Section 6 in The Census of Manufacturing Industries Rules, 1951
6. Form to be supplied by statistics authority.
(1)The Statistics Authority shall forward with the notices referred to in sub-rules (1) and (2) of rule 3, three copies of the form in which the occupier on whom the notice is served is required to furnish a return. Two copies of the form shall be used for the purpose of submission of the return as required by mile 4, and on the third copy the occupier shall retain an exact copy of the return submitted by him.(2)If the occupier of any factory receives with a notice served on him under rule 3 copies of a form which is not appropriate to the industry in which the factory is or has been engaged, he shall within seven days of the receipt of the said notice intimate to the Statistics Authority the industry in which in his opinion the factory is engaged, the principal products of the factory and the anticipated approximate value of each such product during the period for which the return is required: and upon the receipt of such information, whether within time or not, the Statistics Authority shall determine the industry in which the factory is engaged and, if it is an industry specified in schedule I, shall as soon as may be after the receipt of such information serve upon the occupier a notice requiring him to furnish a return and documents as provided for in rule 3 in relation to that industry, forwarding there with three copies of the form appropriate to that industry, and the provisions of these rules shall apply and the occupier shall furnish a return as if the fresh notice were the original notice and had been received on the date on which the original notice was received.(3)If any factory on the occupier of which a notice has been served under rule 3 at any time subsequent to such service becomes engaged in a different industry from that in which it was previously engaged, the occupier shall within seven days of the factory becoming so engaged, intimate to the Statistics Authority the industry in which in his opinion the factory will thenceforth be engaged, the principal products of the factory and the anticipated approximate value of each such product during the entire period for which the return is required: and upon the receipt of such intimation, whether within time or not, the Statistics Authority shall, after making such further enquiries as he may consider necessary, determine the industry in which the factory is engaged and, if it is an industry specified in Schedule I, shall, as soon as may be, serve upon the occupier a notice requiring him to furnish a return and documents as provided for in rule 3 in relation to the industry, forwarding therewith three copies of the form appropriate to that industry, and the provisions of these rules shall apply and the occupier shall furnish a return as if the fresh notice were the original notice and had been received on the date on which the original notice was received.
