Section 3(2) in The Collection of Statistics (Work Stopages Resulting from Industrial and Labour Disputes) Rules, 1968
(2)Where the information supplied in response to a notice issued under sub-rule (1) is not, in the opinion of the Statistics Authority adequate, such authority may serve or cause to be served upon the owner one or more supplementary notices requiring him to furnish such additional information with such reasonable time limits as may be specified in the notice.
