Section 11(7) in Assam Shops and Establishments Act, 1971
(7)Notwithstanding anything contained in the Weekly Holidays Act, 1942(Act XVIII of 1942), every person employed in an establishment for public entertainment or amusement shall be allowed as holidays at least one and a half day in each week :Provided that, when there are conducted in an establishment for public entertainment or amusement two or more trade or business, any of which is of such a character that, if it was the sole trade or business therein conducted, the provisions of this Act would not apply to that establishment, such establishment shall so far as the conduct of that trade or business is concerned, be exempt from the operation of this sub-section.
