Section 4 in Andhra Pradesh (Issuance of Integrated Registration and Furnishing of Combined Returns under various Labour Laws by certain Establishments) Act, 2015
4. Application for integrated registration under the Scheduled Acts and filling of combined.
(1)On and from the commencement of this Act, an employer, in relation to an establishment to which the Scheduled Acts apply shall apply for integrated registration online under the First Schedule Acts in Form-A of the Second Schedule.(2)The Registration Certificate in Form-C shall be issued instantaneously subject to verification after issuance.(3)Manual issuance of Registration Certificate shall be prohibited from the date to be notified by the Commissioner of Labour.(4)The validity of the Registration shall be upto 31st March of the third year from the date of issue. The Registration, wherever requires renewal under the Scheduled Acts, shall be renewed for a further period of three years within 31 days before the expiry of the Registration.(5)The Fee payable for issuance of the Integrated Registration shall be as notified by the Commissioner of Labour.(6)An employer in relation to an establishment to which the Scheduled Acts apply, shall submit Combined Return on Form-B of the Second Schedule.(7)The relevant provisions of the State Act and the Andhra Pradesh Rules made under the respective Central Acts in the First Schedule shall be deemed to have been amended to that extent.
