Section 1 in The West Bengal Fire Services Act, 1950
1. Short title, extent and commencement.
(1)This Act may be called the West Bengal Fire Services Act, 1950.(2)It extends to the whole of West Bengal.(3)It shall come into force [in such local or other areas] [Words substituted for the words 'in such local areas' by W.B. Act 21 of 1960.] and on such dates as the State Government may, by notification from time to time in the Official Gazette, direct; and the State Government may by like notification withdraw this Act [from any such area :] [Words substituted for the words 'from any such local area' by W.B. Act 21 of 1960.][Provided that when the fire brigade is sent to any place outside any such area this Act shall be deemed to be in force in such place for all purposes connected with service therein.] [Proviso inserted by W.B. Act 21 of 1960.]
