Section 10(2) in The Punjab Shops and Commercial Establishments Act, 1958
(2)(i)The employer of an establishment shall in the prescribed form intimate to the prescribed authority the [the working hours, the day in a week referred to in clause (b) of section 11] [Substituted for the words 'working hours' by Punjab Act No. 1 of 1964, section 8.], and the period of interval of the employed persons within fifteen days of the date of registration of the establishment.(ii)The employer of an establishment may change the working hours and the period of interval once in a quarter of the year by giving intimation in the prescribed form to the prescribed authority at least fifteen days before the change is to take place.
