Section 9 in Bihar Collection of Statistics (Work-stoppages resulting from Industrial and Labour Disputes) Rules, 1973
(9)Special classification of the event of occurrence of the dispute should be given indicating whether the stoppage occurred prior to-(a)attempting settlement by mutual negotiations;(b)seeking conciliation;(c)exploring the possibility of settlement of the dispute by arbitration;(d)referring the matter to State/Central Implementation Machinery;(e)requesting the appropriate Government to refer the dispute to adjudication;(f)refusal by Government to refer the dispute for adjudication;(g)any other known event; and(h)any other contingency which could have helped in the settlement.
