Section 3 in Meghalaya Shops and Establishment Act, 2003
3. Registration.
(1)Every establishment shall be registered under this Act. The registration shall be valid for calendar year and thereafter shall be renewed for every calendar year.(2)The application for registration or for renewal of registration shall be made to the Labour Commissioner or to such other officer as the Labour Commissioner may authorise in this behalf in such forms and within such date and containing such particulars as may be prescribed.(3)The fees payable for registration or for renewal of registration shall be such as may be prescribed by the State Government.(4)Where an establishment is registered under this Act or when the registration of an establishment is renews there shall be issued to the employer a certificate of registration or a renewal certificate of registration as the case may be containing such particulars as may be prescribed.(5)The certificate of registration or the renewal certificate, as the case may be, shall be kept prominently displayed at some conspicuous place of the establishment.(6)If any employer carries on business without a valid registration certificate or after the expiry of the last date of submission of application for registration or for renewal, he shall be liable to pay a penalty equal to the free prescribed for registration or renewal of registration as the case may be plus an additional penalty at rupees five per day for each day of continued default after the expiry of the last date for submission of an application for registration or renewal, as the case may be, and the said penalty shall for the purpose of its recovery be deemed to be fine imposed under this Act;Provided that no employer shall be liable for any penalty under this section if he has submitted a valid application for a certificate of registration or renewal thereof within the period prescribed to the proper authority;
