Section 16 in The West Bengal Board Of Secondary Education Act, 1963.
16. Registration of Shops and Establishments.
(1)Every shop-keeper or employer shall-(i)in the case of shops or establishments in existence on the date on which this Act applies-within such date as the State Government may, by notification, specify, and(ii)in the case of new shops or establishments. if this Act applies-within such period as may be prescribed. apply for registration under this Act to the registering authority, in such form [and] [Substituted 'together with' by Act No. 21 of 2015, dated 31.7.2015.] such fee, as may be prescribed. Every such application shall contain-(a)the name of the shop-keeper or the employer;(b)the postal address of the shop or the establishment ;(c)the name of the shop or the establishment ;(d)declaration of weekly closing days in the case of a shop ;(e)such other particulars as may be prescribed.The registering authority, on being satisfied about the correctness of the particulars, shall register the shop or establishment in such manner as may be prescribed and shall issue a certificate of registration in the prescribed form to the shop-keeper or the employer :(2)The registering authority shall maintain a Register of Shops and Establishments in the prescribed form.(3)Every shop-keeper or employer shall display the certificate of registration issued under sub-section (1) in a conspicuous place in the shop or the establishment.(4)(a)Every shop-keeper or employer shall inform the registering authority in the prescribed form of any change in respect of any particulars contained in the application under sub-section (1) within seven days after the change has taken placeProvided that the declaration of weekly closing days in the case of a shop shall not be changed more than once in any year.(b)The registering authority, on receipt of such information and on payment of such fee, as may be prescribed, shall, if satisfied about the correctness of the information, make necessary changes in the Register of Shops and Establishments and shall amend the certificate of registration or issue a fresh certifiCate of registration if necessary.(5)A shop-keeper or an employer shall, within fifteen days of the winding-up of his business inform the registering authority [and the employees of the shop or the establishment, as the case may be,] [Inserted by West Bengal Shops and Establishments (Amendment) Act, 1988(23 of 1988)] in writing. The registering authority, on being satisfied about the correctness of the information, shall remove the name of the shop or the establishment from the Register of Shops and Establishment and cancel the certificate of registration.(6)A shop-keeper on an employer shall apply to the registering authority in such form together with such fee, as may be prescribed, for renewal of the certificate of registration within thirty days after the expiry of three years from the date of the issue or renewal, as the case may be, of the certificate of registration.
