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[Cites 0, Cited by 28] [Entire Act]

State of Gujarat - Section

Section 7 in The Bombay Shops and Establishments Act, 1948

7. Registration of establishments.

(1)Within the period specified in sub-section (4), the employer of every establishment shall send to the Inspector of the local area concerned a statement, in a prescribed form, together with such fees as maybe 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;
(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.
(2)On receipt of the statement and the fees, the Inspector shall, on being satisfied about the correctness of the statement, register the establishment in the register of establishments in such manner as may be prescribed and shall issue, in a prescribed form, a registration certificate to the employer.[***] [Deleted by Gujarat 11 of 1962, section 4, (1).]
(3)In the event of any doubt or difference of opinion between an employer and the Inspector as to the category to which an establishment should belong the Inspector shall refer the matter to the prescribed authority which shall, after such inquiry as it thinks proper, decide the category of such establishment and its decision shall be final for the purposes of this Act.
(4)Within thirty days from the date mentioned in column 2 below in respect of an establishment mentioned in column 1, the statement together with fees shall be sent to the Inspector under sub-section (1):
Establishments Date from which the period of 30 days tocommence
1 2
(i) Establishments existing in local areasmentioned in Schedule I on the date on which this Act comes intoforce. The date on which this Act comes into force.
(ii) Establishments existing in local areas onthe date on which this section comes into force. The date on which this section comes into forcein the local areas.
(iii) New establishments in local areasmentioned in Schedule I and other local areas in which thissection has come Into force. The date on which the establishment commencesits work.
(5)[ A registration certificate granted under sub-section (2) shall unless it is cancelled earlier, remain in force from the date of its grant upto the end of the year in which it is granted, and shall be renewable from time to time [for a period not exceeding [five years] [Sub-sections (5), (6), (7), (8) and (9) were inserted by Gujarat 11 of 1962, section 4(2).] at a time] so however that any such period shall not include a fraction of a year]:Provided that a registration certificate granted before the commencement of the Bombay Shops and Establishments (Gujarat Extension and Amendment) Act, 1961 (Gujarat XI of 1962), and in force immediately before such commencement shall remain in force upto the end of December, 1961 unless it is cancelled earlier.
(6)An employer, holding a registration certificate shall, except in the circumstances mentioned in section 9, make an application for its renewal in the prescribed form to the Inspector not later than fifteen day's before the date of its expiry. Such application shall be accompanied by such fee as may be prescribed.
(7)On receipt of an application in accordance with sub-section (6), the Inspector shall on being satisfied about the correctness of the particulars mentioned in the application renew the registration certificate in the prescribed form.
(8)The registration certificate renewed under sub-section (7) shall, unless it is cancelled earlier, remain in force [for the period] [These words were substituted for the words 'for the year' by Gujarat 26 of 1977, section 4(2).] for which it is renewed.
(9)The registration certificate shall be prominently displayed at the premises of the establishment.]