Section 1 in The Delhi Shops and Establishments Act, 1954
1. Short title, extent, commencement and application.
(1)This Act may be called the Delhi Shops and Establishments Act, 1954.(2)It extends to the whole of Union Territory of Delhi.(3)It shall come into force on such [date] [The Act came into force w.e.f. 1.2.1955 vide Notification No. F. 23(5)/51 L. dated 17.1.1955.] as Government may, by notification in the Official Gazette, appoint in this behalf.(4)It shall apply in the first instance only to the Municipal Areas, Notified Areas and Cantonment limits of Delhi, New Delhi, Shahadra, Civil Lines, Mehrauli, Red Fort and Delhi Cantonment but Government may, [by notification in the Official Gazette] [Substituted by Act 6 of 1955.], direct that it shall come into force in any other local area or areas or shall apply to such shops or establishments or class of shops and establishments in such other areas as may be specified in the notification.
