Section 6(2) in Gujarat Shops and Establishments (Regulation of Employment and Conditions of Service) Act, 2019
(2)On receipt of the application along with the documents and the fees, the Inspector shall, register the shop or establishment in the register of establishments in such manner as may be prescribed and shall issue, in a prescribed form, a registration certificate to the employer within the prescribed time limit. The registration certificate shall be produced whenever it is demanded by the Inspector.
