Section 6(1) in The Rajasthan Workmen's Compensation Rules, 1960
(1)An employer depositing compensation with the Commissioner under sub-section (1) of section 8 in respect of a workman whose injury has resulted in death shall furnish therewith a statement in Form 'A', and shall be given a receipt in Form 'B'. In other cases of deposits with the Commissioner under sub-section (1) of section 8, the employer shall furnish a statement in Form 'AA', and shall be given a receipt in Form 'B'.
