Section 74B(1) in Industrial Disputes (Punjab) Rules, 1958
(1)Application for permission to lay-off any workman under sub-section (1), or for permission to continue a lay-off under sub-section (2) of section 25M shall be made in form O-3 and delivered to the authority specified under sub-section (1) of the said section 25M either personally or by registered post acknowledgement due and where the application is sent by registered post, the date on which the same was delivered to the said authority shall be deemed to be the date on which the application was made for the purpose of sub-section (4) of the said section 25M.
