Section 16 in The Rajasthan Maternity Benefit Rules, 1967
16. Annual returns.
(1)The employer of every factory shall, on or before the 21st day of January in each year submit to the Competent Authority a return in each of the Forms "L", "M", "N" and "O" giving information as to the particulars specified in respect of the preceding year.(2)If the employer of a factory to which the Act applied sells, abandons or discontinues, the working of the factory he shall, within one month of the date of sale or abandonment or four months of the date of discontinuance, as the case may be, submit to the Competent Authority a further return in each of the said forms in respect of the period between the end of the preceding year and the date of sale, abandonment or discontinuance.Form "A"(See rule 3)Muster RollName of Factory.......
