Section 34 in West Bengal Shops and Establishments Rules, 1964
34. Copies of records and documents.
(1)Any person employed in a shop, or an establishment or any shop-keeper or employer, or a representative of such person employed, shop-keeper or employer, shalt be entitled to inspect any application, memorandum of appeal, or any other document filed with the referee in a case to which such person employed, shop-keeper or employer is a party, and may obtain copies .thereof on payment of the requisite fees specified in this behalf in Schedule III.(2)An application for any copy referred to in sub-rule (1) shall be in Form and shall be presented in person to the referee during the hours fixed for the purpose by the referee or shall be sent to the referee by registered post and shall be accompanied by a fee of fifteen paise which shall be paid in Court fee stamps affixed on the application.(3)All copies shall be prepared on folios, and if it be not possible at once to inform the applicant what Court fee stamps and folios will be required in respect of the copies applied for, the requisite information shall be communicated to the applicant as soon as may be possible thereafter but not later than seven days from the date on which the application is received by noting on the counterfoil portion of the application.(4)In the case of certified copies the Court-fee chargeable under the Court-fees Act, 1870 (VII of 1870), shall be levied by affixing the necessary stamp to the first folio of the copy.(5)On receipt of the information referred to in sub-rule (3) the applicant shall present the requisite folios and Court-fee stamps to the referee along with the counterfoil of his original application on which receipt of the Court-fee stamps and folios filed shall be acknowledged and the date on which the copy will be. ready for delivery noted.The counterfoil shall then be returned to the applicant.(6)If the requisite folios and Court-fee stamps are not filed within seven days from the date on which the information referred to in sub-rule (3) is communicated to the applicant, the application shall be liable to be struck off and an application so struck off shall not be revived but, in such case, a fresh application may be made.(7)Urgent copies shall ordinarily be ready for delivery on the day following the date of payment of the urgent fees specified in this behalf in Schedule III and other requisites.
