Section 58(2) in The Rajasthan Building and Other Construction Workers (Regulation of Employment and Conditions of Service) Rules, 2009
(2)Unless otherwise specified by or under these rules, no money payable by way of a benefit shall be paid in cash, but shall be credited into the bank account of the beneficiary or other eligible recipient, as the case may be, maintained in a Nationalized Bank, a Regional Rural Bank or a District Central Co-operative Bank.
