Section 23C in The West Bengal Fire Services Act, 1950
23C. [ Penalty for not giving way to fire brigade vehicles. [Section 23C inserted by W.B. Act 21 of 1960.]
- Any person who, being in charge of a vehicle, contravenes the provisions of section 5C shall be punishable, on conviction [* * * * *] with fine which may extend to [two thousand] [Words substituted for the words 'one hundred' by W.B. Act 7 of 1996.] rupees.]
