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[Cites 0, Cited by 5] [Entire Act]

State of Punjab - Section

Section 13 in The Punjab Shops and Commercial Establishments Act, 1958

13. Registration of establishments.

(1)Within the period specified in sub-section (3), the employer of every establishment shall send to the prescribed authority concerned a statement in the prescribed form 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)number of persons employed;
(e)such other particulars as may be prescribed;
(2)
(i)On receipt of the statement, the authority shall, on being satisfied about the correctness of the statement, register the establishment in the register of establishments in such a manner as may be prescribed and shall issue in a prescribed form a registration certificate to the employer. The registration certificate shall, on demand by the Inspector, be shown to him by the employer.
(ii)The registration certificate shall be renewable by the 31st March every year. Thirty days' grace time shall, however, be allowed for the renewal of the certificate.
(3)Within thirty days from the date mentioned in column 2 below in respect of the establishment in column 1, the statement shall be sent to the prescribed authority under sub-section (1).
Establishment Date from which the period of 30 days is tocommence.
(1) (2)
(i) Establishments existing in areas to which this Act appliesor where this Act is extended. The date on which the Act comes into force or the date onwhich the Act is extended, as the case may be.
(ii) New establishments in such areas. The date on which the establishment commences its work.
(4)It shall be the duty of the employer to notify to the prescribed authority in the prescribed form any change in respect of any information contained in his statement under this section within seven days after the change has taken place. The authority shall on receiving such notice and on being satisfied about its correctness, make the change in the register of establishments in accordance with such notice and shall amend the registration certificate, if necessary.
(5)The employer shall, within ten days of his closing the establishment, notify to the prescribed authority in writing accordingly. The authority shall, on receiving the information and being satisfied about the correctness, remove the name of such establishment from the register of establishments and cancel the registration certificate.