Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 4] [Entire Act]

State of Rajasthan - Section

Section 4 in The Rajasthan Shops and Commercial Establishments Act, 1958

4. Registration of establishments.

(1)Within the period specified in sub-section (3), the employer of every establishment shall send to the Inspector of the area concerned a statement in the prescribed form, together with such fees as may be prescribed, containing-
(a)the name of the employer and the manager, if any;
(b)the postal address of the establishment;
(c)the name, if any, of the establishment; and
(d)such other particulars as may be prescribe.
(2)On receipt of the statement and the fees, the Inspector shall, on being satisfied about the correctness of the statement, register the establishment in the register of establishments in such manner as may be prescribed and shall issue, in a prescribed form, a registration certificate to the employer. The registration certificate shall be prominently displayed at the establishment.
(3)Within thirty days from the date mentioned in column 2 below in respect of an establishment mentioned in column 1 the statement together with fees shall be sent to the Inspector under sub-section (1):-
Establishments Date from which the period of 30 days tocommenced
(1) (2)
(i) Establishments existing on the date on which this Act comesinto force. The date on which this Act comes into force.
(ii) New establishments. The date on which the establishment commences its work.