Section 6(3) in The Rajasthan Maternity Benefit Act, 1953
(3)Maternity benefit shall be paid by the employer to the women entitled thereto, after taking her wishes into consideration in any of the following three ways, viz-(i)for [six weeks] [Substituted by Act No. 32 of 1959.] within forty-eight hours of the production of a certificate signed by a registered medical practitioner as also a Vaidya or Hakeem registered under the Rajasthan India Medicine Act, 1952, certifying that the woman is expected to be confined within [six weeks] [Substituted by Act No. 32 of 1959.] next following, and for the remainder of the total period for which she is entitled to maternity benefit under sub-section (2) of section 5, within forty-eight hours of the production of a certified extract from a birth register stating that the woman has given birth to a child: or(ii)for the period upto and including the day of delivery, within forty-eight hours of the production of a certified extract from a birth register stating that the woman has given birth to a child, and for the remainder of the total period for which she is entitled to maternity benefit under sub-section (2) of section 5, punctually [six weeks] [Substituted by Act No. 32 of 1959.] after the production of such certified extract from a birth-register: or(iii)for the entire period for which the woman is entitled to maternity benefit under sub-section (2) of section 5, within forty-eight hours of production within six weeks of her delivery of a certified extract from a birth register starting that she has given birth to a child :Provided that no woman shall be entitled to any maternity benefit or any part thereof the payment of which is dependent upon the production of a certified extract from a birth register under the provisions of this sub-section unless such extract has been produced within six months of the day of her delivery.
