Section 7(2) in The Gujarat Shops and Establishments (Employees Life Insurance) Act, 1980
(2)Where in respect of any establishment, the authority prescribed under subsection (1), (hereinafter referred to as "the prescribed authority") has reason to believe that a return required to be submitted under sub-section (1) has not been so submitted, the prescribed authority may require any person in charge of the establishment to furnish such particulars as it may consider necessary for the purpose of enabling it to decide whether the establishment is an establishment to which this Act applies.
