Section 4 in Bihar Collection of Statistics (Work-stoppages resulting from Industrial and Labour Disputes) Rules, 1973
4. Furnishing of returns by the owner.
- Every owner on whom a notice under Rule 3 has been served shall, whenever there is a work-stoppage in his industrial establishment, despatch in duplicate to the Statistics Authority or to the person nominated by him,-(a)an intimation in Form 'A'-(i)where the notice has been served under sub-rule (1) or sub-rule (2) of Rule 3, within three days of the occurrence of the disputes; and(ii)where the notice has been served under sub-rule (3) of Rule 3 within three days of the receipt of the notice.(b)a report in Form 'B' every week as long as the [work-stoppage] [Substituted for the words 'stoppage of works' vide, S.O. 1728, dated 23rd November, 1976, published in Bihar Gazette, (Extra-ordinary) on 11.1976.] continues, within three days of the expiry of the week to which the report relates;(c)in respect of the week in which the work-stoppage terminates a termination report in Form 'C' within a week of the termination of the work-stoppage; and(d)such additional information as may be called for within such time limits as may be prescribed by the Statistics Authority, under sub-rule (4) of Rule 3.
