Section 76B in The Bihar Industrial Disputes Rules, 1961
76B. [ Notice of, and application for, permission for closure. [Inserted by S.O.1735, dated 29th November, 1976.]
(1)Notice under sub-section (1) of Section 25-0 of intended closure shall be given in Form QA and served on the State Government either personally or by registered post with acknowledgement due.(2)Application for permission to close down an undertaking, under subsection (3) of Section 25-0 shall be made in Form QB [with attested copy of the notice served by the employer under sub-section (1) of Section 25-FF-A appended thereto] and delivered to the State Government either personally or by registered post acknowledgement due and where the application is sent by registered post the date on which the same is delivered to the State Government shall be deemed to be the date on which the application is made for the purposes of sub-section (4) of the said section.(3)The notice, or, as the case may be, the application shall be made in triplicate.(4)The employer concerned shall furnish to the State Government to whom the notice of intended closure has been given or the application for permission to close down has been made such further information as that Government considers necessary, for arriving at a decision on the notice, or, as the case may be, the application, and calls for from such employer.]
