Section 107A in The West Bengal Factories Rules, 1958
107A. [ Cost of medical examination. - In respect of any worker of a factory, when it is necessary to carry out any clinical or other tests for the purpose of a medical examination specified under any provision of the Act and the rules framed thereunder, the cost of such test or tests shall be borne by the occupier of the factory and shall not be recovered from that worker.] [Inserted by the West Bengal Factories (Amendment) Rules, 1991.]
