Section 7(3) in Bihar Shops & Establishments Act, 1953
(3)When they are conducted in an establishment two or more trades or business, any or which is of such a character that, if it was sole trade or business, therein conducted, the provisions of this section would not apply to that establishment shall, so far the conduct of that trade or business is concerned, be exempt from the operation of this section.[For notification regarding changing opening & closing times, see Notification in this book.]
