Section 35(2) in Gujarat Shops and Establishments (Regulation of Employment and Conditions of Service) Act, 2019
(2)Notwithstanding anything contained in sub-section (1), considering the circumstances relating to traffic, public health, public safety, public nuisance or such other reason which may affect law and order situation, the hours for opening and closing of different classes of shops or establishments and for different premises, shopping complex or mall or for different area or areas and for different period may be curtailed by such authority as the State Government may, by notification in the Official Gazette, specify.
