Section 27(6) in The Rajasthan Minimum Wages Rules, 1959
(6)[ In the case of the employment on "the construction or maintenance of the roads or in building operations" only and in "agriculture", the owners of such employments may not be required to maintain registers, forms and returns, as required under the Act : Provided that(a)the owner of the house, builds a house for his own use, the value of which does not exceed Rs. 30,000/- or repairs or alters his own house, the value of which does not exceed Rs. 10,000/- at a time,(b)the owner of the cultivated land-owns a land, the acreage of which is not above 25 acres.
