Section 50 in West Bengal Shops and Establishments Rules, 1964
50. Appeal from the Inspector's orders or recommendations.
(1)A shop-keeper or an employer may, within fifteen days of the date on which an Inspector endorse an order or recOmmendation under sub-rule (3) of rule 46 in the visit book of the receipt of the copy of inspection note relating to any order passed or recommendation made by an Inspector, as the case may be, in respect of the shop or establishment concerned, appeal against such order or recommendation to such authority as the Government may appoint in this behalf, or until such authority is appointed, to the Government, and such authority or the Government, as the case may be, may confirm, modify or reverse the order or recommendation appealed against.(2)The notice of appeal shall be in the form of a memorandum setting forth concisely the grounds of objection to the order or recommendation against which the appeal is preferred and bearing a Court-tee stamp of fifty paise and shall be accompanied by a copy of the order or recommendation appealed against.
