Section 3(5) in Occupational Safety, Health and Working Conditions Code, 2020
(5)The employer of an establishment shall, within thirty days of the closing of the establishment-(a)inform the closing of such establishment; and(b)certify payment of all dues to the workers employed in such establishment,to the registering officer in such manner as may be prescribed by the Central Government and the registering officer shall, on receiving such information and certificate remove such establishment from the register of establishments maintained by him and cancel the registration certificate of the establishment within sixty days from the receipt of such information :Provided that if the registering officer fails to cancel the registration certification of the establishment under this sub-section within such sixty days, then, the registration certificate of such establishment shall be deemed to have been cancelled under this Code immediately on the expiration of such period of sixty days and the cancellation of registration certificate shall be auto generated and the responsibility of such failure shall be on the registering officer.
