Section 12A(b) in The West Bengal Factories Rules, 1958
(b)Every worker employed in a manganese process shall be produced for re-examination by a Certifying Surgeon at least once in every three calender months and such examination shall where the Certifying Surgeon consider appropriate, include all the tests in sub-paragraph (a) Certificate of fitness in Form 25. The record of examination and re-examinations carried out shall be entered in the Certificate and the certificate shall be kept in the custody of the Manager of the factory. The record of each examination carried out under sub-paragraphs (a) and (b) including the nature and the results of the tests, shall also be entered by the Certifying Surgeon, in a health register in Form 17.
