Delhi Shops And Establishments (Amendment) Rules, 2021 [24 September 2021] No. 15(52)/Lab/2021/3618-3626.-The following
draft rules further to amend the Delhi Shops and Establishments Rules, 1954
which the Government of National Capital Territory of Delhi proposes to make,
in exercise of the powers conferred by section 47 of the Delhi Shops and
Establishments Act, 1954 (Delhi Act, 7 of 1954) is hereby published in
pursuance of sub-section(1) of Section 47 of the said Act for the information
of the persons likely to be affected thereby, and notice is hereby given that
the said draft will be taken up for consideration, after the expiry of a period
of 15 days from the date of publication of this notification in the Delhi
Gazette together with the objections and suggestions received in respect
thereto, by the stipulated period. The objections and suggestions in this
behalf should be addressed to the Additional Secretary (Labour), C-Block, 5,
Sham Nath, Marg, Delhi-110054. (1) These rules may be called the Delhi Shops and Establishments
(Amendment) Rules, 2021. (2) They shall come into force on the date of their publication in the
Delhi Gazette or after 15 days of publication of draft Rules. In the Delhi Shops and Establishments Rules, 1954
(hereinafter referred to as "the principal Rules") for rule 3, the
following rule shall be substituted, namely:- "3. Form of submitting statement and other
particulars under sub-section (1) of section 5- The occupier of the establishment, within 90 days
of the commencement of work of his establishment shall apply for the
registration under the Act, online on the Shop and Establishment Portal of
Labour Department. In the Principal Rules, for rule 4, the following
rule shall be substituted, namely:- 4 Manner of registering establishments and form
of registration certificate - In the Principal Rules, for rule 6, the following
rule shall be substituted, namely:-6. Form and manner of notifying change- The
occupier shall notify any change in respect of any information under
sub-section (1) of section 5 of the Act within 30 days after such change has
taken place, online, on the Shop & Establishment Portal of Labour
Department, Government of National Capital Territory of Delhi. In the Principal Rules, the Schedule I is
deleted. In the Principal Rules, the schedule II is
deleted. In the Principal Rules, Form G is substituted as
under:- In the Principal Rules, the form H and I are
deleted.
On submission of application online on the Shop & Establishment portal of
Labour Department, Government of NCT of Delhi, the registration certificate
shall be generated online in Form C.