Section 4(3) in West Bengal Shops and Establishments Rules, 1964
(3)On receipt of an application accompanied by the requisite tee under sub-rule (2) registering authority shall, on being satisfied about the correctness of the particulars furnished in the application, register the shop or the establishment, as the case may be, in the appropriate parts of the register of shops and establishment referred to in rule 3 and issue a certificate of registration in Part II of Form B.
