Section 26(3) in The Bihar Beedi and Cigar Workers (Conditions of Employment) Rules, 1968
(3)The notice to be given by the appellate authority under clause (b) of subsection (2) of Section 3 shall-(a)in the case of a notice to an employer, be in Form VIII; and(b)in the case of a notice to an employee, be in Form IX;and every such notice shall,be sent to the party concerned by registered post with acknowledgement due.
