Section 12(3) in The Orissa Shops and Commercial Establishments Act, 1956
(3)It shall not be lawful for an employer to call an employee at, or for an employee to go to, his establishment or any other place for any work in connection with the business of his establishment on a weekly holiday or on a day on which such establishment remains closed;Provided that if local custom so requires, an establishment may remain open for business on any such holiday or on a day an which such establishment remains closed in which event every employee thereof shall be given equivalent leave in lieu of such holiday or holidays within that year.
