Section 27 in The Orissa Shops and Commercial Establishments Rules, 1958
27. [ Submission of Self Certification Undertaking. [Inserted vide O.G.E. No. 423 dated 23.3.2009.]
(1)The Employer/ Owner authorized executives prescribed authority, within the ambit of Section 2(4), (7), (8), (16) and (19) of the Act, shall submit a Self Certification Undertaking for the ensuing calendar year, in respect of their Shops and Commercial Establishments in Form 15 to the specified Authority of the area incorporating therein, the required details-cum-Self Certification Undertaking in duplicate before 31st December of each calendar year.(2)in the event of any subsequent charge of variation of the facts and factums incorporated in the annual self certification undertaking referred to above, it shall be mandatory/obligatory on the part of the concerned person(s) to communicate the same by way of submission of modified self certification undertaking afresh, within a month's period from the date of occurrence of such change and variation to the concerned specified authority.Provided in course of subsequent verification/check up inspection by the concerned specified Authority, if the information-cum-self certification undertaking including modified undertaking so furnished subsequently as the case may be, found to be incorrect, erroneous and distortive, the concerned persons shall inevitably be jointly/severally liable for violation of the provision of the Sub-section (3) of the Section 42 of the Act.]Form I[See Rule 4]Application for Registration or Renewal of Registration of an Establishment
