Section 12 in West Bengal Shops and Establishments Rules, 1964
12. Notice of weekly holidays.
(1)A shop-keeper or an employer shall display in his shop or establishment, as the case may be, a notice in Form H, specifying the days of week on which the persons employed in such shop or establishment shall be allowed full holiday and half holiday, and shall preserve it for one year for inspection.(2)The notice under sub-rule (1) shall be so displayed before cessation of work by the employees affected thereby on the Saturday immediately preceding the first week in which the notice is to have effect.(3)A copy of the notice referred to in sub-rule (1) shall be sent immediately(a)where the shop or establishment concerned is situated in any area within Calcutta, to the Chief Inspector, and(b)where it is situated in any other area, to the Inspector having jurisdiction over such other area.
