Section 6(2) in The M.P. Shops and Establishments Act, 1958
(2)Within thirty days from the date on which this Act applies to an establishment, its employer shall send to the Inspector of the area concerned a statement, in the prescribed form, together with such fees, as may be prescribed containing :-(a)[ the name of the employer, the manager and the person holding positions of management, if any;] [Substituted by M.P. Act No. 19 of 1967.](b)[ the postal address of, and the date of starting the business by the establishment;] [Substituted by M.P. Act No. 10 of 1982.](c)the name, if any, of the establishment;(d)the category of the establishment, i.e., whether it is a shop, commercial establishment, residential hotel, restaurant, eating-house, theatre or other place of public amusement or entertainment; and(e)such other particulars, as may be prescribed.
