Section 18(1B) in The Maharashtra Shops and Establishments Act, 1948
(1B)[ A local authority in respect of any area within its jurisdiction and the State Government in any local area elsewhere, may, by order published in the prescribed manner, after consultation with representative associations or otherwise as appear to such authority or the State Government to be most appropriate for ascertaining the views of the employers and employees affected by the order, fix the day on which a shop or commercial establishment is to be closed, and any such order may either fix the same day for all shops or establishments therein, or may fix-(a)different days for different classes of shops or establishments, or(b)different days for different parts of the area or local area, or(c)different days for different periods of the year,and thereupon, every shop or commercial establishment shall, on such day so fixed, remain closed; but nothing in this sub-section shall apply to a shop or commercial establishment, the employer of which has notified to the Inspector at the beginning of the year his intention to close the shop or commercial establishment on a public holiday within the meaning of the Negotiable Instruments Act, 1881, (XXVI of 1881).] [Inserted by Maharashtra 26 of 1961, Section 9(c).]
