Section 13(4) in The M.P. Shops and Establishments Act, 1958
(4)[ No deduction shall be made from the wages of any employee in a shop or commercial establishment on account of any day on which it has remained closed under this section. If any employee is employed on daily wages he shall nonetheless be paid wages for the weekly holiday equal to the average of daily wages earned by him during the preceding six working days. If any employee is paid a piece rate wage, he shall nonetheless be paid his wage for the day on which the shop or commercial establishment remain closed at a rate equivalent to the daily average of his wages for the days on which he has actually worked during the six days preceding such closed day, exclusive of any earning in respect of overtime ;Provided that nothing in this sub-section shall apply to any person whose total period of continuous employment is less than six days.] [Inserted by M.P. Act No. 19 of 1967.]
