Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 7(5)] [Section 7] [Entire Act]

State of West Bengal - Subsection

Section 7(5)(b) in The West Bengal Factories (Safety Officers) Rules, 1978

(b)Any Safety Officer on whom any penalty has been imposed wider sub-rule (a) may, within thirty days of the communication of the order of imposition of the penalty to him, appeal against such order to the Chief Inspector of factories, West Bengal, whose decision thereon shall be final and binding on both the occupier of the factory and the Safety Officer.