Section 17 in Assam Shops and Establishments Act, 1971
17. Application and amendment of the Payment of Wages Act.
(1)Notwithstanding anything contained in the Payment of Wages Act, 1936(Central Act 4 of 1956), referred to as the said Act, the State Government may, by notification in the official Gazette, direct that, subject to the provision of sub-section (2), the said Act or any of the provisions thereof or of the rules made thereunder shall apply to all or any class of employees in establishments to which this Act applies.(2)On the application of the provisions of the said Act to any establishment under sub-section (1), the Inspector appointed under this Act shall be deemed to be the Inspector for the purpose of the enforcement of the provisions of the said Act within the local limits of his jurisdiction.
