Section 4(1) in Karnataka Shops and Commercial Establishments Act, 1961
(1)Within the period specified in sub-section (3), the employer of every establishment 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 and the manager, if any;(b)the postal address of the establishment;(c)the name, if any, of the establishment; and(d)such other particulars as may be prescribed.
