Section 20B(2) in West Bengal Industrial Disputes Rules, 1958
(2)After the first party has complied with the order passed under sub rule (1), the other party (hereinafter referred to as the second party) shall be asked to file written statement and a fist of relevant documents which are in their possession and upon which they want to rely on a date fixed by the Industrial Tribunal/Labour Court, which shall ordinarily be within two weeks from the date of the order.
