Section 36(6) in Assam Shops and Establishments Act, 1971
(6)If any employer carries on business without a valid registration certificate after the expiry of the last date for submission of application for registration or for renewal, he shall be liable to pay a penalty equal to the Lee prescribed for registration or renewal of registration, as the case may be, plus an additional penalty at rupee one 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 be realised by the Collector as an arrear of land revenue on a certificate being issued to that effect by the Chief. Inspector appointed 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.
