Section 12(c) in The Employees' State Insurance (General) Regulations, 1950
(c)The appropriate Regional Office may direct the employer who fails to comply with the requirements of paragraph (a) of this regulation within the time stated therein, to furnish to that office Employer's Registration Form duly completed within such further time as may be specified and such employer shall thereupon comply with the instructions, issued by that office in this behalf.
