Section 30(1) in Himachal Pradesh Shops and Commercial Establishments Act, 1969
(1)Every woman employed in an establishment who has been continuously employed in that establishment or in establishments belonging to the employer of that establishment for a period of not less than six months preceding the date of her delivery shall be entitled to receive, and the employer shall be liable to make to her, a payment of maternity benefit which shall be prescribed by the Government for every day during the six weeks immediately preceding and including the day of her delivery and for each day of six weeks following her delivery:Provided that no such payment shall be made for any day on which she attends work and receives payment therefor during the six weeks preceding her delivery.
