Section 29 in Sikkim Shops and Commercial Establishments Act, 1983
29.
(1)Every employee in a theatre or other place of public amusement or entertainment shall be given at least one day in a week as a holiday:Provided that nothing in this sub-section shall apply to an employee whose total period of employment in any week is less than six days.(2)It shall not be lawful for an employer to call an employee at, or for an employee to go to, his theatre or other place of public amusement or entertainment or any place for any work in connection with the business of his theatre or place of public amusement or entertainment on any day on which such employee has a holiday.(3)No deduction shall be made from the wages of an employee in a theatre or place of public amusement or entertainment on account of any holiday given to him under sub-section (1). If an employee is employed on a daily wage, he shall nonetheless be paid his wages for the holiday equal to the average of the daily wages earned by him during the proceeding six working days.
