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State of Goa - Section

Section 3 in The Goa, Daman and Diu Shops and Establishments Act, 1973

3. Registration of Establishments and renewal of registration certificates.

(1)Within the period specified in sub-section (3), the employer of every establishment [except a bank] [Inserted by the Amendment Act 33 of 2001.] shall send to the Inspector concerned, a statement in the prescribed form together with such fees as may be prescribed, containing-
(a)the name of the employer and the manager, if any;
(b)the postal address of the establishment;
(c)the name, if any, of the establishment;
(d)category of the establishment; and
(e)such other particulars as may be prescribed.
(2)On receipt of the statement and the fees, the Inspector shall, on being satisfied about the correctness of the statement, register the establishment in the Register of Establishments in such manner as may be prescribed and shall issue in the prescribed form a registration certificate to the employer who shall display it at a prominent place in the establishment.
(3)The period in respect of establishments mentioned in column (1) below for filing the statement and depositing the fees as required under sub-section (1) shall be as specified against it in column (2) -
  Establishments   Period
  (1)   (2)
(i) Establishments existing on the date on which this Act comesinto force   Ninety days from the date on which the Act comes into force.
(ii) New Establishments   Ninety days from the date on which the establishmentcommences its work.
(4)[ The Inspector may, on receipt of an application made by the employer together with the fees prescribed therefor, renew the registration certificate for a period not exceeding five years commencing from the date of its expiry] [Substituted by the Amendment Act 33 of 2001.].
(5)Every application for the renewal of the registration certificate shall be made in such form and in such manner as may be prescribed so as to reach the Inspector not later than thirty days before the date of its expiry:Provided that an application for the renewal of a registration certificate received not later than thirty days after its expiry may be entertained by the Inspector on the applicant paying such penalty, not exceeding twenty-five rupees, as may be prescribed.
(6)An applicant for the renewal of a registration certificate under sub-section (5), shall, until communication of orders on his application, be entitled to act as if the registration certificate had been renewed.
(7)In the event of any doubt or difference of opinion between an employer and the Inspector as to the category to which an establishment would belong, the Inspector shall refer the matter to the prescribed authority which shall after such inquiry as it thinks proper decide the category of such establishment and its decision shall be final for the purposes of this Act.