Section 21(4) in The Rajasthan Minimum Wages Rules, 1959
(4)The amount of fine or deduction mentioned in sub-rule (3), shall be such as may be specified by the State. All such deductions and all realisation thereof shall be recorded in a register maintained in [Form I and II] as the case may be. A return in Form III shall be submitted [2[by the employer to the Inspector by 15th of February each year.] [Substituted vide notification No. G.S.R. 351 (4)/F. 1(7)(9) L & E/66, dated 9-6-71, published in Rajasthan Gazette, Part 4-C(1), Ordinary, dated 28-10-1971.]
