Section 9(1) in The West Bengal Factories Rules, 1958
(1)An occupier shall not use any premises as a factory unless a licence has been issued in respect of such premises and is in force for the time being:[Provided that if application for grant, renewal, amendment or transfer of licence with all particulars in Form No.2 has been submitted along with treasury receipt showing that correct fee has been deposited, the premises shall be deemed to be duly licenced until such date as the Chief Inspector may allow or renew, amend or transfer the licence or refuse in writing to do so, as the case may be.]
