Section 3(1) in The Collection of Statistics (Work Stopages Resulting from Industrial and Labour Disputes) Rules, 1968
(1)The Statistics Authority shall, within 3 months of the commencement of these rules, and annually on 31st December thereafter, serve or cause to be served a notice on each of the employers connected with the industrial establishments specified in Schedule I requiring him to furnish to the Statistics Authority or to any person nominated by him, whenever there is a work-stoppage in his industrial establishment, information in the forms set forth in Schedule II.
