Section 16 in The Maternity Benefit (Mines And Circus) Rules, 1963
16. Annual returns.
- [(1) (a) The employer of every mine or circus shall upload a unified annual return online in Form X on or before 1st day of February every year on Web Portal of the Ministry of Labour and Employment giving information as to the particulars specified in respect of the preceding year.(b)After appending his digital signature on the annual return referred to in clause (a), the employer shall send the annual return online to the Competent Authority and retain a copy of the annual return for records.(c)Every employer, on or before the 1st day of February every year, shall file annual returns referred to in clause (a) in the Form X to the Competent Authority giving information as to the particulars specified in respect of preceding year:Provided that during inspection, the Inspector shall require the production of the accounts, books, register and other documents if the same are maintained in manual form or in electronic form, as the case may be.(2)If the employer of a mine of circus to which the Act applies sells, abandons or discontinues the working of the mine or circus, then, he shall, within one month of the date of such sale or abandonment or four months of the date of such discontinuance, as the case may be, submit to the Competent Authority a further return in Form X in respect of the period between the end of the preceding year and the date of the sale or abandonment or discontinuance.Explanation. - For the purposes of this sub-rule, the expression "electronic form" shall have the same meaning as assigned to it in clause (r) of section 2 of the Information Technology Act, 2000 (21 of 2000).(3)The Central government shall, from time to time, specify the instructions in respect of filling up the annual returns referred to in clause (a) of sub-rule (1) and for other matters related thereto.] [Substituted by Notification No. G.S.R. 435(E), dated 29.5.2015 (w.e.f. 1.3.1975).]Form ASee Rule 3Muster-RollName of [mine or circus] [Substituted by G.S.R. 59(E), dated 27-2-1975 (w.e.f. 1-3-1975).]
