Section 3 in The Collection of Statistics (Work Stopages Resulting from Industrial and Labour Disputes) Rules, 1968
3. Service of notice on the owner by the Statistics Authority.
(1)The Statistics Authority shall, within 3 months of the commencement of these rules, and annually on 31st December thereafter, serve or cause to be served a notice on each of the employers connected with the industrial establishments specified in Schedule I requiring him to furnish to the Statistics Authority or to any person nominated by him, whenever there is a work-stoppage in his industrial establishment, information in the forms set forth in Schedule II.(2)Where the information supplied in response to a notice issued under sub-rule (1) is not, in the opinion of the Statistics Authority adequate, such authority may serve or cause to be served upon the owner one or more supplementary notices requiring him to furnish such additional information with such reasonable time limits as may be specified in the notice.(3)Where an industrial establishment of the nature specified in Schedule 1 comes into existence after the commencement of these rules, the Statistics Authority shall serve or cause to be served a notice under this rule upon the owner concerned, as soon as practicable, after the industrial establishment comes into existence.(4)Where a work-stoppage occurs in an industrial establishment not specified in Schedule I, the Statistics Authority shall, as soon as he comes to know of such work-stoppage, serve or cause to be served a notice upon the owner of the establishment concerned, requiring him to furnish the information in the forms set forth in Schedule II.(5)The Statistics Authority shall forward with the notice referred to in the sub-rules (1), (2), (3) and (4) of Rule 3, a specimen copy of the prescribed forms in which the owner, on whom the notice is served, is required to furnish the returns.
