Section 30 in The M.P. Shops and Establishments Act, 1958
30. Application and amendment of the Payment of Wages Act, 1936.
- [(1) Notwithstanding anything contained in the Payment of Wages Act, 1936 (No. IV of 1936), (hereinafter referred to in this section as the said Act), the State Government may, by notification, direct that subject to the provisions of sub-section (2) all or any of the provisions of the said Act shall apply to all or any establishment or to all or any class of employees to which or whom this Act for the time being applied.] [Substituted by M.P. Act No. 19 of 1967.](2)On the application of the provisions of the said Act to any establishment or to any employee under sub-section (1), the Inspector, appointed under this Act, shall be deemed to be the Inspector for the purposes of the enforcement of the provisions of the said Act within the local limits of his jurisdiction.
