Section 43 in The Maharashtra Shops and Establishments Act, 1948
43. Powers and duties of local authorities.
- Save as otherwise provided in this Act, it shall be the duty of every local authority to enforce, within the area subject to its jurisdiction, the provisions of this Act, subject to such supervision of the [State] [This word was Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government as may be prescribed:Provided that the local authority may order direct that the said duty of enforcing the provisions of this Act shall be discharged, in such circumstances and subject to such conditions, if any, as may be specified in the order by its Chief Executive Officer or any other subordinate to it:Provided also that in respect of the areas not subject to the jurisdiction of any local authority, it shall be the duty of the [State] [This word was Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government to enforce the said provisions.
