Section 34 in The Punjab Shops and Commercial Establishments Act, 1958
34. Power to make rules.
(1)Government may make [rules for the purpose of giving effect to the provisions of this Act.] [For rules see Punjab Government notification No. 6089/5544-C-Lab-58, dated 13th May, 1958, published in Punjab Government Gazette (Extraordinary), 1958, pages 1353-1361.](2)In particular, and without prejudice to the generality of the foregoing power, such rules may provide for all or any of the following matters, namely :-(a)the manner and form in which the registers and notices shall be kept;(b)the officers who may be empowered to inspect registers and call for information as required by this Act;(c)the agency by which and the manner in which the prosecution shall be instituted;(d)the form of submitting a statement, the particulars under sub- section (1) of section 13, the manner in which registration of establishments is to be made and the form of registration certificate under sub-section (2) and the form for notifying a change under sub-section (4) of section 13;(e)the authority to and the manner in which any notice required by this Act, shall be given;(f)the conditions subject to which any exemption under this Act may be granted;(g)the manner in which the employer of an establishment shall keep exhibited in the premises the close day, closing and opening hours and such other particulars as may be prescribed; and(h)to safeguard health, safety, and welfare of the employees while on duty.(3)All rules made under this section shall, as soon as possible after they are made, be laid before [ - ] [The words 'both Houses' of' omitted by Adaptation of Punjab Laws Orders 1970.] the State Legislature.
