Section 26(1)(a) in The Rajasthan Minimum Wages Rules, 1959
(a)[ in the case of employment in agriculture, at double the ordinary rate of wages.] [Substituted by the Amending Notification No. F. 1 (7)(9) Shram/66, dated 30-2-77, vide GSR 672, Published in Rajasthan Gazette, Part 4-C dated 5-1-78, Part 425.]