Section 20 in Himachal Pradesh Shops and Commercial Establishments Act, 1969
20. Records.
(1)The employer of every establishment shall,in the prescribed form and manner, keep exhibited in the establishment a notice setting forth the close-day, the working hours and the period of interval of employed persons, if any, and such other particulars as may be prescribed.(2)The employer of any establishment, about the business of which persons are employed, shall in the prescribed form and manner, keep a record of the working hours, rest intervals and the account of leave taken by every person employed about the business of an establishment, and particulars of all overtime employment shall be separately entered in the record.(3)The employer of every establishment, about the business of which persons are employed, shall mark the attendance of every employee in the register maintained for the purpose within one hour of the start of duty and in the case of overtime every entry regarding the commencement or closure of overtime shall respectively be made before or after such commencement or closure.(4)The employer of every establishment shall keep a photograph of each employee who has completed three months' continuous service in the establishment:Provided that where such employee fails to supply such photograph to the employer within fifteen days of the completion of such service, his failure so to do shall he recorded by the employer under the signature of the employee.(5)The employer of every establishment shall for the purpose of this Act maintain such other records, registers and display such other notices as may be prescribed.(6)In case of any contravention of the foregoing provisions of this section, the employer of an establishment shall be liable, on conviction, to a fine not exceeding [two hundred rupees] [The words 'fifty rupees' substituted for the words 'five rupees' vide H.P. Act No. 15 of 2004 and again the words 'two hundred rupees' substituted for the words 'fifty rupees' vide H.P. Act No. 27 of 2012.] rupees for every day on which the contravention occurs or continues.(7)If any person, with intent to deceive, makes, or causes or allows to be made, in any such record, register or notice as aforesaid an entry which is to his knowledge false in any material particular, or willfully omits or causes or allows to be omitted from any such records, register or notice an entry required to be made therein, he shall be liable, on conviction, to imprisonment for a term not exceeding three months or to a fine which shall not be less than [four thousand rupees but which may extend to six thousand rupees] [The words 'five hundred rupees' substituted for the words and sign 'twenty- five rupees' the words 'two thousand rupees' for the words 'two hundred rupees' respectively vide H.P. Act No. 15 of 2004 and again the words 'four thousand rupees but which may extend to six thousand rupees' substituted for the words 'five hundred rupees but which may extend to two thousand rupees' vide H.P. Act No. 27 of 2012.] or to both.
