Section 5 in The Industrial Statistics (Labour) Rules, 1954
5. Return of notice relating to an industrial establishment with which an employer is not connected.
- If an employer connected with an industrial establishment receives with the notice served under sub-rule (i) of rule 3 forms relating to an industry with the establishment is not connected he shall, within seven days of the receipt of the said notice, return the forms to the Statistics Authority stating the reasons therefor and giving the names of the industry with which the establishment is connected. The Statistics Authority shall thereupon send to the employer within seven days of the receipt of such intimation, the appropriate forms for such industry together with a fresh notice, if necessary, and the employer shall thereafter furnish the returns required therein within the time limit prescribed in rule 4.
