Section 6(1) in Gujarat Shops and Establishments (Regulation of Employment and Conditions of Service) Act, 2019
(1)Within a period of sixty days from the date of commencement of this Act or the date on which any shop or establishment commences its business, the employer of every shop and establishment shall submit an application in a prescribed form for registration to the concerned Inspector, together with such fees and such self-declaration and self-certified documents as may be prescribed:Provided that, nothing contained hereinabove shall apply to the shops and establishments already having valid registration under the Gujarat Shops and Establishments Act, 1948, (Bombay LXXIX of 1948) until the expiry of their registration.
