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State of Odisha - Section

Section 4 in The Orissa Shops and Commercial Establishments Act, 1956

4. Registration of establishment.

(1)Within the period specified in Sub-section (4), the employer of every establishment shall send to the Inspector of the area concerned, a statement in the prescribed form, together with such fees as may be prescribed, containing-
(a)the name of the employer arid the manager, if any;
(b)the postal address of the establishment;
(c)the name, if any, of the establishment;
(d)the category of the establishment, that is whether it be a shop, commercial establishment, hotel, restaurant, cafe, boarding or eating house, theatre or other place of public amusement of entertainment; 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 prescribed form a registration certificate to the employer. The registration certificate shall be prominently displayed at the establishment.
(3)In the event of any doubt or difference of opinion between an employer and the Inspector as to the category to which an establishment should belong, the Inspector shall refer the matter-to the Chief Inspector who shall, after such enquiry as may be prescribed, decide the category of such establishment and his decision shall be final for the purpose of this Act.
(4)Within thirty days from the date mentioned in Column (2) below in respect of an establishment mentioned in Column (1), the statement together with fees shall be sent to the Inspector under Sub-section (1)-
  Establishment Date from which the period of 30 days tocommence
  (1) (2)
(i) Establishment existing on the date on which this Act comesinto force The date on which this Act comes into force.
(ii) New establishments The date on which the establishment commences its work.