Section 46(2) in West Bengal Shops and Establishments Rules, 1964
(2)No inspection shall be held in any shop or establishment (a)during any day or half day specified in a notice under sub-section (3) of section 5 as the day or half day during which the shop or establishment shall.be entirely closed in each week, or(b)during any period or periods for which the shop or establishment may be exempted by notification under clause (a) of sub-section (2) of section 4 from the provisions of the Act on any specified occasion or occasions :Provided that notwithstanding anything hereinbefore mentioned an inspection may be held(a)to ascertain the position if any shop or establishment is found open or any of the days of weekly closure notified in respect thereof, or(b)to ensure that all those provisions of the Act from which the shop or the establishment, as the case may be, has not been exempted are duly observed.
