Section 18 in The Delhi Shops and Establishments Act, 1954
18. Wages for the holiday.
- No deduction shall be made from the wages of any employee on account of the close day under section 16 or a holiday granted under section 17 of this Act.If an employee is employed on a daily wage, he shall nonetheless be paid his daily wage for the holiday and where an employee is paid on piece rates, he shall receive the average of the wages received during the week.
