Section 16 in Tamil Nadu Shops and Establishments Act, 1947
16. Holidays.
(1)Every person employed in an 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 spent on authorized leave, is less than six days.(2)The [State] [Substituted for 'Province' by the Adaptation Order of 1950] Government may, by notification, require in respect of any establishment or any specified class of establishments, that every person employed therein shall be allowed in each week an additional holiday of one half day commencing at such hour in the afternoon as may be fixed by the [State] [Substituted for 'Province' by the Adaptation Order of 1950] Government.(3)The [State] [Substituted for 'Province' by the Adaptation Order of 1950] Government may, for the purposes of sub-section (2), fix different hours for different establishments or different classes of establishments or for different areas or for different times of the year.(4)No deduction shall be made from the wages of any person employed in an establishment on account of any day or part of a day on which a holiday has been allowed in accordance with this section; and if such person is employed on the basis that he would not ordinarily receive wages for such day or part of a day, he shall nonetheless be paid for such day or part of a day the wages he would have drawn, had the holiday not been allowed on that day or part of a day.
