Section 2(18) in The M.P. Shops and Establishments Act, 1958
(18)[ "opened" means opened for the service of any customer or for any business of the establishment, or for any work connected with the establishment. [Substituted by M.P. Act No. 10 of 1982.]Explanation :- An establishment in the premises of which people are present shall be presumed to be opened unless contrary is proved;]
