Section 253(7) in The Rajasthan Building and Other Construction Workers (Regulation of Employment and Conditions of Service) Rules, 2009
(7)Every notice given under sub-rule (1), sub-rule (2) or sub-rule (4) shall be followed by a written report to the Inspector and the Officer referred in Rule 253 (1), the Board and the Chief Inspector in Form-XXVIII under proper acknowledgment.
