Section 24(3) in West Bengal Shops and Establishments Rules, 1964
(3)On receipt of the notice, the shop-keeper or the employer, as the case may be, shall allow such woman leave of absence from the shop or the establishment until the expiry of six weeks after the day of her delivery :Provided that the shop-keeper or employer may, if he so thinks fit and undertakes to defray the cost, require the woman, to be examined by a qualified medical practitioner or mid-wife, and if the woman refuses to submit to such examination or is certified by the medical practitioner or midwife, as the case may be, on such examination that she is not pregnant or is not likely to be or, as the case may be, has not been delivered of a child as stated in the notice, he may refuse the leave or modify the period thereof :Provided further that such examination shall, if the woman so desires, be carried out by a female.
