Section 18(3) in The Maharashtra Shops and Establishments Act, 1948
(3)No deduction shall be made from the wages of any employee in a shop or commercial establishment on account of any day on which it has remained closed under this section. If any employee is employed on a daily wage, he shall nonetheless be paid his daily wage for the day on which such shop or commercial establishment remains closed. [If any employee is paid a piece rated wage, he shall nonetheless be paid his wage for the day on which the shop or commercial establishment remains closed, at a rate equivalent to the daily average of his wages for the days on which he has actually worked during the six days preceding such closed day, exclusive of any earning in respect of overtime:] [Added by Bombay 28 of 1952, Section 8(2).][Provided that nothing in this sub-sections shall apply to any person whose total period of continuous employment is less than six days.] [Added by Bombay 28 of 1952, Section 8(3).].
