Section 17(1) in The Rajasthan Shops and Commercial Establishment Rules, 1959
(1)Any woman employed in an establishment and entitled to maternity benefit under the provisions of the Act and these rules who is pregnant may, on any day, give notice in writing in Form 9 or orally to her employer stating that she expects to be confined within six weeks next following and her maternity benefit may be paid to her, and that she will not work in any employment during the period for which she received maternity benefit.
