Section 4 in The Rajasthan Shops and Commercial Establishment Rules, 1959
4. Manner of Registering Establishment and form of Registration Certificate.
(1)On receipt of the statement and fees, the Inspector shall, on being satisfied about the correctness of the statement, register the establishment in appropriate part of the Register of establishment in Form No. 2 and shall issue a registration certificate in Form No. 3 of the employer of the Establishment.(2)[ Every certificate granted or renewed under this chapter shall remain in force up to 31st day of December of the year for which the certificate is granted and shall be renewable for a period extending up to five years:] [Substituted by Notification Dated 23-10-1963, published in Rajasthan Gazette Extraordinary, part IV-C, dated 5-12-1963.][Provided that at the option of the employer of shop or establishment, one time renewal of the shop or establishment shall also be allowed on payment of fees equivalent to 10 times of the prescribed annual fee.] [Added by Dated 23-12-1994, published in Rajasthan Gazette Extraordinary, part IV-C, dated 28-12-1994, page 347.](3)[ A fee at double the rate of fee prescribed for submission of return by an establishment under clauses (1) and (2) in rule 3 shall be charged, in case the employer of such establishment fails to submit the same by the due date.] [Substituted by Dated 18-4-1961, published in Rajasthan Gazette Extraordinary, part IV-C, dated 18-5-1961.]
