Section 3(2) in Telangana Shops and Establishments Act, 1988
(2)On receipt of such statement, the Inspector shall register the establishment in the register of establishments in such manner as may be prescribed and shall issue in the prescribed form a registration certificate to the employer who shall display it at a prominent place of the establishment:[Provided that if no adverse order is passed by the Inspector within thirty days from the date of submission of the statement under sub-section (1), then the registration shall be deemed to be duly granted.] [Added by G.O.Ms.No.5, Labour, Employment, Training and Factories (Labour) Department, dated 01.02.2016.][Provided further that to facilitate the starting of business, no inspection need be conducted prior to registration.Provided also that, on uploading the application for registration along with other enclosures as may be prescribed, provisional registration shall be granted within 24 business hours and be valid until a final order is passed on the application for registration.] [Added by Act No. 28 of 2017.]
