Section 4(1) in The Rajasthan Maternity Benefit Rules, 1954
(1)The fact that a woman worker has had a miscarriage or is dead shall be proved by the production either of a certificate to the effect from registered medical practitioner or Hakim or Vaid registered under the Rajasthan Indian Medicine Act. 1952 or certified copy of an extract from death register maintained under the provisions of any law. as the case may be.
