Section 45(3) in U.P. Industrial Disputes Rules, 1957
(3)The notice of lock-outs, referred to in sub-section (2) of Section 6-S, shall be given by the Manager and/or the Chief Executive Officer of the industrial establishment to the President or Secretary of the trade union of workmen of such establishment and where there is no such union by affixing it on the notice-board of the establishment at a conspicuous place. Copies of such notice shall be delivered simultaneously, either personally or by registered post, to the State Government, the Labour Commissioner and the Conciliation Officer of the area concerned.
