Section 3(6) in Occupational Safety, Health and Working Conditions Code, 2020
(6)If an employer of an establishment-(a)has obtained the registration of his establishment by misrepresentation or suppression of any material fact, or(b)has obtained the registration of his establishment so fraudulently or otherwise that the registration has become useless or ineffective to run the establishment,then, in case of clause (a) such misrepresentation or suppression of any material fact shall be deemed to be the contravention of the provisions of this Code for prosecution of the employer under section 94 without affecting the registration and running of the establishment and in case of clause (b) the registering officer may, after giving an opportunity to the employer of the establishment to be heard, revoke the registration by an order and such process for revocation shall be completed by the registering officer within sixty days from coming into his notice the facts specified in clause (b).
