Section 22 in West Bengal Shops and Establishments Rules, 1964
22. Prohibition of employment of pregnant woman during certain periods.
(1)No shop-keeper or employer shall knowingly employ any woman and no woman employed in a shop or establishment shall work there, during the six weeks immediately following the day on which she is delivered of a child or has a miscarriage.(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.(3)The period referred to in sub-rule (2) shall be(a)the period of one month immediately preceding the period of six weeks, before the date of her expected delivery ;(b)any period during the said period of six weeks for which the pregnant woman does not avail of leave of absence under rule 24.
