Section 47 in West Bengal Shops and Establishments Rules, 1964
47. Method of seizing registers, records, documents or notices.
(1)The Chief Inspector referred to in rule 45 may authorise any Inspector for the purpose of seizing any record, register, document or notice or any portion thereof under clause (c) of section 20.(2)An Inspector shall in each case of seizure of records, registers, documents or notices or any portion thereof give a receipt to the shop-keeper or employer, as the case may be.
