Section 58A in Chennai City Municipal Corporation Act, 1919
58A. [ Grant of paid holiday to employees on the day of poll. [Inserted by Tamil Nadu Municipal Laws (Second Amendment) Act, 2008 (Tamil Nadu Act 35 of 2008).]
(1)Every person employed in any business, trade, industrial undertaking or any other establishment and entitled to vote at the corporation shall, on the day of poll, be granted a holiday.(2)No deduction or abatement of the wages of any such person shall be made on account of a holiday having been granted in accordance with sub-section (1) and if such person is employed on the basis that he would not ordinarily receive wages for such a day, he shall nonetheless be paid for such day the wages he would have drawn had not a holiday been granted to him, on that day.(3)If an employer contravenes the provisions of sub-section (1) or sub-section (2), then, such employer shall be punishable with fine which may extend to five hundred rupees.(4)This section shall not apply to any elector whose absence may cause danger or substantial loss in respect of the employment in which he is engaged.]
