On 4 May 2026, the Haryana Government issued a notification enabling the Governor of Haryana to allow any “Establishment” situated in the State of Haryana to get its business registered only under the Occupational Safety, Health and Working Conditions Code, 2020.
Need:
If the business is registered under the Occupational Safety, Health and Working Conditions Code, 2020 then it does not need to separately register or inform commencement of business under the Haryana Shop and Commercial Establishments Act, 1958.
This is done to avoid duplicate registrations and processes.
However, the business will still have to follow all other provisions of the Haryana Shops and Commercial Establishments Act, 1958 except where those provisions conflict with the Occupational Safety, Health and Working Conditions Code, 2020.
[Haryana allows Single Registration of Businesses under OSH Code, dt. 4 May 2026]
Read more:
Haryana Government Grants Exemptions from Fixed Working Hours under the Shops and Establishments Act
