Section 34 in The M.P. Shops and Establishments Act, 1958
34. Powers and duties of Local Authorities.
(1)Save as otherwise provided in this Act, it shall be the duty of every Local Authority whom the Government may by order empower in this behalf to enforce within the area subject to its jurisdiction, the provisions of this Act, subject to the control of the Government.(2)The Local Authority empowered under sub-section (1) may by order delegate any of the powers and functions (other than the powers of making bye-laws under Section 35), exercisable or performable by it under this Act to any of its officers.(3)An order empowering a Local Authority under sub-section (1) may at any time be cancelled by the Government.(4)To enable Government to exercise effective control over a Local Authority in the performance of the duties entrusted to it under this Act, Government may authorise any officer, not below the rank of a Labour Officer, to supervise the enforcement of this Act within the area subject to the jurisdiction of the Local Authority and for this purpose such officer shall have all the powers of an Inspector under this Chapter.
