Section 6 in Bihar Collection of Statistics (Work-stoppages resulting from Industrial and Labour Disputes) Rules, 1973
6. Method of service of notice.
(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-stoppages] [Vide, S.O. 1728, dated 23rd November 1976, published in Bihar Gazette, Extraordinary, dated November 23, 1976:-'In the said rules in rule 1 and sub-rule (XI) of rule 2, rule, 6 and cover page, for the word <b><span style='font-family:Ankit'><font size=+1>^^dk;Z dk jksdk tkuk</b></font></span> the word <b><span style='font-family:Ankit'><font size=+1>^^dke canh</b></font></span> Shall be substituted.'] 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 Rules 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".(2)Any notice required to be served on the owner connected with an industrial establishment under these rules may be served:-(a)When the owner is a company or a firm or any director or principal officer of the company or any member of the firm or by addressing the same in the name of the Company or firm at its registered office or place where it carries on business in India;(b)When the owners is a person or a group of persons (not being a Company or a firm), on the person or the group of persons at the usual or last known place of abode or business of such person or group of persons or by addressing the same in the name of the factory or concern or by addressing the same by designation, e.g. Manager/Proprietor/Occupier; or(c)When the owner is a Government or Semi-Government agency, on any principal officer responsible for the affairs of the establishment by addressing the same either by name or by designation, and such service shall be deemed as good service against the person or group of persons, firm or Company, or a Government, or Semi-Government agency, as the case may be.
