[24th
March 2023] In exercise of the powers
conferred by section 34 of the Punjab Shops and Commercial Establishments Act,
1958 (Punjab Act 15 of 1958) and all powers enabling him in this behalf, the
Governor of Punjab is pleased to make the following rules further to amend the
Punjab Shops and Commercial Establishments Rules, 1958, namely:- (1)
These rules may be called the Punjab Shops
and Commercial Establishments (First Amendment) Rules, 2023. (2)
They shall come into force on and with effect
from the date of their publication in the official Gazette. "23.
Exhibition of Name Board.- The Name Board of every
establishment shall be in Gurmukhi script in Punjabi and wherever other
languages are also used, the version in such other languages shall be below the
Punjabi version. The name Board in Punjabi version shall be written more
predominantly by providing more space than for other languages, if any. Those
establishments who have not done so, shall have to do so within six months from
the date of commencement of the Punjab Shops and Commercial Establishments
(First Amendment) Rules, 2023. 24.
Penalty for contravention.- Whoever contravenes the
provisions of rule 23 shall be punishable with fine not exceeding rupees one
thousand for first offence and rupees two thousand for every subsequent
offence."Punjab
Shops And Commercial Establishments (First Amendment) Rules, 2023
In the Punjab Shops and Commercial Establishments Rules, 1958, after rule 22,
the following rules shall be added, namely:-