Section 6 in The Delhi Shops and Establishments Act, 1954
6. Change to be communicated to the Chief Inspector.
- It shall be the duty of the occupier to notify to the Chief Inspector, on a prescribed form any change in respect of any information contained in his statement under sub-section (1) of section 5 within [thirty days after the change has taken place.] [Substituted by Act 33 of 1970 for certain words.] The Chief Inspector shall on the receipt of such notice and the prescribed fee 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.
