(3)The name of every agent appointed under sub-section (2) and the place in respect of which he has been appointed such agent, together with such particulars relating to the hours of business on working days and the day or days in a week on which the place shall remain closed as may be required by the prescribed authority, may be furnished to such prescribed authority and such agent shall give to the prescribed authority at least twenty-four hours' notice if and when it is proposed to close the place at any time other than the day or days fixed.]
