Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Meghalaya - Subsection

Section 16(3) in Meghalaya Shops and Establishment Act, 2003

(3)If it appears to an Inspector that the premises of any establishment within his jurisdiction are not sufficiently kept clean or lighted or ventilated he may serve on the employer order in writing specifying the measures which in his opinion would be adopted and requiring him to be carried out before a specified date.