Section 3(4) in Bihar Collection of Statistics (Work-stoppages resulting from Industrial and Labour Disputes) Rules, 1973
(4)Where the information supplied in response to a notice issued under sub-rules (1), (2) or (3) is not, in the opinion of the Statistics Authority, adequate, such authority may serve or cause to be served upon the owner, one or more supplementary notice requiring him to furnish such additional information within such reasonable time limits as may be specified in the notice.
