Section 17(3) in The Rajasthan Shops and Commercial Establishment Rules, 1959
(3)Maternity benefit shall be paid by the employer to the women entitled thereto after taking her wishes into consideration in any one of the following three ways, namely:-(i)for six weeks within forty-eight hours of the production of a certificate signed by a registered Medical Practitioner certifying that the woman is expected to be confined within six weeks next following and for the remainder of the total period for which she is entitled to maternity benefit under section 26 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 entire period for which the woman is entitled to maternity benefit under section 26 within forty-eight hours of the production within six weeks of her delivery or certified extract from birth register stating 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 this rule unless such extract has been produced within six months of the day of her delivery.
