Section 3A in The Goa, Daman and Diu Shops and Establishments Act, 1973
3A. [ Registration and renewal of registration certificate in respect of Bank. [Inserted by the Amendment Act 33 of 2001.]
(1)Within the period specified in sub-section (3) of section 3, every bank shall send to the Inspector concerned, a statement in the prescribed form together with registration fees amounting to Rs. 25,000/-, containing.(a)the name of the bank and its General Manager or Branch Manager or Regional Manager or Manager, as the case may be;(b)the postal address of the bank;(c)such other particulars as may be prescribed.(2)On receipt of the statement and the registration fees, the Inspector shall, on being satisfied about the correctness of the statement, register the bank in the register of establishments in such manner as may be prescribed and shall issue in the prescribed form a Registration Certificate to the bank which shall display it at a prominent place in the bank.(3)The Inspector may, on receipt of the application made by the bank together with fees amounting to [Rs. 5,000/- in case of bank situated within the limits of a Municipal Council and Rs. 1,000/- in other cases] renew the registration certificate for a period of one year commencing from the date of its expiry.]
