Section 48(2) in The Maharashtra Shops and Establishments Act, 1948
(2)In areas which are not subject to the jurisdiction of any local authority, the [State] [This word was Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government shall appoint Inspectors with the prescribed qualifications [and in areas which are subject to the jurisdiction of any local authority, the State Government may appoint Inspectors with the prescribed qualifications for such supervision as the State Government may prescribe] [Added by Maharashtra 26 of 1961, Section 16(a).].
