Section 6(2) in Sikkim Shops and Commercial Establishments Act, 1983
(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.
