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[Cites 0, Cited by 10] [Entire Act]

State of Maharashtra - Section

Section 7 in The Maharashtra Shops and Establishments Act, 1948

7. Registration of establishments.

(1)Within the period specified in sub-section (4), the employer of every, establishment shall send to the Inspector of the local area concerned 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)the postal address of the establishment;
(c)the name, if any, of the establishment;
(d)the category, of the establishment, i.e., whether it is shop, commercial establishment, residential hotel, restaurant, eating house, theatre or other place of public amusement or entertainment; and
(e)such other particulars as may be prescribed.
(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.
(2A)[ A registration certificate granted under sub-section (2), shall be valid [for a period of twelve months from the day on which it is granted or renewed] [Sub-section (2A) and (2B) were inserted by Maharashtra 26 of 1961, Section 5.]. 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 certificate, as the case may be, and shall be accompanied by such fees, and the renewed registration certificate shall be in such form, as may be prescribed.]
(2AA)[ If the application for the renewal of a registration certificate is submitted after the expiry of the period specified in sub-section (2A) 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 the fee payable for the renewal of a registration certificate.] [Inserted by Maharashtra 35 of 1986, Section 2.]
(2B)[ Notwithstanding anything contained in the preceding sub-sections of this section, any registration certificate granted under sub-section (2) or renewed under sub­section (2A) may, at the option of the employer, be granted or renewed [for a period of thirty-six months at a time, on payment of the fees for that period, so as to be valid upto the end of thirty-six months from the date on which it is granted or renewed, as the case may be.] [Substituted by Maharashtra 64 of 1977, Section 3.] ]
(3)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 prescribed authority which shall, after such inquiry as it thinks proper, decide the category of such establishment and its decisions shall be final for the purposes of this Act.
(4)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):-
(1)Establishments (2)Date from which the period of 30 days tocommence
(i) Establishments existing in local areas mentionedinSchedule I on the date on which this Act comesinto force. The date on which this Act comes into force.
(ii) Establishments existing in local areas on the dateonwhich this section comes into force. The date on which this section comes into force in the localareas.
(iii) New establishments in local areas mentionedin ScheduleI and other local areas in which thissection has come intoforce. The date on which the establishment commences its work.