Section 22(2) in West Bengal Shops and Establishments Rules, 1964
(2)Without prejudice to the provisions of rule 24, no pregnant woman shall be required by the shop-keeper or employer concerned to do during the periods specified in sub-rule (3) any work which is of an arduous nature or which involves long hours of standing, or which in any way is likely to interfere with the pregnancy or the normal development of the foetus or is likely to cause miscarriage or otherwise to adversely affect her health.
