Section 6(1) in The Rajasthan Maternity Benefit Act, 1953
(1)Any woman employed in a factory and entitled to maternity benefit under the provisions of this Act, who is pregnant, may on any day give notice in writing to her employer stating that she expects to be confined within [six weeks] [Substituted by Act No. 32 of 1959.] next following, that her maternity benefit may be paid to her and that she will not work in any employment during the period for which she receives maternity benefit.
