Section 11(2) in Assam Shops and Establishments Act, 1971
(2)The State Government may, by notification, require that in addition to one day referred to in sub-section (1), every shop or any specified class of shops shall remain closed bet-ween such hours in the afternoon of such days in each week, as may be specified in the notification :Provided that, when there are conducted in a shop two or more trades or business, any of which is of such character that, if it was the sole trade or business therein conducted, the provisions of this Act would not apply to that shop, such shop shall so far as the conduct of the trade or business is concerned, be exempt from the operation of sub-section (1) :Provided further that, when in any establishment for which the provision of this Act applies two or more trades or business are con-ducted, one or more of which are usually con-ducted in a shop while the others are usually conducted in a commercial establishment, the provision of this Section shall not apply to the establishments so far as the conduct of the trades or business usually conducted in a commercial establishment are concerned.
