Section 6 in Jammu and Kashmir Shops and Establishments Act, 1966
6. Registration of establishments
(1) Every establishment to which this Act applies shall be registered in accordance with the provisions this section.(2)Within thirty days from the date on which this Act applies to an establishment, its employer 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;(d)the category of the establishment, i.e., whether it is a 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:[Provided that where, before the commencement of the Jammu and Kashmir Shops and Establishment (Amendment) Act, 1970, any employer of an establishment as aforesaid could not send to the Inspector of the area concerned a statement in the prescribed form together with fees, within the time specified above, for the reasons that rules prescribing the form and fee were not made, it shall be so sent within thirty days after such commencement.] [Proviso to section 6(2) inserted by Act XI of 1970.](3)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 the prescribed form, a registration certificate to the employer. The registration certificate shall be prominently displayed at the establishment.(4)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 Labour Commissioner 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.(5)[ The registration certificate shall, on payment of the prescribed fees, be renewed by 31st March every year:Provided that the employer shall have the option to get his certificate renewed for a period up to three years at a time. Thirty days grace time may, however, be allowed for the renewal of the certificate.][Substituted by Act XXXI of 1973, Section 2.]
