Section 23 in The Punjab Shops and Commercial Establishments Act, 1958
23. Notice by employee.
(1)No employee, who has been in the service of the employer continuously for a period of three months, shall terminate his employment unless he has given to his employer seven days' previous notice or pay in lieu thereof.(2)Where an employee contravenes the provisions of sub-section (1), his employer may forfeit his unpaid wages for a period not exceeding seven days.
