Section 43 in Sikkim Shops and Commercial Establishments Act, 1983
43.
(1)Notwithstanding anything contained in the Payment of Wages Act, 1936 (hereinafter referred to in this section as "the said act"), the State Government may, by notification, direct that subject to the provisions of subsection (2), the said Act or any of the provisions thereof or of the rules made thereunder shall, apply to all or any class of establishment or to all or any class of employees to which or to whom this Act for the time being applies.(2)On the application of the provisions of the said Act to any establishment or to any employee under sub-section (1), the Inspector appointed under this Act shall be deemed to be the Inspector for the purpose of the enforcement of the provisions of the said Act within the local limits of his jurisdiction.
