Section 36 in Assam Shops and Establishments Act, 1971
36. Registration of Establish.
(1)Every employer shall have his establishments registered under this Act. The registration shall be renewed every twelve months.(2)The application for registration or for renewal of registration shall be made to the Chief Inspector or to such other officer as the Chief Inspector may authorise in this behalf in such forms and within such date and containing such particulars as may be prescribed.(3)The fees payable for registration or for renewal of registration shall be such as may be prescribed by the State Government.(4)Where an establishment is registered under this Act or when the registration of any establishment is renewed there shall be issued to the employer, a certificate of registration or a renewal certificate of registration, as the case may be containing such particulars as may be prescribed.(5)The certificate or the renewal certificate, as the case may be, shall be kept prominently displayed at some conspicuous place of the establishment.(6)If any employer carries on business without a valid registration certificate after the expiry of the last date for submission of application for registration or for renewal, he shall be liable to pay a penalty equal to the Lee prescribed for registration or renewal of registration, as the case may be, plus an additional penalty at rupee one per day for each day of continued default after the expiry of the last date for submission of an application for registration or renewal, as the case may be, and the said penalty shall be realised by the Collector as an arrear of land revenue on a certificate being issued to that effect by the Chief. Inspector appointed under this Act :Provided that no employer shall be liable for any penalty under this section if he has submitted a valid application for a certificate of registration or renewal thereof within the period prescribed to the proper Authority.
