Section 3 in Telangana Shops and Establishments Act, 1988
3. Registration of establishments.
(1)Every employer of an establishment shall,-(i)in the case of an establishment existing on the date of commencement of this Act, within thirty days from that date; and(ii)in the case of a new establishment, within thirty days from the date on which the establishment commences its work, send to the Inspector concerned a statement containing such particulars, together with such fees, as may be prescribed.(2)On receipt of such statement, the Inspector shall register the establishment in the register of establishments in such manner as may be prescribed and shall issue in the prescribed form a registration certificate to the employer who shall display it at a prominent place of the establishment:[Provided that if no adverse order is passed by the Inspector within thirty days from the date of submission of the statement under sub-section (1), then the registration shall be deemed to be duly granted.] [Added by G.O.Ms.No.5, Labour, Employment, Training and Factories (Labour) Department, dated 01.02.2016.][Provided further that to facilitate the starting of business, no inspection need be conducted prior to registration.Provided also that, on uploading the application for registration along with other enclosures as may be prescribed, provisional registration shall be granted within 24 business hours and be valid until a final order is passed on the application for registration.] [Added by Act No. 28 of 2017.](3)Every registration certificate issued under subsection (2), shall be valid with effect from the date on which it is issued upto the 31st day of December following.(4)Every employer shall give intimation to the Inspector, in the prescribed form, any change in any of the particulars in the statement made under sub-section (1) within fifteen days after the change has taken place. The Inspector shall, on receipt of such intimation and the fees prescribed therefor make the change in the register of establishments in accordance with such intimation and shall amend the registration certificate or issue a fresh registration certificate, if necessary.(5)The employer shall, within fifteen days of the closure of the establishment, give intimation thereof in writing to the Inspector, who shall, on receipt of such intimation, remove the name of the establishment from the register of establishments and cancel the registration certificate:Provided that, where the Inspector is satisfied otherwise than on receipt of such intimation, that the establishment has been closed, he shall remove the name of such establishment from the register and cancel the registration certificate.
