Section 13 in The Employees' State Insurance (General) Regulations, 1950
13. [ 10C Submission of annual information by factories/establishments. -The employer in respect of a factory or establishment to which this Act applies and to whom a code number has already been allotted, shall furnish to the appropriate Regional Office or Sub-Regional Office or Divisional Office, by 31st of January every year, a return in Form 01A. The employer shall be responsible for correctness of all particulars and information furnished in Form 01A.]
