Section 3 in Bihar Collection of Statistics (Work-stoppages resulting from Industrial and Labour Disputes) Rules, 1973
3. Service of notice on the owner by the Statistics Authority.
(1)The Statistics Authority shall, within three months of the commencement of these rules and annually on the 31st December thereafter, serve or cause to be served a notice on each of the owners connected with the industrial establishments specified in Schedule I requiring him to furnish to the Statistics Authority or to any person nominated by him information in the forms set forth in Schedule II whenever there is a work-stoppage in his industrial establishment.(2)Where an industrial establishment of the nature specified in Schedule I comes into existence after the commencement of these rules, the Statistics Authority shall serve or cause to be served a notice under this rule upon the owner concerned, as soon as practicable after the industrial establishment comes into existence.(3)Where a work-stoppage occurs in an industrial establishment not specified in Schedule I, the Statistics Authority shall, as soon as he comes to know of such work-stoppage, serve or cause to be served a notice upon the owner of the establishment concerned requiring him to furnish the information in the forms set forth in Schedule II.(4)Where the information supplied in response to a notice issued under sub-rules (1), (2) or (3) is not, in the opinion of the Statistics Authority, adequate, such authority may serve or cause to be served upon the owner, one or more supplementary notice requiring him to furnish such additional information within such reasonable time limits as may be specified in the notice.(5)The Statistics Authority shall forward with the notices referred to in the sub-rules (1), (2), (3) and (4) a specimen copy of the prescribed form in which the owner on whom the notice is served, is required to furnish the returns.
