Section 18 in Jammu and Kashmir Shops and Establishments Act, 1966
18. Holiday in a week
(1)Every employee in a residential hotel, restaurant or eating house shall be given at least one day in a week as a holiday.(2)It shall not be lawful for an employer to call an employee at, or for an employee to go to, his residential hotel, restaurant or eating house or any other place for any work in connection with the business of his residential hotel, restaurant or eating house on a day on which such employee has a holiday.(3)No deduction shall be made from the wages of any employee in a residential hotel, restaurant or eating house on account of any holiday given to him under sub-section (1), if any employee is employed on a daily wage, he shall none the less be paid wages for the weekly holiday equal to the average of the daily wages earned by him during preceding six working days.
