Section 6(4) in Maharashtra Shops and Establishments (Regulation of Employment and Conditions of Service) Act, 2017
(4)If the application for the renewal of a registration certificate is submitted after the expiry of the period specified in sub-section (3) but within thirty days after the date of expiry of the registration certificate or of the renewed registration certificate, as the case may be, such application shall be accompanied by an additional fee as late fee equal to half of the fee payable for the renewal of a registration certificate. Suspension of all or any of provisions of this Act.
