(1)Annual Returns.- The manager of every factory shall furnish to the Chief Inspector not latter than the 15th January of the year subsequent to that to which it relates, a return in Form 20; provided that-(i)The information regarding canteen shall be furnished only by the manager of every factory notified by the State Government wherein more than 250 workers are ordinarily employed,(ii)The informations regarding creche shall be furnished only by the manager of every factory wherein more than 50 women workers are ordinarily employed, and(iii)The informations regarding shelters, rest-rooms shall be furnished by the manager of every factory wherein more than 150 workers are ordinarily employed.
