Section 3(7) in Occupational Safety, Health and Working Conditions Code, 2020
(7)No employer of an establishment who-(a)has not registered the establishment under this section; or(b)has not preferred appeal under section 4 against the cancellation of the registration certificate of the establishment under sub-section (5) or revocation of the registration of the establishment under sub-section (6) or the appeal so preferred has been dismissed,shall employ any employee in the establishment.
