Section 6(1) in Maharashtra Shops and Establishments (Regulation of Employment and Conditions of Service) Act, 2017
(1)Within a period of sixty days from the date of commencement of this Act or the date on which establishment commences its business, the employer of every establishment employing ten or more workers shall submit application online in a prescribed form for registration to the Facilitator of the local area concerned, together with such fees and such self-declaration and self-certified documents as may be prescribed, containing-(a)the name of the employer and the manager, if any;(b)the postal address of the establishment;(c)the name, if any, of the establishment;(d)the actual nature of the business of the establishment ; and(e)such other particulars as may be prescribed :Provided that, nothing contained herein above shall apply to the establishments already having valid registration or renewal under the Maharashtra Shops and Establishments Act until expiry of their registration or renewal.
