(1)The owner, occupier or Manager of every factory shall furnish to the Chief Inspector of Factories and any other officer or officers designated by Government the following returns namely :(i)On or before January 15, every year an annual return in duplicate in the Form No. 21;(ii)[ On or before July 15, each year, a half-yearly return for the period January 1 to June 30 in duplicate in the Form No. 22 :] [Substituted by Notification No. 3607 (SM)/XXXVI-(A)-1272 (SM)-58, dated September 21, 1961, published in the U.P. Gazette, Part I-A, dated Se[tember 30, 1961.]Provided that in the case of a factory in which work is carried on only during a certain season or seasons of the year, the occupier or Manager shall submit the return within 15 days after the close of that season or last of these seasons, as the case may be.The information required by the Inspector(Section 112)
