Section 11 in The Bombay Shops and Establishments Act, 1948
11. Closing hours of shops.
(1)Notwithstanding anything contained in any other enactment for the time being in force, no shop-(a)[* * *] [The words 'dealing in goods' were deleted by Bombay 53 of 1949, section 2. first Schedule.] other than those specified in clause (b) of this sub-section, shall on any day be closed later than 8-30 p.m.;(b)[dealing mainly in] [These words were substituted for the words 'dealing in' by Gujarat 11 of 1962, section 5.] pan, bidi, cigarettes, matches and other ancillary articles shall on any day be closed later than 11 p.m.:Provided that any customer who has being served or was waiting to be served at such closing hour in any shop may be served in such shop during the quarter of an hour immediately following such hour.(2)Subject to the provisions of sub-section (1), the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government may fix earlier closing hours for different classes of shops or for different areas or for different periods of the year.
