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[Cites 0, Cited by 0] [Section 112] [Entire Act]

State of Madhya Pradesh - Subsection

Section 112(1) in The M.P. Factories Rules, 1962

(1)Annual and half-yearly return specified in column (2) of the Schedule hereto annexed shall be furnished to the Chief Inspector in forms specified in column (3) by class or description of factories specified in column (4) on or before the date mentioned in column (6) of the said Schedule :-
Serial No. Name of return Prescribed Form Class or description of factories Date of submission
(1) (2) (3) (4) (5)
1. Annual Return 27 All Factories 15th January of each year.
2. Half-Yearly 28 All Factories 15th July and 15th January of each Year.
[---------] [Omitted by Notification No. 3688-4112-XVI, dated 1-6-1968.]Provided that in the case of a factory in which work is carried on only during certain period or periods of the year, the annual or half-yearly return, as the case may be, shall be submitted when 15 days after the close of that period, or the close of the last of these periods in the year, as the case may be, intimating the reasons therefor and the number of persons affected thereby.