Section 3(1) in The Bihar Industrial Establishments (National and Festival Holidays and Casual Leave) Rules, 1979
(1)No employee shall be required to work in any industrial establishment, to which the Act applies, on a National Holiday as provided under sub-section (1-a) of Section 3 and on 1st May of each calendar year unless a notice has been served by the management at least 48 hours in advance on such workers requiring them to work on that day. A copy of such notice shall also be displayed on the Notice Board of the establishment.Each such industrial establishment shall also maintain a register of the employees required to work on the National Holiday or on 1st May in Form 1.
