Section 34 in Himachal Pradesh Shops and Commercial Establishments Act, 1969
34. Power to make rules.
(1)The Government may, by notification, make rules for the purpose of giving effect to the provisions of this Act.(2)In particular, and without prejudice to the general it y of the fore going power, such rules may provide for all or any of the following matters, namely:-(a)the manner and form in which the registers and notices shall be kept;(b)the officers who may be empowered to inspect registers and call for information as required by this Act;(c)the agency by which and the manner in which prosecutions under this Act shall be instituted;(d)the form of the statement under sub-section (1) of section 13, the particulars to be contained in such statement, the manner in which registration is to be made under sub-section (2) of that section, the form of registration certificate, the form for notifying a change under sub-section (4) of that section and the fees payable for such registration and renewal thereof;(e)the authority to and the manner in which any notice required by this Act shall be given;(f)the conditions subject to which any exemption under this Act may be granted;(g)he manner in which the employer of an establishment shall keep exhibited in the premises notices setting forth the close day, closing and opening hours and other prescribed particulars;(h)to safeguard health, safety and welfare of the employees while on duty; and(i)any other matter which has to be, or may be, prescribed.(3)All rules made under this Act, shall be subject to the condition of previous publication.(4)Every rule made under this Act shall be laid, as soon as may be after it is made, before the Legislative Assembly while it is in session for a total period of not less than fourteen days which may be comprised in one session or in two or more successive sessions and if before the expiry of the session in which it is so laid or the sessions aforesaid, the Assembly makes any modification in the rule or decides that the rule should not be made, the rule shall thereafter have effect only in such modified form or be of no effect, as the case may be; so, however, that any such modification or annulment shall be without prejudice to validity of anything previously done under that rule.
