Section 52(a) in The Bombay Shops and Establishments Act, 1948
(a)If any employer fails to send to the Inspector a statement within the period specified in Section 7 [or fails to apply for the renewal of his registration certificate as required by sub-section (6) of section 7] [These words, brackets, and figures were inserted by Gujarat 11 of 1962, section 16(1).] or to notify a change within the period specified in Section 8 or to notify the closing of his establishment under Section 9; or
