Section 41 in The Maharashtra Shops and Establishments Act, 1948
41. Lighting.
(1)The premises of every establishment shall be sufficiently lighted during all working hours.(2)If it appears to an Inspector that the premises of any establishment within his jurisdiction are not sufficiently lighted, he may serve on the employer an order in writing specifying the measures which in his opinion should be adopted and requiring them to be carried out before a specified date.
