Section 13(1) in The Punjab Shops and Commercial Establishments Act, 1958
(1)Within the period specified in sub-section (3), the employer of every establishment shall send to the prescribed authority concerned a statement in the prescribed form [accompanied by such fee as may be prescribed] [Words in parenthesis added by Haryana Amending Act 1 of 1997.] containing -(a)the name of the employer and the manager, if any;(b)postal address of the establishment;(c)the name, if any, of the establishment;(d)number of persons employed [in the establishment; and] [Words in parenthesis added by Haryana Amending Act 1 of 1997.];(e)such other particulars as may be prescribed;
