Section 4(a) in Bihar Collection of Statistics (Work-stoppages resulting from Industrial and Labour Disputes) Rules, 1973
(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.
