Section 9(1) in The M.P. Shops and Establishments Rules, 1959
(1)The following days and not more than three days preceding any of such days, shall be the days for additional overtime for purposes of making of accounts, stock-taking or settlement under sub-section (3) of Section 11,-The 31st day of March;The 30th day of June;The 30th day of September;The day of Diwali;The 31st day of December; andThe last day of Vikram Samvat:Provided that in lieu of any day or days mentioned above the employer may substitute any other day or days, as the case may be, which shall be intimated to the Inspector at least three months before the day on which he intends to take excess work.
