Section 10 in Himachal Pradesh Shops and Commercial Establishments Act, 1969
10. Close-day.
(1)Save as otherwise provided by this Act, every establishment shall remain close on such day in a week as may be prescribed: Provided that, in the case of an establishment attached to a factory, the employer may substitute the close-day of such establishment so as to correspond to the substituted close-day of the factory in the same manner and subject to the same conditions as are laid down in this behalf in the Factories Act, 1948 (Central Act, 63 of 1948).(2)(i)The employer of an establishment shall in the prescribed form intimate to the prescribed authority the working hours, the day in a week, referred to in clause (b) of section II and the period of interval of the employed person, within fifteen days of the date of registration of the establishment.(ii)The employer of an establishment may change the working hours and the period of interval once in a quarter by giving intimation in the prescribed form to the prescribed authority at least fifteen days before the change is to take place.(3)Notwithstanding anything contained in sub-section (1), the employer of an establishment may open his establishment on the close-day if-(a)such day happens to coincide with a festival; and(b)employees required to work on that day are paid remuneration at double the rate of their normal wages calculated by the hour.
