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State of Madhya Pradesh - Section

Section 5 in The M.P. Shops and Establishments Rules, 1959

5. Renewal of registration certificate.

- [(1) Fees for the Registration and Renewal - Every registration certificate issued under sub-rule (2) of Rule 6 shall be renewed, after the expiry1 of a period of live calendar years, on payment of a fee specified below for that class of establishments.
  Class of establishment Registration/Renewal FeesRs.
1. All establishments having no employee Hundred
2. All establishments employing not more than 3 employees One hundred fifty.
3. All establishments employing more than 3 but less than 10employees. Two Hundred.
4. All establishments employing more than 10 employees. Two Hundred Fifty.
Provided that application for renewal shall be accompanied by the Registration Certificate and shall be so made as to reach the office of the Inspector not less than 30 days before the date on which the Registration Certificate is due to expire.] [Substituted by Notification No. 4(b)1-XVI-A, dated 21-11-1995 (w.e.f. 1-12-1995).]
(2)If the application for renewal is not received within the time specified in sub-rule (1) the Registration Certificate shall be renewed only on payment of a fee of [Ten rupees] [Substituted by Notification No. 4(b)1-XVI-A, dated 21-11-1995 (w.e.f. 1-12-1995).] in excess of the fee ordinarily payable for the purpose unless the Labour Commissioner by general or special order extends the time for application for renewal.