Section 11(2) in The Kerala Shops and Commercial Establishments Act, 1960
(2)Every person employed in a shop or a commercial establishment shall be allowed in each week a holiday of one whole day:Provided that nothing in this sub-section shall apply to any person whose total period of employment in the week including any days spend on authorized leave, is less than six days, or entitle a person who has been allowed a whole holiday on the day on which the shop has remained closed in pursuance of sub-section (1) to an additional holiday.
