Section 13(2) in The Punjab Shops and Commercial Establishments Act, 1958
(2)(i)On receipt of the statement, [and prescribed fee] [Words in parenthesis added by Haryana Amending Act 1 of 1997.], the authority shall, on being satisfied about the correctness of the statement, register the establishment in the register of establishments in such a manner as may be prescribed and shall issue in a prescribed form a registration certificate to the employer. The registration certificate shall, on demand by the Inspector, be shown to him by the employer.(ii)[ The registration certificate shall be renewable by the 31st March every three years. Thirty days' grace time shall, however, be allowed for the renewal of the certificate after payment of prescribed fee.] [Clause (ii) substituted vide Haryana Act 1 of 1997.]
