Section 75B(1) in The Rajasthan Industrial Disputes Rules, 1958
(1)Application for permission to lay off any workman under subsection (1) or for permission to continue a lay off under sub-section (2), of section 25M, shall be made in Form 0-3 and delivered to the authority specified under sub-section (1) either personally or by registered post acknowledgment due and where the application is sent by registered post the date on which the same was delivered to the said authority shall be deemed to be the date on which the application was made, for the purposes of sub- section (4) of the said section.
