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State of Madhya Pradesh - Section

Section 3 in The M.P. Shops and Establishments Rules, 1959

3. Registration of establishments.

- [(1)] [Substituted by Notification No. 6395-9162-XVI, dated, 11-11-1970.] A statement to be sent to the Inspector of the area concerned under sub-section (2) of Section 6 shall be in Form A and shall be accompanied by a fee of [amount as per class of establishment as mentioned in Rule 5] [Substituted by Notification No. 4(b)1-XVI-A, dated, 21-11-1995.],
(2)An establishment shall be registered in the register of establishments under sub-section (3) of Section 6 under the appropriate category to which it belongs. The register of establishment shall be in Form B.
(3)The registration certificate to be issued under sub-section (3) of Section 6 shall be in Form C.
(4)In the event of loss or destruction of the Registration Certificate an application shall be made to the Inspector concerned within seven days of such loss or destruction for a duplicate copy thereof which may be granted on payment of a fee of [twenty rupees] [Substituted by Notification No. 4(b)1-XVI-A, dated 21-11-1995 (w.e.f. 1-12-1995).],
(5)[ Amendment in Registration Certificate.-The Inspector shall amend the registration certificate on application and payment of fees made to him as per specified below for that class of establishment.] [Inserted by Notification No. 4(b)1-XVI-A, dated 21-11-1995 (w.e.f. 1-12-1995).]
  Class of establishment Amendment Fees
1. All establishments having no employee Rs. fen
2. All establishments employing not more than 3 employees Rs. Twenty five.
3. All establishments employing more than 3 but less than 10employees. Rs. Forty.
4. All establishments employing more than 10 employees. Rs. Fifty.]