Section 64 in The Employees' State Insurance (General) Regulations, 1950
64. Failure to submit medical certificate. -If a person who intends to claim sickness benefit or disablement benefit for temporary disablement fails to submit to the appropriate 61 [Branch Office] by post or otherwise the first medical certificate or any subsequent medical certificate within a period of three days from the date of issue of such certificate he shall not be eligible for that benefit in respect of any period-(i) in the case of a first certificate, more than three days before the date on which the certificate is submitted to the appropriate [Branch Office];
(ii)in the case of a subsequent certificate, more than fourteen days before the date on which such subsequent certificate is submitted to the appropriate 61 [Branch Office]:[Provided that the appropriate Regional Office or other office as authorised by Director-General may relax all or any of the provisions of this regulation in any particular case, if it is satisfied that the delay in submitting a certificate was due to bona fide reasons.]
