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State of Madhya Pradesh - Section

Section 112 in The M.P. Factories Rules, 1962

112. Returns.

(1)Annual and half-yearly return specified in column (2) of the Schedule hereto annexed shall be furnished to the Chief Inspector in forms specified in column (3) by class or description of factories specified in column (4) on or before the date mentioned in column (6) of the said Schedule :-
Serial No. Name of return Prescribed Form Class or description of factories Date of submission
(1) (2) (3) (4) (5)
1. Annual Return 27 All Factories 15th January of each year.
2. Half-Yearly 28 All Factories 15th July and 15th January of each Year.
[---------] [Omitted by Notification No. 3688-4112-XVI, dated 1-6-1968.]Provided that in the case of a factory in which work is carried on only during certain period or periods of the year, the annual or half-yearly return, as the case may be, shall be submitted when 15 days after the close of that period, or the close of the last of these periods in the year, as the case may be, intimating the reasons therefor and the number of persons affected thereby.
(2)Holidays-Annual Return. - Before the end of each year, a return in duplicate giving notice of all days on which it is intended to close the factory during the next ending year shall be furnished to the Chief Inspector. If in any year a factory is newly started or restored after a closure during the previous year, such return shall be submitted before the date of such starting or restarting for the remaining period of the year :Provided that the State Government may dispense with this return in the case of any specified factory or of any class of the factories in any particular area :Provided further that the annual return of holidays shall be dispensed in case of all factories-
(a)which regulary observe Sundays as holidays, or
(b)which regulary observed a fixed day in the week as a holiday or
(c)which observe holidays according a list approved by the Chief Inspector :
Provided that also that where any departure from such a holiday as aforesaid is made, prior intimation shall be given to the Chief Inspector.Rule prescribed under Section 109