HIMACHAL PRADESH SHOPS AND COMMERCIAL
ESTABLISHMENTS (AMENDMENT) RULES, 2005
PREAMBLE
Where the draft Amendment rules titled as "the
Himachal Pradesh Shops and Commercial Establishment Rules, 20C 3 were published
in the Rajpatra, Himachal Pradesh on 20-11-2004 vide this department
Notification or even number dated 1-11-2004 in pursuance of (the provisions of
section 34. of the Himachal Pradesh Shops and commercial establishment Act,
1969 (Act no 10 or 1970) or individual objections suggestions from persons
likely to be affected thereby :
And, whereas no objection/suggestions has .been received
from any persons within the above specified period.
Now, therefore, in exercise of the rowers conferred by
section 34 of the Himachal Pradesh Shops and Commercial Establishment Act,
1969, (Act No. 10 of 1970), the Governor of Himachal Pradesh is, pleased to
make the following rules further to amend the Himachal Pradesh, Shops and
Commercial Establishments rules, 1972, published in the Rajpatra, Himachal
Pradesh (Extra-ordinary, on 02-09-1972 vide Government notification
no.-12-6/71- ST, dated 5th August, 1972, namely :-
Rule - 1. Short title.
These rules may be called the Himachal Pradesh Shops and
Commercial Establishments (Amendment) Rules, 2005.
Rule - 2. Amendment of rules 5.
In rule 5 of the Himachal Pradesh Shops and Commercial
Establishments Rules, 1972 (hereinafter referred to as the, "said
rules") in sub- rule (2), For the words "One rupee", the
word "fifty rupee "shall be substituted.
Rule - 3. Amendment of Rule 6.
In rule 6 of the said rules, in sub rule (2),for the
figures and words "31st March every year", the figures and words
" 31st December of the year in which the registration certificate is due
to expire" shall be substituted.
Rule - 4. Amendment of rule 9.
in rule 9 of the said rules, for the word and figure
"rupees 2", the word," "Fifty rupees" shall be
substitute.
Rule - 5. Amendment of Rule 27.
In rule 27 of the said rules, after the words,
"shall be instituted", signs and words, "within a period of six
months from the date of commission of offence," shall be substituted.
Rule - 6. Substitution of 6 SCHEDULE-I.
For the existing SCHEDULE-I appended to the said rules;
the following shall be substituted, namely:-
"SCHEDULE-I"
(See rules 3 to 6 )
|
Sr.
No. |
Category
of Embellishment |
Fee
for registration |
|
|
1. |
Establishments
employing no persons, |
Rs. |
50.00 |
|
2. |
Establishments
employing up to five persons |
Rs. |
200.00 |
|
3. |
Establishments
employing more Than five but loss than eleven persons, |
Rs. |
300.00 |
|
4 |
Establishments
employing more Than
ten but less than twenty six persons. |
Rs. |
500.00 |
|
5. |
Establishments
employing more Than twenty five persons, |
Rs. |
2000,00 |
Copy for information and necessary action.
All Administrative-Secretaries to the Govt. of HP.
All heads of the Department in Fame, Himachal Pradesh.
All Deputycommissioner, Himachal Pradesh.
Controller, printing and stationary department, H.P
Shimla-5 for publication in the official Gazette.
Labour commissioner, Himachal Pradesh, Shimla-1
along-with SO spare copies.
Guard file.