Section 4(1) in The Industrial Statistics (Labour) Rules, 1954
(1)Every employer on whom a notice under rule 3 has been served by the Statistics Authority shall furnish to him in duplicate:-(a)the quarterly returns referred to in clause (a) of sub-rule (i) of rule 3 within one month after the expiry of each quarter; and(b)the statements referred to in clause (b) of sub-rule (i) of rule 3 as and when such revisions are made or such bonuses granted:Provided that on the representation of the employer, the Statistics Authority may if he is satisfied that sufficient grounds exist, allow him such extension of time as he may deem fit:Provided further that where a change taken in the management of any industrial establishment, after the service of the said notice the new employer shall be responsible for the submission of the said returns and statements.
