The Manipur Shops and Establishment (Amendment) Act, 1992

1·1:t'11-
Act
No
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Date
of
Assent
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Date
of
Publication
.!.r/.1.1
J
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'7
9
2-
THE
MANIPU'R SHOPS
AND
ESTABLISHMENT
(AMENDMENT)
.BH;-I::;
1992
Ad-
A?
BfI.L
4cl-
to
amend
the
Manipur
Shops
and
Establishments
Act.
1972
(Manipur
Act
No.
4
of 1973).
BE
it
enacted
by
the
Legislature
of
Manipur
in
the
Forty-third
Year
of
the
Republic
of
India
as
follows:
1.
Short
title
and
commencement
.
-(1)
This
Act
may
be
called
the
Manipur
Shops
and
Establishments
(Amendment)
Act,
1992.
(2)
It
shall
come
into
force
on
such
date
as
the
State
Government
may,
by
notification
in
the official
Gazette,
appoint.
2.
Amendment
of
section
2.?In
Section
2
of
the
Manipur
Shops
and
Esta.­
bfo.hments
Act
(hereinafter
referred
to
as
the
Act),?
(a)
the
existing
sub-section
(2),
the
following
shall
be
substituted,
namely,­
"(2)
"Child'
n.eans
a
person
who
bas
not
attained
his
fourteenth
years
of
age
;"';
(b)
after
sub-section
(17),
the
following new
sub-section
shall be
inserted,
namelv.t--
u(l7-A)
'Registering
Officer'
means
a
registering
officer
appointed under
this Act
;",
3.
Insertion
of
a new
Chapter
after
section 5
.-After
section
5
of
the­
Act.
the
following new·
Chapter
stall
be
inserted,
namely,-

2
CHAPTER
I-A
REGISTRATION
OF
SHOPS
A
"{D ESTABLISHMENTS
SA.
Registering
Officer
.-The
State
Government
may,
by
notific3.ti)n
in
the
official
Gazette,
appoint
any
officer
to
be
a
Registering
Officer,
who shall
be
responsible
for
registration
of
Shops
and
Establishments
1111der
this
Act.
SB.
Registering
of
Shops
and
Establishments.-'l)
Evesy
employer
shall
get
his
shop
or
establishment
registered
under
this
Act.
The
registration
shall
be
valid
for
one
calendar
year
and
thereafter
shall
.
be
renewed
for
every
calendar
year.
A
list
of
any
shop
or
establishment
registered
under
this
Act
shall
be
entered
in
the Register
of
shops
and
establishments
maintained in
the
prescribed
form,
(2)
The
application
for
r0gistration
or
fur
renewal
or registration
shall
be
made
to
the
Registering
Officer
or
to
such
other
officer
as
the
Registering
Officer may
authorise
in this behalf,
in
such
forms
and
within
'such
period
as
may
be
prescribed.
(3)
The
fees
payable
for registration
or
for
renewal
of
registration
shall
be
.
such
as
may
be
prescribed.
(4)
Any
shop
or
establishment
registered
under
this
Act
or
when the
registration
of
any
shop
or
establishment
is
renewed,
there
shall
be
issued
to
the
employer,
a
certificate
of registration
or
renewal
certificate
of
registratio?.
as
the
case
may
be,
containing
such
particulars
as
may
be
prescribed.
(5)
Every
employer
of
a
shop
or
an
establishment registered
under
sub­
section
(4)
shall
inform
the
Registering
Officer in the
prescribed
form
ofany
change
in
respect
of
any
particular
contained
in
the
application
for
registration
under
sub-section
(2)
within
seven
days
after
the
cnange
has
taken.
place.
The Registering
Officer
shall,
on
receipt
of
such
information
and
)O
payment
of
such
fee as
may
be
prescribed,
and
satisfied about
the c:::-:ectness
of the
information,
make
necessary
changes
in
the
Register
of
shops
and
establish­
ments
and
shall
amend
the
certificate
of
registration
or
issue
a
fresl:-
certifi-
cate
of registration,
if
necessary.
(6)
Every
employer
of
a
shop
or
an
establishment
registered
11nder
sub­
section
(
4)
shall,
within
fifteen
days
from
the
date
of
the
winding
up
of
his
shop
or
e'>tablishment,
inform
the
Registering
Officer and
the
Registering
Officer
shall,
on
being
satisfied
about
the
correctness
or
the
information.
remove
the
name
of
the
shop
or
the
establishment
from
the
Register
of
shops
a.nd
esta­
blishments
and
cancel
the
certificate
of
registration
issued
to
him.".

3
4.
Amendment
of
section
17.-After sub-section
(4)
of
section
17
of
the
-Act,
the
following
sub-sections
shall
be
inserted,
namelyj-s-'
"(5)
Wages
due
to
every
employee
s'1all
be
paid
to
him direct
or
to
other
vperson
authorised
by
him
in
this
behalf,
(6)
All
wages
shall be
paid
in
current
coin
or
currency
or
in
both.
(7)
The
rates
of
wages
payable
to
the
employee
by
the
employer
shall
not
be less
than the
rates
prescribed
for
the
scheduled
employment
under
the
Minimum
Wages
Act,
1948(No.
21
of
1948),
where
·applicable,
and
where
the
rates
have
been
fixed
by
agreement,
settlement
or
award,
not
less than
the
rates
so
fixed.",
5.
Amendment of
section 20.-ln sub-section
(1)
of
section
20
of
the
Act,
for the words
"Act
shall
apply
to",
the
words
"Act
or
any
of
the
provisions
thereof
or
of
the
rules
made
thereunder
shall
apply
to
all
or
any
class
of
employees
in" shall
be
substituted.
6. Amendment
of
section
27
.-For
clause
(b)
of
sub-section
(I)
of
section
27 of the
Act,
the
following
shall
be
substituted, namely,-
"
(b)
He bas
been
paid,
at the
time
of
discharge,
compensation
which
shall
be
equivalent
to
fifteen
day's
average
wages
in
the
shop
or
establisb­
ment
to
which
the
Payment
of
Gratuity
Act,
1972
(No.
39 of
1972)
applies
and
compensation
which
shall
be
equivalent
to
fifteen
days'
averages wages
for
every
completed
year
of
continuous
service
or
any
part
thereof
in
excess
of six
months,
in other
shops
or
establishments.".
7.
Insertim
of
a
new
section
29-A .-After
section
29
of the
Act,
the
following
new
section shall
be
inserted,
namely,-
"29-A. Settlement
of
disputes
:-Notwithstanding
anything
contained
in
the
Industrial
Disputes
Act,
1947
(No.
14
of
1947)
shall
apply
to
any
dispute
or
difference
between
an
employer
and
an
employee
or
group
of
employees
in
connection with
the
employment
c:
non-employ­
ment
or
the terms
of
employment
or
conditions
of
labour
of
an
employee.".
8. Amendment of
section
37
.-Mter
clause
(h)
of sub--section
(2)
of section
37
.»f
the
Act,
the
following
clauses
shall
be
inserted, namely,.-
''(i)
the
form of
application
for
registration
or,
as
the
case
may
be,
for
renewal
of
registration
of
shop
and
establishment
under
section
5-B
;

4
(j)
the
forms of
certificate of
registration
and
1
enewal
of
registration
,
I
shop
and
establish
ment,
the f1.,
rms
of
the
notice
of
change
in
the pa?
calars of
registered
shop
and es.ablishment
an
i
the
notice of
\\
iading
up
of business
of
registered
shop
and
establishment ;
(k)
the
fees
to
be
levied
for
grant
of certificate
of
registration
and
renewal
of
registration
of
shop
and establishment
;
(1)
?·
fees
to
be levied
for
registration
of
change
in.
the
particulars
of"
registered
shop
and
establishment
and
supply
of
duplicate
certificate
of
registratior:t''.

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