Establishments Act, 1960
1. Short title, extent and commencement.
(1)This Act may be called the Kerala Shops and Commercial Establishments Act, 1960.(2)It extends to the whole of the State of Kerala.(3)It shall come into force on such date as the Government may, by notification in the Gazette, appoint.(4)It shall apply, in the first instance, to the following areas-(i)the city of Trivandrum(ii)all the municipalities constituted under the Madras District Municipalities Act, 1920 (Madras Act V of 1920) to its application to the Malabar district referred to in section 5 (2) of the State Reorganisation Act, 1956, the Travancore District Municipalities Act, 1116 and the Cochin Municipal Act XVIII of 1113.(iii)all areas within the jurisdiction of Panchayats which under rule 2 of Schedule III of the Madras Village Panchayats Act, 1950 (Madras Act X of 1950) in its application to the Malabar district referred to in section 5 (2) of the States Reorganisation Act, 1956, should be deemed to be constituted under the said Madras Village Panchayats Act, 1950, and which immediately before the commencement of that Act were classified by the Government as major panchayats and all areas within the jurisdiction of panchayats constituted or reconstituted under that Act which, for the time being, are classified by the Government as Class I panchayats under Section 5 (1) (a) of the Act, and(iv)all other areas in the State to which the Travancore-Cochin Shops and Establishments Act, 1125 or the Madras Shops and Establishments Act, 1947, has been applied before the commencement of this Act.(5)The Government may, after giving three months' notice of its intention of so doing, by notification in the Gazette, apply the provisions of this Act or any of them to such other areas as may be specified.
