Section 5(1) in The Rajasthan Maternity Benefit Act, 1953
(1)Subject to the provisions of this Act, every woman employed in a factory shall be entitled to the payment of maternity benefit at the rate of average daily earnings or twelve annas a day, whichever is greater for the actual days of her absence for the period immediately preceding her confinement and for the [six weeks] [Substituted by Act No. 32 of 1959.] immediately following her confinement as mentioned in sub-section (2). In the event of miscarriage a woman shall be entitled to three weeks' leave with wages from the date of miscarriage :Provided that a woman shall not be entitled to maternity benefit unless she has been employed in the factory of the employer from whom she claims maternity benefit [at least two hundred and forty days before the week in which the confinement takes place or in which notice of pregnancy is given before confinement under sub-section (1) of section 6, whichever is more advantageous to her] [Substituted by Act No. 21 of 1962.],
