Section 34(2) in Himachal Pradesh Shops and Commercial Establishments Act, 1969
(2)In particular, and without prejudice to the general it y of the fore going power, such rules may provide for all or any of the following matters, namely:-(a)the manner and form in which the registers and notices shall be kept;(b)the officers who may be empowered to inspect registers and call for information as required by this Act;(c)the agency by which and the manner in which prosecutions under this Act shall be instituted;(d)the form of the statement under sub-section (1) of section 13, the particulars to be contained in such statement, the manner in which registration is to be made under sub-section (2) of that section, the form of registration certificate, the form for notifying a change under sub-section (4) of that section and the fees payable for such registration and renewal thereof;(e)the authority to and the manner in which any notice required by this Act shall be given;(f)the conditions subject to which any exemption under this Act may be granted;(g)he manner in which the employer of an establishment shall keep exhibited in the premises notices setting forth the close day, closing and opening hours and other prescribed particulars;(h)to safeguard health, safety and welfare of the employees while on duty; and(i)any other matter which has to be, or may be, prescribed.
