Section 8(4) in The Rajasthan Shops and Commercial Establishments Act, 1958
(4)The State Government may make rules prescribing-(a)the manner in which the cash equivalent of the advantage accruing through the concessional sale to a worker of foodgrains and other articles shall be computed, and(b)the registers that shall be maintained in a factory for the purpose of securing compliance with the provisions of this Section.
