Section 3(1) in The Industrial Statistics (Punjab Labour) Rules, 1952
(1)The Statistics Authority shall -(i)within two months from the date of the commencement of these rules, or(ii)if it is not possible to do so for any unavoidable reason, as soon as possible thereafter.serve or cause to be served whether by post or otherwise a notice on each employer requiring him to furnish to the Statistics Authority in duplicate -(a)quarterly returns in the appropriate form; and(b)statements showing the details of revisions in wages and allowances, and of annual, quarterly or other periodical bonuses declared for payment to the workers together with the conditions of eligibility to such bonuses :Provided that the Statistics Authority shall, in the case of an industrial establishment which is not in existence at the time of commencement of these rules, serve the said notice on the employer as soon as may be, after the coming into existence of the said establishment, requiring him to furnish the said return and statements in duplicate, to the Statistics Authority by such date as may be specified in the notice.
