Section 5C in The Kerala Shops and Commercial Establishments Act, 1960
5C. Duties of employer.
(1)A registration certificate granted or renewed under this Act shall be prominently displayed by the employer in the premises of the establishment.(2)The employer shall give notice in the prescribed form to the competent authority and the Inspector having jurisdiction over the area in which the establishment is situate of any change in respect of any of the particulars contained in his application under sub-section (1) of section 5A within seven days after the change has taken place.(3)A notice under sub section (2) shall be accompanied by such fee as may be prescribed.(4)On receiving a notice under sub-section (2) and the prescribed fees, the competent authority shall, if it is satisfied about the correctness of the notice, register the change and amend the registration certificate or issue a fresh registration certificate.(5)The employer shall within ten days of closing his establishment give notice thereof to the competent authority and the Inspector having jurisdiction over the area in which the establishment is situate.(6)On receiving a notice under sub-section (5), the competent authority shall if it is satisfied about the correctness of the notice remove the name of such establishment from the register and cancel the registration certificate.
