Section 76(1) in Sikkim Shops and Commercial Establishments Act, 1983
(1)Where the owner of an establishment is a firm or other association of individuals, anyone of the individuals, partners or members thereof, may be prosecuted and punished under this Act for any offences for which an employer of an establishment is punishable:Provided that, the firm or association may give notice to the Inspector that it has nominated one of its members who is resident in the State to be the employer for the purposes of this Act and! such individual shall, so long as he is so resident, be deemed to be the employer for the purposes of this Act, until the notice cancelling nomination is received-by the Inspector or until he seizes to be a partner or member of the firm or association.
