Section 7 in Punjab Sweets (Manufacture) Rules, 1955
7. [ [Rule 7 ommited vide 1st Amendment Rules, 1967. Inserted again by Punjab Government Notification No. GSR 60/P.A.1/14/Sections 21 and 59/Amd. (10)/2000 dated 4.7.2000.]
Ordinarily no work shall be carried on any holiday. If however, the licensee desires to carry work on any holiday or a part of day or overtime, he shall do so subject to the payment of five hundred rupees per day or a part of day and three hundred rupees for overtime into the Government Treasury for winery to be kept open for work. An account of the fee thus charged shall be maintained by the officer-in-charge in Form-D23.Explanation - "Work" shall mean any normal operation connected with working of the winery.]
