- (1.) This is a criminal appeal against a conviction under S. 16, Punjab Trade Employees Act, 1940 as amended in 1943 read with S. 7 (1)
(2.) The appellant is a shopkeeper who owns and runs a shop in the Cantonment Area of Ferozepore. He has no "employees" within the meaning of the Act but is assisted by his son in running the shop. The shop is divided into two sections. In one, artiCles of haberdashery are sold: in the other, artiCles of stationery.
(3.) S. 7 (1) of the Act as amended requires that -"Save is otherwise provided by this Act, every shop. . . . shall remain Closed on a Close day." Sub--s. 2 (i) states that- "The choice of a Close day shall rest with the owner or occupier of a shop.. . . . and shall be intimated to the prescribed authority within etc.";