Section 39 in The West Bengal Factories Rules, 1958
39. Reference to municipal and local authorities.
- In the case of factories situated in places within the limit of a local authority if it appears to the Inspector that there has been a breach of the provisions of any municipal or local Act relating to sanitary arrangements, removal of objectionable rubbish, the cleaning and fencing of water tanks, or the like matters, the Inspector shall without prejudice to any action which he is empowered to take under the Act or the ruled thereunder, draw the attention of the local authority to the breach of such provisions.
