Section 3(6) in Meghalaya Shops and Establishment Act, 2003
(6)If any employer carries on business without a valid registration certificate or after the expiry of the last date of submission of application for registration or for renewal, he shall be liable to pay a penalty equal to the free prescribed for registration or renewal of registration as the case may be plus an additional penalty at rupees five per day for each day of continued default after the expiry of the last date for submission of an application for registration or renewal, as the case may be, and the said penalty shall for the purpose of its recovery be deemed to be fine imposed under this Act;Provided that no employer shall be liable for any penalty under this section if he has submitted a valid application for a certificate of registration or renewal thereof within the period prescribed to the proper authority;
