Section 1(4) in The Delhi Shops and Establishments Act, 1954
(4)It shall apply in the first instance only to the Municipal Areas, Notified Areas and Cantonment limits of Delhi, New Delhi, Shahadra, Civil Lines, Mehrauli, Red Fort and Delhi Cantonment but Government may, [by notification in the Official Gazette] [Substituted by Act 6 of 1955.], direct that it shall come into force in any other local area or areas or shall apply to such shops or establishments or class of shops and establishments in such other areas as may be specified in the notification.
