Section 103 in The West Bengal Factories Rules, 1958
103. Returns.
- The manager of every factory shall furnish to the Inspector or other officer appointed by the State Government in this behalf the following returns, namely :-(1)Annual return.-Not later than the 31st January of the year subsequent to that to which it relates, an annual return, in duplicate, as nearly as possible in Form No. 22.(2)Half-yearly return.-Not later than the 15th July of each year, in duplicate, and as nearly as possible in Form No.23, for the period January to June of that year.(2a)[* * *] [Deleted by the West Bengal Factories (Amendment) Rules, 1991](3)[ Quarterly return - Not later than 15th of the month of April/July/October/ January for the respective quarter beginning first of January/April/July/ October of the calendar year, as nearly as possible in Form 23 - A] [Inserted by the West Bengal Factories (Amendment) Rules, 1991.]Rule prescribed under section 109.
