Section 35 in Gujarat Shops and Establishments (Regulation of Employment and Conditions of Service) Act, 2019
35. Opening and closing hours.
(1)Notwithstanding anything contained in this Act, any shop or establishment if situated,-(a)(i)in Municipal Corporation Area, or(ii)on National Highway, or(iii)on Railway Platform, or(iv)at State Roadways bus station premises, or(v)in Hospital premises, or(vi)on petrol pumps, may remain open 24 hours on any day of the week:Provided that, the worker shall be allowed to work in accordance with the provisions of sections 12,14,16 and 18 of this Act;(b)in Municipality area or on State Highway may be opened except from 2.00 A.M to 6.00 A.M.:Provided that, the worker shall be allowed to work in accordance with the provisions of sections 12, 14, 16 and 18 of this Act;(c)in the areas other than the areas mentioned in clauses (a) and (b) above in district or on minor road may be opened except from 11.00 P. M. to 6.00 A.M.:Provided that, the worker shall be allowed to work in accordance with the provisions of sections 12, 14, 16 and 18 of this Act;(2)Notwithstanding anything contained in sub-section (1), considering the circumstances relating to traffic, public health, public safety, public nuisance or such other reason which may affect law and order situation, the hours for opening and closing of different classes of shops or establishments and for different premises, shopping complex or mall or for different area or areas and for different period may be curtailed by such authority as the State Government may, by notification in the Official Gazette, specify.
