Section 24(4) in West Bengal Shops and Establishments Rules, 1964
(4)The amount of maternity benefit for the period preceding the date of her expected delivery shall be paid in advance by the shop-keeper or the employer, as the case may be, to the woman or her nominee and the amount due for the subsequent period shall be paid by the shop-keeper or the employer, as the case may be, to the woman or her nominee on production of a certificate in Form L from a qualified medical practitioner or midwife specifying the date on which the woman has delivered of a child.
