Section 13 in The Punjab Shops and Commercial Establishments Rules, 1958
13. Registration.
(1)A statement required under section 13 of the Act for registration of an establishment or its renewal shall be submitted by the employer to the Inspector of the area within whose jurisdiction the establishment is situated in triplicate in Form F, and the Inspector shall issue the registration certificate as required under clause (i) of sub-section (2) of section 13 of the Act in the same Form [within fifteen days of the receipt of the statement by him.] [Added by Punjab Government Notification No. G.S.R. 257/P.A.. 15/58/S. 34/ Amd. (2)/64, dated the 16th November, 1964.](2)The notice about any change as required under sub-section (4) of section 13 shall be given to the Inspector referred to in sub-rule (1) in Form G and the registration certificate shall be sent along with such notice.(3)The registration certificate shall be returned by the Inspector to the employer [after making the necessary amendment therein, within 15 days of the receipt of the notice referred to in sub-rule (2).] [Inserted vide Punjab Government Notification No. G.S.R. 257/P.A 15/58/S. 34/Amd. (2)/64, dated the 16th November, 1964.](4)A register of establishments in Form H shall be maintained in the office of the Inspector.(5)The notice of closing the establishment as required under sub-section (5) of section 13 shall be given by the employer to the Inspector within whose area the establishment is situated.
