Section 8 in The Rajasthan Workmen's Compensation (Costs & Fees) Rules, 1959
8. Register of no-fatal accidents.
- Every Commissioner shall maintain a separate register in Form 'C' of non-fatal accidents, which come to his knowledge in any of the following ways:-(1)On account of application for registration of memorandum of agreement.(2)On account of application for commutation of half-monthly payments.(3)On account of amount of compensation deposited with the Commissioner under Section 8(2).(4)On account of applications for settlement of claim made by the injured workmen.
