Section 11A in The West Bengal Fire Services Act, 1950
11A. [ General public to take preventive measures for safety from fire etc. [Chapter IIIA containing Sections 11A to 11K inserted by W.B. Act 7 of 1996.]
- Subject to the provisions of the relevant municipal law, a local authority may require the general public residing in an area within its jurisdiction to take such preventive measures as may be required for safety from fire and other similar hazards.]
