Section 16(2) in Maternity Benefit (Mines and Circus) Rules, 1963
(2)If the employer of a mine or circus to which the Act applies sells, abandons or discontinues the working of the mine or circus, then, he shall, within one month of the date of such sale or abandonment or four months of the date of such discontinuance, as the case may be, upload online, on the web portal of the Central Government in the Ministry of Labour and Employment, a further unified return in Form X referred to in sub-rule (1) in respect of the period between the end of the preceding year and the date of the sale, abandonment or discontinuance.]Form ASee Rule 3Muster-RollName of [mine or circus] [Substituted by G.S.R. 59(E), dated 27-2-1975 (w.e.f. 1-3-1975).]
