Section 5 in The Industrial Statistics (Punjab Labour) Rules, 1952
5. Return of notice relating to an industry with which an employer is not connected.
- If an employer connected with any industrial establishment receives with the notice served under sub-rule (1) of rule 3, forms relating to an industry with which 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 limits prescribed in rule 4.
