Section 67 in The Maharashtra Shops and Establishments Act, 1948
67. Rules.
(1)The [State] [This word was Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government may make rules to carry out the purposes of the Act.(2)In particular and without prejudice to the generality of the foregoing provision, such rules may be made for all or any of the following matters, namely:-(a)the appointment of prescribed authority under clause (21) of section 2;(b)the period for which, the conditions subject to which and the holidays and occasions on which, the operation of the provisions of this Act may be suspended under section 6;(c)the form of submitting a statement, the fees and other particulars under sub-section (1), the manner in which the registration of establishments is to be made and the form of registration certificate under sub-section (2) of section 7; and [the form and the period for notifying] [Substituted for the words 'the form for notifying' by Bombay 28 of 1952, Section 20(1).] a change and the fees under section 8;(d)fixing six days in a year for additional overtime under sub-section (3) of section 14;(e)fixing ten days in a year for overtime under sub-section (3) of section 19;(f)further particulars to be prescribed for an identity card under section 25;(g)[Deleted] [Deleted by Maharashtra 26 of 1961, Section 21(a).](h)fixing times and methods for cleaning the establishments under section 39; fixing standards and methods for ventilation under section 40; and prescribing such establishments as are to be exempted from the provisions of, and precautions against fire to be taken under, section 42;(ha)[ the articles which a first-aid-box maintained under section 42A shall contain;] [Inserted by Bombay 28 of 1952, Section 20(2).](i)the supervision which the [State] [This word was Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government shall exercise over local authorities under section 43;(j)the qualification of Inspectors appointed under section 48 and their powers and duties under section 49;(k)the registers and records to be maintained and notices to be displayed under section 62;(l)the limit of hours of work under clause (c) of the Explanation to section 63;(m)any other matter which is or may be prescribed.(3)The rules made under this section shall be subject to the condition of previous publication and when so made, shall be deemed to be part of this Act.(4)[ All rules made under this Act shall be laid before each House of the State Legislature as soon as possible after they are made, and shall be subject to such modifications as the State Legislature may make during the session in which they are so laid or the session immediately following and published in the Official Gazette.] [Inserted by Maharashtra 26 of 1961, Section 21(b).]
