Section 36 in The M.P. Shops and Establishments Act, 1958
36. Submission of annual report, etc.
- It shall be the duty of every Local Authority empowered under Section 34 to submit within three months after the close of the year to the Government a report on the working of the Act within the local area under its jurisdiction during such year. It shall submit to the Government from time to time such annual or periodical returns as may be prescribed.
