Section 11(3) in Tamil Nadu Shops and Establishments Act, 1947
(3)(a)The [State] [Substituted for 'Province' by the Adaptation Order of 1950] Government may, by notification, require in respect of shops or any specified class of shops, that they shall, in addition to the day provided for by sub-section(1), be closed at such hour in the afternoon of one week-day in every week at such hour as may be fixed by the [State] [Substituted for 'Province' by the Adaptation Order of 1950] Government.(b)Every person employed in any shop to which a notification under clause (a) applies, shall be allowed in each week an additional holiday of one half day commencing at the hour in the afternoon fixed for the closing of the shop under clause (a).
