Section 6(1) in Bihar Collection of Statistics (Work-stoppages resulting from Industrial and Labour Disputes) Rules, 1973
(1)The Statistics Authority shall serve the notice referred to in Rules 3 and 5, through a messenger or by registered post, acknowledgement due, under cover superscribed "Notice under the Bihar Collection of Statistics ([Work-stoppage] [Substituted for the words 'stoppage of works' vide, S.O. 1728, dated 23rd November, 1976, published in Bihar Gazette, (Extra-ordinary) on 11.1976.] resulting from Industrial and Labour Disputes) Rules, 1973 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, acknowledgement due under cover superscribed "Confidential Returns under the Bihar Collection of Statistics (work-stoppages resulting from Industrial and Labour Disputes) Rules, 1973".
