[Act No.
26 of 2021] [04th
October, 2021] An Act to amend the Tamil
Nadu Shops and Establishments (Amendment) Act, 2018. Be it enacted by the
Legislative Assembly of the State of Tamil Nadu in the Seventy-second Year of
the Republic of India as follows:- This Act may be called the
Tamil Nadu Shops and Establishments (Amendment) Amendment Act, 2021. For section 3 of the Tamil
Nadu Shops and Establishments (Amendment) Act, 2018 (Tamil Nadu Act 27 of
2018), (hereinafter referred to as the Amendment Act), the following section
shall be substituted, namely:- "3. Registration of
shops and (1)
On and from the date of commencement of the Tamil Nadu Shops and
Establishments (Amendment) Act, 2018 (Tamil Nadu Act 27 of 2018), the employer
of every establishment employing ten or more workers shall, within a period of
six months from the date of commencement of his business, apply for
registration and obtain a registration certificate. (2)
Every application for registration under sub-section (1) shall be
in such form and in such manner as may be prescribed. (3)
The inspector, on receipt of an application under sub-section (2),
register the establishment and issue a registration certificate to the employer
within twenty four hours in such form as may be prescribed. If the registration
certificate is not issued within a period of twenty four hours from the date of
receipt of application by the inspector, the registration certificate shall be
deemed to have been granted under this Act. (4)
The inspector shall maintain a Register of establishments, in such
form, as may be prescribed. (5)
The registration certificate shall be prominently displayed in the
establishment by the employer. (6)
The employer shall give intimation to the inspector, of any change
in any of the particulars furnished in the application form submitted under
sub-section (2), within a period of thirty days of such change. The inspector
shall, on receipt of such intimation, amend the registration certificate or
issue a fresh registration certificate. (7)
The employer shall, within a period of thirty days of the closure
of the establishment, give intimation of such closure to the inspector and on
receipt of such intimation, he shall cancel the registration certificate: Provided that where the
inspector is satisfied otherwise than on receipt of such intimation that the
establishment has been closed, he shall cancel such registration certificate: Provided further that no
cancellation shall be made under the first proviso, unless the employer has
been given an opportunity of making representation. (8) Notwithstanding
anything contained in sub-section (1), the employer of every existing
establishment employing ten or more workers on the date of commencement of the
Tamil Nadu Shops and Establishments (Amendment) Act, 2018 (Tamil Nadu Act 27 of
2018), shall furnish the details of the establishment along with a self
declaration in such form as may be prescribed to the inspector, within a period
of one year from the date of commencement of the Tamil Nadu Shops and
Establishments (Amendment) Act, 2018. The inspector shall after recording the
intimation furnished by the employer in the Register of establishments, issue a
registration certificate.”. For section 6 of the
Amendment Act, the following section shall be substituted, namely:- “6. In section 45 of
the principal Act, for the expression “sections 7 to 11, 13 to 23, 25, 26, 29
to 41 and 47”, the expression “sections 3,7 to 11, 13 to 23, 25, 26, 29 to 41,
47, 47-A and 50-A” shall be substituted.”.TAMIL NADU SHOPS AND ESTABLISHMENTS
(AMENDMENT) AMENDMENT ACT, 2021
PREAMBLE