Section 10 in The Punjab Shops and Commercial Establishments Act, 1958
10. Close day.
(1)Save as otherwise provided by this Act, every establishment shall remain closed on every Sunday :Provided that, in the case of an establishment attached to a factory the employer may substitute the close day of such establishment so as to correspond to the substituted close day of the factory in the same manner and subject to the same conditions as are laid down in this behalf in the Factories Act, 1948 :[Provided further that Government may by notification fix any other day to be the close day in respect of any class of establishments for the whole of the State or any part thereof.] [Second Proviso added by Punjab Act No. 1 of 1964, section 9.](2)(i)The employer of an establishment shall in the prescribed form intimate to the prescribed authority the [the working hours, the day in a week referred to in clause (b) of section 11] [Substituted for the words 'working hours' by Punjab Act No. 1 of 1964, section 8.], and the period of interval of the employed persons within fifteen days of the date of registration of the establishment.(ii)The employer of an establishment may change the working hours and the period of interval once in a quarter of the year by giving intimation in the prescribed form to the prescribed authority at least fifteen days before the change is to take place.(3)Notwithstanding anything contained in sub-section (1), the employer of an establishment may open his establishment on the close day if -(a)such day happens to coincide with a festival; and(b)employees required to work on that day are paid remuneration at double the rate of their normal wages calculated by the hour.
