Section 24B(2) in The Rajasthan Shops and Commercial Establishment Rules, 1959
(2)The complaint shall be presented in the form of a memorandum in duplicate, stating therein concisely the grounds of objection to the order against which the complaint is made. The memorandum shall be accompanied by an affidavit sworn before a Magistrate of the first class that the contents of the memorandum are true to the best of the knowledge and belief of the complainant.
