Section 6(1) in The Collection of Statistics (Work Stopages Resulting from Industrial and Labour Disputes) Rules, 1968
(1)The Statistics Authority shall serve the notices referred to in Rules 3 and 5 through a messenger or by registered post acknowledgment due, under cover superscribed "Notice under the Collection of Statistics (Work-stoppages Resulting from Industrial and Labour Disputes) Rules", and the owner, or the Secretary or an office bearer of the trade union, as the case may be, shall despatch the information referred to in Rule 4 or 5 through a messenger or by registered post, acknowledgment due, under cover superscribe "Confidential Returns under the Collection of Statistics (Work-Stoppages resulting from Industrial and Labour Disputes) Rules."
