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 3] [Entire Act]

State of Rajasthan - Section

Section 3 in The Rajasthan Shops and Commercial Establishment Rules, 1959

3. Application for Registration and grant of Registration Certificate.

- The employer of every establishment shall submit to the Inspector concerned a statement as required by section 4 in Form No. 1 for the registration of the establishment and grant of registration certificate and the fees is respect of the same shall be as follows :-
(1)[ Maximum number of employees to be employed on any one day during the year. [Substituted vide Notification Dated 28-7-1975, published in Rajasthan Gazette Extraordinary, part IV-C, dated 21-8-1975 and further Substituted by Dated 23-6-1990, published in Rajasthan Gazette Extraordinary, part IV-C, dated 29-6-1990, page 18 and further Substituted by Dated 19-6-2000, published in Rajasthan Gazette Extraordinary, part IV-C, dated 26-6-2000, page 47(1).]
    Amount of fees.
(a) No employee Rs. 25/-
(b) 1 to 2 employees Rs. 60/-
(c) 3 to 5 employees Rs. 100/-
(d) 6 to 10 employees Rs. 150/-
(e) 11 to 20 employees Rs. 250/-
(f) 21 to 50 employees Rs. 625/-
(g) 51 to 100 employees Rs. 1125/-
(h) 100 and above employees Rs. 3750/-]