Section 8 in The Maharashtra Shops and Establishments Act, 1948
8. Change to be communicated to Inspector.
- It shall be the duty of an employer to notify to the Inspector, in a prescribed form, [any change in any of the particulars contained in the statement submitted under section 7 within such period, after the change has taken place, as the State Government may prescribe in respect of any establishment or class of establishments] [Substituted for the portion beginning with the words 'any change' and ending with words 'taken place' by Bombay 28 of 1952, Section 4.]. The Inspector shall, on receiving such notice and the prescribed fees and on being satisfied about its correctness, make the change in the register of establishments in accordance with such notice and shall amend the registration certificate or issue a fresh registration certificate, if necessary.
