Section 5A in The Kerala Shops and Commercial Establishments Act, 1960
5A. Registration of establishments.
(1)The employer of every establishment shall make an application to such authority as the Government may by notification in the Gazette, specify in this behalf (in this Chapter referred to as the "competent authority"), in such form and on payment of such fees as may be prescribed, for a registration certificate in respect of that establishment.(2)An application under sub-section (1) shall be made within sixty days from the date of commencement of this section:Provided that in the case of an establishment started after the commencement of this section, such application shall be made within sixty days from the date on which the establishment commences its work.(3)The application shall specify the following particulars, namely:-(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, that is to say whether it is a shop or a commercial establishment;(e)the number and names of employees employed in the establishment;(f)such other particulars as may be prescribed.(4)On receipt of an application under sub-section (1), the competent authority shall, if it is satisfied that the application is in accordance with the provisions of this Act and the rules made thereunder, register the establishment and issue to the employer a registration certificate in the prescribed form which shall be conclusive evidence that such establishment is duly registered under this Act.(5)A registration certificate granted under this Act shall not be valid beyond the year in which it is granted but may be renewed from year to year.(6)An application for the renewal of a registration certificate granted under this Act shall be made at least thirty days before the expiry of the period thereof, on payment of such fees as may be prescribed and where such an application has been made, the registration certificate shall be deemed to continue notwithstanding the expiry of the period thereof until the renewal of the registration certificate or as the case may be, rejection of the application for the renewal thereof.(7)The competent authority shall not grant or renew a registration certificate unless it is satisfied that the provisions of this Act and the rules made thereunder have been substantially complied with.(8)The competent authority may after giving the holder of a registration certificate granted or renewed under this Act, an opportunity of being heard, by order cancel or suspend the registration certificate, if it appears to it that such registration certificate has been obtained by mis-representation or fraud or that the employer has contravened or failed to comply with any of the provisions of this Act or the rules made thereunder.
