Section 4 in The Collection of Statistics (Work Stopages Resulting from Industrial and Labour Disputes) Rules, 1968
4. Furnishing of returns by the owner.
- Every owner on whom, notice under Rule 3 has been served shall, whenever there is a work-stoppage in his industrial establishment, despatch in duplicate to the Statistics Authority or to the person nominated by him-(a)an intimation in Form A-(i)where the notice has been served under sub-rule (1) or sub-rule(3), of Rule 3, within three days of occurrence of the disputes; and(ii)where the notice has been served under sub-rule (4) of Rule 3, within three days of the receipt of the notice;(b)a report in Form B every week as long as the work-stoppage continues within three days of the expiry of the week to which the report relates:Provided that in respect of the week in which the work-stoppage terminates such a report shall be sent alongwith the termination report in Form C.(c)a termination report in Form C within a week of the termination of the work-stoppage; and(d)such additional information as may be called for within such time limit as may be prescribed by the Statistics Authority under sub-rule (2) of Rule 3.
