Section 55(1) in West Bengal Shops and Establishments Rules, 1964
(1)If on an application made by an employer or shop-keeper in writing, the Government is satisfied that any register or record maintained by such employer or shop-keeper given in respect of the persons employed by him the particulars required to be shown in any register or record to be maintained under these rules, the Government may, by or order in writing, direct the registers or record so maintained by the employer or shop-keeper shall notwithstanding that it is not in accordance with the form provided in that behalf in these rules, be deemed to the corresponding extent to be a register or record maintained under these rules.
