Section 3 in The Punjab Shops and Commercial Establishments Rules, 1958
3. Form of intimation under section 10 of the Act.
(1)An intimation under clause (i) of sub-section (2) of section 10 of the Act shall be sent by the employer in Form 'A' to the Inspector within whose local limits the establishment is situated :Provided that such intimation need not be sent by an employer within whose establishment no employee is working.(2)If any employer referred to under the proviso to sub-rule (1) employs in his establishment any person at any subsequent time, he shall send the intimation in Form A to the Inspector within one week of the employment of such person.
