Section 16(1) in West Bengal Unorganised Sector Workers Welfare Act, 2007
(1)An Unorganised Sector Worker who has been registered as a beneficiary under this Act shall cease to be as such when he dies and when he attains the age of sixty years or when he is not engaged in the occupation of, or in the employment of, the Unorganised Sector or when he voluntarily expresses his intention, in writing, to the Registration Officer that he is not to be governed by or under this Act.
