Section 32 in The Delhi Shops and Establishments Act, 1954
32. Provisions as to trading elsewhere than in shops.
- No person shall carry on any retail trade or business of any class near any shop or commercial establishment at any time before the opening and after the closing hours and on the close day, and if any person carries on any such trade or business in contravention of this section, this Act shall apply as if he were the occupier of the shop or commercial establishment which was being kept open in contravention of this Act.
