Section 3 in The Rajasthan Minimum Wages (Undisbursed Amounts) Rules, 1961
3. Undisbursed amounts to be deposited with Authority.
(1)All amounts payable by an employer to the employee as the amount of minimum wages of the employee under the Act or otherwise due to the employee under the Act or any rule or order made thereunder shall, if such amount could not and cannot be paid to the employees on account of his death before payment or on account of his whereabouts not being known be deposited with the Authority within three months from the date when the amount of minimum wages or other amount otherwise due as aforesaid became payable to the employee concerned.(2)An employer depositing the amount with the Authority under sub-rule (1) shall furnish therewith a Statement in Form 'A' and the Authority shall give a receipt in Form 'B' for the amounts so deposited.
