Section 49(2) in West Bengal Shops and Establishments Rules, 1964
(2)Any demand by an Inspector for any information or production of any document relating to the working of the Act, if made during the course of an inspection of any shop or establishment, shall be complied with by the shop-keeper or employer concerned forthwith, if the information can be made easily available in the shop or establishment, and if not so available within fifteen days of receipt thereof.
