Section 48 in West Bengal Shops and Establishments Rules, 1964
48. Visit book.
(1)Every shop-keeper and every employer shall maintain a visit book in which an Inspector visiting the shop or the establishment, as the case may be, may record his remarks regarding any defects that may come to light at the time of his visit or give directions regarding production of any documents required to be maintained or produced under the provisions of the Act and these rules :Provided that where the Inspector has no remarks to offer, he shall merely enter the date and time of his visit and sign on the book.(2)The visit book shall be a bound book more or less of size 7 inches x 6 inches containing at least 100 pages, and every second page thereof shall be consecutively numbered and the unnumbered page between each two consecutively numbered pages shall have a vertical perforated straight line on the margin side at a margin of about 1 inch. Every page shall contain the following heading at the topI. Name of the shop or establishment or alternatively name of the shop-keeper or employer.II. Address in full.III. Registration number.IV. Date.V. Time.VI. Signature of the shop-keeper/employer.(3)The unnumbered marginally perforated page of the visit book shall be used for making a copy of the Inspector's remarks and shall be taken out by the Inspector.(4)In case the visit book containing the remarks passed by an Inspector is lost, destroyed or defaced, the shop-keeper or employer concerned shall forthwith report in writing the loss of the visit book to the Inspector of the area where the shop or establishment, as the case may be, is situated and shall immediately start and maintain a new visit book.
