Section 7 in The Industrial Statistics (Labour) Rules, 1954
7. Method of service of notice and furnishing of returns.
- The Statistics Authority shall serve the notice referred to in sub- rule (1) of rule 3 on the employer at his last known address by registered post or through a messenger under a cover entitled "Notice under the Industrial Statistics (Labour) Rules, 1954" and the employer shall furnish the returns and statements specified in sub-rule (1) of rule 4 by registered post acknowledgment due, or through messenger, under a cover entitled "Confidential Returns under the Industrial Statistics (Labour) Rules, 1954".
