Section 13 in Tamil Nadu Shops and Establishments Act, 1947
13. Opening and closing hours.
(1)Save as provided by or under any other enactment for the time being in force ,no establishment shall on any day be opened earlier or closed later than such hour as may be fixed by the [State] [Substituted for 'Province' by the Adaptation Order of 1950] Government, by general or special order in that behalf:Provided that in the case of a restaurant or eating house, any customer who was being served or was waiting to be served therein at the hour fixed for the closing may be served during the quarter of an hour immediately following such hour.(2)Before passing an order under sub- section (1), the [State] [Substituted for 'Province' by the Adaptation Order of 1950] Government shall make an inquiry in the prescribed manner.(3)The [State] [Substituted for 'Province' by the Adaptation Order of 1950] Government may, for the purposes of this section, fix different hours for different establishments or different classes of establishments or for different areas or for different times of the year.
