Section 13 in Bombay Industrial Relations Act, 1946
13. Application for registration. - (1) Any union which has for the whole of the period of [three calendar months immediately preceding the calendar month in which it so applies] under this section a membership of [not less than twenty-five percent] of the total number of employees employed in any industry in any local area may apply in the prescribed form to the Registrar for registration as a Representative Union for such industry in such local area.
(2)If in any local area no Representative Union has been registered in respect of an industry a Union which has for the whole of the period of [three calender months immediately preceding the calender month in which it so applies] under this section a membership of not less than five percent of the total number of employees employed in such industry in the said area may apply in the prescribed form to the Registrar for registration as a Qualified Union for such industry in such local area.(3)If in any local area, neither a Representative Union nor a Qualified Union has been registered in respect of an industry a union having a membership of not less than fifteen percent, of the total number of employees employed in any undertaking in such industry in the said area and complying with the conditions specified in section 23 as necessary for its being placed on the approval list may apply in the prescribed form to the Registrar for registration as a Primary Union for such industry in such local area.[(4) Notwithstanding anything contained in this section, if a union makes a fresh application for registration as a Representative Union, Qualified Union, or as the case may be, Primary Union, the Registrar shall not entertain such application unless a period of one year has elapsed since the date of disposal by the registrar of the previous application of that union for such registration.]
