Section 6 in The M.P. Shops and Establishments Act, 1958
6. Registration of establishments.
(1)Every establishment to which this Act applies shall be registered in accordance with the provision of this section.(2)Within thirty days from the date on which this Act applies to an establishment, its employer shall send to the Inspector of the area concerned a statement, in the prescribed form, together with such fees, as may be prescribed containing :-(a)[ the name of the employer, the manager and the person holding positions of management, if any;] [Substituted by M.P. Act No. 19 of 1967.](b)[ the postal address of, and the date of starting the business by the establishment;] [Substituted by M.P. Act No. 10 of 1982.](c)the name, if any, of the establishment;(d)the category of the establishment, i.e., whether it is a shop, commercial establishment, residential hotel, restaurant, eating-house, theatre or other place of public amusement or entertainment; and(e)such other particulars, as may be prescribed.(3)On receipt of the statement and the fees, the Inspector shall, on being satisfied about the correctness of the statement, register the establishment in the register of establishments in such manner as may be prescribed and shall issue, in the prescribed form, a Registration Certificate to the employer. The Registration Certificate shall be prominently displayed at the establishment.(4)In the event of any doubt or difference of opinion between an employer and the Inspector as to the category to which an establishment should belong, the Inspector shall refer the matter to the Labour Commissioner who shall, after such inquiry, as he thinks proper, decide the category of such establishment and his decision shall be final for the purposes of this Act.(5)The Government may, by notification, require renewal of Registration Certificates issued under this section at such intervals not being less than [five years] [Substituted by M.P. Act No. 17 of 1995.], and on payment of such fee as may be prescribed.(6)The registration fee and the renewal fee shall not exceed [two hundred and fifty rupees] [Substituted by M.P. Act No. 17 of 1995.] per establishment.
