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Building and Other Construction Workers (Regulation of Employment and Conditions of Service) Act, 1996 7.Registration of establishments.- (1) Every employer shall.---- (a) in relation to an establishment to which this Act applies on its commencement, within a period of sixty days from such commencement ; and (b) in relation to any other establishment to which this Act may be applicable
at any time after such commencement, within a period of sixty days from the
date on which this Act becomes applicable to such establishment. Provided that the registering officer may entertain any such application after the expiry of the periods aforesaid, if he is satisfied that the applicant was prevented by sufficient cause from making the application within such period. (2) Every application under sub-section (1) such be in such form and shall contain such particulars and shall be accompanied by such fees as may be prescribed. (3) After the receipt of an application under sub-section (1), the registering office shall register the establishment and issue a certificate of registration to the employer thereof in such form and within such time and subject to such conditions as may be prescribed. (4) Where, after the registration of an establishment under this section, any change occurs in the ownership or management or other prescribed particulars in respect of such establishment, the particulars regarding such changes shall be intimated by the employer to the registering officer within thirty days of such change in such form as may be prescribed.    |
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