Section 20 in Sikkim Shops and Commercial Establishments Act, 1983
20.
(1)Except on the day that may be notified under subsection (3) of section 18, no employee shall be required or allowed to work in a residential hotel, restaurant and eating house for more than nine hours in a day fixed under sub-section (I) of, section 18 if such period does not exceed three hours on any day.(2)On the days which may be notified under sub-section (3) of section 18, any employee may be required or allowed to work in a residential hotel, restaurant and eating house in excess of the period fixed under sub-section (1) of section 18 if such period does not exceed three hours on any day.
