Section 71 in The Bombay Shops and Establishments Act, 1948
71. Submission of annual report, etc.
- It shall be the duty of every local authority to submit, within [two months] [These words were substituted for the words 'three months' by Gujarat 11 of 1962, section 22(a).] after the close of the year, to [the Commissioner of Labour, Ahmedabad] [These words were substituted for the words 'the State Government', by Gujarat 11 of 1962, section 22(b).] a report on the working of the Act within the local area under its jurisdiction during such year. [It shall also submit to him] [These words were substituted for the words 'It shall also submit to it', by Gujarat 11 of 1962, section 22(b).] from time to time such annual or periodical returns as may be required.
