Section 23(3) in West Bengal Shops and Establishments Rules, 1964
(3)The maximum period for which any woman shall be entitled to maternity benefit shall be twelve weeks, that is to say, six weeks up to and including the day on which she is delivered of a child and six weeks immediately following that day :Provided that where a woman dies during this period, the maternity benefit, shall be payable only for the days up to and including the day of her death :Provided further that where a woman, having been delivered of a child dies during delivery or during the period of six weeks immediately following the date of delivery, leaving behind in either case the child, the shop-keeper or the employer, as the case may be, shall be liable for maternity benefit for the entire period of six weeks immediately following the day of delivery but if the child also dies during the said period, for the days up to and including the day of the death of the child.
