Madhya Pradesh Shops & Establishments Act Amended: Central Inspection System and Digital Registration Introduced Under 2025 Second Amendment

On 15-12-2025, the Government of Madhya Pradesh notified the Madhya Pradesh Shops and Establishments (Second Amendment) Act, 2025, aimed at modernizing compliance processes and enhancing transparency in labour administration.

This Amendment Act came into force on 15-12-2025.

Key Points:

1. The Act amends Madhya Pradesh Shops and Establishments Act, 1958 to streamline:

   • Registration

   • Inspection

   • Compliance process

2. New definitions are introduced:

   • Central Inspection System: An online, computerized platform for scheduling, allocating, conducting, and monitoring inspections.

   • Portal: A dedicated website notified by the Labour Department for all compliance-related activities.

3. Definitions under Clauses 20 and 21 regarding registrations are revised. All establishments will receive portal-generated certificates, which will be prominently displayed, marking a complete shift to digital compliance.

4. Section 6 is modified, mandating every establishment or registered employer to apply on the portal within 30 days of applicability, with prescribed fee and details:

   1. Name of employer, manager, and persons holding management positions.

   2. Postal address and date of starting business.

   3. Name of the establishment.

   4. Category of establishment (shop, commercial establishment, hotel, restaurant, theatre, etc.).

   5. Any other particulars required.

5. Upon submission and payment of the registration fee of ₹2,500, the portal automatically issues the registration certificate. This certificate must be displayed prominently at the establishment’s premises.

6. Employers are required to update any changes in establishment details on the portal within 7 days, as per Section 8.

7. In the event of closure, the information should be updated within 10 days, after which the portal will automatically cancel the registration certificate.

8. This Act amends Section 41 to empower inspectors to inspect places assigned through the Central Inspection System. However, they cannot exercise these powers in establishments employing 20 or fewer workers without prior approval from the Labour Commissioner.