Section 1(4) in Assam Shops and Establishments Act, 1971
(4)It shall apply, in the first instance, to the Municipalities as declared or constituted under the provision of the Assam Municipal Act, 1956 and to all such areas and to all shops, Assam Act commercial establishments and establishments XV of 1957(Assam Act XV of 1957), for public entertainment or amusement to which the Assam Shops and Establishments Act, 1948(Assam Act XIII of 1948), applied immediately before the commencement XIII of1948. of this Act and thereafter it shall apply to such other areas, or to such shops, commercial establishments or establishments for public entertainment or amusement in such other areas on such date or dates as the State Government may, by notification, specify.
