Section 3(1) in Bihar Collection of Statistics (Work-stoppages resulting from Industrial and Labour Disputes) Rules, 1973
(1)The Statistics Authority shall, within three months of the commencement of these rules and annually on the 31st December thereafter, serve or cause to be served a notice on each of the owners connected with the industrial establishments specified in Schedule I requiring him to furnish to the Statistics Authority or to any person nominated by him information in the forms set forth in Schedule II whenever there is a work-stoppage in his industrial establishment.
