Section 35(1) in Gujarat Shops and Establishments (Regulation of Employment and Conditions of Service) Act, 2019
(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;
