Section 5(5) in The Collection of Statistics Rules, 2011
(5)Every notification under section 3 of the Act shall contain the following particulars, namely :-(a)subject and purpose for collection of statistics;(b)geographical area for collection of statistics;(c)method of data collection;(d)nature of informants from whom data may be collected;(e)period during which collection of statistics may be completed;(f)reference period;(g)nature of information to be collected;(h)language in which information is to be furnished by informant;(i)obligation of informant;(j)nature of business records and other records which may be inspected; and(k)the manner of inspection.
