Section 16(5) in The West Bengal Board Of Secondary Education Act, 1963.
(5)A shop-keeper or an employer shall, within fifteen days of the winding-up of his business inform the registering authority [and the employees of the shop or the establishment, as the case may be,] [Inserted by West Bengal Shops and Establishments (Amendment) Act, 1988(23 of 1988)] in writing. The registering authority, on being satisfied about the correctness of the information, shall remove the name of the shop or the establishment from the Register of Shops and Establishment and cancel the certificate of registration.
