Section 80 in Sikkim Shops and Commercial Establishments Act, 1983
80. Power to make rules.
(1)The State Government may, subject to previous publication, make rules to carry out the purposes of this Act.(2)In particular and without prejudice to the generality of the foregoing provisions, such rules may be made for all or, any of the following matters, namely:(a)the appointment of prescribed authority(b)the period for which, the conditions subject to which and the holidays and occasions on which the operation of the provisions of this Act may be suspended(c)the form of submitting a statement the fees and other particulars, the manner in which ,the registration of establishments is to be made and the form of registration certificate and the form and the period for notifying a change and the fees;(d)fixing six days in a year for additional overtime;(e)fixing ten days in a year for overtime;(f)further particulars to be prescribed for an identity card;(g)fixing times, and methods for cleaning the establishments, fixing standards and methods for ventilation, and prescribing such establishments as are to be exempted from the provisions of, and, precautions against fire to be taken in this Act;(h)the, articles which a first-aid box maintained shall contain;(i)the qualification of Inspectors appointed under this Act and their powers and duties;(j)the register and records to be maintained and' notices to be displayed;(k)any other matter which is to be or may be prescribed.
