Section 6 in Sikkim Shops and Commercial Establishments Act, 1983
6.
(1)Every establishment to which this Act applies shall be registered in accordance with the provisions of this section.(2)Within thirty days from the date on which the Act applies to an establishment, the employer shall send to the Chief Inspector, a statement in a prescribed form, together with such fees as may be prescribed containing:(a)the name of the employer and the manager if any;(b)postal address of the establishment;(c)the name, if any, of the establishment;(d)the category of the establishment, i. e. whether it is a shop, commercial establishment, residential hotel, restaurant, eating house, theatre or place of public amusement or entertainment; and(e)such other particulars as may be prescribed.(3)On the receipt of the statement and the fees, the Chief Inspector on being satisfied about the correctness of the statements made therein, shall register an establishment in the register of establishments and shall issue in the prescribed form, a registration certificate to the employer. The registration certificate shall be displayed at a conspicuous place in the establishment.(4)Registration certificate granted under sub-section (2), shall be valid upto the end of the year for which it is granted An application for the renewal of a registration certificate shall- be submitted not less than fifteen days before the date of expiry of the registration certificate or of the renewed registration, as the case may be, and shall be accompanied by such fees as may be prescribed and the renewed registration certificate shall be in such form, as may be prescribed.(5)In the event of any doubt or difference of opinion between an employer and the Inspector as to the category to which an establishment should belong, the Inspector shall refer the matter to the Chief Inspector, who shall, after such inquiry as he thinks proper, decide the category of such establishment and his decision shall be final for the purposes of this Act.
