Section 46 in West Bengal Shops and Establishments Rules, 1964
46. Method of Inspection.
(1)In conducting any inspection, the Inspector shall not, as far as possible, cause any suspension of business.(2)No inspection shall be held in any shop or establishment (a)during any day or half day specified in a notice under sub-section (3) of section 5 as the day or half day during which the shop or establishment shall.be entirely closed in each week, or(b)during any period or periods for which the shop or establishment may be exempted by notification under clause (a) of sub-section (2) of section 4 from the provisions of the Act on any specified occasion or occasions :Provided that notwithstanding anything hereinbefore mentioned an inspection may be held(a)to ascertain the position if any shop or establishment is found open or any of the days of weekly closure notified in respect thereof, or(b)to ensure that all those provisions of the Act from which the shop or the establishment, as the case may be, has not been exempted are duly observed.(3)If the Inspector during his inspection of any shop or establishment finds any deviation from the forms prescribed in these rules or any other defect in the matter of maintenance of forms, registers, records and documents to be maintained under these rule he shall pass orders or make recommendations for remedying or removing such deviation from forms or defects in the maintenance thereof and in such a case, he shall either endorse the same in the visit book maintained by the shop-keeper or employer under rule 48 or he shill send a copy of his inspection notes to the shop or establishment within fourteen days from the date of inspection.
