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[Cites 0, Cited by 0] [Section 31] [Entire Act]

State of Assam - Subsection

Section 31(4) in The Assam Fire Service Act, 1985

(4)If there be a change in the occupation of any warehouse, the person entering into occupation fails to give a notice and to pay the fees required under Section 16 or if a licence is not renewed timely as required under Section 13 (5) such person or the owner or occupier of such warehouse or workshop shall be punishable, on conviction before a Magistrate, with fine which may extend to twenty rupees per day.