Section 4 in West Bengal Shops and Establishments Rules, 1964
4. Application for Registration.
(1)In the case of a shop or an establishment, not being a shop or an establishment in existence on the date on which the Act applies, the shop-keeper or the employer, as the case may be, shall apply under sub-section (1) of section 16 for registration within 30 days from the date on which the shop or the establishment, as the case may be, commences its business.(2)An application for registration under sub-section (1) of section 16 shall be made in triplicate in Part I of Form B, which shall be either in print or type and every such application shall be accompanied by the requisite fee specified in Schedule I.(3)On receipt of an application accompanied by the requisite tee under sub-rule (2) registering authority shall, on being satisfied about the correctness of the particulars furnished in the application, register the shop or the establishment, as the case may be, in the appropriate parts of the register of shops and establishment referred to in rule 3 and issue a certificate of registration in Part II of Form B.
