Section 16 in The Workmen' S Compensation Act, 1923

16. Returns as to compensation.- The 3[ State Government] may, by notification in the Official Gazette, direct that every person employing workmen, or that any specified class of such persons, shall send at such time and in such form and to such authority, as may be specified in the notification, a correct return specifying the number of injuries in respect of which

1. The words" in Part A States and Part C States" omitted by Act 3 of 1951, s. 3, and Sch. 2. Subs. by Act 1 of 1942, s. 2 (w. e. f. 3- 9- 1939 ), for the former cl. which had been ins. by Act 42 of 1939, s. 2 with effect from the same date. 3. Subs. by the A. O. 1937 for" G. G. in C.".

compensation has been paid by the employer during the previous year and the amount of such compensation together with such other particulars as to the compensation as the 1[ State Government] may direct.