Section 3(1) in The Industrial Statistics (Labour) Rules, 1954
(1)The Statistics Authority shall-(i)within two months from the date of the commencement of these rules, or(ii)if it is not possible to do so for any unavoidable reason, as soon as possible thereafter,serve a notice on each employer requiring him to furnish to Statistics Authority in duplicate-(a)Quarterly reports in the appropriate force; and(b)Statements showing the details of revisions in wages and allowance and of periodic bonuses granted to the workers together with the conditions of eligibility to such bonuses as and when such revision are made or bonuses granted:Provided that the Statistics Authority shall, in the case of an Industrial establishment which is not in existence at the time of commencement of these rules, serve the said notice on the employer as soon as may be after the coming into existence of the said establishment, requiring him to furnish the said returns and statements in duplicate, to the Statistics Authority by such dates as may be specified in the notice.
