Section 22 in The U.P. Dookan Aur Vanijya Adhisthan Adhiniyam, 1962
22. [ [Substituted by U.P. Act No. 29 of 2018, dated 3.5.2018.]
Any employer if satisfied that the provision of shelter, rest room, night creche, ladies toilet, adequate protection of their safety, and their transportation from the shop or commercial establishment to their residence exists in such shop or commercial' establishment, he may. after obtaining the consent of the woman worker, allow her to work between 9 p.m. and 6 a.m.]
