Section 34(2) in Assam Shops and Establishments Act, 1971
(2)In particular and without prejudice to the generality of the foregoing power, such rules may provide for all or any of the following matter, namely :-(a)Health, safety, welfare of employees, holiday for occasions ;(b)the form and the date for application of registration or renewal of certificate and fees payable for such registration or renewal ;(c)the particulars with respect of certificate of registrations or renewal thereof ;(d)the manner of taking precaution against fire ;(e)the setting up an appellate authority, the limitation for filing appeal and manner of giving notice ;(f)any other matter which has to be, or may be prescribed.
