Section 24(1) in West Bengal Shops and Establishments Rules, 1964
(1)Any woman employed in a shop or an establishment and entitled to maternity benefit under the provisions of these rules may give notice to the shop-keeper or the employer, as the case may be, in Form K stating that her maternity benefit may be paid to her or to such person as she may nominate in the notice and that she will not work or has not worked in any shop or establishment during the period for which she will receive maternity benefit.
