BIHAR SHOPS AND ESTABLISHMENT (AMENDMENT) RULE, 2016

PREAMBLE

In exercise of powers conferred by Section-40 of the Bihar Shops & Establishment Act, 1953, the Governor of Bihar is pleased to make the following Rules to make the amendment in The Bihar shops & Establishment Rule, 1955 :-

Rule- 1. Short title extent and commencement.--

(1)     These Rules may be called the Bihar shops and Establishment (Amendment) Rule, 2016.

(2)     It shall extend to the whole state of Bihar.

(3)     It shall come into force from the date of publication in the official Gazette.

Rule- 2. Amendment of Rule 42.--

After Rule 42 of the said Rules, 1955, the following provisos shall be added :-

"Provided that notwithstanding the provisions contained in Rule 42, in such cases where online Annual Return is filed in such format as may be prescribed by the Government for the purpose may be filed not later than 30th june of every year :

Provided further that the Government, by order, may make and notify consolidated forms for maintaining registers and records in lieu of the forms prescribed in these rules:

Provided further that the Government may allow the registers and records to be maintained in computerized or digital formats."