Section 22(9) in The Rajasthan Shops and Commercial Establishment Rules, 1959
(9)If on an application made by an employer in writing the Local Authority or Government, as the case may be, is satisfied that arty muster roll, register or record maintained by such employer gives in respect of all or any of the persons employed in his Establishment the particulars required to be shown in any register, record or notice or prescribed under this rule, the Local Authority or Government as the case may be, may by an order in writing direct that such muster roll, register or record shall to the corresponding extent be maintained in place of such register, record or notice, as the case may be.
