On 5-2-2026, the Government of Haryana notified the Haryana Shops and Commercial Establishments (Amendment) Act, 2025, aiming modernizing regulation through digital processes and stricter compliance requirements.
These provisions are deemed to be in effect from 12-11-2025.
Key Points of Haryana Shops and Commercial Establishments (Amendment) Act:
-
This Acts revises the Haryana Shops and Commercial Establishments Act, 1958, strengthening and modernizing its regulatory framework.
-
It introduces a clear distinction between establishments employing 20 or more workers and those employing less than 20 workers.
-
The Act clarifies that the provisions of this Act apply to larger establishments, but with the introduction of Section 13A, the smaller establishments will be governed by simplified “intimation system.”
-
Amendments to Sections 7 and 8 introduce the following changes:
-
Daily working hours increased from 9 to 10 hours.
-
Maximum overtime hours per quarter, increased from 50 to 156 hours.
-
Rest interval extended from 5 to 6 hours.
-
-
Section 13 is replaced to introduce revamped fully digital registration mechanism of establishments.
-
Employers of establishments with 20 or more workers will now apply online for registration within one month of commencing business, furnishing details such as the employer’s name, GPS-based address, employee count, and nature of business.
-
The Inspector is required to verify and issue online certificates within the timelines prescribed under the Haryana Right to Service Act, 2014.
-
Employers will report any changes within 7 days and notify closure of the establishment within 30 days.
-
Non-compliance of laws attracts significant penalties:
-
₹3,000—₹10,000 for first violation
-
₹5,000—₹25,000 for second violation
-
₹500 per day for continuous violations
-
-
Newly added Section 13A applies to establishments with less than 20 workers, requiring an online intimation that generates a Basic Information Performa ID, thereby reducing compliance burden while maintaining digital records.
-
The Amendment Act also updates the penalty structure:
-
Up to ₹500 per day for contravention of Section 20.
-
For falsification or omission of records:
○ ₹3,000—₹10,000 (first offence)
○ ₹5,000—₹25,000 (second offence)
○ ₹500 per day for continued violations
-
-
The Act now mandates two key employee related documents, with introduction of the following sections:
-
Section 20A: Appointment letters with employee photographs
-
Section 20B: Identity cards containing prescribed particulars
-
-
Section 21(2) is substituted, imposing a penalty of ₹3,000 to ₹10,000 on anyone who obstructs the inspecting authority, or prevents employees from appearing before or being examined by the authority.
-
The amended Section 26 introduces a revised penalty structure:
-
₹3,000 to ₹10,000 for the first violation.
-
₹5,000 to ₹25,000 for the second violation.
-
₹500 per day for continued subsequent violations, as imposed by the competent authority.
-