Section 63N(2) in The West Bengal Factories Rules, 1958
(2)A copy of the up-to-date health records including the period of worker's exposure to hazardous process or, as the case may be, the medical records shall be supplied to the worker on receipt of an application from him. X-Ray places and other medical diagnostic reports may also be made available for reference to his medical practitioner.Rule prescribed under section 41C and 112.
