Section 16(2) in Bihar Maternity Benefit Rules, 1964
(2)If the employer of an establishment to which the Act applies sells, abandons or discontinues the working of the establishment, he shall within one month of the date of sale or abandonment or within four months of the discontinuance, as the case may be submit to the Competent Authority a further return in each of the said forms in respect of the period between the end of the preceding year and the date of sale, abandonment or discontinuance.Form A(See Rule 3)Muster RollName of Establishment................
