Section 10B(c) in Employees' State Insurance (General) Regulations, 1950
(c)The appropriate regional office may direct the employer who fails to comply with the requirements of paragraph (a) of this regulation within the time stated therein, to furnish to that office employer's registration form duly completed within such further time as may be specified and such employer shall, thereupon, comply with the instructions, issued by that office in this behalf.(cc)[ The employer in respect of a factory or establishemnt to whcih a code number has been issued by the Corporation based on information collected or decision taken regarding applicability of the Act to such factory or establishment, shall, within fifteen days of receipt of information of allotment of code numet, furnish a decalaration in Form 01.] [ Added by Noti. No. N-11/13/2/2003-P&D, dated 1.10.2004 (w.e.f. 1.1.2005). ]
