Section 5(1) in Bihar Collection of Statistics (Work-stoppages resulting from Industrial and Labour Disputes) Rules, 1973
(1)The Statistics Authority may, if he deems it fit to do so, serve or cause to be served at any stage of a work-stoppage, a notice on the Secretary or an office-bearer of a trade union associated with the work-stoppage, requiring him to furnish such information relating to the work-stoppage in such form as may be specified in the notice as required in these rules.
