Section 28 in Gujarat Shops and Establishments (Regulation of Employment and Conditions of Service) Act, 2019
28. Penalty for non-registration of shop or establishment.
- Whoever, found running any establishment without registration in contravention of the provisions of section 6 or rules made thereunder, shall be punishable with penalty of ten thousand rupees which shall include registration fees:Provided that, on recovery of penalty along with registration fees, the establishment shall be deemed to be registered and the registration certificate shall be issued by the Inspector.
