Section 41(1) in West Bengal Shops and Establishments Rules, 1964
(1)The duties of an Inspector appointed under section 19 shall be, generally, to make such inspection as may appear to him to be necessary for satisfying himself that the provisions of the Act and these rules and of any orders issued by Government under the Act are duly observed and, in particular, for ascertaining whether, within the local area for which he is appointed(i)shops and establishments are duly registered under the Act :(ii)the registers, records and notices required to be maintained and displayed under the Act or these rules are properly maintained and displayed ;(iii)the intervals of rest and holidays required to be granted under the Act are granted and the limits of hours of work and spread over laid down under the Act are duly observed ;(iv)shops and establishments are closed in every week on days notified under sub-section (3) or sub-section (4) of section 5 ;(v)the provisions of the Act and of orders issued by Government or any officer empowered under the proviso to sub-section (1) of section 6 regarding the opening and closing hours are duly observed ;(vi)the provisions of the Act and these rules regarding leave and maternity benefit are duly observed ;(vii)every person employed in a shop or an establishment in furnished with a letter of appointment(viii)the provisions of the Act and these rules regarding payment of wages and payment for overtime work are duly observed ;(ix)any woman is required or permitted to work(a)in any establishment for public entertainment or amusement other than a cinema or a theatre, after six o'clock post meridiem, or(b)in any shop or commercial establishment after eight o'clock post meridiem;(x)any young person is required or permitted to work is any shop or establishment after eight o'clock post meridiem ;(xi)any child has not completed the age of twelve years in employed in any shop or establishment.
