Section 27 in Maharashtra Shops and Establishments (Regulation of Employment and Conditions of Service) Act, 2017
27. Provisions for handing over enforcement of Act to local authorities.
- Notwithstanding anything contained in this Act, the State Government may, from time to time, by notification in the Official Gazette, without the necessity of giving any further notice or reasons, declare that any local authority or authorities or class of local authorities specified in such notification shall perform the duty of enforcing the provisions of this Act from a date specified in that notification. From such date, it shall be the duty of that local authority to enforce the provisions of the Act, in respect of the areas subject to the jurisdiction of such local authorities, subject to such supervision of the State Government, as may be prescribed.
