Section 11(2) in The Tamil Nadu Catering Establishments Act, 1958
(2)Every employee shall be allowed in each calendar year a holiday of one whole day [on the 26th January, the 1st May, the 15th August and the 2nd October] [Substituted for 'the 26th January and the 15th August' by Tamil Nadu Act 29 of 1975.] and five holidays each of one whole day for such festivals as the Inspector may, in consultation with the employer and the employees, specify in respect of any catering establishment.
