Section 34 in Assam Shops and Establishments Act, 1971
34. Powers to make Rules.
(1)The State Government may, subject to the condition of previous publication by notification in the official Gazette, make rules for carrying out the purposes of this Act.(2)In particular and without prejudice to the generality of the foregoing power, such rules may provide for all or any of the following matter, namely :-(a)Health, safety, welfare of employees, holiday for occasions ;(b)the form and the date for application of registration or renewal of certificate and fees payable for such registration or renewal ;(c)the particulars with respect of certificate of registrations or renewal thereof ;(d)the manner of taking precaution against fire ;(e)the setting up an appellate authority, the limitation for filing appeal and manner of giving notice ;(f)any other matter which has to be, or may be prescribed.(3)The State Government may provide in the rules that a contravention of any of the rules shall be punishable with fine which may extend to fifty rupees and where the breach is a continuing one with a further fine which may extend to ten rupees for every day, after the first during which the breach continues.(4)All rules made under this section shall be laid as soon as may be, after they are made before the Assam Legislative Assembly while it is in session for a total period of fourteen days which may be comprised in one session or in two successive sessions and if before the expiry of that session in which it is so laid or the session immediately following, the Assam Legislative Assembly agree in making any modification in the rules or the Assam Legislative Assembly agree that no rules should be made, the rules shall thereafter have effect only in such modified form or be of no effect, as the case may be; so however that any such modification or annulment shall be without prejudice to the validity of anything previously done under the rules.
