Section 11(5) in Assam Shops and Establishments Act, 1971
(5)Every person employed in a commercial establishment shall be allowed as holidays at least one and a half day in each week :Provided that, when there are conducted in a commercial establishment two or more trades or business, any of which is of such a character that, if it was the sole trade or business therein conducted, the provisions of this Act would not apply to that commercial establishment, such commercial establishment shall, so far as the conduct of the trade or business is concerned be exempt from the operation of this sub-section.
