Section 11 in The Rajasthan Shops and Commercial Establishment Rules, 1959
11. Enquiry by Government before passing orders fixing opening and closing hours of shops.
(1)The Government shall make enquiry under sub-section (2) of section 11 in the manner prescribed in this rule.(2)Before passing an order under sub-section (1) of section 11, the Government shall give notice of its intention to pass such an order. The notice shall be in Form No. 6 and shall, unless a copy of the order proposed to be passed is annexed to it, specify the area and the shop or shops or class or classes of shops to which the order shall apply, the hours of opening or the hours of closing, or both, which are proposed to be fixed. The notice shall also state that objections and suggestions with respect to such orders, if any, may be sent to the officer mentioned in the notice within one month from the date of such notice.(3)The copies of the notice shall be affixed at such public places in the area to which the order is proposed to be applied as the Government may deem fit. Copies of the notice shall be sent to the Local Authority in whose jurisdiction such area is situated and to such associations trade unions or other organisations as Government may deem fit. The notice shall also be published in not less than one newspaper having circulation in such area.(4)The Government shall consider all objections and suggestions received under sub-rule (2) before passing the order under subsection (1) of the section 11.
