Section 46 in The Rajasthan Building and Other Construction Workers (Regulation of Employment and Conditions of Service) Rules, 2009
46. Duty of the employer to file return.
(1)Every employer shall, within 15 days from the commencement of these rules send to the Secretary a consolidated return containing the particulars of the building workers entitled to be registered showing their basic wages, allowances and the amount being spent for the free supply of food, if any.(2)Every employer shall, before the fifteenth day of every month send to the Secretary or any other officer authorized by him in this behalf a return in Form No. IX showing the details of the workers entitled to be registered as well as those who left the service during the preceding month.(3)Every employer shall furnish to the Secretary or any other Officer authorized by him in this behalf, in Form No. X particulars regarding the branches, Directors, Managers, Occupiers, Partners, person/persons who has/have the ultimate control over the affairs of the establishment.
