Section 13 in The Rajasthan Maternity Benefit Rules, 1954
13. Penalty.
- An employer contravening any provision of Rules 3, 8, 9. 10 or 12 of these rules or any other person contravening Rule of these Rules, shall, on conviction be punishable with a fine not exceeding fifty rupees.Form ISee Rule 9Return to be submitted to the Chief Inspector of Factories,on or before the 15th January each year.
