Section 11 in Bihar Collection of Statistics (Work-stoppages resulting from Industrial and Labour Disputes) Rules, 1973
(11)The nature of the breach of the Code of Discipline should given following the standard nomenclature given below:-(i)Go-slow;(ii)Threat of violence;(iii)Violence;(iv)Victimisation;(v)Sabotage;(vi)Intimidation;(vii)Coercion;(viii)Non-peaceful demonstration;(ix)Unfair Labour practices not otherwise specified;(x)Strikes/Lock-outs without notice;(xi)Non-recognition of Union;(xii)Increase in work-load;(xiii)Delay in the redress of grievances;(xiv)Non-setting up of grievance procedure, etc.;(xv)Any other breach (with details);(xvi)Non-acceptance of the Code by the parties and so the question is not applicable.For Form 'B'
