Section 6 in The Industrial Statistics (Punjab Labour) Rules, 1952
6. Returns to be furnished in forms supplied for the purpose.
- The returns specified under rule 3 shall be furnished only in forms supplied by the Statistics Authority but if the number of forms supplied is not sufficient the employer shall apply to the said authority for the supply of an adequate number of forms in time. If the forms applied for are not supplied by the Statistics Authority in time, the employer may make copies of the forms already supplied.
