(1)Annual Returns.- The manager of every factory shall furnish to the Chief Inspector not latter than the 15th January of the year subsequent to that to which it relates, a return in Form 20; provided that-(i)The information regarding canteen shall be furnished only by the manager of every factory notified by the State Government wherein more than 250 workers are ordinarily employed,(ii)The informations regarding creche shall be furnished only by the manager of every factory wherein more than 50 women workers are ordinarily employed, and(iii)The informations regarding shelters, rest-rooms shall be furnished by the manager of every factory wherein more than 150 workers are ordinarily employed.(2)Half Yearly Return.-The manager of every factory shall furnish to the Chief Inspector on or before the 15th July of each year a half yearly return in Form 21.(3)Annual Return of Holidays.-The manager of every factory shall before the end of each year furnish a return giving notice of all the days on which it is intended to close the factory during the next year. This return shall be submitted whether the factory is or is not working during the year preceding the year to which it relates:Provided that the State Government may dispense with this return in the case of any specified factory or of any class of factories or of the factories in any particular area:Provided further that instead of specifying the actual dates or days of holidays only the system of grant of holidays may be mentioned in the return in case of the factories in which-(a)Sundays are observed as weekly holiday regularly,(b)A fixed day in the week is observed as a holiday regularly, or(c)Holidays are observed according to a list approved by the Chief Inspector:Provided further that where the manager of any factory makes any departure from such a holidays or a list of holidays as aforesaid, prior intimation shall be given to the Inspector.
