Section 13 in The Orissa Shops and Commercial Establishments Rules, 1958
13. Enquiry before fixing of opening and closing hours of establishments.
(1)The Government shall make an enquiry under Sub-section (2) of Section 11 before fixing the opening and closing hours of the establishments in the manner specified in Sub-rule (2).(2)The Government shall give notice of their intention to pass an order fixing the opening and closing hours of establishments in Form No. 6. Such notice shall specify the area and the establishment or establishments or class or classes of establishments to which the order shall apply. The hours of opening or the hours of closing or both, which are proposed to be fixed and the day in respect of which such hours are so proposed to be fixed. The notice shall also state that objections and suggestions if any with respect to such may be sent to the Chief Inspector within one month from the date of issue of such notice.(3)The notice shall be published in the Orissa Gazette and in one or two of the leading daily newspapers of the State.(4)The Government shall consider all objections and suggestions received under Sub-rule (2) before passing any order under Sub-section (1) of Section 11.
