Section 4(3) in The Rajasthan Shops and Commercial Establishment Rules, 1959
(3)[ A fee at double the rate of fee prescribed for submission of return by an establishment under clauses (1) and (2) in rule 3 shall be charged, in case the employer of such establishment fails to submit the same by the due date.] [Substituted by Dated 18-4-1961, published in Rajasthan Gazette Extraordinary, part IV-C, dated 18-5-1961.]
