Section 16(1) in The West Bengal Board Of Secondary Education Act, 1963.
(1)Every shop-keeper or employer shall-(i)in the case of shops or establishments in existence on the date on which this Act applies-within such date as the State Government may, by notification, specify, and(ii)in the case of new shops or establishments. if this Act applies-within such period as may be prescribed. apply for registration under this Act to the registering authority, in such form [and] [Substituted 'together with' by Act No. 21 of 2015, dated 31.7.2015.] such fee, as may be prescribed. Every such application shall contain-(a)the name of the shop-keeper or the employer;(b)the postal address of the shop or the establishment ;(c)the name of the shop or the establishment ;(d)declaration of weekly closing days in the case of a shop ;(e)such other particulars as may be prescribed.The registering authority, on being satisfied about the correctness of the particulars, shall register the shop or establishment in such manner as may be prescribed and shall issue a certificate of registration in the prescribed form to the shop-keeper or the employer :
