Section 6(2) in Jammu and Kashmir Shops and Establishments Act, 1966
(2)Within thirty days from the date on which this Act applies to an establishment, its employer 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 and 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, i.e., whether it is a shop, commercial establishment, residential hotel, restaurant, eating house, theatre, or other place of public amusement or entertainment; and(e)such other, particulars as may be prescribed:[Provided that where, before the commencement of the Jammu and Kashmir Shops and Establishment (Amendment) Act, 1970, any employer of an establishment as aforesaid could not send to the Inspector of the area concerned a statement in the prescribed form together with fees, within the time specified above, for the reasons that rules prescribing the form and fee were not made, it shall be so sent within thirty days after such commencement.] [Proviso to section 6(2) inserted by Act XI of 1970.]
